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Kalva Venkamma, vs The Tahsildar,
2023 Latest Caselaw 2754 Tel

Citation : 2023 Latest Caselaw 2754 Tel
Judgement Date : 26 September, 2023

Telangana High Court

Kalva Venkamma, vs The Tahsildar, on 26 September, 2023

Bench: Alok Aradhe, N.V.Shravan Kumar

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

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

WRIT APPEAL No.712 OF 2009

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

Mr. K.V. Subrahmanya Narusu, learned counsel for the

appellant, submits that on account of efflux of time, the issue

involved in the appeal has been rendered academic.

2. In view of the aforesaid submission, the writ appeal is

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

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J Date: 26.09.2023 Lrkm

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