Mohammed Ismail vs State Of Telangana And 3 Others
2021 Latest Caselaw 2887 Tel

       HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
                                  AND

        HONOURABLE SRI JUSTICE T.VINOD KUMAR

                         WA.No.517 of 2021


JUDGMENT:(per Hon'ble Sri Justice A.Rajasheker Reddy)


      Heard learned counsel appearing for the appellant and Sri

N.Praveen Kumar, learned Government Pleader for Revenue

appearing for 3rd respondent.

2. Both the counsel state that the lis in this Writ Appeal is

squarely covered by the judgment of this Court dt.24.09.2021 in

WA.No.443 of 2021.

3. In view of the same, and for reasons alike, this Writ Appeal is

allowed. No order as to costs.

4. Office to append a copy of the judgment dt.24.09.2021 in

WA.No.443 of 2021 to this order.

5. Miscellaneous petitions, if any, pending shall stand

dismissed.

____________________________ A.RAJASHEKER REDDY, J

______________________ T.VINOD KUMAR, J

Date: 05.10.2021

gra HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND

HONOURABLE SRI JUSTICE T.VINOD KUMAR

WA. No. 517 of 2021

Date: 05.10.2021

gra