Nayyer Khan vs The Commissioner
2025 Latest Caselaw 4821 Tel

Telangana High Court

Nayyer Khan vs The Commissioner on 15 April, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.403 of 2025

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

Sri P. Srinivas, learned counsel for the appellant; Sri M.

Arun Kumar, learned Standing Counsel for Greater Hyderabad

Municipal Corporation, for respondent No.1 and Ms. T. Swetcha,

learned Government Pleader for Revenue, for respondent No.2.

2. With the consent, finally heard.

3. During the course of hearing, learned counsel for the

parties agreed that one of the main reasons for not entertaining

W.P.No.33438 of 2011 was that the appellant has not impleaded

certain necessary parties as party-respondents. It is agreed that

since learned Single Judge has not decided the matter on merits,

the impugned order dated 12.12.2024 may be set aside by

reserving liberty to the appellant to file applications for

impleadment and amendment before the learned Single Judge.

4. In view of consensus arrived at, the impugned order

dated 12.12.2024 is set aside by reserving liberty as prayed for.

W.P.No.33438 of 2011 is restored to its original number. If such

applications are filed by the appellant, we have no doubt, learned

Single Judge will deal with the same in accordance with law and

decide the writ petition on merits afresh.

5. Accordingly, this Writ Appeal is disposed of. It is made

clear that this Court has not expressed any opinion on merits of

the case. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 15.04.2025 Myk/Tsr