Dr Vupparapalli Chandra Sekhar Reddy vs State Of Telangana
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Telangana High Court

Dr Vupparapalli Chandra Sekhar Reddy vs State Of Telangana on 1 April, 2026

       HIGH COURT FOR THE STATE OF TELANGANA

THE HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

                  WRIT PETITION No.982 of 2019

                           DATE: 01.04.2026
 Between:

 Dr. Vupparapalli Chandra Sekhar Reddy and others.
                                                ... Petitioners
                                And
 The State of Telangana,
 Rep. by its Principal Secretary,
 Municipal Administration and Urban Development Department
 at Secretariat, Hyderabad and others.
                                              ... Respondents
 ORDER :

This writ petition is filed seeking the following relief/s :

"....to issue a Writ of Mandamus or any other appropriate Writ or Writs Order or Direction declaring and setting aside the Preliminary Notification dt.08.12.2017 in No.G1/5315/2015 on the file of the 3rd Respondent Order dated 17.12.2018 in Proc.No.B3/5441/2016 on the file of the 4th Respondent and Declaration dt.02.01.2019 in No.G1/5315/2015 issued by 3rd Respondent as illegal, arbitrary, violative of Arts 14 and 300-A of Constitution of India apart from being ultra vires the provisions of Section 15 of Act 30 of 2013 Award costs and pass...".

2. Heard Mr. K.Devender, learned counsel appearing on

behalf of the petitioners, Sri V.Narasimha Goud, learned

Standing Counsel for HMDA appearing for respondent No.2,

Ms. Radha Reddy Katta, learned Assistant Government Pleader

for Land Acquisition appearing on behalf of respondent Nos.3, 4

and 5 and Mr. Vivek Salver, learned Assistant Government

Pleader for R&B appearing on behalf of respondent Nos.6 and 7.

VRKR, J

3. It is submitted by the learned counsel for the petitioners

that during the pendency of the writ petition, respondent No.4

issued a Memo No.B3/5441/2016, dated 30.03.2026, whereby

respondent No.3 proposed to withdraw the subject land

acquisition proceedings. Therefore, learned counsel for the

petitioners seeks permission of this Court to withdraw the

present writ petition.

4. Permission is accorded.

5. Recording the above said submission by the learned

counsel for the petitioners, the writ petition is dismissed as

withdrawn. There shall be no order as to costs.

As a sequel, all pending miscellaneous applications, if any,

in these appeals, shall stand closed.

_________________________________ VAKITI RAMAKRISHNA REDDY, J Date: 01.04.2026 Js

Note:

Issue CC by tomorrow (B/o.)Js