Sureddy Ramana Reddy vs The Union Of India
2021 Latest Caselaw 3852 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                               AND
             THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                       WRIT PETITION (PIL) No.101 of 2018

ORDER:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


          The dispute involved in this case stands concluded on

account of the judgment delivered by the Hon'ble Supreme

Court in the case of P. Rami Reddy vs. State of Andhra

Pradesh1.

          Learned counsel for the petitioner has argued before

this Court that he has preferred a writ petition subsequently

before the Hon'ble Supreme Court and the same was

dismissed with liberty to approach the appropriate forum.

          In the considered opinion of this Court, once the

controversy involved in the present matter stands concluded

by the Hon'ble Supreme Court in the case of P. Rami Reddy

(supra), the question of interference does not arise in the light

of the judgment of the Supreme Court.

          Accordingly, the public interest litigation is dismissed.

          Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                                                __________________________________
                                                 SATISH CHANDRA SHARMA, CJ


                                                       ______________________________
                                                         A. RAJASHEKER REDDY, J
29.11.2021

ES

(1988) 3 SCC 433