Akula Santhosh And 8 Others vs State Of Telangana And 4 Others
2021 Latest Caselaw 3325 Tel

                     HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                W.P.No.23503 of 2021

ORDER:

When the matter is taken up for hearing, both the learned counsel

had fairly conceded that the issue raised in this writ petition is squarely

covered by the order of this Court in W.P.No.7249 of 2019, dated

04.04.2019.

Therefore, for the reasons alike, this writ petition is disposed of

directing the petitioners to submit a representation afresh within a

period of two weeks from the date of receipt of a copy of this order.

On receipt of such representation, the respondents shall consider the

same in terms of the judgment of the Apex Court in State of Karnataka

and Others Vs. Umadevi1 and pass appropriate orders, in accordance

with law, within a period of eight weeks thereafter. There shall be no order

as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

____________________________ ABHINAND KUMAR SHAVILI, J Date: 09.11.2021 Prv

1 2006 (4) SCC 1