The Telangana State Waqf Board vs Mohammed Nizamuddin
2021 Latest Caselaw 4301 Tel

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


                      WRIT APPEAL No.78 of 2019

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




      The present writ appeal is arising out of an interim

order dated 16.11.2018 passed in I.A.No.1 of 2018 in

W.P.No.40963 of 2018 by the learned Single Judge.

      The learned Single Judge has granted an interim order

on 16.11.2018 suspending the appointment of respondent

No.3 in the writ petition.

It has been brought to the notice of this Court that the

appointment was for a period of one year and therefore, the

present writ appeal has become infructuous.

Accordingly, the writ appeal stands disposed of as

infructuous.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ N. TUKARAMJI, J 13.12.2021 ES