Aravind Ganapathi Raju vs The State Of Telangana,
2025 Latest Caselaw 1359 Tel

Telangana High Court

Aravind Ganapathi Raju vs The State Of Telangana, on 24 January, 2025

Author: B. Vijaysen Reddy

Bench: B. Vijaysen Reddy

         THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                   WRIT PETITION No.900 of 2025
ORDER:

Learned counsel 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.

The miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

____________________ B. VIJAYSEN REDDY, J January 24, 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) DSK