The State Of Ap vs Kolla Achuta Rama Rao
2022 Latest Caselaw 8312 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

                   WRIT APPEAL No.794 OF 2022

The State of Andhra Pradesh,
Cooperative Department, Secretariat,
Velagapudi, Guntur District,
Rep. by its Principal Secretary and others
                                                         ..Appellants
                                 Versus
Kolla Achuta Rama Rao,
S/o Veera Swamy, Aged about 59 years,
R/o Rajamahendravaram,
East Godavari District and others

                                                          ...Respondents

Counsel for the appellant : Additional Advocate General

Counsel for the respondents : Mr.V.V.N.Narayana Rao.

Mr. Srinivas Basava ORAL JUDGMENT Dt:03.11.2022

(per Prashant Kumar Mishra, CJ)

1. Learned counsel for the appellants submits that this writ appeal

has been rendered infructuous.

2. In view of the aforesaid submission, the Writ Appeal is

dismissed as infructuous. No costs. All pending miscellaneous

applications shall stand closed.

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