The State Of Telangana vs Gubba Anil Kumar
2022 Latest Caselaw 1634 Tel

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



           WRIT APPEAL Nos.1831 and 1851 of 2017

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


         Learned counsel for the appellants is fair enough in

stating before this Court that the present writ appeals

deserve to be dismissed in the light of the judgment

delivered in the case of Maimuna Begum v. State of

Telangana1.

         In the light of the aforesaid, the present writ appeals

stand dismissed.

         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


30.03.2022

vs

1 2016 (5) ALT 280 (DB)