Andhra Pradesh High Court - Amravati
Pokala Lohith, vs The State Of Andhra Pradesh, on 17 June, 2022
Author: M.Ganga Rao
Bench: M. Ganga Rao
THE HON'BLE SRI JUSTICE M. GANGA RAO
Writ Petition No.3550 of 2021
ORDER:
Learned counsel for the petitioners submits that pursuant to the interim orders passed by this Court in IA.No.1 of 2021, dated 15.02.2021, enquiry was conducted by the authorities and community certificates certifying petitioners as BC-B - Perika Balija were issued to the petitioners. Therefore, cause in the writ petition does not survive and no furthers orders need be passed.
Recording the above submissions, the Writ Petition is dismissed as infructuous. No order as to costs.
As a sequel, pending miscellaneous applications, if any, shall stand closed.
________________ M.GANGA RAO, J 17.06.2022 VTS/Vjl THE HON'BLE SRI JUSTICE M. GANGA RAO W.P.No.3550 of 2021 17.06.2022 VTS/Vjl