Telangana High Court
R. Ramalingam, S/O. R. Kondaiah, vs The State Of Telangana Rep. By on 24 July, 2024
HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.27107 OF 2015
ORDER:
Today when the matter has been taken up for hearing, learned counsel for the petitioner submits that due to efflux of time, the cause in the writ petition does not survive for further adjudication and the matter has become has infructuous.
2. Recording the above submission, this Writ Petition is dismissed as infructuous.
3. Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
____________________________ N.V.SHRAVAN KUMAR,J 24.07.2024 SHA