Fariha Naazneen Ashfaq vs The State Of Telangana And 2 Others
2022 Latest Caselaw 6680 Tel

    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                          AND
  THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

                      W.P.No.41391 of 2022

ORDER: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)




      When the matter is taken up for hearing, learned

counsel for the petitioner as well as Standing Counsel

for the respondents, submitted that the issue raised in

the present Writ Petition is squarely covered by a

judgment passed by this Court in Writ Petition

No.39899 of 2022 and batch, which was allowed by

this Court vide order dated 16.11.2022.

In view of above, by following the orders passed

by this Court in Writ Petition No.39899 of 2022 and

batch, which was allowed by this Court vide order

dated 16.11.2022, the present Writ Petition also

deserves to be allowed on similar lines.

Accordingly, the Writ Petition is allowed as above.

No costs.

                                 ::2::                     AKS,J & RRN,J
                                                         wp_41391_2022

As a sequel, miscellaneous applications pending

if any in this Writ Petition, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date : 09.12.2022 Note : The Registry is directed to annex copy of the order dated 16.11.2022 passed in Writ Petition No.39899 of 2022 and batch to the present Writ Petition.

b/o prat