Mahmood Bin Mohammed, 7 vs Govt.Of ...
2021 Latest Caselaw 470 Tel

39 - 40

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

                       WRIT APPEAL Nos.288 AND 293 of 2017

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

          1.

Learned Government Pleader for Land Acquisition states on

instructions that a letter dated 10.01.2018 has been addressed by the

Land Acquisition Officer to the Greater Hyderabad Municipal

Corporation (GHMC) stating that a fresh requisition will be issued for

proceeding to acquire the land, subject matter of W.P.Nos.8380 and

9112 of 2010. He states that in view of the aforesaid developments,

nothing further survives for adjudication in the present appeals.

2. Without commenting on the merits of the present appeals or the

letter issued by the Land Acquisition Officer to the GHMC for

seeking requisition of the subject land, the present appeals are

disposed of along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.02.2021 Lrkm