Telangana High Court
Bobbili Naga Peddi Raju, vs The Assistant Commissioner Of ... on 1 August, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.2991 of 2009
O R D E R:
Learned counsel for the petitioner submits that the cause in 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. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J Dt:01.08.2018 kdl