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Telangana High Court
The Greater Warangal Municipal ... vs Bharat Rashtra Samithi Party on 9 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
Writ Appeal No.399 of 2026
Dated: 09.04.2026
Between:
The Greater Warangal Municipal Corporation,
Rep. by its Commissioner, Kazipet Circle-II,
Hanamkonda District.
... Appellant
and
Bharat Rashtra Samithi Party,
Rep., by its district President, Sri Dasyam Vinaya Bhasker,
Hanumakonda District and 4 others.
...Respondents
JUDGMENT:
Mr. S. Ravi, learned Senior Counsel representing Mr. Pasham
Mohith, learned Standing Counsel for Warangal Municipal Corporation,
appears for the appellant.
Mr. J. Ramachandra Rao, learned Senior Counsel represents
Mr. S. Santosh, learned counsel for respondent No.1.
Mr. Muralidhar Reddy Katram, learned Government Pleader for
Revenue appears for respondent Nos.2 to 4.
Ms. G. Bhavani, learned Government Pleader for Municipal
Administration appears for respondent No.5.
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2. Against an interim order dated 17.10.2025 passed in W.P.No.31797
of 2025 by the learned writ Court, respondent No.2 therein has preferred
the present appeal.
3. Learned Senior Counsel for the appellant Corporation submits that
there are three more writ petitions being W.P.Nos.18512 of 2024; 8751 and
3474 of 2025 which relate to the same subject property on which certain
constructions have been carried out by respondent No.1/writ petitioner.
Subsequent developments have been challenged in the successive writ
petitions. The impugned interim order has been passed in one of the writ
petitions, whereas it would be in the interest of justice to hear all the four
writ petitions together to enable the learned writ Court to have a
comprehensive and holistic view of the matter. He, therefore, confines his
prayer only for consolidation of the above mentioned three writ petitions in
addition to the present writ petition.
4. Upon hearing learned Senior Counsel for respondent No.1/writ
petitioner, learned Government Pleaders for the State and Municipal
Administration, we find that learned counsel for the parties also have
conversed on the proposition that it would be proper that all these writ
petitions be heard together by the learned writ Court. Learned counsel for
the parties also informed that a stay vacate petition has been filed by the
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appellant as well as the Revenue department before the learned writ Court
against the interim order.
5. In the facts and circumstances noted above, the appeal is disposed of
with a direction to the Registry to list all the four writ petitions together
before the learned writ Court after obtaining permission from the Hon'ble
The Chief Justice on administrative side. The learned writ Court is
requested to dispose of the writ petitions as expeditiously as possible.
There shall be no order as to costs.
Miscellaneous applications pending, if any, shall stand closed.
____________________________
APARESH KUMAR SINGH, CJ
____________________________
G.M.MOHIUDDIN, J
Date: 09.04.2026
ES
