Telangana High Court
Maddela Anil Kumar vs The Peddapally Municipality And 3 ... on 9 September, 2020
Author: Raghvendra Singh Chauhan
Bench: Raghvendra Singh Chauhan, B.Vijaysen Reddy
HIGH COURT FOR THE STATE OF TELANGANA
THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT APPEAL No.272 of 2020
Date: 09.09.2020
Between:
Maddela Anil Kumar
... Appellant
and
The Peddapally Municipality
Rep. by its Commissioner,
Peddapally Town,
Peddapally/Karimnagar District,
and others.
...Respondents
Counsel for the appellant : Ms. Bokaro Sapna Reddy Counsel for the respondents : GP for Municipal Administration and Urban Development The Court made the following:
2HCJ & BVR, J W.A.No.272 of 2020 Date: 09.09.2020 Judgment: (per the Hon'ble the Chief Justice Sri Raghvendra Singh Chauhan) Ms. Bokaro Sapna Reddy, the learned counsel for the appellant, submits that the present controversy has already been decided by this Court in the case of Maddela Anil Kumar v. The Peddapally Municipality and others (W.A.No.263 of 2020 dated 19.08.2020).
Therefore, the present appeal stands disposed of in the same terms. There shall be no order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
________________________________________ (RAGHVENDRA SINGH CHAUHAN, CJ) _____________________________ (B. VIJAYSEN REDDY, J) Date: 09.09.2020 va