M/S. All India Majis ... vs Government Of India, Rep,. By Its ...
2021 Latest Caselaw 3530 Tel

             HON'BLE SRI JUSTICE P.NAVEEN RAO
                                AND
            HON'BLE SMT JUSTICE P. SREE SUDHA


                 WRIT APPEAL No1902 of 2005
                         Date:17.11.2021

Between:

All India Majis Tameer-E-Millet,
Rep., by its General Secretary,
Sri Mohd Yousuf Trahmathullahy,
S/o.Sri Ahmed Hidayathulla Muslim,
Aged 58 yrs, with its office at Madina Mansion,
Narayanaguda, Hyderabad

                                              .....Appellant

     And

Government of India,
Rep., by its Secretary, Ministry of
Home Affairs, New Delhi & others.

                                              .....Respondents

The Court made the following:

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT JUSTICE P. SREE SUDHA

WRIT APPEAL No.1902 of 2005

JUDGMENT: (Per Hon'ble Sri Justice P. Naveen Rao)

Sri Vishal Kumar, learned counsel representing Sri

D.Madhava Rao, learned counsel for the appellant submits that the

cause in this appeal does not survive.

Recording the said submission, the Writ Appeal is dismissed.

Pending miscellaneous petitions, if any, shall stand closed.

__________________ P.NAVEEN RAO,J

__________________ P.SREE SUDHA,J 17th November, 2021 Rds

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT JUSTICE P. SREE SUDHA

WRIT APPEAL No.1902 of 2005

Date: 17.11.2021

Rds