HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.26086 OF 2023 ORDER : (ORAL) Learned counsel for the petitioners 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, however, submitted that petitioner/s herein are legal heirs of the member/s of the society, but not the agreement holders as in the common order.
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 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