Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt.Y.Lalithamba And 9 Others vs The Joint Collector1 And 4 Others
2025 Latest Caselaw 1531 Tel

Citation : 2025 Latest Caselaw 1531 Tel
Judgement Date : 30 January, 2025

Telangana High Court

Smt.Y.Lalithamba And 9 Others vs The Joint Collector1 And 4 Others on 30 January, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                               AND

            THE HON'BLE SMT. JUSTICE RENUKA YARA

                   WRIT APPEAL No.427 of 2022

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

Sri G. Madhusudhan Reddy, learned counsel for the

appellants filed a letter dated 28.01.2025 seeking permission of

this Court to withdraw the Writ Appeal.

2. In view of the aforesaid letter, this Writ Appeal is listed

under the caption "for withdrawal".

3. Permission as sought for is accorded.

4. Accordingly, this Writ Appeal is dismissed as withdrawn.

No costs.

As a sequel, miscellaneous petitions pending, if any, shall

stand closed.

__________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 30.01.2025 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: 30.01.2025

myk/tsr

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter