Telangana State Union Of Working ... vs The State Of Telangana
2021 Latest Caselaw 477 Tel

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


                       WRIT APPEAL NO.717 OF 2019


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


     1.    Mr. C.V.Bhaskar Reddy, learned Government Pleader for

     Revenue appearing on behalf of the respondents states that the present

appeal has been rendered infructuous, inasmuch as the period of one

year granted to the appellants for utilising the subject building situated

at Kakatiya Nagar of Kamareddy Town, Kamareddy District, known

as Kamareddy District Press Club had expired on 01.12.2018.

2. Having regard to the aforesaid position, we are of the opinion

that nothing survives in the present appeal, which is accordingly

disposed of along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

17.02.2021 JSU