The State Of Telangana vs Sanikommu Srikanth Reddy
2021 Latest Caselaw 2905 Tel

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


                 WRIT APPEAL No.489 of 2021


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




      Learned counsel for the appellants has fairly

stated before this Court that identical writ appeal, i.e.,

Writ Appeal No.503 of 2021, has been dismissed by

this Court on 01.10.2021.

      In the light of the aforesaid submission, the

present writ appeal is also dismissed. The judgment

delivered in the Writ Appeal No.503 of 2021, dated

01.10.2021

, shall be applicable mutatis mutandis to the

present case also.

The miscellaneous applications pending in this

writ appeal, if any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 18.10.2021 pln