The Government Of Andhra Pradesh vs K.A.M. High School
2022 Latest Caselaw 8114 AP

         THE HON'BLE SRI JUSTICE A.V. SESHA SAI
                           &
      THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                 WRIT APPEAL No.70 OF 2014

JUDGMENT:(per Hon'ble Sri A.V. Sesha Sai,J)

       When the matter is taken up, learned Government

Pleader, attached to the office of the learned Additional

Advocate General, submits that, in view of the withdrawal

of the Ban Memo issued on 20.10.2004, by way of

G.O.Ms.No.40 School Education (PS) Department, dated

30.06.2017

, the cause in the present Writ Appeal does not

survive and the Writ Appeal has become infructuous. A

copy of the said Governmental Order is also placed on

record.

In view of the above reasons, Writ Appeal stands

closed as infructuous. There shall be no order as to costs.

As a sequel thereto, the miscellaneous applications,

pending if any, in this case, shall stand closed.

___________________ A.V. SESHA SAI, J

________________________ T.MALLIKARJUNA RAO 31st October, 2022 Tsy