Telangana High Court
S.Vasantha Rao, Hyderabad vs The District Collector,Hyderabad 2 ... on 5 July, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
and
HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
W.P.No.11016 OF 2008
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) Learned counsel appearing for the petitioner submits that the cause in this writ petition does not survive for adjudication and hence, the writ petition has become infructuous.
Recording the said submission, the Writ Petition is dismissed as infructuous. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
___________________________ ABHINAND KUMAR SHAVILI,J ________________________ N.V.SHRAVAN KUMAR,J Date: 05.07.2022 rkk