Meka Prabhakara Veera Venkata ... vs State Of Andhra Pradesh
2022 Latest Caselaw 2073 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

    THE HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

                         W.P.No.7821 of 2020


Meka Prabhakara Veera Venkata Chalapathi Rao,
S/o Ramachandra Rao, aged 35 years,
R/o 8-5-16, Pratapnagar, Kakinada,
East Godavari District,
Rep. by his G.P.A Holder
Meka Surya Bhaskara Rao,
S/o Veera Venkata Satyanarayana Murthy,
Aged 57 years, R/o.4-7, Tatapudi Village,
Kapileswarapuram Mandal, East Godavari District.

                                                     ...        Petitioner


                                   Versus

   1) State of Andhra Pradesh Rep. by its
      Principal Secretary, Revenue Department,
      Secretariat, Velagapudi, Amaravati.
   2) The District Collector, East Godavari District,
      at Kakinada
   3) The Revenue Divisional Officer,
      Ramachandrapuram, East Godavari District.
   4) The Tahsildar,
      Mandapeta, East Godavari District.
   5) The Village Revenue Officer, Yeditha,
      Mandapeta Mandal,
      East Godavari District.

                                               ...           Respondents

Counsel for the Petitioner : Mr. B.V. Rama Rao Advocate

Counsel for the Respondents : G.P for Land Acquisition

ORAL JUDGMENT Date: 27.04.2022

Learned counsel for the petitioner submits that he intends

to withdraw the present Writ Petition in view of the subsequent

developments where the Government has withdrawn the

Notification issued for acquisition of land.

2. Learned counsel for the petitioner submits that in view of

the developments, nothing survives in the present Writ Petition.

3. Hence, the Writ petition has become infructuous and

stands dismissed as withdrawn.

4. Miscellaneous petitions, if any pending, stand disposed

of.

________________________________ (G. RAMAKRISHNA PRASAD, J)

Dt: 27.04.2022 JKS

THE HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

W.P.No.7821 of 2020

27-04-2022

JKS