Kommidi Ramachandra Reddy vs The State Of Telangana,
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Telangana High Court

Kommidi Ramachandra Reddy vs The State Of Telangana, on 23 April, 2025

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

                     WRIT APPEAL No.119 of 2024

JUDGMENT:

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

Sri M.Damodar Reddy, learned counsel for the appellant;

Sri E.Venkat Reddy, learned Government Pleader for Municipal

Administration and Urban Development, for respondent No.1;

Sri V.Siddarth Goud, learned counsel appearing for

Sri V.Narasimha Goud, learned Standing Counsel for HMDA, for

respondent No.2; Sri Muralidhar Reddy Katram, learned

Government Pleader for Revenue, for respondent Nos.4 to 7 and

Sri V.Ramakrishna Reddy, learned counsel for respondent Nos.9

and 10.

2. After arguing for some time, learned counsel for the parties

reached to a consensus. It is agreed that the order of the learned

Single Judge dated 01.02.2024 passed in W.P.No.12661 of 2023

may be set aside and this writ petition may be directed to be

linked with W.P.Nos.12765 and 23040 of 2021.

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

the learned Single Judge in W.P.No.12661 of 2023 is set aside and

the writ petition is restored to its original number.

4. The Registry shall list W.P.No.12661 of 2023, along with

W.P.Nos.12765 and 23040 of 2021, for analogous hearing.

5. Accordingly, the writ appeal is disposed of without

expressing any opinion on the merits of the case. No costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 23.04.2025 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)

23.04.2025 sa/tsr