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Musham Chander vs The State Of Telangana, Rep. By Its ...
2023 Latest Caselaw 2855 Tel

Citation : 2023 Latest Caselaw 2855 Tel
Judgement Date : 3 October, 2023

Telangana High Court
Musham Chander vs The State Of Telangana, Rep. By Its ... on 3 October, 2023
Bench: E.V. Venugopal
     THE HON'BLE SRI JUSTICE VILAS V.AFZULPURKAR

             W.P.Nos.351, 388, 395, 423, 431, 473, 481, 484,
                  485, 488, 546, 595 and 599 OF 2016


COMMON ORDER:


         Heard.


         The issue raised in these Writ Petitions is squarely covered by

the judgment of this Court in W.P.No.124 of 2016, dated 05.01.2016.


         In view of the same, following the aforesaid judgment, these
Writ Petitions are accordingly allowed. There shall be no order as to

costs.


         Miscellaneous Petitions, if any, pending in these Writ Petitions

shall stand closed.


                                     ____________________________
                                      VILAS V.AFZULPURKAR, J
06.01.2016

Note:- Office to attach a copy of the judgment in W.P.No.124 of 2016, dated 31.12.2015, to this batch.

(B/o) KH

 
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