S. Basi Reddy vs State Of Ap,Prl.Scy,C.S,Hyd, 3
2022 Latest Caselaw 9249 AP

     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.962 OF 2015

S.Basi Reddy, S/o S.Nagi Reddy,
Aged about 65 years,
Occ: Fair Price Shop Dealer (Suspension),
Fair Price Shop No.09,
Badasanivandlapalli, H/o.Nooliveedu Village,
Galiveedu Mandal, Y.S.R.District
                                                         ..Appellant
                                 Versus
The State of Andhra Pradesh,
Represented by its Principal Secretary,
Department Civil Supplies,
Secretariat Buildings, Hyderabad and others.
                                                        ...Respondents

ORAL JUDGMENT Dt:01.12.2022

(per Prashant Kumar Mishra, CJ)

1. Learned counsel for the appellant submits that this writ appeal

has been rendered infructuous.

2. In view of the aforesaid submission, the Writ Appeal is

dismissed as infructuous. No costs. All pending miscellaneous

applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Ksp