Neerati Ravinder vs State Of Telangana
2025 Latest Caselaw 382 Tel

Telangana High Court

Neerati Ravinder vs State Of Telangana on 14 July, 2025

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

                    WRIT APPEAL No.729 of 2025

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

Sri CH. Ravi Kumar, learned counsel for the appellants;

Sri E. Venkata Reddy, learned Government Pleader for Municipal

Administration and Urban Development, for respondent No.1;

Sri Tera Rajinikanth Reddy, learned Additional Advocate

General, representing Sri V. Narasimha Goud, learned Standing

Counsel for HMDA, for respondent Nos.2 and 3 and

Sri Muralidhar Reddy Katram, learned Government Pleader for

Revenue, for respondent No.4.

2. With the consent, finally heard.

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

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

impugned order of learned Single Judge dated 03.07.2025 may

be modified by adding one more line that "the tender process

shall remain subject to final outcome of W.P.No.8094 of 2025".

This highlighted portion shall form part of the impugned order.

4. In view of consensus arrived at, with aforesaid

modification in the impugned order, this Writ Appeal is disposed

of without expressing any opinion on merits of the case. No

costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 14.07.2025 Myk/tsr