B.Shafiulla vs The State Transport Appellate Tribunal
2024 Latest Caselaw 7764 AP

Citation : 2024 Latest Caselaw 7764 AP
Judgement Date : 27 August, 2024

Andhra Pradesh High Court - Amravati

B.Shafiulla vs The State Transport Appellate Tribunal on 27 August, 2024

                  IN THE HIGH COURT OF ANDHRA PRADESH
                               AT AMARAVATI

                THE HONOURABLE SRI JUSTICE G.NARENDAR

          THE HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA

                           WRIT APPEAL NO: 383/2008

JUDGMENT:

(per Hon'ble Sri Justice G. Narendar)

When the case is called, there is no representation on either side.

2. We perused the order of the original authority, which relates to grant

of pucca stage carriage permit for a period of five years between 10.10.2000 to

09.10.2005. In the Writ Petition and Writ Appeal, interim orders have been

granted. The period requested having long been over in the light of the interim

orders passed, the Writ Appeal in our considered opinion is rendered infructuous.

3. Accordingly, the Writ Appeal is dismissed as infructuous, without

entering into the merits of the case. No order as to costs.

As a sequel, pending interlocutory applications, if any, shall stand closed.

____________________ JUSTICE G.NARENDAR

______________________________ JUSTICE KIRANMAYEE MANDAVA