Martha Swapna, vs Vemula Pushpalatha,
2025 Latest Caselaw 3501 Tel

Telangana High Court

Martha Swapna, vs Vemula Pushpalatha, on 27 March, 2025

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

                    WRIT APPEAL No.193 of 2025

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

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

Sri B. Mahender Reddy, learned counsel for respondent No.1;

Ms. Shazia Parveen, learned Government Pleader for Panchayat

Raj and Rural Development, for respondent Nos.2 and 3 and Sri

Pradeep Reddy Katta, learned Standing Counsel for Gram

Panchayat, for respondent No.4.

2. Learned counsel for the appellant submits that during

the pendency of the Writ Appeal, the construction permission

prayed for by respondent No.1 has been rejected and therefore,

this Writ Appeal has rendered infructuous.

3. Learned counsel for respondent No.1 has no objection.

However, he submits that respondent No.1 will assail the

rejection order in appropriate proceedings.

4. Accordingly, this Writ Appeal is dismissed having

rendered infructuous. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 27.03.2025 Myk/Tsr