The Secretary, Regional Trans. ... vs Bhojiya Naik K. Quthubullapur, Rr ...
2022 Latest Caselaw 4637 Tel

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


               WRIT APPEAL No.338 of 2011

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



     Heard Mr. C.Venkat Raghu Ramulu, learned

Government Pleader appearing for the appellants.


2.   We have perused the order of the learned Single

Judge dated 04.05.2011 passed in W.P.No.13925 of

2011 as well as the interim order dated 11.05.2011

passed by this Court.


3.   On due consideration, we are of the view that no

live issue survives for adjudication in this writ appeal.


4.   Writ   appeal           is       accordingly              dismissed   as

infructuous.
                           2




     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


14.09.2022

vs