U.Venkat Rao vs V.C Md Ap. Forest Development And ...
2022 Latest Caselaw 5027 Tel

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


              WRIT APPEAL No.1023 of 2014

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



      None    has       appeared           for     the      appellant,   though

Mr.   K.Rama       Krishna,           learned         counsel     representing

Mr. E.Madan Mohan Rao, learned counsel for respondent

No.2/writ petitioner has appeared.

2. This writ appeal is directed against the order dated

09.12.2013 passed by the learned Single Judge allowing

W.P.No.16028 of 2013 filed by respondent No.2 as the writ

petitioner.

3. The writ petition was filed assailing the order dated

18.05.2013 passed by respondent No.1 with regard to sale

of Eucalyptus Pulpwood by way of tender, further seeking a

direction to respondent No.1 to negotiate with the three

highest tenderers. By the order under appeal, learned

Single Judge allowed the writ petition by setting aside the

order dated 18.05.2013 while directing respondent No.1 to

negotiate the tender contract with the three highest

tenderers and thereafter confirm the sale in favour of the

tenderer offering the highest amount.

4. We find that a coordinate Bench of this Court while

admitting the writ appeal on 22.07.2014, declined to grant

stay.

5. That being the position, subject matter of the writ

appeal has become infructuous.

6. Writ appeal is accordingly 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 11.10.2022 vs