Andhra Pradesh High Court - Amravati
Agraharam Mulapadu Sand Mining ... vs Secy, Industries Commerce Dept., Hyd 4 ... on 27 November, 2024
APHC010772382016
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
WEDNESDAY ,THE TWENTY SEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 4952/2016
Between:
Agraharam Mulapadu Sand Mining Mutually Aided Coop. Socy ...PETITIONER
Ltd
AND
Secy Industries Commerce Dept Hyd 4 Ot and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. N SHOBA
Counsel for the Respondent(S):
1. GP FOR MINES AND GEOLOGY (AP)
2. GP FOR PANCHAYAT RAJ RURAL DEV (AP)
ORDER
Today, when the matter is taken up for hearing, Smt Haritha, learned counsel representing on behalf Smt N.Shoba, learned counsel for the petitioner submits that the cause in the writ petition does not survive and it has become infructuous.
2. Recording the above submission, the Writ Petition is dismissed as infructuous. No order as to costs.
As a sequel, interlocutory applications, if any pending, shall stands closed.
_________________________ DR. K. MANMADHA RAO, J.
Date: 27.11.2024 TM THE HON'BLE DR. JUSTICE K. MANMADHA RAO W.P.No.4952 of 2016 Date: 25.11.2024 TM