The Managing Director,Kovur ... vs Kommireddy Ramana Reddy
2022 Latest Caselaw 9611 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.752 OF 2008

The Managing Director,
Kovur Co-operative Sugar Factory Limited,
Nellore, Nellore District.
                                                           ..Appellant
                                  Versus

Kommireddy Ramana Reddy, S/o Pitch Reddy,
Aged about 83 years, Occ:Cultivation,
R/o Kondurupadu Village, Nellore Rural Mandal,
Nellore District and others.
                                                          ...Respondents

ORAL JUDGMENT Dt:14.12.2022

(per Prashant Kumar Mishra, CJ)

1. This writ appeal would call in question the order dated

20.11.2007 passed in W.P.No.12097 of 2000 by the learned single

Judge setting aside the order dated 28.01.2000 passed by respondent

No.1 in the writ petition. The learned single Judge also directed

respondent No.3 therein to pay an amount of Rs.48,000/- to the

petitioners therein towards compensation with interest at 6% per

annum thereon from March, 1979 till realisation. Respondent No.3 in

the writ petition is the appellant before us.

2. While entertaining this writ appeal, this Court has not stayed the

operation of the order passed by the learned single Judge. It appears

that the writ petitioners have preferred C.C.No.815 of 2008 alleging

wilful non-compliance of the order passed by the learned single Judge.

The aforesaid contempt case was disposed of vide order dated

21.10.2008. Thus, it appears that the order passed by the learned

single Judge has already been complied with.

3. In view of the above, the writ appeal has been rendered

infructuous.

4. Accordingly, the Writ Appeal is dismissed as infructuous. No

costs. All pending miscellaneous applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J Ksp