Chakali Padmavathi vs The State Of Telangana
2025 Latest Caselaw 916 Tel

Telangana High Court

Chakali Padmavathi vs The State Of Telangana on 7 January, 2025

         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                      AND
           THE HON'BLE SRI JUSTICE J.SREENIVAS RAO



                    WRIT APPEAL No.36 of 2025

JUDGMENT:

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

Mr. G.Veera Swamy, learned Government Pleader for

General Administration Department for the respondent

No.1.

Mr. Muralidhar Reddy Katram, learned Government

Pleader for Revenue for the respondents No.2, 7, 8, 10

to 15.

Mr. E.Poornachandar Rao, learned Government

Pleader for Forest Department for the respondents No.3

and 6.

Mr. E.Venkata Reddy, learned Government Pleader

for Municipal Administration and Urban Development

Department for the respondent No.4.

Mr. Mahesh Raje, learned Government Pleader for

Home for the respondents No.5, 9, 16 to 18.

2. This intra court appeal is filed against the common

order dated 05.01.2024 passed in W.P.No.234 of 2024.

3. The validity of the common order dated 05.01.2024

passed in W.P.No.221 of 2024 was assailed before this

Court in W.A.No.1342 of 2024. This Court, by judgment

dated 29.11.2024 has affirmed the order passed by the

learned Single Judge and has dismissed the appeal.

4. For the reasons assigned by us in the judgment dated

29.11.2024 passed in W.A.No.1342 of 2024, this writ

appeal is also dismissed.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ ALOK ARADHE, CJ

______________________________________ J.SREENIVAS RAO, J 07.01.2025 vs