Killi Manamadha Rao vs State Of Andhra Pradesh
2021 Latest Caselaw 3740 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                        &
            HON'BLE MR. JUSTICE NINALA JAYASURYA

                    WRIT APPEAL No. 458 of 2021
                       (Taken up through video conferencing)

Killi Manmadha Rao
S/o. Lakshmi Narayana,
a/a.40 years, r/o. Kunajammanapeta village,
Gonepadu post, Sarubujili Mandal,
Srikakulam District, Andhra Pradesh.                           .. Appellant

        Versus

State of Andhra Pradesh,
Rep.by its Chief Secretary,
General Administration Department,
Secretariat, Velagapudi,
Amaravati, Andhra Pradesh State
and others.                                                    .. Respondents

Counsel for the Appellant : Mr. Vivekananda For Mr. N. Ashwani Kumar Counsel for respondents : ----

ORAL JUDGMENT Dt: 23.09.2021 (per Arup Kumar Goswami, CJ)

Heard Mr. Vivekananda, learned counsel representing

Mr. N.Ashwani Kumar, learned counsel appearing for the appellant.

2. Mr. Vivekananda submits that as this writ appeal arises out of the

interim order passed in the writ petition, and since the writ petition had

been heard finally by the learned single Judge and reserved for orders,

he is not pressing this appeal.

3. In view of the same, this appeal is also disposed of as not

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

stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No. 458 of 2021 (per Arup Kumar Goswami, CJ)

Dt: 23.09.2021

GM