K. Jangaiah, Mahabubnagar ... vs Prl Secy, Panchayat Raj Rural Devt ...
2022 Latest Caselaw 4851 Tel

Citation : 2022 Latest Caselaw 4851 Tel
Judgement Date : 22 September, 2022

Telangana High Court

K. Jangaiah, Mahabubnagar ... vs Prl Secy, Panchayat Raj Rural Devt ... on 22 September, 2022

Bench: Ujjal Bhuyan, C.V. Bhaskar Reddy

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


               WRIT APPEAL No.1508 of 2013

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



     Ms. K.V.Rajasree, learned counsel for the appellants

submits that the writ appeal has become infructuous.


     In view of the above, writ appeal is 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


22.09.2022

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