K. Venkata Ramana, vs The State Of A. P.
2023 Latest Caselaw 2879 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.45748 OF 2016

JUDGMENT:-

1.       Heard Sri A. Chandraiah Naidu, learned counsel for the

petitioner and learned Government Pleader for Municipal

Administration for the respondent No.1, Sri N. Ranga Reddy,

learned Standing Counsel for the respondent Nos.2 and 3 and

Sri S. Kaleemullah, learned counsel for the respondent No.6.

2. Learned counsel for the petitioner on the basis of

instructions from the petitioner submits that unauthorized

construction was removed by the Municipality and there is no

such activity for any continuing cause of action to maintain the

present petition.

3. In view of the aforesaid fact, the petitioner is no more

interested in pursuing the writ petition any further.

4. The writ petition is accordingly closed. No order as to

costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 04.05.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.45748 OF 2016

Date:04.05.2023 Scs.