Ashangari Srinivas Goud vs State Of Telangana
2021 Latest Caselaw 2327 Tel

        HONOURABLE SRI JUSTICE T. AMARNATH GOUD

                     WRIT PETITION No.18236 OF 2021

ORDER (ORAL):

With the consent of both the counsel, this writ petition is being

disposed of at the stage of admission.

2. Learned counsel for the petitioners as well as the learned

Government Pleaders appearing for respondents would submit that the

issue raised in this writ petition is squarely covered by the order of

this court in W.P. No.7249 of 2019 dated 04.04.2019.

3. In view of the above and for the reasons alike, this writ

petition is disposed of directing the petitioners to submit a

representation afresh within a period of two weeks from the date of

receipt of a copy of this order. On receipt of such representation, the

respondents shall consider the same in terms of the judgment of the

Apex Court in SECRETARY, STATE OF KARNATAKA AND

OTHERS v. UMADEVI1 and pass appropriate orders in accordance

with law, as expeditiously as possible preferably within a period of

eight (8) weeks from the date of representation. No order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending

in the writ petition stand closed.

_______________________ T. AMARNATH GOUD, J August 10, 2021.

PV

2006 (4) SCC 1