Telangana High Court
Dr. C. Ramachandraiah, Hyd And Another vs Union Of India, New Delhi And 5 Others on 12 January, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
WRIT PETITION No. 18483 of 2008
ORDER:(Per the Hon'ble the Chief Justice Alok Aradhe) Mr. Ch. Ravi Kumar, learned counsel represents Mr. K.S.Murthy, learned counsel for the petitioners.
Mr. Mohammed Imran Khan, learned Additional Advocate General for the State.
2. Learned counsel for the petitioners submits that in view of the subsequent events the writ petition be disposed of and the issue involved herein be kept open to be agitated in an appropriate proceeding.
3. The aforesaid prayer is not opposed by the learned Additional Advocate General.
4. Accordingly, the writ petition is disposed of with liberty to the petitioners to agitate the issue involved in this writ petition in an appropriate proceeding.
Miscellaneous petitions, pending if any, stand closed. There shall be no order as to costs.
_________________________ ALOK ARADHE, CJ _________________________ ANIL KUMAR JUKANTI, J Date: 12.01.2024 ES