Korapala Ramulu vs State Of Telangana
2025 Latest Caselaw 798 Tel

Telangana High Court

Korapala Ramulu vs State Of Telangana on 3 January, 2025

  THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

                             AND

     THE HON'BLE SRI JUSTICE J.SREENIVAS RAO


                 WRIT APPEAL No.3 of 2025


JUDGMENT:

(Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. Vemuganti Mahesh Kumar, learned counsel for

the appellant.

Mr. G.Kiran Kumar, learned Government Pleader for

Fisheries for respondent Nos.1 to 3.

2. This intra court appeal is directed against an

order dated 16.12.2024 passed by learned Single Judge in

W.P.No.6407 of 2021, by which writ petition has been

disposed of on the basis of submissions made by learned

counsel for the parties. In other words, the aforesaid order

is passed in view of consent given by learned counsel for

the parties.

3. Therefore, no intra court appeal lies against the

aforesaid order.

::2::

4. At this stage, learned counsel for the appellant

seeks leave of this Court to withdraw the appeal with the

liberty to file review petition before the learned Single

Judge.

5. In view of aforesaid submission, the appeal is

disposed of in terms of the liberty as prayed for.

Miscellaneous applications, if any pending, shall

stand closed. There shall be no order as to costs.

_______________________________ ALOK ARADHE, CJ

_______________________________ J.SREENIVAS RAO, J Date: 03.01.2025 KL