The State Of Telangana vs Pathlavith Gopal Nayak
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Telangana High Court

The State Of Telangana vs Pathlavith Gopal Nayak on 17 March, 2025

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

                WRIT APPEAL Nos.315 and 317 of 2025

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


          Sri A.Sudarshan Reddy, learned Advocate General, for the

appellants; Sri G.Mohan Rao, learned Senior Counsel appearing for

Sri N.Praveen Kumar, learned counsel for respondent No.1 in

W.A.No.315 of 2025; Sri V.Raghunath, learned Senior Counsel

appearing for Sri Sudarshan Malugari, learned counsel for

respondent Nos.1 to 13 and 15 in W.A.No.317 of 2025 and

Sri M.Srikanth Reddy, learned Standing Counsel for TSIIC.

2. Since both the writ appeals are similar in nature, with the

consent, finally heard.

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

parties reached to a consensus. It is agreed that till next date of

hearing of writ petitions before the learned Single Judge,

status quo, which is prevailing as on today regarding land in

question, may be directed to be maintained by the parties. The

State/applicants may be directed to file their counter and vacate

stay application at the earliest. In that event, learned Single Judge

may be requested to decide the vacate stay application on its own

merits, in accordance with law.

4. In view of the consensus arrived at, these writ appeals are

disposed of by directing the parties to maintain status quo in

relation to the land in question till a fresh decision is taken by the

learned Single Judge on the application to be filed by the State for

vacating stay along with its counter.

5. With the aforesaid and without expressing any opinion on

the merits of the case, these writ appeals are disposed of. No

costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 17.03.2025 sa/Tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

WRIT APPEAL Nos.315 and 317 of 2025 (Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Date: 17.03.2025

sa/tsr