Mala Mahasabha Rep.,By Its ... vs The Union Of India By Cabinet ...
2022 Latest Caselaw 5209 Tel

            THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                               AND
              THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                    W.P.No. 25449 of 2006
ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

          None has appeared for the petitioner on call though

Mr. B.Mukherjee, learned counsel for respondent No.1 and

Mr. Ramprasad Pathipaka, learned Government Pleader for Social

Welfare appearing for respondent No.2 are present.

2. In this writ petition, petitioner has challenged the legality and

validity of the proceeding dated 15.11.2006 of respondent No.1-

Union of India appointing National Commission to examine the

issue arising out of the judgment of the Supreme Court in

E.V.Chinnaiah v. Government of Andhra Pradesh1 relating to

sub-categorization of scheduled caste community in the State of

Andhra Pradesh into four groups for the purpose of reservation in

all its aspects.

2005(1) SCC 391 ::2::

3. This writ petition is pending for the last sixteen years without

any stay. In all probability, National Commission has carried out

the mandate entrusted to it. That apart, State of Andhra Pradesh

was bifurcated into State of Telangana and State of Andhra

Pradesh. That being the position, at this distant point of time, we

are not inclined to continue with the present writ proceeding.

4. Consequently, this Writ Petition is closed. No costs.

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

closed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 19.10.2022 LUR/MYK