Telangana High Court
J.Shankar Dharmapuri vs The Union Of India on 23 November, 2021
Author: Satish Chandra Sharma
Bench: Satish Chandra Sharma, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION (PIL) No.166 of 2021
ORDER:(Per the Hon'ble the Chief Justice Satish Chandra Sharma) Learned counsel for the petitioners is fair enough in stating that the present matter has become infructuous, as the election is already over. She also prays for a liberty to the petitioners to avail the alternative remedy as available to them.
Granting liberty, as sought for, the present case is accordingly disposed of as infructuous.
The miscellaneous applications pending in this case, if any, shall stand closed. There shall be no order as to costs.
___________________________ SATISH CHANDRA SHARMA, CJ ___________________________ A.RAJASHEKER REDDY, J 23.11.2021 vs