K.Rama Krishnam Raju vs The District Collector, ...
2023 Latest Caselaw 2495 Tel

          THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                            AND
            THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                                   W.A.No.529 of 2006
JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

         Mr. P.Vinayaka Swamy, learned counsel for the appellant.

         Ms. P.Bhavana Rao, learned Government Pleader for Land

Acquisition for the respondents.

Learned counsel for the appellant submits that the appeal has

been rendered infructuous on account of efflux of time.

The aforesaid submission is placed on record.

Accordingly, the 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: 19.09.2023 LUR