The Government Of Andhra Pradesh, vs P. Poornachander Rao,
2022 Latest Caselaw 5070 Tel

           THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

AND THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY W.A.Nos.1487 & 350 of 2013 and I.A.Nos.1 and 2 of 2015 in/& WA(SR) No.110303 of 2015 COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

Mr. Yadav Reddy, learned counsel representing learned

Additional Advocate General for the State of Telangana submits

that all the three appeals have become infructuous.

2. In view of above, these three appeals as well as I.A.No.1 of

2015 filed for condonation of delay in filing the related writ appeal

being WA(Sr).No.110303 of 2015 and I.A.No.2 of 2015 filed for

amendment therein are dismissed as infructuous. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 12.10.2022 LUR/PRAT