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    Toddy Tappers Cooperative Society, Rep., By Its President, Ch. Lakshmi Narayana Goud And Others v. State Of Telangana, Rep By Its Principal Secretary, Revenue (Excise-Ii) Department, Secretariat And Others

    P. Naveen Rao, J.:— Learned counsel Sri. Chandraiah Sunkara representing Sri. A. Jagannadha Rao, learned counsel for the petitioners informs the Court that on account of subsequent decision of the Hon'ble Supreme Court in the State of Tamilnadu, rep., by Sec. v. K. Balu (2018) 3 SCC 336 the cause in the writ petition does not survive.

    2. Recording the same, the Writ Petition is dismissed. Pending miscellaneous petitions, if any, shall stand closed.

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    Toddy Tappers Cooper... v. State Of Telangana, ...
    (Jan 5, 2021)