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Mohd. Gulnaz Begum vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3809 AP

Citation : 2021 Latest Caselaw 3809 AP
Judgement Date : 28 September, 2021

Andhra Pradesh High Court - Amravati
Mohd. Gulnaz Begum vs The State Of Andhra Pradesh, on 28 September, 2021
    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. 451 of 2021

                      (Through video conferencing)



Smt.Mohd.Gulnaz Begum,
W/o.Mohd. Shajahan Basha,
Aged about 44 years, R/o.D.No.16-243,
Subashchandrabose Road,
Madanapalle,
Chittoor District.                                                ... Appellant

                                   Versus

The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Municipal Administration and
Urban Development Department,
A.P. Secretariat at Velagapudi,
Guntur District & others.                                       ... Respondents


Counsel for the Appellant              : Ms. Sodum Anvesha

Counsel for respondent No.1            : G.P. for MA & UD

Counsel for respondent No.2            : Mr. N.Ranga Reddy,

Counsel for respondent No.3.           : Mr. V. R. Reddy Kovvuri
                                         for Ms. S. Parineeta


                            JUDGMENT (ORAL)

Dt: 28.09.2021

(per Arup Kumar Goswami, CJ)

Heard Ms. Sodum Anvesha, learned counsel for the appellant. Also

heard Mr.V.R.Reddy Kovvuri, learned counsel, representing

Ms. S. Parineeta, learned counsel for respondent No.3.

Ms. Sodum Anvesha, learned counsel for the appellant, submits

that in view of subsequent developments, this Writ Appeal has been

rendered infructuous and the appellant may be given liberty to assail the

confirmation order dated 16.03.2019 passed by respondent

No.2/Madanapalle Municipality.

In view of the above submission, this Writ Appeal is disposed of as

infructuous giving liberty to the appellant to assail the confirmation order

dated 16.03.2019, as prayed for.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

HS

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

WRIT APPEAL No. 451 of 2021

(per Arup Kumar Goswami, CJ)

Dt: 28.09.2021

HS

 
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