Anisha Kasupa vs The State Of Telangana,
2023 Latest Caselaw 1986 Tel

     HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION Nos.24481 AND 24486 OF 2023

COMMON ORDER : (ORAL)

Learned counsel for the petitioners submits that subject

matter of these writ petitions 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, these writ

petitions are 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 these writ petitions shall stand closed.

______________________ B. VIJAYSEN REDDY, J September 04, 2023.

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

(BO) vv