Rama Krishna Raju Samantapudi vs The State Of Andhra Pradesh,
2021 Latest Caselaw 5458 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.727 of 2021

                              (Through physical mode)

Rama Krishna Raju Samantapudi,
S/o. Venkateswara Raju Samantapudi,
Aged about 34 years, Private Employee,
Currently working in the USA,
Permanent R/o. Door No.21-10/5-77A,
Gokul street, Srinagar,
Vijayawada- 520011,
Krishna District, Andhra Pradesh.
                                                        .. Appellant
       Versus

The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Home Department, Secretariat Buildings,
Velagapudi, Amaravati, Andhra Pradesh,
and others.
                                                        .. Respondents

Counsel for the appellant : Mr. Vivekananda, for Mr. K. Kiran Kumar

Counsel for the respondents 1 &3 : GP for Home

Counsel for respondent No.2 : Mr. T.M.K. Chaitanya

Counsel for the respondents 4,5&7 : Mr. N. Harinath, ASG

ORAL JUDGMENT

Dt: 23.12.2021

(per Prashant Kumar Mishra, CJ)

Mr. Vivekananda, learned counsel representing Mr. K. Kiran Kumar,

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

rendered infructuous.

Recording the said submission, the writ appeal is dismissed as

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

closed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J

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