Ch Chandrakala vs The State Of Telangana, And ...
2021 Latest Caselaw 2241 Tel

Citation : 2021 Latest Caselaw 2241 Tel
Judgement Date : 29 July, 2021

Telangana High Court

Ch Chandrakala vs The State Of Telangana, And ... on 29 July, 2021

Bench: Abhinand Kumar Shavili

     HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                        W.P.No.10662 of 2021

ORDER:

1. When the matter is taken up for hearing, learned counsel for the

petitioner fairly submitted that a similar issue was adjudicated by a

Division Bench of this Court in Writ Appeal No.1369 of 2018 on

19.7.2021 and the said judgment of the Division Bench is against the

petitioner and in view of the same, he contended that this writ petition

may be dismissed.

2. This Court, having regard to the submission of the learned

counsel for the petitioner, is of the considered view that the relief

sought in the present writ petition cannot be granted in view of the

judgment dated 19.7.2021 of the Division Bench of this Court in

W.A.No.1369 of 2018 and the Writ Petition is accordingly dismissed.

No costs.

3. Pending miscellaneous petitions, if any, shall stand closed.

_____________________________________ JUSTICE ABHINAND KUMAR SHAVILI 29.7.2021 dr

Ch Chandrakala vs The State Of Telangana, And ...
2021 Latest Caselaw 2241 Tel

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