Shivarathri Swamy vs The State Of Telangana
2025 Latest Caselaw 2296 Tel

Telangana High Court

Shivarathri Swamy vs The State Of Telangana on 18 February, 2025

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

                     WRIT APPEAL No.205 of 2025
JUDGMENT:

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

Sri T.Surya Satish, learned counsel appearing for the

appellant; Sri Ananthula Ravinder, learned Government Pleader

for Social Welfare and Sri K.Muralidhar Reddy, learned

Government Pleader for Revenue, appearing for respondent Nos.1

to 3 respectively.

2. With the consent finally heard.

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

fairly reached to a consensus. It is agreed that since the

respondents could not file counter before the learned Single Judge

and the matter is decided without filing counter, the impugned

order dated 11.11.2024 may be set aside and the W.P.No.31332 of

2024 may be restored to its original number, so that, the

respondents may file their counter within three weeks and the

matter may be heard.

4. In view of the consensus arrived at, the impugned order

dated 11.11.2024 passed in WP.No.31332 of 2024 is set aside. The

writ petition is restored to its original number.

The respondents shall file their counter within

three weeks.

5. Accordingly, 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

18.02.2025

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