M/S. Ananya Infra Projects ... vs The State Of Telangana,
2021 Latest Caselaw 4118 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                     WRIT APPEAL No.5 of 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellants is fair enough in

informing this Court that a survey has already been

carried out rendering the writ appeal infructuous.

        The writ appeal is accordingly disposed of as

infructuous.       The parties shall be at liberty to take

further recourse to the remedies available under the law.

        The miscellaneous applications pending in this writ

appeal, if any, shall stand closed.                    There shall be no

order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                     N. TUKARAMJI, J
02.12.2021

vs