Central Power Distribution ... vs P.Jalander Reddy,S/O.P.Pulla ...
2022 Latest Caselaw 3951 Tel

 THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                             AND

     THE HON'BLE SRI JUSTICE N.V. SHRAVAN KUMAR

             Writ Appeal No.1320 of 2011

JUDGMENT :    (Per Hon'ble Justice Abhinand Kumar Shavili)

     When the matter is taken up for hearing, learned

counsel for the respondent has informed the Court

that an identical appeal, viz., Writ Appeal No.838 of

2009, was dismissed by a Division Bench of this

Hon'ble Court vide order dated 18.02.2022, and in

view of the same the present Writ Appeal may be

dismissed.

2. Learned counsel for the appellants has also not

disputed the above fact.

3. In view of submissions made by the parties, this

Court is of the considered view that the present Writ

Appeal also deserves to be dismissed in terms of the

order passed by a Division Bench of this Hon'ble Court

in Writ Appeal No.838 of 2009, dated 18.02.2022, and

the order passed in Writ Appeal No.838 of 2009, dated ::2:: AKS,J & NVSK,J wa_1320_2011

18.02.2022 mutatis mutandis applies to the present

case also.

4. Accordingly, the Writ Appeal is dismissed as

above. No costs.

5. As a sequel, miscellaneous applications pending

if any in this Writ Appeal, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

___________________________ N.V. SHRAVAN KUMAR, J

Date : 28.07.2022

Note :: Office to annexe copy of the order dated 18.02.2022 passed in W.A.No.838 of 2009 to the present writ appeal.

B/o.

Ndr