Shabbir Taher Chass vs The State Of Telangana
2021 Latest Caselaw 1769 Tel

          THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                    WRIT PETITION No.16033 of 2020
ORDER:

This Writ Petition is filed seeking a writ of mandamus declaring the

inaction on the part of respondent No.2 in passing fresh assessment orders

in accordance with the procedure laid down under Sections 221 to 223 of

the Greater Hyderabad Municipal Corporation Act, 1955, as per the

judgment dated 18.04.2017 passed by the Chief Judge, City Small Causes

Court, Hyderabad, in M.A.No.45 of 2015, as illegal and arbitrary.

At the time of hearing, it is brought to the notice of this Court that

fresh assessment orders have already been passed by the respondent No.2.

In view of the same, the cause in the writ petition does not survive

for adjudication.

Hence, the writ petition is dismissed as infructuous.

The miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date: 21.06.2021 va