S.Nage Usha Rani, vs The State Of Ap
2021 Latest Caselaw 4229 AP

               HON'BLE SRI JUSTICE NINALA JAYASURYA

                       WRIT PETITION No. 8472 of 2019

JUDGMENT: (Heard and pronounced through Blue Jeans App (Virtual)
          mode, since this mode is adopted on account of prevalence of
          COVID-19 pandemic)

       Heard Mr. Abhay, learned counsel, representing Mr. V.R.Reddy Kovvuri,

learned counsel for the petitioners.

2.     The writ petition is filed seeking to declare G.O.Ms.No.285, Revenue

(SER.III) Department, dated 01.06.2018 issued by respondent No.1 according

permission to respondent No.4 to utilize the services of the petitioners on

outsourcing basis and on payment of minimum remuneration of Rs.15,000/- per

month, as arbitrary, illegal, etc. and for a consequential direction to set aside the

said G.O.

3. At the time of considering the matter, it is stated by Mr. Abhay, learned

counsel, representing Mr. V. R. Reddy Kovvuri, learned counsel for the petitioners,

that subsequent to filing of the writ petition, the respondents had not taken any

further action, and in view of the same, no orders are required in the present writ

petition.

4. Recording the aforesaid submission, the Writ Petition is closed. No order as

to costs.

5. Consequently, miscellaneous petitions, if any, pending shall stand disposed of.

_______________________ NINALA JAYASURYA, J 23rd October, 2021 cbs

HON'BLE SRI JUSTICE NINALA JAYASURYA

Writ Petition No. 8472 of 2019

23rd October, 2021

cbs