The Telangana State Waqf Board, vs Mohammed Nizamuddin
2022 Latest Caselaw 1540 Tel

Citation : 2022 Latest Caselaw 1540 Tel
Judgement Date : 25 March, 2022

Telangana High Court

The Telangana State Waqf Board, vs Mohammed Nizamuddin on 25 March, 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 Nos.1703 and 1695 of 2018

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

       Learned counsel for the Telangana State Wakf Board has

informed this Court that the present writ appeals have become

infructuous.

       The     writ    appeals      are    accordingly      disposed         of   as

infructuous.

       Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                              ________________________
                                              SATISH CHANDRA SHARMA, CJ




                                               _______________________
                                                ABHINAND KUMAR SHAVILI, J

25.03.2022

JSU

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