Kalvakuntla Tejeshwar Rao And ... vs M/S Srija Infrastructures And 7 ...
2022 Latest Caselaw 134 Tel

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



                  WRIT APPEAL No.105 of 2021

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


       Learned counsel for the appellants is fair enough in

informing this Court that the subject building itself has been

constructed now and the present appeal has become

infructuous.

       The   writ     appeal       is    accordingly        disposed       of   as

infructuous.      However, it shall certainly be open to the

authorities to take appropriate action in accordance with law

if the building has not been constructed in accordance with

law.

       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


18.01.2022

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