Kodali Jahnavi vs. State Of Telangana
Facts
The petitioner, NTT DATA Information Processing Services Private Limited, filed two writ petitions before the Telangana High Court. The petitions challenged an order dated June 19, 2025, issued by the Assistant Commissioner (ST), Madhapur 6 Circle, along with a summary in Form DRC-07. The specific DIN and reference numbers for these orders were provided in the petitions. The petitioner sought a writ of certiorari to quash these orders and an interim stay on any recovery proceedings initiated pursuant to them. The respondents were the State of Telangana and the Assistant Commissioner (ST).
Held
The Court granted the petitioner's request to withdraw the writ petitions. The Court's decision was based on the petitioner's expressed desire to withdraw and the revenue's lack of objection. The Court ordered that the writ petitions are dismissed as withdrawn. Crucially, the Court granted the petitioner the liberty to avail other appropriate remedies, including the filing of an appeal. No order was made as to costs, meaning each party was to bear their own costs. Any pending miscellaneous applications were also ordered to stand closed.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petitions with liberty to avail appropriate remedies, including filing an appeal. Petitioner's Argument: The petitioner, through their counsel, sought permission from the Court to withdraw the writ petitions. They requested the liberty to pursue other appropriate remedies, specifically mentioning the option of filing an appeal against the impugned order. Revenue's Argument: The Special Government Pleader for State Tax reported no objection to the petitioner's request for withdrawal.
AI-generated summary — verify with the full judgment below
[ 3488 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABA,D (Special Original Juri iction) TUE AY, THE TWENTY THIRD DAY OF SEPTETUBER TWO THOUSAND AND TWENTY FIVE . PRESENT THE HONOURABLE THE CHIEF JUSTICE APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G,M. MOHTUDDIN WR|T PETITION NOS: 28755 AND 28759 OF 2025 W.P.No.28755 of 2025 Between NTT DATA lnformation Processing Services Private Limited, Represented by its Authorized Signatory lr/r. Satya Subrahmanyam Garimella (Formerly NTT DATA Global Delivery Services Private Limited) Plot No 178, EPIP Phase ll, Whitefield, Whitefield lndustrial Area, Bengaluru, Karnataka - 560 066. .....PETITIONER AND 1. State of Telangana, Represented by the Principal Secretary, Revenue Department (State Tax), Secretariat, Hyderabad-500004. 2. Assistant Commissioner (ST), tr/adhapur 6 Circle 7th floor, Gagan Vihar building Nampally, Hyderabad, Telangana - 500 001. .....RESPONDENTS Petition Under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a WRIT OF CERTIORARI or any other appropriate writ, order, or direction. in the nature of Wri
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