Muthyala Chiranjeevulu vs Secretary Ministry Of Finance
2022 Latest Caselaw 203 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

       THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                             AND
          THE HON'BLE Ms. JUSTICE B. S. BHANUMATHI


                  WRIT PETITION No.27091 of 2021


1.Muthyala Chiranjeevulu S/o Rama Krishna, Aged 35 years
  R/o Door No.76-8/1-11/13, Flat No.14, Indra Keeladri Apartments,
  Lalitha Nagar, Sivalayam Center, Bhavanipuram, Vijayawada,
  Krishna District.

2.Muthyala Koteswari W/o Rama Krishna, Aged 57 years
  Occ: House Wife, R/o Door No.76-8/1-11/13, Flat No.14, Indra
  Keeladri Apartments, Lalitha Nagar, Sivalayam Center, Bhavanipuram,
  Vijayawada,Krishna District.

                                                         ....    Petitioners
                                   Versus

1. Secretary, Ministry of Finance, Government of India, New Delhi.
2. The Bank Manager, The Guntur Co-operative Urban Bank Limited
   3/2, Brodipet, Guntur,
3. The Authorization Officer, The Guntur Cooperative Urban Bank
   Limited, 3/2, Brodipet, Guntur,

                                                        ....    Respondents

Counsel for the petitioners : -- -- --

Counsel for the respondents 2 & 3 : Mr. R.V.S.N. Varma, Advocate representing Mr. Eswar Prasad A., Advocate

ORAL JUDGMENT

Date: 18.01.2022

(Per Hon'ble Ms. Justice B.S.Bhanumathi)

Mr. R. V. S. N. Varma, learned counsel representing Mr. Eswar

Prasad A., learned counsel for respondents 2 & 3 submits that the writ

petitioners paid Rs.80,000/- on 27.08.2021 and Rs.14,75,582/- on

11.01.2022 and thus, discharged the entire debt due to the respondents

2 & 3 - Bank and that the matter has been finally settled.

2. There is no representation for the petitioners.

3. In view of the submission made on behalf of respondents 2 & 3,

the matter has become infructuous.

4. Accordingly, the writ petition stands disposed of as infructuous.

There shall be no order as to costs.

5. Miscellaneous Applications, if any pending, also stand disposed of.

_______________________________ (AHSANUDDIN AMANULLAH,J)

_______________________ (B. S. BHANUMATHI,J) RAR