Telangana High Court
K.V.Naga Raju, W.G.District 4 Others vs Apsrtc By Md., Hyderabad 2 Others on 25 October, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.11432 OF 2007
ORDER:
1. This writ petition is filed by the petitioners apprehending that recovery order will be issued in pursuance of the orders impugned herein. But no order of recovery has been issued. In the absence of any consequential proceedings, this writ petition cannot be adjudicated on merits.
2. Accordingly, the Writ Petition is dismissed. However, if any consequential proceedings are issued, the petitioners are at liberty to challenge the same. No costs. Consequently, miscellaneous petitions pending, if any, shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI Dated:25th October, 2018.
Nn.
HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI WRIT PETITION No.11432 OF 2007 (dismissed) 25/10/2018 Nn.