The Director Of Public Health And ... vs Mittapally Govardhan
2021 Latest Caselaw 2553 Tel

      THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                                    &

               THE HON'BLE JUSTICE G. SRI DEVI

                            WA No.430 of 2021

JUDGMENT:: ( per ARR,J)

      It is stated by learned counsel for the respondents that in

pursuance of the order passed by the learned single Judge in WP

No.15441 of 2020 directing the respondents therein to consider

representations of the (writ petitioners) respondents herein, against

which this writ appeal has been preferred, have been considered and

rejected vide order dated 25-06-2021 and, as such, this writ appeal

has become infructuous. Learned Special Government Pleader

appearing for the appellants also states that the cause in the writ

appeal does not survives.

In view of the same, the writ appeal is dismissed as having

become infructuous. However, it is open for the respondents to assail

the rejection order dated 25-06-2021 if so advised. No order as to

costs. Miscellaneous petitions, if any pending, shall stand closed.

____________________________ A.RAJASHEKER REDDY,J

____________________________ G.SRI DEVI,J

Dated: 07-09-2021 NRG

THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

&

THE HON'BLE JUSTICE G. SRI DEVI

WA No.430 of 2021

07-09-2021

NRG