M/S. Vinayaka Developers, vs Yarrapothu Sailaja,
2025 Latest Caselaw 4380 Tel

Telangana High Court

M/S. Vinayaka Developers, vs Yarrapothu Sailaja, on 30 June, 2025

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

                    WRIT APPEAL No.566 of 2025

JUDGMENT:

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

Sri P.Venu Gopal, learned Senior Counsel appearing for

Sri Srikanth Mamidipally, learned counsel for the appellants;

Sri Parsa Ananth Nageswar Rao, learned counsel for respondent

No.1; Sri Muralidhar Reddy Katram, learned Government Pleader

for Revenue, for respondent Nos.2 to 6 and Sri P.Bhaskara Rao,

learned counsel for respondent Nos.7 and 8.

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 the appellants, who were

not impleaded as party respondents in W.P.No.11917 of 2025,

may be permitted to file an application seeking impleadment and

an application seeking vacation of the interim order passed behind

their back in the said writ petition. The said applications will be

filed positively within seven days from today. It is agreed that till

such time the said applications are considered and decided by the

learned Single Judge, the ad interim order granted in this writ

appeal shall continue confined to the appellants. The appellants

undertake that till such applications are decided by the learned

Single Judge, they will not further alienate the property in

question.

4. In view of the consensus arrived at, the writ appeal is

disposed of granting liberty to the appellants to file the aforesaid

two applications for impleadment and for vacation of the interim

order passed in W.P.No.11917 of 2025 within seven days from

today. If the aforesaid applications are filed within seven days

from today, till such time the said applications are considered and

decided by the learned Single Judge, the ad interim protection

granted in this writ appeal shall remain in force confined to the

appellants and the appellants shall not further alienate the

property in question. This Court has no doubt that the learned

Single Judge will consider the aforesaid applications and decide

them in accordance with law expeditiously.

5. 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 30.06.2025 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)

30.06.2025 sa/vs