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Vangaveeti Narasimha Rao vs The State Of Telangana
2023 Latest Caselaw 3377 Tel

Citation : 2023 Latest Caselaw 3377 Tel
Judgement Date : 20 October, 2023

Telangana High Court

Vangaveeti Narasimha Rao vs The State Of Telangana on 20 October, 2023

Bench: B.Vijaysen Reddy

        THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                WRIT PETITION No.29059 of 2016
ORDER:

Learned counsel for the petitioner submitted that the issue

involved in this writ petition is squarely covered by the judgment of

this Court in WP.No.40429 of 2017 and batch dated 02.12.2020

and the same is not disputed by the learned Assistant Government

Pleader for Civil Supplies.

2. In view of the above, following the aforesaid judgment of this

Court in WP.No.40429 of 2017 and batch dated 02.12.2020,

in terms thereof, the writ petition is allowed.

The miscellaneous petitions, if any pending, shall stand

closed. There shall be no order as to costs.

____________________ B. VIJAYSEN REDDY, J October 20, 2023 Note: Office to append copy of the order in WP.No.40429 of 2017 and batch dated 02.12.2020 (B/o) DSK

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Vangaveeti Narasimha Rao vs The State Of Telangana
2023 Latest Caselaw 3377 Tel

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Vangaveeti Narasimha Rao vs The State Of Telangana2023 Latest Caselaw 3377 Tel

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Vangaveeti Narasimha Rao vs The State Of Telangana
2023 Latest Caselaw 3377 Tel