Obili Kusumar, vs The Government Of Andhra Pradesh,
2022 Latest Caselaw 2877 AP

Citation : 2022 Latest Caselaw 2877 AP
Judgement Date : 27 June, 2022

Andhra Pradesh High Court - Amravati

Obili Kusumar, vs The Government Of Andhra Pradesh, on 27 June, 2022

Bench: Prashant Kumar Mishra, D.V.S.S.Somayajulu

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
               HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                        WRIT APPEAL No.9 OF 2015

                             (Through physical mode)

Obili Kusumar, S/o Guruvaiah,
Aged about 23 years, Occ: Business,
R/o D.No.74-14-159, Yenamalakuduru,
Vijayawada, Krishna District, A.P.
                                                            ..Appellant
                                      Versus

State of Andhra Pradesh, Excise Department,
Secretariat, Rep., by its Secretary and others.
                                                            ...Respondents

Counsel for the Appellant : Mr. O. Manohar Reddy.

Counsel for the respondents : GP for Prohibition & Excise.

ORAL JUDGMENT Dt:27.06.2022

(per Prashant Kumar Mishra, CJ)

Mr. T. Vinod Kumar, learned counsel representing Mr. O. Manohar

Reddy, learned counsel for the appellant, submits that this writ appeal has

been rendered infructuous.

Recording the above submission, the Writ Appeal is dismissed as

infructuous. No costs. All pending miscellaneous applications shall stand

dismissed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J