Sri Chintapoola Thirupathi vs The State Of Telangana
2025 Latest Caselaw 3182 Tel

Telangana High Court

Sri Chintapoola Thirupathi vs The State Of Telangana on 18 March, 2025

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

                   WRIT APPEAL No.1433 of 2024

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

Sri B. Karthik, learned counsel for the appellant and

Sri E. Ramesh Chandra Goud, learned Government Pleader for

Land Acquisition, for the respondents.

2. Learned counsel for the appellant seeks to withdraw this

appeal with liberty to file review against the impugned order of

learned Single Judge.

3. The other side has no objection.

4. Accordingly, this Writ Appeal is dismissed as withdrawn

with the liberty prayed for. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 18.03.2025 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: 18.03.2025

myk/tsr