Telangana High Court
Rapolu Mahalakshmi vs The State Of Telangana on 29 August, 2019
Author: Raghvendra Singh Chauhan
Bench: Raghvendra Singh Chauhan, A.Abhishek Reddy
High Court for the State of Telangana
THE HONOURABLE THE CHIEF JUSTICE
RAGHVENDRA SINGH CHAUHAN
AND
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
Writ Petition No.44449 of 2018
Date: 29.08.2019
Between:
Raoplu Mahalakshmi
... Petitioner
... And
The State of Telangana,
Rep. by its Chief Secretary,
General Administration (Law and Order) Department,
Secretariat, Hyderabad and 3 others.
...Respondents
Counsel for the appellant : Mr.B.Mohana Reddy
Counsel for the respondents : Advocate General
The Court made the following:
2
ORDER:(Per the Hon'ble the Chief Justice Raghvendra Singh Chauhan) Smt.B.Mohana Reddy, the learned counsel for the petitioner, informs this Court that this writ petition has become infructuous.
Therefore, the writ petition is hereby dismissed as infructuous. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ (RAGHVENDRA SINGH CHAUHAN, CJ) __________________________ (A.ABHISHEK REDDY, J) 29th August, 2019 Lrkm