K.Malyadri Naidu vs State Of Andhra Pradesh,
2022 Latest Caselaw 8617 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.394 OF 2018

K.Malyadri Naidu,S/o Kondaiah Naidu,
Aged about 57 years, Occ:Business,
Licensee of M/s Urvasi Restaurant and Bar,
R/o Bapuji Nagar, Journalist Colony,
Kavali, SPSR Nellore District
                                                            ..Appellant
                                 Versus
State of Andhra Pradesh,
Revenue (Excise-II) Department, Secretariat,
Velagapudi, Amaravathi, Guntur District.
Rep.by its Principal Secretary and others.
                                                        ...Respondents

ORAL JUDGMENT Dt:09.11.2022

(per Prashant Kumar Mishra, CJ)

1. Learned counsel for the appellant 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