Balaganapathi Yuvajana Sangham vs Gubbala Nageswara Rao
2024 Latest Caselaw 8248 AP

Andhra Pradesh High Court - Amravati

Balaganapathi Yuvajana Sangham vs Gubbala Nageswara Rao on 10 September, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010162312020

                      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: 235/2020

Between:

Balaganapathi Yuvajana Sangham                                     ...APPELLANT

                                       AND

Gubbala Nageswara Rao and Others                              ...RESPONDENT(S)

Counsel for the Appellant:

1. TURAGA SAI SURYA

Counsel for the Respondent(S):

1. SAI GANGADHAR CHAMARTY

2. GP FOR REVENUE

3. N SRIHARI (Standing Counsel for ZPP MPP and GRAM PANCHAYAT)

The Court made the following Judgment: (per Hon'ble Sri Justice R Raghunandan Rao)

Learned counsel for the appellant submits that the matter has become

infructuous and nothing further survives to adjudicate in the matter.

2. Recording the said submission, this Writ Appeal is dismissed as

infructuous. There shall be no order as to costs.

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

________________________ R. RAGHUNANDAN RAO, J

______________ HARINATH.N,J Date:10.09.2024 KPV

THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

THE HONOURABLE SRI JUSTICE HARINATH.N

WRIT APPEAL NO:235 of 2020 (per Hon'ble Sri Justice R Raghunandan Rao)

10.09.2024

KPV