Tokala Kondaiah vs The State Of Teiangana
2025 Latest Caselaw 6479 Tel

Telangana High Court

Tokala Kondaiah vs The State Of Teiangana on 13 November, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

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     THE HONOURABLE SRI JUSTICE N.TUKARAMJI

               WRIT PETITION No.17736 OF 2018

O R D E R:

This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief/s:-

"...to issue a Writ of Mandamus or any other appropriate writ. order or Direction more particularly one in the nature of Writ of mandamus, to declare the in action of the 2nd respondent to 6th respondents herein, neither registering crime nor arresting the accused, pursuant to petitioner cognizable complaint made on 08-05-2018, with acknowledgement due as per the Apex Court Judgment held in Lalitha kumari Case, as illegal. arbitrary, unjust and consequently direct the respondent authorities herein, forthwith register the criminal case and arrest the accused, i.e., 7th unofficial respondent to 11th unofficial respondents herein, pursuant to the petitioner cognizable complaint on 08-05-2018, and to pass....."

2. Heard Mr. Kandula Naresh, learned counsel representing

Mr. G.R.Sudhakar, learned counsel for the petitioner and

Mr. D.Pradeep, learned Assistant Government Pleader for Home

appearing for respondent Nos.1 and 6.

3. Learned counsel for the petitioner submits that the cause of

action in the present writ petition no longer survives for

adjudication and, therefore, seeks dismissal of the writ petition

as infructuous.

4. Learned Assistant Government Pleader raises no objection

to the said submission.

5. Recording the submissions of both learned counsel, the writ

petition is dismissed as infructuous. There shall be no order as to

costs.

Miscellaneous Petitions, pending if any, shall stand closed.

__________________ N.TUKARAMJI, J Date: 13-11-2025 Js

THE HONOURABLE SRI JUSTICE N.TUKARAMJI

WRIT PETITION No.17736 OF 2018

Dated: 13.11.2025

Js