P.Veera Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 6746 AP

Andhra Pradesh High Court - Amravati

P.Veera Reddy vs The State Of Andhra Pradesh on 5 August, 2024

 APHC010599412018
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                           [3311]
                           (Special Original Jurisdiction)

                    MONDAY ,THE FIFTH DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

             THE HONOURABLE MS JUSTICE B S BHANUMATHI

                       WRIT PETITION NO: 28499/2018

Between:

P.veera Reddy                                                    ...PETITIONER

                                     AND

The State Of Andhra Pradesh and Others                     ...RESPONDENT(S)

Counsel for the Petitioner:

1. K JANAKIRAMI REDDY

Counsel for the Respondent(S):

1. GP FOR CIVIL SUPPLIES (AP)

The Court made the following Order:

This writ petition is filed under Article 226 of Constitution of India

seeking the following relief:

"...to issue a writ order or direction more particularly one in the nature of writ of mandamus declaring the seizure of 91, 280 Kgs of Groundnut Seeds (1304 bags each 70 Kgs) 4,200 of ground cake and 4,220 Kgs of groundnut oil along with containers under the cover of Panchanama by the 3rd respondent on 11.07.2018 from Sri Veerabhadra Oil Mills, Nomulavaripalli, Proddatur Town, YSR Kadapa District, A.P. as being illegal, arbitrary, without jurisdiction and contrary to the judgment reported in 1998 (5) ALD 704 and to pass..."

02. On written instructions dated 24.07.2024, the learned Assistant

Government Pleader for Civil Supplies submitted that the entire stock seized

was handed over to the petitioner three months after seizure i.e., September,

2018.

03. The learned counsel for the petitioner requested to record the same and

close the writ petition.

04. Accordingly, the writ petition is closed. No costs.

Interim orders granted earlier, if any, shall stand vacated.

Pending miscellaneous applications, if any, shall stand closed.

________________________ JUSTICE B.S. BHANUMATHI

Date: 05.08.2024.

NSM