Bantu Yadagiri And 4 Others vs M. Nagaraju And 7 Others
2021 Latest Caselaw 4451 Tel

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

      I.A.Nos.1 and 2 of 2019 In/And W.A.No.598 of 2019

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



      Learned counsel for the appellants is fair enough in

informing this court that the order passed by the learned Single

Judge has already been complied with, rendering the present writ

appeal and I.A.Nos.1 and 2 of 2019 infructuous.

      The writ appeal and I.A.Nos.1 and 2 of 2019 are accordingly

disposed of as infructuous.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                                  _______________________
                                                            N. TUKARAMJI, J
17.12.2021

JSU