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Andhra Pradesh High Court - Amravati

C Ramachandraiah vs The State Of Andhra Pradesh on 21 March, 2024

Author: B Krishna Mohan

Bench: B Krishna Mohan

APHC010039052024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                  [3233]
                          (Special Original Jurisdiction)

             THURSDAY ,THE TWENTY FIRST DAY OF MARCH
                 TWO THOUSAND AND TWENTY FOUR

                               PRESENT

          THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

                      WRIT PETITION NO: 2141/2024

Between:

C Ramachandraiah                                        ...PETITIONER

                                  AND

The State Of Andhra Pradesh and Others              ...RESPONDENT(S)

Counsel for the Petitioner:

1. UMESH CHANDRA P V G Counsel for the Respondent(S):

1. GP FOR LAW LEGISLATIVE AFFAIRS The Court made the following Order:

Sri Umesh Chandra P.V.G, the learned counsel for the petitioner submits that in view of the subsequent changes in the matter, matter no cause survives in this Writ Petition.

2. Accordingly, this Writ Petition is dismissed as infructuous.

There shall be no order as to costs.

As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.

____________________________ JUSTICE B KRISHNA MOHAN 21.03.2024 PNS