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S. Bharath Sai, vs State Of Andhra Pradesh, ...
2022 Latest Caselaw 9485 AP

Citation : 2022 Latest Caselaw 9485 AP
Judgement Date : 8 December, 2022

Andhra Pradesh High Court - Amravati

S. Bharath Sai, vs State Of Andhra Pradesh, ... on 8 December, 2022

Bench: Ravi Nath Tilhari

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1192 of 2016

JUDGMENT:-

Sri V.Kishore, learned counsel, representing Sri

K.Rajanna, learned counsel for the petitioner submits that the

writ petition has been rendered infructuous in as much as the

petitioner has already handed over the possession of the shop to

the Municipal Corporation and accordingly, the writ petition

may be dismissed as infrucutous.

In view of the above, the writ petition is dismissed as

infructuous. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 08.12.2022 SCS

11BbBBBB744664465

44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1192 of 2016

Date: 08.12.2022

Scs

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