Kancharla Divya Shalini vs The State Of Telangana
2023 Latest Caselaw 2991 Tel

 THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.27892 OF 2023

ORDER : (ORAL)

Learned counsel for the petitioner, submits that subject

matter of this writ petition is squarely covered by the judgment

dated 09.08.2023 of this Court in W.P. No.21375 of 2023 and

batch and the same is not disputed by the learned Assistant

Government Pleader for Revenue.

2. Therefore, recording aforesaid submissions of the learned

counsel, following the judgment dated 09.08.2023 of this Court in

W.P. No.21375 of 2023 and batch, in terms thereof, the writ

petition is disposed of at the stage of admission. The said common

order shall be made part of the record and a copy of the same shall

be annexed to this order. No order as to costs.

As a sequel thereto, miscellaneous applications, if any,

pending in this writ petition shall stand closed.

______________________ B. VIJAYSEN REDDY, J October 6, 2023 Note: Annex a photo stat copy of common order in W.P. No.21375 of 2023 and batch to this order.

(BO) MS