Telangana High Court
Smt.V.Sumitra Reddy vs The Joint Collector, Ranga Reddy ... on 26 August, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT APPEAL No.1002 of 2007
JUDGMENT:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) None appears for the appellant on call, though Mr. Parsa Ananth Nageswar Rao, learned Government Pleader appears on behalf of respondents No.1 and 2 and Mr. V.Hari Haran, learned counsel appears for respondent No.3.
2. The writ appeal is directed against the order dated 23.08.2007 passed by the learned Single Judge dismissing W.P.No.27226 of 2006 filed by the appellant.
3. The related writ petition was filed seeking a direction to respondents No.1 and 2 to consider the application of the appellant dated 14.12.2004 for grant of Occupancy Rights Certificate (ORC) under the provisions of the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955. 2
4. Noticing that claim of the appellant was rejected way back on 21.07.2005, the writ petition was dismissed.
5. At this distant point of time, we are of the view that no live issue survives for adjudication in this writ appeal.
6. Writ appeal is accordingly dismissed.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ C.V.BHASKAR REDDY, J 26.08.2022 vs