Telangana High Court
B. Jaipal Reddy, vs The National Highway Authority Of ... on 17 August, 2022
Author: K.Lakshman
Bench: K.Lakshman
HON'BLE SRI JUSTICE K.LAKSHMAN
Writ Petition No.10002 of 2010 Order:
Mr. Koushik, learned counsel representing Mr. K.Rathanga Pani Reddy, learned counsel for the petitioners submits that the cause in the writ petition does not survive for adjudication and the writ petition has become infructuous.
Recording his submission, the writ petition is dismissed as infructuous. No costs.
As a sequel, miscellaneous petitions, pending if any, stand closed.
_______________ K.LAKSHMAN, J Date: 17-08-2022 LUR