Sama Sandeep Reddy vs The State Of Telangana
2025 Latest Caselaw 265 Tel

Telangana High Court

Sama Sandeep Reddy vs The State Of Telangana on 3 July, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

              WRIT APPEAL Nos.663 & 674 of 2025

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


         Sri V. Ravinder Rao, learned Senior Counsel represents

Sri Shaik Abdul Kalam Riyaz, learned counsel for the appellants in

W.A.No.663 of 2025 & Sri K. Ravinder Reddy, learned counsel for

the appellants in W.A.No.674 of 2025 and Ms. T. Swetcha, learned

Assistant Government Pleader for Revenue, for respondent Nos.1 to

5.

2. Regard being had to the similitude of the questions

involved, on the joint request of learned counsel for the parties,

these matters were heard analogously.

3. During the course of hearing, learned counsel for the

parties reached to a consensus. It is agreed that since the

appellants have raised the question of maintainability of the

appeal pending before respondent No.3 and as the said authority

has also passed an ex parte interim order, if the appellants file

objections regarding maintainability of the pending appeal

without filing any application for condonation of delay and also

file an application for vacation of ex parte interim order,

directions may be issued to respondent No.3 to decide the

question of maintainability of the pending appeal by hearing the

parties and by passing a reasoned and speaking order within a

stipulated time. It is also agreed that if any application for

vacation of stay is filed by the appellants, it may be directed to

be decided by hearing the parties within a stipulated time.

4. In view of consensus arrived at, these Writ Appeals are

disposed of by reserving liberty to the appellants to file

objections regarding maintainability of the pending appeal before

respondent No.3 by raising all possible points and also to file an

application for vacation of stay. In that event, it shall be the

duty of respondent No.3 to hear the parties on the question of

maintainability of the pending appeal and also on the application

for vacation of stay and pass a reasoned and speaking order

dealing with all the contentions raised by the parties. It is

expected that respondent No.3 shall decide the question of

maintainability of the pending appeal within 30 days from the

date of fling of such objections by the appellants. It is made

clear that this Court has not expressed any opinion on merits of

the cases. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 03.07.2025 Myk/tsr