The Andhra Pradesh State ... vs Smt. Guntaka Sudhamani Another
2022 Latest Caselaw 4348 Tel

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


                  WRIT APPEAL No.589 of 2009

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



         Heard   Mr.      M.Hamsa           Raj,     learned        counsel   for   the

appellants.


2.       Learned counsel for the appellants fairly submits that

since the law involved in the appeal is well settled by the

decision of the          Supreme Court in State                       of   Kerala    v.

V.R.Kalliyanikutty1, nothing survives for adjudication in this

appeal.


3.       In that view of the matter, writ appeal is dismissed as

infructuous.


         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

AIR 1999 SC 1305