The State Of Telangana vs Sri A S R Prasad
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Telangana High Court

The State Of Telangana vs Sri A S R Prasad on 15 April, 2025

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

      WRIT APPEAL Nos.1371, 1348, 1350, 1355, 1356 and
                       1372 of 2024

COMMON JUDGMENT:

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

Sri Pottigari Sridhar Reddy, learned Special Government

Pleader attached to the office of the learned Advocate General, for

the appellants; Sri K.V.Bhanu Prasad, learned Senior Counsel

appearing for Sri Kothapalli Sai Sri Harsha, learned counsel for

the respondents in W.A.Nos.1371, 1348, 1350 and 1372 of 2024;

Sri K.Ravi Kumar, learned counsel appearing for Sri S.V.Ramana,

learned counsel for respondents in W.A.No.1355 of 2024 and

Sri S.Srinivas Reddy, learned Senior Counsel for the respondent in

W.A.No.1356 of 2024.

2. In view of the consensus arrived at by the learned counsel

for the parties, while affirming the impugned orders of the learned

Single Judge, as agreed, we deem it proper to hold that the relief

granted to the writ petitioners shall be applicable to the extent of

the land claimed by them in their writ petitions.

3. With the aforesaid observations, the writ appeals are

disposed of. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 15.04.2025 sa/vs

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

WRIT APPEAL Nos.1371, 1348, 1350, 1355, 1356 and 1372 of 2024

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

15.04.2025 sa/vs