Porandla Prabha vs The State Of Telangana
2025 Latest Caselaw 2297 Tel

Telangana High Court

Porandla Prabha 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.208 of 2025

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

Sri Rapolu Bhaskar, learned counsel for the appellant;

Sri E. Venkata Reddy, learned Government Pleader for Municipal

Administration and Urban Development Department, for respondent

Nos.1 to 3; Sri P. Krishna Reddy, learned Standing Counsel for

respondent No.4 and Sri M.P.K. Aditya, learned counsel for

respondent No.5.

2. Learned counsel for the appellant seeks to withdraw this

appeal with liberty to file a civil suit.

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 Accordingly, this Writ Appeal is dismissed as withdrawn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: 18.02.2025 Myk/Tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

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

Date: 18.02.2025

myk/tsr