Telangana High Court
Smt. Sultana Begum vs The State Of Telangana on 14 November, 2025
Author: N.Tukaramji
Bench: N.Tukaramji
1
THE HONOURABLE SRI JUSTICE N.TUKARAMJI
WRIT PETITION No.28694 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 or order or direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents No.2 to 5 in not taking any action on the petitioners representation dated. 19.06.2017 for conducting re-postmortem and fair investigation in the brutal murder of her son namely Harried Bin Mubarak in Cr.No. 30/2017 of Mahabubnagar II Town Police Station Mahabubnagar District as bad, arbitrary, illegal and unconstitutional and consequently direct the respondents to take action against the culprits who are responsible for the death of Hamed Bin Mubarak by considering the petitioners representation dated. 19.06.2017 according to Law in the interest of justice and pass......."
2. Heard Mr.C.Damodar Reddy, learned counsel for the petitioner and Mr.D.Pradeep, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 5.
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.
2
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: 14-11-2025 mmr 3 12 THE HONOURABLE SRI JUSTICE N.TUKARAMJI WRIT PETITION No.28694 OF 2018 Dated: 14.11.2025 mmr