K. Rajini, R.R. Dist vs Secy Industries Commerce Dept, ...
2022 Latest Caselaw 4778 Tel

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


                     WRIT APPEAL No.156 of 2013

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




      Heard Ms. N.Shoba, learned counsel for the appellant and

Mr. T.V.Ramana Rao, learned Government Pleader appearing for

respondents No.1 to 4.

2. Learned counsel for the parties submit that the writ

appeal has become infructuous in view of issuance of

G.O.Ms.No.26, Industries and Commerce (Mines-I) Department,

dated 31.03.2022.

3. In view of the above, writ appeal is 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 20.09.2022 vs