Citation : 2022 Latest Caselaw 9368 AP
Judgement Date : 6 December, 2022
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.1304 of 2006
(Through physical mode)
M. Rami Reddy, S/o M.Abbayi Reddy,
Aged about 73 years, R/o Patrapalle village,
Sarakallu post, Thavanampalle Mandal,
Chittoor District
.. Appellant
Versus
The Special Commissioner of Land Revenue,
Government of Andhra Pradesh, Station road,
Nampally, Hyderabad, and others
..Respondents
ORAL JUDGMENT
Dt: 06.12.2022
(per Prashant Kumar Mishra, CJ) Learned counsel for the appellant submits that this writ appeal has been rendered infructuous.
Recording the aforesaid submission, this writ appeal is dismissed as infructuous. No costs. Pending miscellaneous applications, if any, shall stand closed.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J MP
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.1304 of 2006
(per Prashant Kumar Mishra, CJ)
Dt: 06.12.2022
MP
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