Jahangir Shareef vs The State Of Telangana
2025 Latest Caselaw 2072 Tel

Telangana High Court

Jahangir Shareef vs The State Of Telangana on 12 February, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                    AND

             THE HON'BLE SMT. JUSTICE RENUKA YARA

                      WRIT APPEAL No.1 OF 2025
JUDGMENT:

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

Sri P.Roy Reddy, learned counsel appearing for the

appellants, Sri Muralidhar Reddy Katram, learned Government

Pleader for Revenue appearing for respondent Nos.1 to 3 and

Sri C.Raghu, learned Senior Counsel appearing for

Sri R.Giri Kumar, learned counsel appearing for respondent Nos.8

and 12.

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 the impugned order

before the Writ Court dated 17.06.2021 passed by the Special

Tribunal, Ranga Reddy District, is without assigning

any reasons and therefore, the said order dated 17.06.2021 may

be set aside for not assigning reasons and the matter may be

restored on the file of learned Special Tribunal, Ranga Reddy

District with a direction to the Special Tribunal to decide the

revision,in accordance with law. The parties agreed to appear

before the Special Tribunal on 27.02.2025 at 11.30 AM. For this

purpose, no separate notice will be required to be issued. The

Tribunal shall rehear the parties and pass a fresh order,

in accordance with law. Any finding given by the learned Single

Judge in WP.No.27215 of 2021 on merits will not be binding on

the Tribunal. The Tribunal shall decide the matter on its own

merits.

4. With the aforesaid observations, the Writ Appeal is

disposed of, without expressing any opinion on the merits of the

case. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J

12.02.2025

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