Mohammed Mohiuddin And 2 Others vs The State Of Telangana And 3 Others
2022 Latest Caselaw 958 Tel

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

                     WRIT APPEAL No.61 of 2022

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




         Learned counsel was fair enough in stating before this

Court that the present writ appeal has become infructuous. He

has stated that he has filed a writ petition in the matter.


         In the light of the aforesaid, the present writ appeal

stands disposed of as infructuous.


         Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                                     ________________________
                                                      SATISH CHANDRA SHARMA, CJ



                                                       _______________________
                                                       ABHINAND KUMAR SHAVILI, J
02.03.2022

ES/SVL