The State Of A.P. vs Mohd.Abdul Nazeer
2022 Latest Caselaw 6276 Tel

         HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND

HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

Writ Petition No.29366 of 2011

ORDER : (Per Hon'ble Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

for the petitioner submitted that the issue raised in the present

Writ Petition is squarely covered by a judgment passed by this

Court in Writ Petition No.35460 of 2013 and batch, which was

allowed by this court vide order dated 08.06.2018.

In view of above, by following the orders passed by this

Court in Writ Petition No.35460 of 2013 and batch, which was

disposed of by this Court vide order dated 08.06.2018, the

present Writ Petition also deserves to be disposed of on similar

lines.

Accordingly, the Writ Petition is disposed of as above. No

costs.

As a sequel, miscellaneous applications pending if any in

this Writ Petition, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________________ NAMAVARAPU RAJESHWAR RAO, J

Date : 30.11.2022

Note : The Registry is directed to annex copy of the order dated 08.06.2018 passed in Writ Petition No.35460 of 2013 and batch to the present Writ Petition.

B/o prat/pss