Smt. P. Sridevi And 2 Others vs The State Of Telangana And 5 Others
2022 Latest Caselaw 876 Tel

    THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                       WRIT APPEAL No.707 of 2019

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      Learned counsel for the respondents has brought to the notice

of this Court another order dated 19.08.2019 passed in W.P.No.16734

of 2019 and his contention is that fresh elections have already been

held in the matter and therefore, the present writ appeal has become

infructuous.

Accordingly, the writ appeal is disposed of as infructuous.

Miscellaneous petitions, if any, shall stand closed. There shall

be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

________________________________ ABHINAND KUMAR SHAVILI, J 23.02.2022 ES