Baleswaramma, Mahabubnagar ... vs Murva Pedayya, Mahabubnagar ...
2021 Latest Caselaw 4515 Tel

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


                   WRIT APPEAL No.1335 of 2008

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




      Learned counsel for the appellants was fair enough in

informing this Court that after remand of the matter to the

Joint Collector, the Joint Collector has subsequently passed a

fresh order, which is now the subject matter of W.A.No.1286

of 2011 and there is an interim order also. Meaning thereby,

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
20.12.2021

ES