Vobilishetty Srinivasa Rao vs State Of Telangana
2025 Latest Caselaw 2784 Tel

Telangana High Court

Vobilishetty Srinivasa Rao vs State Of Telangana on 4 March, 2025

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

                      WRIT APPEAL No.266 of 2025

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

Sri R. Vijay Gopal, learned counsel for the appellant/writ

petitioner and Sri Mahesh Raje, learned Government Pleader for

Home Department, for the respondents.

2. With the consent, finally heard.

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

appellant fairly submitted that, although, the appellant

challenged the constitutional validity of certain offending

provisions of Standing Orders of Telangana State Police Manual,

since the appellant was given the relief on merits, said aspect

regarding constitutional validity was not gone into by the writ

Court. It is prayed that the said aspect may be left open to be

raised and decided in an appropriate case.

4. The other side has no objection.

5. Accordingly, this Writ Appeal is disposed of by reserving

liberty as prayed for by the appellant. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 04.03.2025 Myk/Tsr

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)

Date: 04.03.2025

myk/tsr