Vesta Geetha vs The State Of Andhra Pradesh
2021 Latest Caselaw 4302 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
                   HON'BLE MR. JUSTICE A.V. SESHA SAI


                       WRIT APPEAL No.619 of 2021

                  (Hybrid Hearing Through video conferencing)


Vesta Geetha D/o Late Vesta Satyanarayana Murthy,
Aged about 36 years, Occupation: Employee,
R/o 7-1-208/2/1, Balkampet, Ameerpet, Hyderabad.

                                                          ..Appellant


                                      Versus

The State of Andhra Pradesh,
Represented by its Principal Secretary,
Municipal Administration and Urban Development
Department, Secretariat, Velagapudi,
Amaravathi, Guntur District and others.
                                                            ...Respondents

Counsel for the appellant : Ms. P. Akhila Naidu for Mr. N. Ravi Prasad

Counsel for respondent Nos.1 to 3 : GP for Municipal Administration & Urban Development

Counsel for respondent Nos.4 to 7 : Mr. M. Manohar Reddy.

Counsel for respondent No.8 : Mr. M.R.K. Chakravarthy

ORAL JUDGMENT Dt:25.10.2021

(per Prashant Kumar Mishra, CJ)

Mr. M.R.K. Chakravarthy, learned Counsel for respondent No.8,

submits that this appeal has become infructuous.

Ms. P. Akhila Naidu, learned counsel appearing on behalf of Mr. N.

Ravi Prasad, learned counsel for the appellant, also confirms the same.

Recording the above submissions, the Writ Appeal is dismissed as

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

stand dismissed.

PRASHANT KUMAR MISHRA, CJ A.V. SESHA SAI, J

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