Mohammed Munawar Khan vs Smt. Ahmadi Begum And 4 Others
2022 Latest Caselaw 4038 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
        THE HON'BLE MRS JUSTICE SUREPALLI NANDA


                WRIT APPEAL No.504 of 2022

JUDGMENT:      (Per the Hon'ble the Chief Justice Ujjal Bhuyan)




     Heard Mr. Vijay B. Paropkari, learned counsel for the

appellant and Mr. Mohd. Moin Ahmed Quadri, learned

counsel for respondent No.1. Also heard Mr. Parsa Ananth

Nageswar Rao, learned Government Pleader for Revenue

appearing for respondents No.2 to 5.

2. Learned counsel for the parties are in agreement that

following the order of the learned Single Judge dated

08.04.2022 passed in W.P.No.13204 of 2021, subsequent

steps have been taken by the revenue authorities and

therefore, the writ appeal has become infructuous.

3. In view of the above, writ appeal is disposed of as

infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ SUREPALLI NANDA, J

03.08.2022 vs