Neelam Laxmana Rao, Eg District 5 Others vs Prl. Secretary, Endowments Dept., Hyd 3 ...
2024 Latest Caselaw 10293 AP

Andhra Pradesh High Court - Amravati

Neelam Laxmana Rao, Eg District 5 Others vs Prl. Secretary, Endowments Dept., Hyd 3 ... on 14 November, 2024

 APHC010078722015
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                                [3310]
                            (Special Original Jurisdiction)

            THURSDAY ,THE FOURTEENTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                         WRIT PETITION NO: 9894/2015

Between:

Neelam Laxmana Rao, Eg District & 5 Others and Others              ...PETITIONER(S)

                                         AND

Prl Secretary Endowments Dept Hyd 3 Others and                  ...RESPONDENT(S)

Others

Counsel for the Petitioner(S):

1. E V V S RAVI KUMAR

Counsel for the Respondent(S):

1. T BALAJI

2. GP FOR ENDOWMENTS (AP)

3. ELEVATED AS JUDGE

The Court made the following Order:

The Writ Petition is filed under Article 226 of the Constitution of India,

seeking the following relief:

".....to a Writ, order or direction especially one in the nature of Writ of Mandamus declaring the action of the respondents in contemplating to conduct the auction on 10.04.2015 in respect of the lands admeasuring Acs.39.28 cents i.e Acs.25.00 cents in Sy.No.344/3, Acs.8.02 cents in Sy.No.269, Ac.s 5.28 cents in Sy.No.271, Ac.0.98 cents in Sy.No.323/2 of Ramavaram Village, Jaggampeta Mandal East Godavari District belonging to the third respondent Choultry without taking delivery of possession of the property from the petitioners herein pursuant to the decree and judgment in O.S.No.211 of 1989 dated 30.04 1987 on the file of the Court of the Principal District Munsiff Peddapuram as illegal, arbitrary and contrary to law and violation of Article 300-A of the Constitution of India and consequently set aside the publication issued by the third respondent and pass......."

2. Heard Mr V.Ramanjaneyulu, learned counsel representing on

behalf of Mr E.V.V.S.Ravi Kumar, learned counsel for the petitioner and the

learned Assistant Government Pleader for Endowments and Mr. T.Balaji,

learned Standing Counsel appearing for the respondents.

3. On hearing, learned Assistant Government Pleader for

Endowments submits that as the subject lease period expired in the year 2018

itself, no cause survives in the present Writ Petition and it may be closed.

4. Recording the said submission, the Writ Petition is closed. There

shall be no order as to costs.

5. As a sequel, miscellaneous applications pending, if any, shall

stand closed.

__________________________ Dr. K. MANMADHA RAO, J Dated 14.11.2024 TM THE HON'BLE DR. JUSTICE K. MANMADHA RAO

Date : 14.11.2024 TM