K. Kiran Ano. vs Prl. Secy., P.R. Dept. Ano.
2021 Latest Caselaw 366 Tel

Citation : 2021 Latest Caselaw 366 Tel
Judgement Date : 9 February, 2021

Telangana High Court

K. Kiran Ano. vs Prl. Secy., P.R. Dept. Ano. on 9 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
     THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                  WRIT APPEAL No.952 of 2016


JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.    Learned counsel for the appellants states that in view of the

subsequent developments that have taken place which has resulted in

the respondent No.2/Gram Panchayat having merged into Peddapally

Municipality, nothing further survives in the present appeal.

2. The present appeal is accordingly disposed of as infructuous

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

09.02.2021 JSU

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