The State Of Telangana, vs Shaik Shafi Ahmed
2025 Latest Caselaw 3353 Tel

Telangana High Court

The State Of Telangana, vs Shaik Shafi Ahmed on 24 March, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

           THE HON'BLE SMT. JUSTICE RENUKA YARA

              WRIT APPEAL Nos.333 and 335 of 2025

COMMON JUDGMENT:

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

Sri Santhapur Satyanarayana Rao, learned Government

Pleader for Services-I, for the appellants and Sri T.Sharath,

learned counsel for the respondent in W.A.No.333 of 2025 and for

respondent No.1 in W.A.No.335 of 2025.

2. With the consent, finally heard.

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

parties reached to a consensus and it is agreed that against the

impugned order of the learned Single Judge, the appellants have

already filed Review I.A.No.1 of 2024 in W.P.No.18884 of 2023 and

Review I.A.No.1 of 2024 in W.P.No.20171 of 2020, which are

pending consideration. The respondent in W.A.No.333 of 2025,

who is also respondent No.1 in W.A.No.335 of 2025, has filed

contempt case No.937 of 2021 in which Form-I notice has been

issued to the contemnors. It is agreed that the learned Single

Judge may be requested to first decide the review applications and

then deal with the contempt case. If the appellants are still

aggrieved, they may be given the liberty to file the writ appeal.

4. In view of the consensus arrived at between the parties, the

writ appeals are disposed of by requesting the learned Single

Judge to first decide the aforesaid review applications and

depending upon the outcome, deal with the contempt case. If the

appellants are still aggrieved by the order of the learned Single

Judge, they may file the writ appeal afresh.

5. The writ appeals are accordingly disposed of without

expressing any opinion on the merits of the matter. No order as to

costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 24.03.2025 sa/vs

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

WRIT APPEAL Nos.333 and 335 of 2025 (Per the Hon'ble the Acting Chief Justice Sujoy Paul)

24.03.2025 sa/vs