The Govt. Of A.P. Hyderabad ... vs Siri Krishna, Krishna District ...
2022 Latest Caselaw 9677 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.864 OF 2008
                       (Through physical mode)
The Government of Andhra Pradesh,
Represented by its Secretary,
General Administration (I & PR.II)
Department, Secretariat, Hyderabad,
and another.
                                                     .. Appellants
                                Versus
Siri Krishna DTS Theatre,
Machilipatnam, Krishna District,
Rep., by its Managing Partner,
V.L. Nageswara Rao, and another.
                                                    ...Respondents
                                  ***

ORAL JUDGMENT Dt:15.12.2022

(per Prashant Kumar Mishra, CJ)

1. Learned Government Pleader for General Administration

appearing for the appellants would submit that this writ appeal has

been rendered infructuous.

2. Recording the above submission, this Writ Appeal is dismissed

as infructuous. No costs. All the pending miscellaneous applications

shall stand closed.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J Nn

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

W.A.No.864 of 2008

(per Prashant Kumar Mishra, CJ)

Dt:15.12.2022

Nn