Salla Chandra Reddy vs Smt. Gella Lakshminarayana
2025 Latest Caselaw 5189 Tel

Telangana High Court

Salla Chandra Reddy vs Smt. Gella Lakshminarayana on 29 April, 2025

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

                    WRIT APPEAL No.474 of 2025

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

Sri Vivek Jain, learned counsel for the appellant; Sri B.

Venkateswarlu, learned counsel for respondent No.1 and

Ms. Sharvani, learned counsel represents Sri P. Krishna Reddy,

learned Standing Counsel for Municipalities, for respondent Nos.3 and

4.

2. Learned counsel for the appellant seeks to withdraw this Writ

Appeal with liberty to approach the Civil Court in view of proceedings

dated 20.07.2021 mentioned in paragraph No.15 of the impugned

order of learned Single Judge dated 27.02.2025.

3. The other side has no objection.

4. Accordingly, this Writ Appeal is dismissed as withdrawn

with the liberty prayed for. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 29.04.2025 Myk/Tsr