Andhra Pradesh High Court - Amravati
M/S. The Rayuapudi Sand Mining Womens ... vs State Of Andhra Pradesh on 19 October, 2024
APHC010475832016
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
SATURDAY ,THE NINETEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 2685/2016
Between:
M/s. The Rayuapudi Sand Mining Womens Mutually Aided ...PETITIONER
AND
State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. O MANOHER REDDY
Counsel for the Respondent(S):
1. GP FOR INDUSTRIES & COMMERCE (AP)
The Court made the following:
ORDER
Today, when the matter is taken up for hearing, Mr P.Jagga Reddy, learned counsel representing on behalf of Mr O.Manoher Reddy, 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: 19.10.2024 TM