Burla Sambaiah vs Penniboina Venkateswarlu
2021 Latest Caselaw 4235 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
                HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

           I.A.No.2 of 2021 in WRIT APPEAL No.176 of 2021
                                       and
                        WRIT APPEAL No.176 of 2021
                    (Hybrid Hearing Through video conferencing)

Burla Sambaiah, S/o. Late Narasiah,
Age 55 years, Hindu, Occ: Employee,
23-19-9, Yadava Palem, Chirala,
Prakasam District, AP.                                       .. Appellant

                                      Versus

Penniboina Venkateswarlu S/o. Veeraiah,
Aged 65 years, Hindu, Occ: Business,
Door No.23-11-24, Avaru Vari Street,
Near Maha Lakshmamma Temple, Chirala,
Prakasam District, AP, and others.
                                                              .. Respondents

Counsel for the appellant : Dr. K. Manmadha Rao Counsel for respondent No.1 : Jada Sravan Kumar Counsel for respondent Nos.2 to 5 : GP for Revenue Counsel for respondent No.6 : V. Vinod K. Reddy

ORAL JUDGMENT Dt: 23.10.2021

(per Prashant Kumar Mishra, CJ)

Dr. K. Manmadha Rao, learned counsel for the appellant, submits that

the matter has become infructuous.

In view of the above submission, I.A.No.2 of 2021, an application to

grant leave to prefer appeal, as well as the writ appeal are dismissed as

infructuous. No costs. Other pending miscellaneous applications, if any, shall

stand closed.

PRASHANT KUMAR MISHRA, CJ C. PRAVEEN KUMAR, J

IBL