A. Sandeep Reddy, vs Madavi Gopal,
2025 Latest Caselaw 2567 Tel

Telangana High Court

A. Sandeep Reddy, vs Madavi Gopal, on 25 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

            THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.220 of 2025

JUDGMENT:

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

Mr. S.Surender Reddy, learned counsel for the appellant;

Sri P.Mani Sahith, learned counsel representing Sri Soma Ravi

Kiran Reddy, learned counsel for respondent No.1; and

Ms. Gudipati Sharvani, learned counsel representing Mr. Krishna

Reddy Putta, learned Standing Counsel for Municipalities, for

respondents No.3 and 4.

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 learned Single Judge

has passed the impugned order in W.P.No.36076 of 2024, dated

23.12.2024, without putting the appellant, who is respondent

No.4 in the writ petition, to notice and therefore the said order

may be set aside and the appellant may be permitted to

participate in the proceedings.

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

W.P.No.36076 of 2024, dated 23.12.2024, is set aside. The said

writ petition is restored to its original number. The Registry shall

list the said writ petition before the concerned learned Single

Judge on 04.03.2025. No separate notice will be required to be

issued to the appellant herein. The appellant may participate in

the said writ proceedings.

5. With the aforesaid and without expressing any opinion on

the merits of the case, the writ appeal is disposed of. No order as

to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 25.02.2025 sa/vs