Telangana High Court
M/S. Durga Commercial Corporation vs Government Of Andhra Pradesh on 27 June, 2018
THE HON'BLE SRI JUSTICE M.SEETHARAMA MURTI WRIT PETITION Nos.9385 & 12980 of 2014 and 10347 of 2015 COMMON ORDER:
I have heard the submissions of the learned Counsel for the petitioners and of the learned Standing Counsel for the Municipal Corporation of Vijayawada.
At the hearing, it is submitted that the issue involved in these Writ Petitions is squarely covered by the order, dated 21.07.2015, of this Court in W.P.No.22056 of 2012 and batch. A copy of the said order is placed on record.
Having regard to the facts and submissions and for the reasons alike, as were mentioned in the aforestated order, these Writ Petitions are also disposed of in terms of the aforestated order. There shall be no order as to costs.
Office is directed to enclose a copy of the aforestated order, dated 21.07.2015, in W.P.No.22056 of 2012 and batch to this order.
Miscellaneous Petitions, if any, pending in these Writ Petitions shall stand closed.
_____________________________ M.SEETHARAMA MURTI, J 27.06.2018 vs