P.Linga Das, Secbad. vs Commr. G.H.M.C. Hyd 2 Others
2022 Latest Caselaw 2116 Tel

Citation : 2022 Latest Caselaw 2116 Tel
Judgement Date : 22 April, 2022

Telangana High Court

P.Linga Das, Secbad. vs Commr. G.H.M.C. Hyd 2 Others on 22 April, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

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



        WRIT APPEAL Nos.227 and 258 of 2009

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


     Learned counsel for the respondents has filed a

Memo stating that the Occupancy Certificate has already

been issued in the matters rendering the writ appeals as

infructuous.

The writ appeals are accordingly disposed of as

infructuous.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

22.04.2022 vs

Download the LatestLaws.com Mobile App