M. Anjan Kumar vs State Of Telangana
2025 Latest Caselaw 291 Tel

Telangana High Court

M. Anjan Kumar vs State Of Telangana on 7 July, 2025

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

                      WRIT APPEAL No.660 of 2025

JUDGMENT:

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

Sri Malipeddi Srinivas Reddy, learned counsel for the

appellants and Sri Muralidhar Reddy Katram, learned

Government Pleader for Revenue, for the respondents.

2. With the consent, finally heard.

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

reached to a consensus. It is agreed that since the

appellants/writ petitioners approached the learned Single Judge

aggrieved by the inaction of respondent No.4 in deciding their

application dated 08.03.2025, this writ appeal may be disposed of

by directing the said authority to decide the said application on its

own merits in accordance with law and while undertaking that

exercise, no finding of the learned Single Judge shall be binding

on the said authority.

4. In view of the consensus arrived at, the impugned order of

the learned Single Judge dated 25.03.2025 in W.P.No.8944 of

2025 is set aside and the writ appeal is disposed of by directing

respondent No.4 to decide the pending application of the

appellants dated 08.03.2025 in accordance with law on its own

merits within a period of sixty days from the date of

communication of this order. It is made clear that this Court has

not expressed any opinion on the merits of the case. No order as

to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 07.07.2025 sa/vs