Smt.V.Sumitra Reddy vs The Joint Collector, Ranga Reddy ...
2022 Latest Caselaw 4344 Tel

        THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
         THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.1002 of 2007

JUDGMENT:      (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



        None appears for the appellant on call, though

Mr. Parsa Ananth Nageswar Rao, learned Government

Pleader appears on behalf of respondents No.1 and 2 and

Mr. V.Hari Haran, learned counsel appears for respondent

No.3.

2. The writ appeal is directed against the order dated

23.08.2007 passed by the learned Single Judge dismissing

W.P.No.27226 of 2006 filed by the appellant.

3. The related writ petition was filed seeking a direction

to respondents No.1 and 2 to consider the application of

the appellant dated 14.12.2004 for grant of Occupancy

Rights Certificate (ORC) under the provisions of the Andhra

Pradesh (Telangana Area) Abolition of Inams Act, 1955.

4. Noticing that claim of the appellant was rejected way

back on 21.07.2005, the writ petition was dismissed.

5. At this distant point of time, we are of the view that

no live issue survives for adjudication in this writ appeal.

6. Writ appeal is accordingly dismissed.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

26.08.2022 vs