Ayyappaswamy Temple, Khammam ... vs Smt.D.Jhansi Prakash Died 4 ...
2021 Latest Caselaw 4459 Tel

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


                  WRIT APPEAL No.1259 of 2008


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




        Learned counsel for the parties are fair enough in

informing this Court that keeping in view the judgment

passed in W.A.No.1484 of 2004 dated 30.06.2011, the

cause of action in the present writ appeal does not

survive.

        The writ appeal is accordingly disposed of.                       The

judgment delivered in W.A.No.1484 of 2004, dated

30.06.2011

, shall be applicable mutatis mutandis in the

present case also.

Let a copy of the order passed in W.A.No.1484 of

2004, dated 30.06.2011, be kept on record in the present

case.

The miscellaneous applications pending, if any,

shall stand closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 17.12.2021 jsu