S.V.S Prakasa Rao vs A.P Tribal Welfare Resindential ...
2022 Latest Caselaw 4698 AP

Citation : 2022 Latest Caselaw 4698 AP
Judgement Date : 27 July, 2022

Andhra Pradesh High Court - Amravati

S.V.S Prakasa Rao vs A.P Tribal Welfare Resindential ... on 27 July, 2022

Bench: Ravi Nath Tilhari

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.4056 of 2011

JUDGMENT:-

      Sri Ramachandra Rao, learned counsel, representing Sri

S.R.Sanku and Kaviti Murali Krishna, learned counsel for the

petitioner submits that the Writ Petition has been rendered

infructuous and be dismissed as such.

      Sri G.Simhadri, learned counsel for the respondents also

submits that by efflux of time, the Writ Petition has been rendered

infructuous.

Accordingly, the Writ Petition is dismissed as infructuous.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 27.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.4056 of 2011

Date: 27.07.2022