The Govt Of A.P. vs Kalagara Vighneswararao,
2022 Latest Caselaw 8709 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.205 OF 2007

The Government of Andhra Pradesh,
Represented by its Secretary,
Tribal Welfare Department, Secretariat,
Hyderabad and others.
                                                         ..Appellants
                                   Versus

Kalagari Vighneswararao,
S/o Late Subba Rao, Non-Tribal,
Buttaigudem Mandal,
West Godavari District and another.
                                                        ...Respondents

ORAL JUDGMENT Dt:14.11.2022

(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