Telangana High Court
Sri Nareddy Kodandaram Redddy vs The Government Of Andhra Pradesh, Rep. ... on 3 December, 2018
THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION No.34097 OF 2013
ORDER:
Sri M.S.P.Reddy, Advocate, representing Sri Suresh Kumar Potturi, learned counsel for the petitioner, submits that the cause in this writ petition does not survive for further adjudication and it has become infructuous.
2. Recording the same, the Writ Petition is dismissed as infructuous.
Miscellaneous petitions, if any, pending in this writ petition shall stand closed. There shall be no order as to costs.
__________________________________ JUSTICE U.DURGA PRASAD RAO DECEMBER 03, 2018 YVL 2 THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO WRIT PETITION No.34097 OF 2013 Date:03.12.2018 YVL