Smt. Santosh Varma vs The Greater Municipal ...
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  THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

                             AND

   THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR


               WRIT APPEAL No.279 of 2010


JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)


      Mr.    Suman,       learned     counsel      representing

Mr. Srinivas Polavarapu, learned counsel for the appellant.

      Mr. M.Durga Prasad, learned Standing Counsel for

Greater Hyderabad Municipal Corporation (GHMC) for

respondent No.1.

2. Learned counsel for the appellant submits that

on account of efflux of time, the issue involved in this

appeal which essentially pertains to validity of building

permission does not survive for consideration.

3. In view of aforesaid submission, the Writ Appeal

is dismissed as infructuous. There shall be no order as to

costs.

::2::

Miscellaneous applications, if any pending, shall

stand closed.

_______________________________ ALOK ARADHE, CJ

_______________________________ N.V.SHRAVAN KUMAR, J Date: 12.10.2023 KL