Telangana High Court
Smt. Rachakonda Jayaprada vs The State Of Telangana And 5 Others on 23 August, 2021
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
WRIT PETITION No. 19690 of 2021
ORDER:
Heard learned counsel for the petitioner and learned Government Pleader.
2. Having regard to the facts and circumstances of the case, without expressing any opinion on merits, the writ petition is disposed of directing the 5th respondent to consider the appeal of the petitioner, in accordance with law, as expeditiously as possible, preferably within a period of two moths from the date of receipt of a copy of this order. There shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed __________________________ T. AMARNATH GOUD, J.
Date: 23-08-2021 kvrm