Telangana High Court
Smt. P. Manjula vs The Gram Panchayath Boduppal V on 3 July, 2024
THE HON'BLE SRI JUSTICE K.SARATH
WRIT PETITION No.22077 of 2015
ORDER:
Learned Counsel for the petitioners submits that the cause in the writ petition does not survive and the writ petition has become infructuous.
Recording the said submission, the Writ Petition is dismissed as infructuous.
Miscellaneous Petitions, if any pending in this writ petition, shall stand dismissed. No order as to costs.
____________________ JUSTICE K.SARATH Date:03.07.2024 sj