Kolipaka Venkata Ram Reddy ... vs Prl Secy, Revenue Dept, Hyderabad ...
2021 Latest Caselaw 4671 Tel

Citation : 2021 Latest Caselaw 4671 Tel
Judgement Date : 29 December, 2021

Telangana High Court

Kolipaka Venkata Ram Reddy ... vs Prl Secy, Revenue Dept, Hyderabad ... on 29 December, 2021

Bench: Satish Chandra Sharma, N.Tukaramji

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

WA.No.638 of 2017; WP.Nos.7818 of 2017, 41978, 43942 & 45159 of 2016
       and 16811 of 2017; WP(PIL).Nos.200 of 2016 & 23 of 2017


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


      Learned counsel for the parties are fair enough in informing

this Court that all the present cases have become infructuous.

      The    present   cases      are       accordingly            disposed          of   as

infructuous.

      The miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                           ___________________________
                                              SATISH CHANDRA SHARMA, CJ




                                                   _______________________
                                                             N. TUKARAMJI, J
29.12.2021

JSU

Download the LatestLaws.com Mobile App