Gouru Venkateshwarlu vs Gouru Ramesh
2025 Latest Caselaw 1852 Tel

Telangana High Court

Gouru Venkateshwarlu vs Gouru Ramesh on 6 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                    AND

            THE HON'BLE SMT. JUSTICE RENUKA YARA

                       WRIT APPEAL No.119 of 2025
JUDGMENT:

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

Sri Rapolu Bhaskar, learned counsel for the appellant,

Sri Y.Ashok Raj, learned counsel for respondent No.1 and

Ms.Tekuru Swetcha, learned Assistant Government Pleader for

Revenue for respondent Nos.3 to 5.

2. With the consent, finally heard.

3. During the course of hearing, learned counsel for the parties

reached to a consensus. It is agreed that when the learned Single

Judge relegated the parties to avail the remedy under civil law, it

was not proper to pass directions contained in paragraph No.19 of

the impugned order dated 10.09.2024 passed in W.P.No.5265 of

2008, which amounts to giving interim protection. It is agreed

that paragraph No.19 of the impugned order may be set aside by

reserving liberty to the parties to file appropriate civil

suit/injunction application before the Court of competent

jurisdiction for their grievance.

4. Accordingly, paragraph No.19 of the impugned order dated

10.09.2024 passed in W.P.No.5265 of 2008 is set aside and the

writ appeal is disposed of by reserving liberty, as prayed for. No

order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 06.02.2025 sa/vs