Vutturi Thirupathi vs The State Of Telangana
2021 Latest Caselaw 4025 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                         AND
            THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

  WRIT PETITION Nos. 21366, 21370, 21371, 21378, 21610,
 21636, 21686, 21692, 21693, 21696, 21701, 21702, 21703,
 21704, 21706, 21707, 21708, 21742, 21753, 21766, 21778,
 21802, 21813, 21821, 21961,21977, 22012, 22020, 22036,
       22106, 22157, 22161, 22179 & 22273 of 2021

COMMON ORDER:         (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



         In the light of the judgment delivered today i.e., 30.11.2021

in W.P.No.19928 of 2021 and batch, the present writ petitions also

stand dismissed. The judgment delivered in W.P.No.19928 of 2021

and batch shall be applicable mutatis mutandis in the present

cases also. Let a copy of the order passed in W.P.No.19928 of 2021

and batch dated 30.11.2021 be kept on record in the present

cases.

         Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                               ___________________________
                                                   SATISH CHANDRA SHARMA, CJ




                                               ___________________________
                                                       A.RAJASHEKER REDDY, J
30.11.2021

JSU