Lal Mohd.Khan vs Government Of A.P. And 3 Others
2023 Latest Caselaw 3091 Tel

          THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

AND THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR Writ Appeal No.348 of 2011 JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. K.Durga Prasad, learned counsel for the appellant.

This intra court appeal has been filed against order

dated 28.04.2011, passed by a learned Singe Judge, in

W.P.M.P.No.15479 of 2011 in W.P.No.12716 of 2011.

Learned counsel for the appellant submits that the writ

appeal has been rendered infructuous on account of efflux of time.

Accordingly, the Writ Appeal is dismissed as infructuous.

No costs.

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

closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 11.10.2023 LUR