D.Balakistaiah Monapuram ... vs The State Of Telangana
2025 Latest Caselaw 352 Tel

Telangana High Court

D.Balakistaiah Monapuram ... vs The State Of Telangana on 11 July, 2025

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

                      WRIT APPEAL No.670 of 2025

JUDGMENT:

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

Dr.Challa Srinivasa Reddy, learned counsel for the

appellants; Sri Muralidhar Reddy Katram, learned Government

Pleader for Revenue, for respondent Nos.1 to 4 and

Sri D.Sudharshan, learned counsel appearing for respondent

No.5.

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 in furtherance of the

impugned order of the learned Single Judge passed in

W.P.No.7391 of 2025, dated 11.03.2025, it may be directed that

the appellants may also file their objections taking all possible

grounds before respondent No.4 within seven days from today

enclosing the relevant documents against the claim of the

respondent No.5 (writ petitioner). In that event, it will be

obligatory on the part of respondent No.4 to hear the parties

including the appellants, deal with their objections and pass an

order in accordance with law.

4. In view of the consensus arrived at and with the above

observations, the writ appeal is disposed of without expressing

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

11.07.2025 Note: Issue C.C. today b/o.

sa/vs

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

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

11.07.2025 sa/vs