State Of Telangana, Rep. By ... vs Narsimha Vadlakonda,
2022 Latest Caselaw 1900 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                    AND
         THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                        W.A.No. 1248 of 2016

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

          The present appeal is arising out of order dated 08.07.2016,

passed by the learned Single Judge, in W.P.No.17656 of 2016.

          Learned counsel for the respondent is fair enough in informing

the Court that the period of license itself has come to an end and no

further adjudication is required in the present case.

Resultantly, the Writ Appeal stands disposed of as infructuous.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand closed.

______________________________ SATISH CHANDRA SHARMA, CJ

_____________________________ ABHINAND KUMAR SHAVILI, J Date: 13-04-2022 LUR