Telangana High Court
Chama Vijay Sekhar Reddy vs Pedda Amberpet Nagar Panchayat on 15 July, 2021
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.26453 of 2014
ORDER:
Learned counsel for the petitioner states that the matter has become infructuous.
Recording the said statement, the writ petition is dismissed as infructuous.
Pending miscellaneous petitions, if any, shall also stand dismissed. No order as to costs.
________________________ A.ABHISHEK REDDY, J Date: 15.07.2021.
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