M. Vinod, vs The State Of Telangana,
2025 Latest Caselaw 1820 Tel

Telangana High Court

M. Vinod, vs The State Of Telangana, 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

                WRIT PETITION No.27672 OF 2015

ORDER:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel for

the petitioner has informed the Court that the issue raised in the

present Writ Petition is squarely covered by the common

judgment, dated 29.11.2024, rendered by this Court in

W.P.No.38060 of 2013 and batch.

2. Learned Government Pleader for Services-I appearing for

the official respondents did not dispute the said fact.

3. In view of the same, this Court is of the considered view that

the present Writ Petition can be disposed of in terms of the

common judgment, dated 29.11.2024, rendered by this Court in

W.P.No.38060 of 2013 and batch.

4. Accordingly, the Writ Petition is disposed of in terms of the

common judgment, dated 29.11.2024, rendered by this Court in

W.P.No.38060 of 2013 and batch. There shall be no order as to

costs.

Miscellaneous Applications, if any, pending in this Writ

Petition 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 common judgment, dated 29.11.2024, passed by this Court in W.P.No.38060 of 2013 and batch, to this order.

B/O.MD