Telangana High Court
Sri. Giri Lakshmi Isuka Sand Quarry ... vs The State Of Telangana on 5 August, 2019
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION No.14463 of 2019
ORDER:
The grievance of the petitioner is that respondent No.3 is not disposing the application of the petitioner dated 07-01-2019 for the billing of the amount of the petitioner. Aggrieved by the same, the present writ petition is filed.
Learned counsel for the petitioner as well as learned Assistant Government Pleader for Social Welfare submits that since the application is pending before the competent authority, the writ petition may be disposed of directing the competent authority to dispose of the application in accordance with law.
In view of the same, without expressing any opinion on merits, the writ petition is disposed of directing the competent authority to dispose of the application submitted by the petitioner in accordance with law. As a sequel to the disposal of this petition, miscellaneous petitions, if any, pending shall stand closed.
_________________________ A.RAJASHEKER REDDY,J 05-08-2019 Nvl 2 3