Sairam Dolai vs The State Of Andhra Pradesh
2021 Latest Caselaw 5183 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
           HON'BLE MR. JUSTICE M. SATYANARAYANA MURTHY

                       WRIT APPEAL No.797 of 2021

                             (Through physical mode)

Sairam Dolai, S/o Dayanidhi Dolia,
Aged 20 years, Student,
R/o D.No.Kokkilioothugu,
Kanchili, Srikakulam District.                              ..Appellant

                                      Versus

The State of Andhra Pradesh,
Rep., by its Principal Secretary,
Tribal Welfare Department, Secretariat,
Velagapudi, Guntur, and others.
                                                            ...Respondents

Counsel for the appellant : Ms. K. Siva Jyothi for Ms. S.A.V. Ratnam

Counsel for respondent Nos.1 & 2 : GP for Social Welfare

Counsel for respondent Nos.3 & 4 : GP for Revenue

ORAL JUDGMENT Dt:13.12.2021

(per Prashant Kumar Mishra, CJ)

Ms. K. Siva Jyothi, learned counsel representing Ms. S.A.V. Ratnam,

learned counsel for the appellant, submits that this writ appeal has been

rendered infructuous.

Recording the above submission, this Writ Appeal is dismissed as

infructuous. No costs. Pending miscellaneous applications, if any, shall

stand dismissed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY,J

Nn