P.Sitaramaiah vs A.Narender And 4 Others
2022 Latest Caselaw 4688 Tel

               THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                            AND
                   THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                       WAMP.No.743 of 2011 in/& W.A.No. 334 of 2011
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        None has appeared for the appellant on call though Mr. Ramana,

learned Government Pleader for Mines and Geology representing

respondents No.2 to 4 is present.

The writ appeal is preferred against the interim order

dated 28.01.2011 passed by the learned Single Judge in WPMP.No.1333 of

2011 in W.P.No.1094 of 2011.

Learned Government Pleader submits that W.P.No.1094 of 2011 was

dismissed on 05.09.2019 as being infructuous. Therefore, nothing survives

in this appeal.

In view of above, the writ appeal as well as WAMP.No.743 of 2011

filed for dispensing with the requirement of filing a certified copy of the

impugned order, 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: 15.09.2022 LUR ::2::