Mohammed Younus vs The State Of Telangana

Citation : 2023 Latest Caselaw 2487 Tel
Judgement Date : 19 September, 2023

Telangana High Court
Mohammed Younus vs The State Of Telangana on 19 September, 2023
Bench: B.Vijaysen Reddy
 THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.25961 OF 2023 ORDER : (ORAL) Learned counsel for the petitioner, submits that subject matter of this writ petition 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, this writ petition is 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 this writ petition shall stand closed.

______________________ B. VIJAYSEN REDDY, J September 20, 2023 HK