Chintala Krishna Murthy Uppari ... vs The State Of Telangana
2023 Latest Caselaw 3173 Tel

     HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.28727 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, however, submitted that

petitioner herein is legal heir of the member of the society but not

the agreement holders as in the common order.

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 13, 2023.

Note: Annex a photo stat copy of common order in W.P. No.21375 of 2023 and batch to this order.

(BO) MS