Nadendra Suresh Babu vs The State Of Telangana
2025 Latest Caselaw 2857 Tel

Telangana High Court

Nadendra Suresh Babu vs The State Of Telangana on 6 March, 2025

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

                    WRIT APPEAL No.275 of 2025

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

Sri Rapolu Bhaskar, learned counsel for the appellant;

Sri E. Venkata Reddy, learned Government Pleader for Housing

Department Municipal Administration & Urban Development

Department, for respondent No.1 and Sri P. Krishna Reddy,

learned Standing Counsel for respondent Nos.2 and 3.

2. With the consent, finally heard.

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

parties, reached to a consensus. Learned counsel for the

appellant agreed that in furtherance of the impugned order dated

24.02.2025 of learned Single Judge, the appellant will prefer an

appeal, which may be directed to be decided by the appellate

authority and permission to the appellant to use the fourth and

fifth floors of the property in question may be made subject to

final outcome of such appeal.

4. The other side has no objection.

5. In view of consensus arrived at, the appellant is

permitted to prefer an appeal within the statutory time limit

prescribed under the statute and if such an appeal is preferred,

the appellate authority is directed to decide the same in

accordance with law on its own merits. Modifying paragraph

No.10 of the impugned order, it is clarified that as agreed by

learned counsel for the parties that whether the appellant can be

permitted to use the fourth and fifth floors of the property in

question will depend on the final outcome of the appeal.

6. With aforesaid modification, this Writ Appeal is

disposed of. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 06.03.2025 Myk/Tsr