V. Swapna Reddy vs State Of Telangana,
2021 Latest Caselaw 1307 Tel

Item No.63

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


                 WRIT PETITION No.21902 of 2018

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


1.

In view of the judgment of the Supreme Court in the case of

K.Krishnamurthy v. Union of India (reported as (2010) 7 SCC 202),

nothing further survives for adjudication in the present petition. The

State Government is bound to comply with the said judgment and

ensure that reservation in the case of Backward Classes does not

exceed 50% of the total seats of Zilla Parishads and Panchayat

Samithis in the Districts of the State at any point of time.

2. The present petition is closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

22.04.2021 dr