The Telangana State Wakf Board vs T.K.J. Prasanna Kumar
2025 Latest Caselaw 2721 Tel

Telangana High Court

The Telangana State Wakf Board vs T.K.J. Prasanna Kumar on 3 March, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                     AND

           THE HON'BLE SMT. JUSTICE RENUKA YARA

 WRIT APPEAL Nos.1035, 1036, 1037, 1038, 1050, 1052, 1054,
     1065, 1067, 1094, 1095, 1096, 1101, 1102, 1104 of 2023;
                      86, 87, 98 and 107 of 2024


COMMON JUDGMENT:

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

Sri Farhan Azam Khan, learned Standing Counsel for

Telangana State Wakf Board, appearing for the appellant,

after arguing for sometime, seeks to withdraw these writ

appeals with the liberty to the appellant to seek review of the

impugned orders passed in the writ petitions.

2. Nobody appeared for the other side to oppose the same.

3. Accordingly, these writ appeals are dismissed as

withdrawn with the liberty prayed for. It is made clear that

this Court has not expressed any opinion on the merits and

tenability of the case. No order as to costs.

Miscellaneous petitions pending, if any, shall stand

closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 03.03.2025 sa/vs