P Yathisankar P Sankaraiah vs The District Collector Chittoor, ...
2022 Latest Caselaw 3753 AP

Citation : 2022 Latest Caselaw 3753 AP
Judgement Date : 6 July, 2022

Andhra Pradesh High Court - Amravati

P Yathisankar P Sankaraiah vs The District Collector Chittoor, ... on 6 July, 2022

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.3928 of 2013

JUDGMENT:-

      Sri    Ch.   Srinivas,   learned   counsel   for   the   petitioners

represents that the petitioner Nos.1, 2, 6 and 9 have already been

reinstated and consequently, they do not have any cause to further

prosecute the writ petition. He further submits that the petitioner

Nos.3, 4, 5, 7 and 8 are no more interested in prosecuting the writ

petition and he has instructions to say that the petition may be

dismissed as withdrawn. He submits that the petition with respect

to the petitioner Nos.1, 2, 6 and 9 may be closed as no further

orders are required.

      Sri M.S.R. Chandra Murthy, learned Special Counsel for

NREGS for the respondents represents that pursuant to the

interim order dated 30.04.2013, all the petitioners were reinstated.

However, later on in different proceedings, petitioner Nos.3, 4, 5, 7

and 8 were discontinued for different reasons in different

proceedings, but the petitioner Nos.1, 2, 6 and 9 have been

retained. He submits that the order may be passed, as prayed by

the learned counsel for the petitioners.

In view of the statements made above and recorded, the

present writ petition is dismissed as withdrawn by the petitioner

Nos.3, 4, 5, 7 and 8 and is also closed, as no further orders are

required, with respect to the petitioner Nos.1, 2, 6 and 9, in view of

what has been stated by learned counsel for the petitioners and

learned Special Counsel for the respondents. No order as to costs.