Cheguri Sunitha vs The State Of Telangana

Citation : 2023 Latest Caselaw 2065 Tel
Judgement Date : 6 September, 2023

Telangana High Court
Cheguri Sunitha vs The State Of Telangana on 6 September, 2023
Bench: B.Vijaysen Reddy
     HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION Nos.24724, 24727 AND 24747 OF 2023 COMMON ORDER : (ORAL) Learned counsel for the petitioners submits that subject matter of these writ petitions is squarely covered by the judgment dated 09.08.2023 of this Court in W.P. No.21375 of 2023 and batch and the same is not disputed by the learned Assistant Government Pleader for Revenue.

2. Therefore, recording aforesaid submissions of the learned counsel, following the judgment dated 09.08.2023 of this Court in W.P. No.21375 of 2023 and batch, in terms thereof, these writ petitions are disposed of at the stage of admission. The said common order shall be made part of the record and a copy of the same shall be annexed to this order. No order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending in these writ petitions shall stand closed.

______________________ B. VIJAYSEN REDDY, J September 06, 2023.

Note: Annex a photostat copy of common order in W.P. No.21375 of 2023 and batch to this order.

(BO) vv