K. Giri Mohan Reddy And 16 Others vs Reddy Srinivasulu And 5 Others
2022 Latest Caselaw 1716 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                        AND
         THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                      WRIT APPEAL No.743 of 2019

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


      Learned counsel for the parties have straightaway drawn

the attention of this Court towards a judgment passed in

W.A.No.517 of 2019, dated 17.12.2021, which was in respect of

the same order which is impugned in the present writ appeal.

      The judgment passed in W.A.No.517 of 2019, dated

17.12.2021

, shall be applicable mutatis mutandis in the present

case also.

The writ appeal is accordingly disposed of.

Let a copy of the judgment passed in W.A.No.517 of 2019,

dated 17.12.2021, be placed in the file of the present writ appeal.

The miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

_________________________________ B.VIJAYSEN REDDY, J 01.04.2022 vs