Maddina Srinivasulu vs Nellore Municipal Corporation, ...
2021 Latest Caselaw 1611 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.538 of 2011

                (Taken up through video conferencing)

 Maddina Srinivasulu
 S/o. Kotaiah, aged about 40 years,
 r/o.D.No.25-1-564, Upstairs,
 2nd street, Postal Colony,
 AK Nagar Post, Nellore Town,
 SPSR Nellore District.                       ..    Appellant

                               Versus


 Nellore Municipal Corporation,
 Rep.by its Commissioner, Nellore,
 SPSR Nellore District
 and 4 others.                                ..     Respondents


 Counsel for the Appellant        :   Mr. T.C.Krishnan

 Counsel for Respondent No.1      :   Mr. Hanumantha Rao Bachina
 Counsel for Respondent No.2      :   Mr. G.L.Nageswara Rao,G.P. for
                                          Revenue.

 Counsel for Respondents No.3&4 :     Mr.M.P.Chandramouli

 Counsel for Respondent No.5      :     ---

                      JUDGMENT (ORAL)

Date: 19.03.2021

In view of the settlement arrived at between the parties,

Mr.T.C.Krishnan, learned counsel for the appellant, does not press

this appeal.

2. Accordingly, this Writ Appeal is dismissed as not pressed.

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

closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

GM