D. Kalaiah vs Land Acquisition Officercummro
2022 Latest Caselaw 6931 AP

             THE HON'BLE SRI JUSTICE M. GANGA RAO

                              AND

     THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

                       LAAS.No.254 of 2006

JUDGMENT: [per Hon'ble Sri Justice M. Ganga Rao]

      Sri Amancharla Satish Babu, learned counsel appearing for

Smt M. Vidyavathi, learned for the appellant on record,

submits that the cause in the appeal does not survive for

adjudication and the appeal has become infructuous.


      Recording the said submissions, LAAS is dismissed as

infructuous. There shall be no order as to costs.


      Pending interlocutory applications, if any, shall stand
closed.

                                                _________________
                                                M.GANGA RAO, J


                                        __________________________
                                        T. MALLIKARJUNA RAO, J

13.09.2022

Vjl

THE HON'BLE SRI JUSTICE M. GANGA RAO

AND

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

LAAS.No.254 of 2006

[per MGR,J]

13.09.2022

Vjl