Telangana High Court
M/S K.L.Sudharshan And Co., vs The State Of Telangana, on 2 August, 2024
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THE HON'BLE SRI JUSTICE K.SARATH
WRIT PETITION No.4227 OF 2015
ORDER:
1. No representation on behalf of the petitioner.
2. The learned Assistant Government Pleader for Civil Supplies submits that the present writ petition is filed questioning the action of the respondents in not allocating the PDS kerosene oil to the Fair Price Shop of the petitioner from the month of February, 2015 to the Fair Price Shop of petitioner. He further submits that after filing the Writ Petition the Civil Supplies Department had stopped the kerosene allocation under Public Distribution System (PDS) quota and therefore the cause in the writ petition does not survive and thereby the Writ Petition has become infructuous.
3. Recording the aforementioned submission, the Writ Petition is dismissed as infructuous. No order as to costs.
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4. As sequel to it, Miscellaneous Petitions pending, if any, shall stand closed.
______________________ JUSTICE K.SARATH Date:02.08.2024 trr