Telangana High Court
Nuclear Fuel Complex Mazdoor Sangh vs The Nuclear Fuel Complex, on 25 September, 2018
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION No.21208 OF 2008
ORDER:
This writ petition is filed seeking writ of mandamus to declare the inaction of the respondents in considering the application dated 29.04.2008 of the petitioners association for deduction of the annual subscription for the year 2008-2009 of membership submitted to the General Secretary by the members of the petitioners association as illegal, arbitrary and violative of Article 14 of the Constitution of India and consequently to direct the respondents to consider the application dated 29.04.2008 of the petitioners association.
2. When the matter came up for hearing, learned counsel for petitioners would submit that having regard to the fact that the application submitted by the petitioners was of the year 2008 and in view of the subsequent changes, no order need to be passed in this writ petition and hence, the writ petition may be closed with a liberty to the petitioners to re-agitate the matter depending upon the necessity.
3. Recording the above submission and giving the liberty as prayed for, this writ petition is closed. As a sequel, miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
___________________________ U.DURGA PRASAD RAO, J 25.09.2018 SS