T.Veeraiah Gupta, Mnagar Dist. vs Prl. Secy. Agrl. Coop. Hyd 7 Others
2022 Latest Caselaw 4717 Tel

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


              WRIT APPEAL No.26 of 2012
                         and
             WRIT PETITION No.3842 of 2010

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



     None has appeared for the parties on call.


2.   We have perused the order of the learned Single

Judge dated 16.12.2011 passed in W.P.No.18433 of 2009.


3.   On due consideration, we are of the view that writ

appeal and writ petition have become infructuous.


4.   Writ    appeal   and     writ      petition        are       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
16.09.2022

vs/sa