Martha Swapna vs The State Of Telangana
2025 Latest Caselaw 3492 Tel

Telangana High Court

Martha Swapna vs The State Of Telangana on 27 March, 2025

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

                    WRIT APPEAL No.194 of 2025

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

Sri M. Durga Prasad, learned counsel for the appellant;

Sri Muralidhar Reddy Katram, learned Government Pleader for

Revenue Department, for respondent Nos.1, 2 and 5; Ms. Shazia

Parveen, learned Government Pleader for Panchayat Raj and

Rural Development, for respondent No.3; Sri Pradeep Reddy

Katta, learned Standing Counsel for Gram Panchayat, for

respondent Nos.4 and 6; Sri Mahesh Raje, learned Government

Pleader for Home Department, for respondent Nos.7 and 8 and

Sri B. Mahender Reddy, learned counsel for respondent No.9.

2. With the consent, finally heard.

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

parties agreed that the observation "As already observed by this

Court, the construction made by respondent No.9, shall be subject

to the result of the dispute before the civil Court." in paragraph

No.13 of the impugned common order dated 31.12.2024 passed

by the learned Single judge in W.P.Nos.24049 of 2022 and 30326

of 2024 may be set aside by holding that, whether or not the said

constructions will be subject to final outcome, shall depend on

the nature of litigation of O.S.No.593 of 2021. The 'res sub

judice' principle will be applicable based on the said O.S.

4. In view of consensus arrived at, the aforesaid portion in

paragraph No.13 of the impugned common order is set aside and

the res sub judice principle based on aforesaid O.S. will apply.

5. Accordingly, this Writ Appeal is disposed of. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 27.03.2025 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: 27.03.2025

myk/tsr