Kakinada Port Cargo Boats And ... vs Government Of Andhra Pradesh, ...
2022 Latest Caselaw 7294 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.894 OF 2008
                            and
              WRIT PETITION No.1866 of 2004
                   (Through physical mode)
W.A.No.894 of 2008

Port of Kakinada Harbour Crafts Pool,
Kakinada,
Rep. by its Secretary, Kakinada,
East Godavari District.
                                                            ..Appellant
                                Versus
Government of Andhra Pradesh,
Rep. by its Secretary,
Transport, Roads and Buildings (Ports) Department,
Secretariat,
Hyderabad and others.
                                                        ...Respondents

Counsel for the Appellant : Mr. V.V.L.N.Sarma

Counsel for respondent Nos.1 to 4 : Advocate General, GP for Roads and Buildings

Counsel for respondent No.5 : Mr.K.Gopal Chowdary

W.P.No.1866 of 2004

Kakinada Port Cargo Boats and Steel Bargers Workers Union, Labour Park, Kakinada - 533 002, East Godavari District, Regd. No.G.540, Rep. by its working president.

..Petitioner

Versus

Government of Andhra Pradesh, Rep. by its Secretary, Transport, Roads and Buildings (Ports) Department, Secretariat, Hyderabad and others.

...Respondents

Counsel for the Petitioner : Mr. E.V.V.S.Ravi Kumar

Counsel for respondent Nos.1 to 3 : Advocate General, GP for Roads and Buildings

Counsel for respondent Nos. 4 and 5 : Mr.K.Gopal Chowdary

COMMON JUDGMENT (ORAL) Dt:22.09.2022

(per Prashant Kumar Mishra, CJ)

Mr.C.Sumon, learned Special Government Pleader, attached to

the office of learned Advocate General, submits that both the matters

have been rendered infructuous due to change of policy during the

subsequent years.

2. In view of the aforesaid submission, both the matters are

dismissed as infructuous reserving liberty in favour of the respective

parties to revive the proceedings if the cause still survives. No costs.

All pending miscellaneous applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

Ksp