Telangana High Court
Mohammad Mustafa Ahmad Khan vs The State Of Telangana, on 30 November, 2021
Bench: Satish Chandra Sharma, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION Nos. 21366, 21370, 21371, 21378, 21610,
21636, 21686, 21692, 21693, 21696, 21701, 21702, 21703,
21704, 21706, 21707, 21708, 21742, 21753, 21766, 21778,
21802, 21813, 21821, 21961,21977, 22012, 22020, 22036,
22106, 22157, 22161, 22179 & 22273 of 2021
COMMON ORDER: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
In the light of the judgment delivered today i.e., 30.11.2021
in W.P.No.19928 of 2021 and batch, the present writ petitions also
stand dismissed. The judgment delivered in W.P.No.19928 of 2021
and batch shall be applicable mutatis mutandis in the present
cases also. Let a copy of the order passed in W.P.No.19928 of 2021
and batch dated 30.11.2021 be kept on record in the present
cases.
Pending miscellaneous applications, if any, shall stand
closed. There shall be no order as to costs.
___________________________
SATISH CHANDRA SHARMA, CJ
___________________________
A.RAJASHEKER REDDY, J
30.11.2021
JSU