S. Yadagiri vs The Regional Director
2025 Latest Caselaw 1813 Tel

Telangana High Court

S. Yadagiri vs The Regional Director on 5 February, 2025

            THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                            AND

                      THE HON'BLE SMT. JUSTICE RENUKA YARA

                               WRIT APPEAL No.148 of 2025

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

Heard Sri S. Yadagiri, party-in-person.

2. This Intra-Court appeal assails the order dated

04.12.2024 passed in W.P.3167 of 2024, whereby learned Single

Judge, based on a judgment of the Supreme Court in Mr.R.S.

Madireddy v. Union of India 1, opined that the said Writ Petition

was not maintainable against respondent No.3.

3. The party-in-person made efforts to take us to the merits

of the case. On more than one occasion, in two different

languages i.e., English and Telugu, he was requested to address

on the question of maintainability but sadly, he has not

addressed the Court on the question of maintainability. Hence,

we find no reason to enter into the merits of the case because

the Writ Petition was dismissed solely on the ground of

maintainability based upon the aforesaid Supreme Court

judgment.

2024 SCC OnLine SC 965

4. The Writ Appeal is dismissed. However, liberty is

reserved to the party-in-person to avail appropriate remedy

under the law. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 05.02.2025 Myk/Tsr