Perarapu Satyanarayana vs The State Of Ap
2022 Latest Caselaw 3168 AP

      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

                            W.A. Nos. 473 of 2022
                        (Proceedings through physical mode)


Perarapu Satyanarayana S/o. Subba Rao,
Aged about 57 years, Occ: CEO Primary Agricultural
Cooperative Society, Gandepalli, R/o. D.No.2-24,
Gandepalli, Gandepalli Mandal,
East Godavari District.                                       ..Appellant

           Versus

State of Andhra Pradesh,
Rep.by its Principal Secretary,
Cooperation Department, Secretariat,
Velagapudi, Amaravathi,
Guntur District and others.                                   ..Respondents

Counsel for the Appellant                    : Mr. O. Manohar Reddy,
                                               Sr. Counsel assisted by
                                               Mr. V.V. Satish

Counsel for Respondents No.1,3&4             : G.P. for Cooperation

Counsel for Respondents No.2                 : G.P. for Revenue

Counsel for Respondents No.5                 : Mr. Srinivas Basava

                             JUDGMENT (ORAL)

Dt: 30.06.2022 (per Prashant Kumar Mishra, CJ)

This writ appeal has been preferred against the order dated

20.04.2022 passed by the learned single Judge in W.P. No.24614 of

2021 dismissing the writ petition preferred by the writ petitioner,

challenging the order dated 18.03.2021 in Rc.No.2636/2020-A passed by

the District Collector, East Godavari District and the surcharge notice

issued by the respondent No.3-Special Category Deputy Registrar,

District Cooperative Officer, East Godavari District vide

Rc.No.2636/2020-H/ST SA 01 dated 16.04.2021.

2. After arguing at length, learned Senior Counsel appearing for the

appellant would submit, on instructions, that during pendency of the writ

appeal, the surcharge proceedings have been finalized, therefore, the

main relief prayed for in the writ appeal has been rendered infructuous.

Learned Senior Counsel would submit that the appellant/writ petitioner

may be allowed liberty to avail the remedy available in law against the

final order passed in surcharge proceedings.

3. Considering the submissions, the writ appeal is dismissed as

infructuous, reserving liberty in favour of the appellant/writ petitioner to

avail the remedy in accordance with law against the final order passed in

the surcharge proceedings.

4. No costs. Pending miscellaneous applications, if any, shall stand

closed.

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

GM

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

W.A. Nos. 473 of 2022 (per Prashant Kumar Mishra, CJ)

Dt: 30.06.2022

GM