The Managing Committee vs A. Murali Mukund
2022 Latest Caselaw 427 Tel

          THE HON'BLE SRI JUSTICE UJJAL BHUYAN

                                AND

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

          WRIT APPEAL NOs.456, 457 AND 458 OF 2021

                                AND

          WRIT PETITION NOs.19597 AND 19598 OF 2021

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

      Heard Mr. D. Srinivas, learned Senior Counsel for the

petitioners in W.P.Nos.19597 and 19598 of 2021 and for the

respondents in W.A.Nos.456, 457 and 458 of 2021.

We have also heard Mr. E. Venkata Siddartha, learned

counsel for the appellants in W.A.Nos.456, 457 and 458 of 2021

and for the respondents in W.P.Nos.19597 and 19598 of 2021.

Learned counsel for the parties submit that the Writ Appeals

and the Writ Petitions have become infructuous.

That being the position, the Writ Appeals and the Writ

Petitions are disposed of as infructuous.

There shall be no order as to costs.

Miscellaneous applications, if any, pending, shall stand

closed.

_____________________ (UJJAL BHUYAN, J)

_____________________ (P. SREE SUDHA, J)

3rd February 2022 RRB