Nandigam Vijaya Lakshmi vs The State Of Andhra Pradesh,
2021 Latest Caselaw 736 AP

          IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

      HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                &
              HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                         WRIT APPEAL No.9 of 2021

                        (Through Video Conferencing)

Nandigam Vijaya Lakshmi, W/o.Ramesh Babu,
Aged 63 years, R/o. Flat No.208, Sri Sai Balaji
Enclave, Mulukutlavari Street, Eluru, West -
Godavari District, presently living in USA, rep. by
her Power of Attorney Holder Mr.Nandigam Sri Krishna-
Vara Prasad, S/o. Narayana Rao, aged 66 years,
R/o. Kalarayanagudem village, Lingapalem
Mandal, West Godavari District                                     ... Appellant

                                      Versus

The State of Andhra Pradesh, rep. by its
Principal Secretary to Government, Municipal
Administration & Urban Development Department,
Secretariat, Velagapudi, Amaravati, Guntur
District, and others                                            ... Respondents

Counsel for the appellant                      : Mr. Sita Ram Chaparla

Counsel   for   respondent   No.1              : G.P. for MA & UD
Counsel   for   respondent   Nos.2 to 4        : Mr. M. Manohar Reddy, S.C.
Counsel   for   respondent   No.5              : G.P. for Revenue
Counsel   for   respondent   Nos.6 to 8        : Mr. Y. Nagi Reddy, S.C.
Counsel   for   respondent   No.9              : Mr. Venkateswara Gudapati

                                JUDGMENT (ORAL)

Dt: 09.02.2021

(ARUP KUMAR GOSWAMI, CJ)

Mr. Sita Ram Chaparla, learned counsel for the appellant, submits

that, in view of subsequent developments, no further orders are called

for in this Writ Appeal and, accordingly, the same may be disposed of.

In view of the above submission, the Writ Appeal stands disposed

of as not pressed.

Pending miscellaneous applications, if any, shall also stand

disposed of.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR