S. Adinarayana Reddy , vs The Government Of Andhra Pradesh ,
2024 Latest Caselaw 8235 AP

Andhra Pradesh High Court - Amravati

S. Adinarayana Reddy , vs The Government Of Andhra Pradesh , on 10 September, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010290812018
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                                      [3488]
                             (Special Original Jurisdiction)

                    TUESDAY, THE TENTH DAY OF SEPTEMBER
                      TWO THOUSAND AND TWENTY FOUR
                                        PRESENT
         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
                THE HONOURABLE SRI JUSTICE HARINATH.N
                            WRIT APPEAL NO: 744/2018
Between:
S. Adinarayana Reddy ,                                                     ...APPELLANT
                                           AND
The Government Of Andhra Pradesh and Others                         ...RESPONDENT(S)
Counsel for the Appellant:
   1. D KRISHNA MURTHY
Counsel for the Respondent(S):
   1. GP FOR ASSIGNMENT (AP)
   2. GP FOR REVENUE (AP)
The Court made the following Judgment: (per Hon'ble Sri Justice R. Raghunandan Rao)

       It is represented on behalf of Sri D. Krishna Murthy, learned counsel for
the appellant that matter has become infructuous.

       Accordingly, this Writ Appeal is dismissed as infructuous. There shall be
no order as to costs.

       As a sequel, pending miscellaneous petitions, if any, shall stand closed.


                                                         ________________________
                                                         R. RAGHUNANDAN RAO, J.

________________ HARINATH.N, J.

BSM HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

AND

HONOURABLE SRI JUSTICE HARINATH.N

W.A No.744 OF 2018 (per Hon'ble Sri Justice R. Raghunandan Rao)

Date: 10.09.2024

BSM