Vanam Jagan Mohan vs The State Of Telangana
2026 Latest Caselaw 707 Tel

Telangana High Court

Vanam Jagan Mohan vs The State Of Telangana on 13 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                      AT HYDERABAD

       THE HON'BLE SRI JUSTICE K.SARATH

           WRIT PETITION No.11136 OF 2026
                     Date: 13.04.2026

Between:
Vanam Jagan Mohan
                                                 ...Petitioner
                            AND

The State of Telangana, Rep. by its Principal Secretary,
Finance Department & others

                                              ...Respondents
ORDER:

Heard Sri Vanam Jagan Mohan, petitioner/ Party-

in-person, learned Assistant Government Pleader for

Services-III appearing for the respondent No.1 and

learned Assistant Government Pleader for Services-I

appearing for the respondent Nos.2 and 3 and perused

the material on record. With their consent, this writ

petition is disposed of at the stage of admission itself.

2. The Petitioner/ Party-in-person, submits that he is

questioning the action of the respondent Nos.1 and 2 in

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not considering the representation of the petitioner dated

06.01.2026 and 13.03.2026 respectively for

disbursement/release of the sanctioned loan amount of

Rs.9,00,000/- in pursuance to the sanctioned order vide

RC.No.3311/A2C/2025, dated 01.12.2025 issued by

Respondent No.2 as illegal and arbitrary.

3. Learned Assistant Government Pleader for

Services-III submits that the respondent Nos.1 and 2 will

consider the representation of the petitioner dated

06.01.2026 and 13.03.2026 and pass appropriate orders

in accordance with law in due course.

4. In view of the submissions made by the both sides,

without going into the merits of the case, the writ petition

is disposed of by directing the respondent No.2 to dispose

of the representation of the petitioner dated 06.01.2026

and 13.03.2026 and pass appropriate orders in

accordance with law within four (4) weeks from the date

of receipt of a copy of this order. There shall be no order

as to costs.

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As a sequel, the miscellaneous petitions, if any,

pending in the Writ Petition shall stand closed.

_______________________ JUSTICE K.SARATH Date: 13.04.2026 bb