The vs Unknown
2021 Latest Caselaw 4673 AP

          HON'BLE SRI JUSTICE U.DURGA PRASAD RAO

                          W.P.NO.28093 OF 2014


ORDER:-

      The petitioner seeks writ of Mandamus declaring the action of the

2nd respondent in not approving/fixing the fee structure to the

2nd petitioner's Law College for the academic years 2013 -2014, 2014-2015

and 2015-2016 in terms of G.O.Ms.No.6, dated 08-01-2007 on the ground

of insufficient information, as arbitrary and illegal and consequently direct

the 2nd respondent to grant and approve the fee structure to the

2nd petitioner's Law College.

When the matter is taken up for hearing, Sri C.Sudesh Anand, learned

Standing Counsel for the 2nd respondent would submit that the subject matter

in this writ petition has become infructuous in view of the fact that pursuant

to the judgment of the Hon'ble Apex Court, the State Government have

appointed A.P. Higher Education Regulatory and Monitoring Commission in

the year 2019 itself and in that view the writ petition is not maintainable.

In view of the above submission, this writ petition is dismissed as

infructuous. No order as to costs.

Miscellaneous Petitions pending, if any, shall stand closed in

consequence.

________________________ U.DURGA PRASAD RAO,J

16th NOVEMBER,2021 TSNR