Nandyala Ajit Reddy vs The State Of Telangana
2025 Latest Caselaw 3147 Tel

Telangana High Court

Nandyala Ajit Reddy vs The State Of Telangana on 17 March, 2025

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

                    WRIT APPEAL No.322 of 2025

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

Sri Rapolu Bhaskar, learned counsel for the appellant.

2. In this writ appeal, the appellant is aggrieved by the order

dated 03.03.2025 passed in W.P.No.6346 of 2025.

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

appellant agreed that this writ appeal may be disposed of by

modifying paragraph No.5 of the impugned order passed by the

learned Single Judge. It may be observed that after inspecting the

site of the appellant, the report, which shall be prepared, may be

supplied to the appellant and if the respondents intend to take any

adverse action against the appellant, he may be heard before taking

any such action.

4. In view of this statement, we deem it proper to dispose of

this writ appeal by maintaining the impugned order and by adding

that after the inspection, if the report of the site is against the

appellant, respondent No.4 shall provide a copy of report and

afford an opportunity of hearing to the appellant before taking a

final decision on the said report.

5. With the aforesaid observation, the writ appeal is disposed

of without expressing any opinion on the merits of the case. No

costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 17.03.2025 sa/Tsr