P Shanmugam vs The State Of Ap
2021 Latest Caselaw 1737 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.136 of 2020

                       (Through video conferencing)

P. Shanmugam, aged about 54 years,
S/o. P. Krishnaiah, Occ: Business (previously
Chairman of Chittoor Cooperative Town Bank
Limited), R/o.6-628/1, Nagalamma Temple Road,
Santhapeta, Chittoor District, and another                    ... Appellants

                                  Versus

The State of Andhra Pradesh, rep. by its
Special Secretary, Department of Agriculture
and Cooperation, Secretariat, Velagapudi,
Amaravati, and others                                        ... Respondents

Counsel for the appellant            :     Mr. N. Ashwani Kumar

Counsel for respondents 1 to 4       :     Advocate General
Counsel for respondent No.5          :     Mr. V. Venugopala Rao


                            JUDGMENT (ORAL)

Dt:24.03.2021

(ARUP KUMAR GOSWAMI, CJ)

Mr. N. Ashwani Kumar, learned counsel for the appellant, submits

that cause for which the Writ Appeal came to be filed, no longer subsists

and, therefore, the Writ Appeal may be dismissed as infructuous.

In view of the above submission, the Writ Appeal is dismissed as

infructuous.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J MRR