The Government Of Andhra Pradesh vs Thota Mallikarjuna
2021 Latest Caselaw 2785 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI


HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                          &
             HON'BLE MR. JUSTICE NINALA JAYASURYA


                    WRIT APPEAL No.479 of 2021
                   (Taken up through video conferencing)

The Government of Andhra Pradesh,
Rep. by its Principal Secretary,
School Education Department, A.P.,
Secretariat, Hyderabad - 500022 and others.
                                                .. Appellants
       Versus

Thota Mallikarjuna S/o. Chinna Venkataiah,
Sri Bala Siva Girls High School,
(Aided) Mydukur, YSR District, and another.
                                                .. Respondents.

Counsel for the appellants : Mr. K.V. Raghuveer, GP for School Education

Counsel for respondent No.1 : Mr. P. Gangaiah Naidu, Sr. Counsel for Mr. G. Bala Rangaiah

ORAL JUDGMENT

Dt: 02.08.2021

(per Arup Kumar Goswami, CJ)

Heard Mr. K.V. Raghuveer, learned Government Pleader for School

Education appearing for the appellants, and Mr. P. Gangaiah Naidu,

learned senior counsel appearing for respondent No.1/writ petitioner.

2. This appeal is preferred against an order dated 19.12.2013 passed

by the learned single Judge dismissing Review W.P.M.P.No.14077 of 2013

in W.P.No.12790 of 2012.

3. Mr. K.V. Raghuveer submits that he does not wish to press this

appeal as no appeal lies against dismissal of review application.

4. In that view of the matter, the writ appeal is dismissed as not

pressed. No costs. Pending miscellaneous applications, if any, shall also

stand dismissed as not pressed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

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