The State Of Andhra Pradesh vs Injeti Subbhamma
2021 Latest Caselaw 3620 AP

       THE HON'BLE SRI JUSTICE JOYMALYA BAGCHI
                         AND
   THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

                     WRIT APPEAL No.575 of 2021
                   (Taken up through video conferencing)

JUDGMENT: (Per Hon'ble Sri Justice Joymalya Bagchi)


       Sri Syed      Khader, learned counsel representing learned

Additional Advocate General, submits that the order of the Sub-

Collector on the basis of which the learned Single Judge had

directed consideration of the case of the respondent-writ petitioner

is erroneous. It is further submitted that the writ petition was

disposed of at the admission stage without granting opportunity to

file affidavits.

We note that the said order of the Sub-Collector has neither

been reviewed nor recalled. The appellants-respondents had

waived their right to file affidavits and consented to the writ

petition being disposed of at the admission stage.

For these reasons, we do not find any merit in the appeal.

Accordingly, the Writ Appeal is dismissed. There shall be no

order as to costs.

As a sequel, Miscellaneous Petitions, if any, pending in this

Writ Appeal shall stand closed.

_________________________ JOYMALYA BAGCHI, J

________________________________ KONGARA VIJAYA LAKSHMI, J Date: 17.09.2021 Ivd

THE HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

WRIT APPEAL No.575 of 2021 (Per Hon'ble Sri Justice Joymalya Bagchi)

Dated: 17.09.2021

Ivd