Katikaneni Leela Kumar, vs The Circle Inspector Of Police And ...
2023 Latest Caselaw 3143 Tel

       THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                        AND
         THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                           Writ Appeal No.723 of 2010


JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

         Mr. K.Sai Sri Harsha, learned counsel representing

Mr. K.V.Bhanu Prasad, learned counsel for the appellant.


2.       Mr. Samala Ravinder, learned Government Pleader for

Home represents respondents No.1 and 2.

3. Mr. V.Ravinder Rao, learned counsel represents

Mr. Sathvik Maknur, learned counsel for respondents No.3

and 4.

4. Learned counsel for the appellant submits that on

account of efflux of time, the cause in the writ appeal does not

survive.

5. The aforesaid submission is placed on record.

::2::

6. The Writ Appeal is, accordingly, dismissed as

infructuous. No costs.

As a sequel, miscellaneous petitions, pending if any,

stand closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 12.10.2023 LUR