Basireddy Madhav Reddy vs Smt Tokal Anitha Reddy
2025 Latest Caselaw 1389 Tel

Telangana High Court

Basireddy Madhav Reddy vs Smt Tokal Anitha Reddy on 27 January, 2025

        THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND
             THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.107 of 2025

JUDGMENT:

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

Sri K.Ramachandra, learned counsel for the appellant,

Sri G.V.L.Narasimha Rao, learned counsel for respondent No.1,

learned Government Pleader for Municipal Administration and

Urban Development, for respondent Nos.2 and 3 and learned

Government Pleader for Revenue, for respondent No.4 and

Sri Krishna Maragani, learned Standing Counsel for respondent

No.5.

2. Learned counsel for the appellant/respondent No.5 submits

that the appellant/respondent No.5 has not been heard by learned

Single Judge in WP.No.68 of 2025, whereas, he is a necessary

party and ought to have been heard.

3. Accordingly, the Writ Appeal is disposed of, by reserving

liberty to file review before the learned Writ Court. No order as to

costs.

Miscellaneous petitions pending, if any, shall stand closed.

_______________________ SUJOY PAUL, ACJ

______________________ RENUKA YARA, J 27.01.2025 nvl