IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.298 of 2015
(Through physical mode)
The State of Andhra Pradesh, rep. by its
Prl. Secretary, Consumer Affairs, Food &
Civil Supplies Department, Secretariat,
and others.
.. Appellants
versus
V. Bramhananda Reddy S/o. Ramalinga Reddy,
Aged about 37 years, F.P. Shop Dealer,
Shop No.24, Gunjepalli Village,
Narpala Mandal, Anantapuram District.
.. Respondent
ORAL JUDGMENT Dt: 01.12.2022 (per Prashant Kumar Mishra, CJ)
This writ appeal is directed against the order dated 16.02.2015
passed by the learned single Judge disposing of W.P.No.699 of 2015 filed
by the respondent herein. By the said order, the respondent/writ petitioner
was directed to make an application to the Tahsildar concerned expressing
his willingness to lift the stock by submitting the requisite demand drafts
and on such an application being made, the respondent-authorities were
directed to supply the stocks to the petitioner. 2
2. Today, when the matter is taken up for hearing, Mr. Kata Sambasiva
Rao, learned counsel appearing for the respondent/writ petitioner, would
submit that during pendency of the proceedings, the authorization of the
respondent/writ petitioner as fair price shop dealer was cancelled in the
year 2015 itself.
3. Since the authorization of the respondent/writ petitioner is no longer
subsisting, no further adjudication is required in this appeal and the matter
has been rendered infructuous.
4. Accordingly, this writ appeal is dismissed as infructuous. No costs.
Pending miscellaneous applications, if any, shall stand closed.
PRASHANT KUMAR MISHRA D.V.S.S. SOMAYAJULU, J
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HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.298 of 2015
(per Prashant Kumar Mishra, CJ)
Dt: 01.12.2022
IBL
