Sri Bhavana Rishi Coop. House Building ... vs The Government Of Telangana
2025 Latest Caselaw 5187 Tel

Telangana High Court

Sri Bhavana Rishi Coop. House Building ... vs The Government Of Telangana on 29 April, 2025

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

                    WRIT APPEAL No.486 of 2025

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

Sri B. Mayur Reddy, learned Senior Counsel represents

Sri K. Sai Sumed Yasaswi, learned counsel for the appellant and

Sri Muralidhar Reddy Katram, learned Government Pleader for

Revenue, for the respondents.

2. Learned Senior Counsel for the appellant seeks

permission of this Court to withdraw this Writ Appeal with

liberty to the appellant to file an appropriate application in

pending W.P.No.12159 of 2025 for considering its pending

interim relief and for advancement of the date.

3. The other side has no objection.

4. Accordingly, this Writ Appeal is dismissed as withdrawn

with the liberty prayed for. In the interest of justice, it is

observed that in the event of filing such application by the

appellant by tomorrow (30.04.2025), we have no doubt that the

learned Single Judge will look into it before ensuing summer

vacation. 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: 29.04.2025 Myk/Tsr