Vadde Papaiah vs The State Of Telangana
2021 Latest Caselaw 12 Tel

                  High Court for the State of Telangana

                 THE HONOURABLE THE CHIEF JUSTICE
                  SRI RAGHVENDRA SINGH CHAUHAN
                                    AND
             THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY


                Writ Petition No.17265 of 2019


                       Date:   04.01.2021
Between:

Vadde Papaiah
                                                            ... Petitioner

                                 ... And
The State of Telangana and others
                                                          ...Respondents

Counsel for the petitioner : Ms. R. Sowmya Reddy

Counsel for the respondents: The Advocate General

The Court made the following: JUDGMENT: (Per the Hon'ble the Chief Justice Sri Raghvendra Singh Chauhan)

Since this case has become infructuous with the efflux of time, the

Writ Petition is hereby dismissed as infructuous. There shall be no

order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________________________ (RAGHVENDRA SINGH CHAUHAN, CJ)

__________________________ (A.ABHISHEK REDDY, J)

04th January, 2021 Lrkm THE HONOURABLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN AND THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

Writ Petition No.17265 of 2019

Date: 04.01.2021 LRKM