LAWS(TLNG)-2025-3-52

NANDYALA VENKATESWARA REDDY Vs. STATE OF TELANGANA

Decided On March 24, 2025
Nandyala Venkateswara Reddy Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Sri D.V.Sitharam Murthy, learned Senior Counsel representing Sri Botla Venkateswara Rao, learned counsel for the appellants; Sri Muralidhar Reddy Katram, learned Government Pleader for Revenue, for respondent Nos.1 to 6; Sri V.Aravind, learned counsel representing Ms.V.Roopa, learned counsel for respondent Nos.8 and 9; and Sri Sankalp Pissay, learned counsel for respondent No.14.

(2.) With the consent, finally heard.

(3.) This intra Court appeal assails the impugned order passed in W.P.No.1319 of 2024 dtd. 4/9/2024.