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Mohammed Abdul Waheed vs The State Of Telangana,
2025 Latest Caselaw 1758 Tel

Citation : 2025 Latest Caselaw 1758 Tel
Judgement Date : 4 February, 2025

Telangana High Court

Mohammed Abdul Waheed vs The State Of Telangana, on 4 February, 2025

        THE HON'BLE SRI JUSTICE K.SARATH

            WRIT PETITION No.1142 of 2025

ORDER:

Learned Counsel appearing for the petitioner

submits that subject matter of the writ petition is

squarely covered by the Judgment of this Court in

W.P.No.21375 of 2023 and batch, dated 09.08.2023

and the same is not disputed by the learned Assistant

Government Pleader for Revenue.

2. Recording the aforesaid submission, the Writ

Petition is disposed of in terms of the Judgment of this

Court in W.P.No.21375 of 2023 and batch, dated

09.08.2023. There shall be no order as to costs.

The Miscellaneous Petitions, if any pending,

shall stand closed.

_____________________ JUSTICE K.SARATH

Date: 04.02.2025 Note:

Office to append copy of the Judgment in W.P.No.21375 of 2023 and batch, dated 09.08.2023 to this order. (B/o) BB

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