Telangana High Court
M/S. Irb Infrastructure Developers ... vs The Hyderabad Growth Corridor Limited on 11 November, 2025
HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT PETITION No.44729 of 2018
ORDER:
This writ petition is filed seeking following relief:
"To declare the action of the respondent No.1 in compelling the petitioner to again carryout the same work of user fee collection for a fresh period of 9 months, after already completing 6 months thereof, as illegal and arbitrary."
2. Ms. Sruthija Reddy, learned counsel representing Ms. Rubaina S. Khatoon, learned counsel for the petitioner on record and Mr. V. Narasimha Goud, learned Standing counsel for respondent Nos.1 and 2 are present.
3. Learned counsel for the petitioner would submit that cause in the present Writ Petition does not survive for adjudication and it has become infructuous.
4. Recording the above submission, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
___________________________________ LAXMI NARAYANA ALISHETTY, J DATE: 11.11.2025 ssy 2 HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY WRIT PETITION No.44729 of 2018 DATE: 11.11.2025 ssy