The Special Deputy Collector, La vs K. Rajitha
2025 Latest Caselaw 1815 Tel

Telangana High Court

The Special Deputy Collector, La vs K. Rajitha on 5 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                     AND

      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                        L.A.A.S.No.335 OF 2016
JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned

Government Pleader for Appeals appearing for the appellant

had informed the Court that the issue raised in the present

Appeal is squarely covered by the judgment, dated 04.10.2024,

passed by the Division Bench of this Court in L.A.A.S.No.287 of

2016 and by following the aforesaid judgment, the present

Appeal is also liable to be dismissed.

2. In view of the said submissions, this Court is of the

considered view that the present Appeal is also liable to be

dismissed following the aforesaid judgment, dated 04.10.2024,

passed by this Court in L.A.A.S.No.287 of 2016.

3. Accordingly, the Appeal is dismissed following the

aforesaid judgment, dated 04.10.2024, passed by this Court in

L.A.A.S.No.287 of 2016. There shall be no order as to costs.

As a sequel, miscellaneous applications pending, if any,

shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

___________________________ TIRUMALA DEVI EADA, J

Date: 05.02.2025.

Note:

Registry is directed to annex a copy of the judgment, dated 04.10.2024, passed by this Court in L.A.A.S.No.287 of 2016 to this order.

B/o.Prat