Smt Tattipalli Komuramma vs The State Of Telangana
2025 Latest Caselaw 292 Tel

Telangana High Court

Smt Tattipalli Komuramma vs The 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.684 of 2025

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

Sri N. Bhujanga Rao, learned counsel for the appellant;

Sri Muralidhar Reddy Katram, learned Government Pleader for

Revenue, for respondent Nos.1 to 4 and Sri Swaroop Oorilla, learned

Special Government Pleader for State Tax, for respondent No.5.

2. Learned counsel for the appellant, after arguing for some

time, seeks to withdraw this Writ Appeal with liberty to the appellant

to challenge the Gazette No.30, dated 08.07.2015, if law so permits, in

appropriate proceedings.

3. The other side has no objection to this innocuous prayer.

4. Accordingly, this Writ Appeal is dismissed as withdrawn

with the liberty prayed for. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J Date: 07.07.2025 Myk/vs