Kalidindi Ramchandra vs The State Of Andhra Pradesh And Others
2024 Latest Caselaw 6861 AP

Andhra Pradesh High Court - Amravati

Kalidindi Ramchandra vs The State Of Andhra Pradesh And Others on 7 August, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

      APHC010959642017         IN THE HIGH COURT OF ANDHRA               Bench
                                                                        Sr.No:-7
                                         PRADESH
                                                                         [3443]
                                       AT AMARAVATI

                                    W.P(PIL).No.330 of 2017

Kalidindi Ramchandra                                    ...Petitioner
Raju

      Vs.

The State of Andhra Pradesh and others                    ...Respondents

                                     **********

Learned Government Pleader for Home, learned Government Pleader for Revenue, Sri Vijay B. Paropakari, learned Government Pleader for Prohibition and Excise, Advocate(s) for Respondent(s).

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE NINALA JAYASURYA

DATE : 7th August 2024

PC:

None for the petitioner.

2. Learned counsel for the respondents have brought to our notice that

similar issue has been dealt with and disposed of by this Court in terms of

judgment and order dated 16.09.2019 in W.P(PIL).No.177 of 2016.

3. Be that as it may, the present petition is disposed of in terms of the

decision already rendered in W.P(PIL).No.177 of 2016 on 16.09.2019. No

costs.

Pending miscellaneous applications, if any, including I.A.No.4 of 2018

shall stand closed.

DHIRAJ SINGH THAKUR, CJ

NINALA JAYASURYA, J

AMD

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

Dt:07.08.2024

AMD