S Aleembasha vs K.S.Asif
2022 Latest Caselaw 1229 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                                AND
      HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD


                      L.P.A.No.1 OF 2022


S AleemBasha,
Chief Executive Officer,
A P StateWaqf Board,
4th Floor Imdadghar,
Kaleswara Rao Market,
Vijayawada, Krishna District.
                                                      ...
Appellant
            Versus

1 K.S.Asif, S/o Kalesha Saheb,
  Aged 58 years, Muzawar, Kasmur Dargah,
  Kasmur 524320, SPSR Nellore District.
2 Dr. A.M.D Imtiaz I.A.S,
  Principal Secretary, Minority Welfare ( IDM) Department,
  Secretariat, Velagapudi, Amaravathi.
3 Sri Gandham Chandrudu I.A.S.
  Principal Secretary, Minority Welfare (IDM) Department,
  Secretariat, Velagapudi, Amaravathi.
  R3 impleaded as per Court order dt 02.12.2021 vide I A No 2 of
  2021 in C C No 1156 of 2021)
                                                ...    Respondents

Counsel for the appellant       : Mr. P. Sudhakar Reddy

Counsel for the respondents     : Mr. V. Satyanarayana Prasad,
                                  Advocate.

                       ORAL JUDGMENT
                       Date: 09.03.2022

(Per Hon'ble Mr. Justice G. Ramakrishna Prasad)

       Heard learned counsel for both the parties.

2.    On 24.02.2022, this Court had considered the prayer in

L.P.A and extended the time for conduct of the Board Meeting

from 24.02.2022 to 28.02.2022 along with certain directions.
                                 2


3.    Learned counsel for both the parties have submitted that

the interim orders passed by this Court on 24.02.2022 have been

complied with.

4.    Therefore, this Court holds that the cause of action in the

Contempt Case as well as in the Writ Petition does not survive

any more, in view of the Board having taken certain decisions on

the proposed agenda on the date that was fixed by the Court i.e.

on 28.02.2022.

5.    In that view of the matter, nothing further survives in this

L.P.A as the date fixed for conducting the meeting by the Board

on 24.02.2022, which        stood extended by this Court to

28.02.2022 has been complied with.

6.    The L.P.A is disposed of accordingly. No costs.


7.    Miscellaneous petitions, if any pending, also stand disposed

of.

                                _________________________________
                                 (AHSANUDDIN AMANULLAH, J)



                                _________________________________
                                 (G. RAMAKRISHNA PRASAD, J)

Issue C.C today.
B/o. Pab
                            3




      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                         AND
      HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD




                  L.P.A.No.1 OF 2022


                   Date : 09-03-2022




Pab
                                  4


      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI



MAIN CASE No.: L.P.A.No.1 OF 2022

                         PROCEEDING SHEET

Sl.                                                                   OFFICE
                                       ORDER

No DATE NOTE

09.03.2022 AHSANUDDIN AMANULLAH, J and G. RAMAKRISHNA PRASAD, J

(Per Hon'ble Mr. Justice G. Ramakrishna Prasad)

L.P.A. is disposed of. (vide separate judgment)

B/o.

Pab