Venkatappagari Ugranarasimhulu vs The State Of Andhra Pradesh
2022 Latest Caselaw 8082 AP

     THE HONOURABLE SRI JUSTICE A V SESHA SAI

AND THE HONOURABLE SIR JUSTICE DUPPALA VENKATA RAMANA

WRIT APPEAL NO.818 of 2022

JUDGMENT:-(per AVSS,J)

This is an appeal filed under clause 15 of the Letters

Patent, assailing the order passed by the learned single Judge

in W.P.No.31908 of 2022, dated 28.09.2022.

A perusal of the order passed by the learned Single Judge

shows that the learned single Judge disposed of the Writ

Petition, having regard to the consent expressed by both the

parties.

In view of the same, this Court does not find any merit in

the appeal. Accordingly, the writ appeal is dismissed. There

shall be no order as to costs.

As a sequel, the miscellaneous applications pending, if

any, shall stand closed.

__________________________ JUSTICE A V SESHA SAI

_______________________________________ JUSTICE DUPPALA VENKATA RAMANA

Date: 28.10.2022.

VTS

THE HONOURABLE SRI JUSTICE A V SESHA SAI AND THE HONOURABLE SIR JUSTICE DUPPALA VENKATA RAMANA

WRIT APPEAL NO.818 of 2022

WRIT APPEAL NO.818 of 2022

28.10.2022

VTS