Mula Subhash, vs Mohd. Basharathuddin Khan Died ...
2022 Latest Caselaw 4154 Tel

       THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                 AND

           THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                   WRIT APPEAL No.1751 of 2017

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

      Heard Mr. Vedula Venkataramana, learned Senior Counsel for

the appellants.


      2.     This writ appeal challenges order dated 21.07.2017

passed by the learned Single Judge allowing Writ Petition No.1888 of

2004 filed by respondent Nos.1 to 4 as the writ petitioners.

3. Mr. Vedula Venkataramana, learned Senior Counsel for

the appellants submits that Writ Appeal has become infructuous.

4. Writ Appeal is accordingly dismissed as infructuous.

However, there shall be no order as to costs.

5. As a sequel, miscellaneous applications pending, if any,

in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 16.08.2022 KL