State Of Andhra Pradesh, vs Deddam Suramma
2021 Latest Caselaw 2148 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. 269 of 2021
                          (Through Video-Conferencing)

State of Andhra Pradesh, represented by its Principal Secretary,
Department of Revenue Assignment, Secretariat Velagapudi,
Guntur District, and others                                  ... Appellants
                                 Versus

Deddam Suramma, W/o.late Appalaswamy,
aged 69 years, R/o.H.No.361 Sabbavaram Village,
Sabbavaram Mandal, Visakhapatnam District                      ... Respondent

Counsel for the appellants : Mr. P. Subash, G.P.

Counsel for the respondent : Mr.Dammalapati Srinivas, Senior Counsel assisted by Mr.T.Ramesh Babu

ORAL JUDGMENT

Dt: 25.06.2021 (Arup Kumar Goswami, CJ)

Heard Mr.P.Subash, learned Government Pleader appearing for the

appellants.

Also heard Mr. Dammalapati Srinivas, learned Senior Counsel

assisted by Mr. T. Ramesh Babu - learned counsel for the respondent/writ

petitioner.

On 23.06.2021, this Court had passed the following order:

"Heard Mr. P. Subash, learned Government Pleader

appearing for the appellants.

Also heard Mr. Dammalapati Srinivas, learned senior counsel appearing for the respondent/writ petitioner.

Mr. Dammalapati Srinivas submits that the writ appeal has been rendered infructuous in view of passing of an order by the authorities in terms of the order of the learned single Judge.

Mr. P. Subash, on the other hand, contends that alleging non-compliance of the order of the learned single Judge, Contempt Case No.403 of 2021 was filed by the respondent/writ petitioner and if that be the position, it cannot be argued that the writ appeal has been rendered infructuous.

Mr. Dammalapati Srinivas prays for some time to get instructions.

List this case on 25.06.2021 for motion hearing."

Today, Mr. Dammalapati Srinivas, learned Senior Counsel, submits

that C.C.No.403 of 2021 was filed prior to passing of the order by which

the representation filed by the writ petitioner was disposed of and, in any

event, the writ petitioner will not pursue C.C.No.403 of 2021. He further

submits that the writ petitioner will take steps to challenge the order by

which the representation was disposed of and, in the aforesaid

circumstances, the writ appeal is rendered infructuous.

Mr.P.Subash, in view of the above submissions of

Mr. Dammalapati Srinivas, learned Senior Counsel, also agrees that there

is no surviving cause of action in the present writ appeal.

In that view of the matter, the writ appeal stands disposed of as

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

stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J MRR

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

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT PETITION (PIL) No. 269 of 2021

(Per Arup Kumar Goswami, CJ)

Dt: 25.06.2021

MRR