Sri. Girdharilal Swamy vs The State Of Telangana And 5 Others
2021 Latest Caselaw 4204 Tel

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


  WRIT PETITION Nos.20850, 21159, 21283, 21746, 21777,
   21902, 21987, 22127, 22174, 22271, 23313, 23356 and
                          23709 of 2020

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




     Learned counsel for the parties have informed this

Court that the controversy involved in the present cases

has already been adjudicated on account of an order

passed by this Court in W.P.No.19928 of 2021 and batch,

dated 30.11.2021.

     The operative portion of the aforesaid order reads as

under:-

     "(55) The Division Bench of the Bombay High Court
     has dealt with all the issues, similar to the issues
     raised in the present writ petitions. In the considered
     opinion of this Court, the question of interference by
     this Court in respect of Notification which is bound to
     save human lives cannot be faulted with in any
     manner.   The    entire     globe     is   facing     COVID-19
     pandemic and the death rate on account of gutka/pan
     masala and other tobacco products is more than the
     deaths which are taking place on account of pandemic.
     The people are suffering from cancer and other
     diseases and the restriction imposed is in larger public
     interest and is a reasonable restriction and in no way
     offends the right to carry on trade guaranteed under
     the Constitution.
                                   2




     (56)    In the light of the aforesaid, this Court does not
     find any reason to interfere with the impugned
     Notification and resultantly, the writ petitions are
     dismissed. Miscellaneous petitions, if any pending,
     shall stand dismissed. There shall be no order as to
     costs."



     In the light of the aforesaid, the present writ

petitions also stand dismissed. The judgment delivered

in W.P.No.19928 of 2021 and batch shall be applicable

mutatis mutandis in the present cases also.

     Let a copy of the order passed by this Court in

W.P.No.19928 of 2021 and batch, dated 30.11.2021, be

kept on record in the present cases.

     The miscellaneous applications pending in these

writ petitions, if any, shall stand closed. There shall be

no order as to costs.


                                      ___________________________
                                       SATISH CHANDRA SHARMA, CJ




                                      ___________________________
                                            N. TUKARAMJI, J
08.12.2021

vs