Andhra Pradesh High Court - Amravati
D.Kesava Rao, 2 Others, vs Prl.Secy., Fisheries Dept., 3 Others, on 16 November, 2021
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
Writ Petition Nos.21303, 18159, 18543, 17211, 17615,
18735, 19076, 19611, 19902, 20329, 21047, 21240,
21317, 23416 and 26817 of 2014
COMMON ORDER:-
It is represented by Sri Sasanka Bhuvanagiri, learned counsel on behalf of Sri Sri Rambabu Koppineedi, learned counsel for the petitioners, submitted that the cause in these writ petitions does not survive for adjudication and become infructuous.
Recording the said submission, the writ petitions are dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any, pending in this case shall stand closed.
_______________________________ KONGARA VIJAYA LAKSHMI, J Date: 16.11.2021 GR