Kanigalla Venkata Subba Rao vs The Vice Chairman
2022 Latest Caselaw 9581 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                            &
                  HON'BLE MR. JUSTICE NINALA JAYASURYA

                          WRIT APPEAL No.917 of 2006
                                  (Through physical mode)


Kanigalla Venkata Subba Rao,
S/o. K. Kotaiah, Hindu, aged about 47 years,
Proprietor of Sri Veeranjaneya Rice Depot,
R/o. 11-42-40, Ramgopal Street,
Vijayawada, and others.
                                                               .. Appellants
       Versus

The Vice Chairman, V.G.T.M. Urban Development
Authority, Vijayawada, Krishna District, and others.
                                                               .. Respondents

ORAL JUDGMENT Dt: 13.12.2022 (per Prashant Kumar Mishra, CJ)

Mr. M. Brahma Reddy, learned counsel for the appellants, submits that

this writ appeal has been rendered infructuous.

2. Recording the above submission, this writ appeal is dismissed as

infructuous. Pending miscellaneous applications, if any, shall stand closed.

No costs.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J IBL

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.917 of 2006

(per Prashant Kumar Mishra, CJ)

Dt: 13.12.2022

IBL