Musheerabad Public Welfare ... vs The Government Of Telangana, ...
2025 Latest Caselaw 6802 Tel

Telangana High Court

Musheerabad Public Welfare ... vs The Government Of Telangana, ... on 27 November, 2025

 HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

             WRIT PETITION No.24462 of 2014

ORDER:

This writ petition is filed seeking following relief:

"To declare the Proceedings No.605/E0/E1/MCH/2005/113 dated 24.02.2006 issued by the Additional Commissioner Estates Municipal Corporation of Hyderabad, Hyderabad, the 2nd Respondent herein straight away canceling the subsisting lease without reference to the judgment dated 27.06.2014 passed in A.S.No.243 of 2010 on the file of the Chief Judge City Civil Court Hyderabad, as illegal and arbitrary."

2. Sri Santosh Ravi Kumar, learned counsel representing

Sri Sivalenka Ramachandra Prasad, learned counsel for the

petitioner on record and Sri G. Madhusudan Reddy, learned

Standing counsel for respondent Nos.2 and 3 are present.

3. Learned counsel for the petitioner would submit that

cause in the present Writ Petition does not survive for

adjudication and it has become infructuous.

4. Recording the above submission, the Writ Petition is

dismissed as infructuous. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

DATE: 27.11.2025 ssy

HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

WRIT PETITION No.24462 of 2014

DATE: 27.11.2025

ssy