Ladella Ravindar vs The Greater Warangal Municipal ...
2022 Latest Caselaw 4355 Tel

                  THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                                    AND
                    THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                           W.A.No. 552 of 2022
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Mr. P.Gangaiah Naidu, learned Senior Counsel for the appellant

and Ms. Pingali Lakshmi, learned Standing Counsel for Warangal Municipal

Corporation appearing for respondents No.1 to 3.

2. This appeal is directed against common order dated 15.07.2022 passed

by the learned Single Judge in W.P.Nos.6513 of 2021, 22457 of 2019 & 24476

of 2019 and C.C.No.1527 of 2019.

3. On 26.08.2022, we had disposed of W.A.Nos.546 and 549 of 2022

arising out of W.P.Nos.22457 and 24476 of 2019. In view of the said order,

no further order is called for in this writ appeal.

4. The writ appeal is accordingly disposed of. No costs.

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

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 29.08.2022 LUR