The State Of Telangana vs Y.Subramanyam
2022 Latest Caselaw 1683 Tel

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

                 WRIT APPEAL Nos.226 & 227 of 2022

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 issue involved in the present

cases stands concluded on account of the judgment delivered by

a Division Bench of the unified High Court for the States of

Telangana and Andhra Pradesh in the case of P. Khadar Basha

vs. State of Andhra Pradesh1.

          In the light of the aforesaid, no further orders are required

to be passed in the present writ appeals and the same stand

disposed of in terms of the judgment delivered by the Division

Bench in the case of P. Khadar Basha (supra).

          Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.



                                              ________________________
                                              SATISH CHANDRA SHARMA, CJ



                                               _______________________
                                                ABHINAND KUMAR SHAVILI, J
31.03.2022

JSU

2017(6) ALD 638 (DB)