Posupo Rebeccamma, Died Per Lr2 vs The State Of Andhra Pradesh Rep. By ...
2023 Latest Caselaw 2443 AP

     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION NO. 9842 OF 2016

JUDGMENT:-

1) No representation for the Petitioner.

2) The matter is an old one and of the year 2016 and is

listed under the caption of "Specially Identified Cases".

3) On 18.04.2023, the following order was passed:

"Sri G. Naresh Kumar, learned counsel submits that pursuant to the G.O.Ms.No.34 dated 16.03.2023, the petitioner has paid the property tax and consequently the petitioner having availed the benefit under the said G.O., writ petition has been rendered infructuous.

Let the affidavit be filed to the above said effect bringing on record the copy of the G.O.Ms.No.34 dated 16.03.2023.

Learned counsel for the petitioner prays for a weeks' time on the above said ground.

List on 25.04.2023."

4) The Writ Petition is dismissed for want of

prosecution.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

________________________ RAVI NATH TILHARI, J

Date: 25.04.2023 SM/DSV...

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION NO. 9842 OF 2016

Date: 25.04.2023

SM/DSV