Zeenath Jaha,W/O.Syed ... vs Channaboina ...
2022 Latest Caselaw 2964 Tel

Citation : 2022 Latest Caselaw 2964 Tel
Judgement Date : 21 June, 2022

Telangana High Court

Zeenath Jaha,W/O.Syed ... vs Channaboina ... on 21 June, 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



              WRIT APPEAL No.1057 of 2015

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


     It has been informed jointly by the learned counsel

for the parties that the present appeal has become

infructuous as the property in question, which was

allegedly    constructed         unauthorisedly,             was      already

demolished.

     In the light of the aforesaid, the writ appeal is

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
21.06.2022

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