Smt.Pushpa Bai, Hyderabad vs The Special Deputy Collector, Hyd ...
2022 Latest Caselaw 4715 Tel

       THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
        THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.376 of 2011

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      None appears for the parties on call.


2.    We have perused the order dated 18.03.2011 passed by

the learned Single Judge dismissing W.P.No.7748 of 2006 filed

by the appellant as the writ petitioner.


3.    On due consideration, we are of the view that the matter

has become infructuous.


4.    Writ appeal is accordingly dismissed as infructuous.


      Miscellaneous applications pending, if any, shall stand

closed. However, there shall be no order as to costs.




                                     ______________________________________
                                              UJJAL BHUYAN, CJ



                                     ______________________________________
                                           C.V.BHASKAR REDDY, J
16.09.2022

vs