Supreme Court - Daily Orders
Managing Committee Shadnagar vs Mandal Revenue Officer on 20 March, 2026
ITEM NO.25 COURT NO.1 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).2726/2026
[Arising out of impugned final judgment and order dated 23-07-2025
in CRP No. 5653/2006 passed by the High Court for The State of
Telangana at Hyderabad]
MANAGING COMMITTEE SHADNAGAR Petitioner(s)
VERSUS
MANDAL REVENUE OFFICER & ORS. Respondent(s)
IA No. 15882/2026 - EXEMPTION FROM FILING O.T.
Date : 20-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :Mr. Girish Chandra Gupta, Sr. Adv.
Mr. Mak Mukheed, Adv.
Mr. Md. Sadath Hussain, AOR
Ms. Divya Mishra, Adv.
Mr. Manish Kumar, Adv.
Mr. S. Islam, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. After arguing the case for some time, learned Senior Counsel for the petitioner seeks and is permitted to withdraw this petition as according to him, the petitioner wants to file a review petition before the High Court.
2. The Special Leave Petition is, accordingly, dismissed as withdrawn.
(ARJUN BISHT) Signature Not Verified (PREETHI T.C.) ASTT. REGISTRAR-cum-PS Digitally signed by ARJUN BISHT Date: 2026.03.20 ASSISTANT REGISTRAR 17:35:07 IST Reason: