Mr. S Satyanarayana vs The State Of Telangana
2025 Latest Caselaw 4815 Tel

Telangana High Court

Mr. S Satyanarayana vs The State Of Telangana on 15 April, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.395 of 2025

JUDGMENT:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Sri Thakur Vijayender Singh, learned counsel appearing for

Sri Pranav Thakar, learned counsel for the appellant and

Ms.T.Swetcha, learned Assistant Government Pleader for Revenue,

appearing for respondent Nos.1 to 3.

2. Heard on admission.

3. This intra-court appeal assails an interlocutory order passed

by the learned Single Judge in I.A.No.1 of 2024 in W.P.No.31753

of 2021 dated 21.02.2025.

4. Learned counsel for the appellant (respondent No.4 in the

writ petition) submits that I.A.No.1 of 2024 in W.P.No.31753 of

2021 was filed by the appellant seeking certain relief, but, after

interacting with the litigants, the learned Single Judge has passed

an order and has not taken care of the relief claimed by the

appellant.

5. On more than one occasion, a specific question was raised

by this Court whether against such an interlocutory order, the

writ appeal is maintainable and whether it can be entertained

after giving consent and pleading in paragraph No.8 of the writ

appeal as under:-

"That the appellant has received the amount before the court as he was not able to understand what is happening but subsequently realized that he had to live out of the house as such the appellant is ready to return the money from the day he is permitted to live in the said premises. The appellant humbly submits that because of his elderly aged he was not able to take immediate decision at that point of time."

(Emphasis supplied)

6. No answer is forthcoming from the learned counsel for the

appellant. If the appellant's prayer is still pending and has not

been decided by the learned Single Judge and if the appellant is

seeking review or modification of the order passed by the learned

Single Judge, after realizing/understanding it, the remedy is

before the same Bench.

7. This writ appeal cannot be entertained and accordingly,

disposed of by reserving liberty to the appellant to file an

appropriate application in the writ petition. It is made clear that

this Court has not expressed any opinion on the merits of the

case. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 15.04.2025 sa/tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

15.04.2025 sa/tsr