A. Vasukiran Reddy vs The State Of Telangana
2025 Latest Caselaw 2425 Tel

Telangana High Court

A. Vasukiran Reddy vs The State Of Telangana on 20 February, 2025

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

                        WRIT APPEAL No.215 of 2025

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

Sri K. Durga Prasad, learned counsel for the appellants;

Sri E. Venkata Reddy, learned Government Pleader for Municipal

Administration and Urban Development, for respondent No.1;

Sri Muralidhar Reddy Katram, learned Government Pleader for

Revenue, for respondent Nos.2 and 3; Sri S. Ravinder Reddy

Singireddy, learned counsel for respondent No.4 and Sri P.

Amarender, learned counsel for respondent No.5.

2. Learned counsel for the appellants submits that the

appellants' writ petition was dismissed mainly on the ground of

alleged suppression/misrepresentation of facts. The attention of

this Bench is drawn to the paragraph Nos.27 and 30 of the

impugned order. During the course of hearing, learned counsel

for the appellants submits that the appellants preferred

applications on different dates seeking permission for

commencement of work. One such application is preferred on

30.07.2021 which is evident from approval order dated

13.09.2021 (Annexure-P20). He further submits that in the

online application or application form, there was no column

which makes it obligatory for the appellants to disclose about the

pendency of any litigation and therefore, there was no occasion

for the appellants to furnish the information regarding pendency

of the civil suit.

3. It is seen that the appellants have not filed the aforesaid

online application or application form thereof to enable this

Court to examine whether there existed any requirement or not

regarding the disclosure of pendency of any litigation. If the

appellants' contention is correct, they may file the online

application or application form, which resulted into grant of

approval by order dated 13.09.2021, along with a review

application before the learned Single Judge to buttress their

contention that there is no element of misrepresentation or

suppression of facts. Since the appellants have a remedy of

review and relevant document is not filed before us, we are not

inclined to entertain this Writ Appeal.

4. Accordingly, the Writ Appeal is disposed of. However,

liberty is reserved to the appellants to file a review before the

learned Single Judge. It is made clear that this Court has not

expressed 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

Date: 20.02.2025 Myk/Tsr