Sri. Dudekula Shaheb Hussain vs The State Of Telangana And 6 Others
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Telangana High Court

Sri. Dudekula Shaheb Hussain vs The State Of Telangana And 6 Others on 21 April, 2025

      THE HONOURABLE SRI JUSTICE K.SARATH

            WRIT PETITION No.9174 OF 2021

ORDER:

1. This writ is filed questioning the action of the

respondent No.2 in not restoring the entries in respect

of the land admeasuring to an extent of Ac.1.27 guntas,

in Sy.No.65/A of Kachireddypally Village, Gangadharam

Mandal, Karimnagar District in spite of the Judgment

and Decree dated 21.08.2018 passed in O.S.No.99 of

2011 on the file of Junior Civil Judge, Vemulawada and

in spite of interim orders passed in WPMP No.45309 of

2017 in WP No0.36476 of 2017.

2. The learned Counsel for the petitioner would

submit that in view of the order passed by this Court

in WP No.36476 of 2017 on 21.04.2025 by setting aside

the impugned orders in B/2148/2010 dated,

26.04.2011 no further orders are required to be passed

in this writ petition and requested to close the writ

petition.

SK, J WP_9174_2017

3. Recording the aforementioned submission, this

writ petition is closed. No order as to costs.

4. Miscellaneous Petitions, if any, pending in this writ

petition, also shall stand closed.

_____________________ JUSTICE K.SARATH Dated: 21.04.2025 trr