M. Anjaneyulu, R.R.Dist. vs The Conservator Of Forest, Hyd. 4 ...
2022 Latest Caselaw 880 Tel

Citation : 2022 Latest Caselaw 880 Tel
Judgement Date : 23 February, 2022

Telangana High Court

M. Anjaneyulu, R.R.Dist. vs The Conservator Of Forest, Hyd. 4 ... on 23 February, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

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



               W.A.Nos.1424 and 1430 of 2009

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


       Learned counsel Ms. Sreevani, representing the

learned counsel for the appellant, has stated before this

Court that no further orders are required to be passed in

the present writ appeals and the writ appeals have become

infructuous.

       The writ appeals are accordingly disposed of as

infructuous.

       The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.



                                 ______________________________________
                                   SATISH CHANDRA SHARMA, CJ




                                 ______________________________________
                                    ABHINAND KUMAR SHAVILI, J


23.02.2022

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