Ravuri Ravi Kumar vs The State Of Telangana And 5 Others
2021 Latest Caselaw 1094 Tel

Item No.24



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                            W.A.No.5 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     Learned counsel for the respondents states that the grievance of

the appellants regarding illegal excavation of sand under the

Rangapuram Bridge adjacent to their land in Survey Nos.3/2, 3/5 and

3/13 of Rangapuram Village, Palvoncha Mandal, Bhadradri

Kothagudem District, does not survive any longer, as the excavation

work was stopped by the Department for the past one month. He

states that the respondents shall ensure that illegal excavation of sand

through an unauthorised ramp is not restarted in the area in question.

2. In view of the submission made hereinabove, nothing further

survives for adjudication in the present appeal, which is disposed of

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

06.04.2021 JSU