Andhra Pradesh High Court - Amravati
J Vijaya Paul vs The State Of Andhra Pradesh on 24 April, 2023
THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
W.P.(A.T.).No. 441 of 2022
ORDER:
When the matter is taken up for hearing, learned counsel for the petitioner would submit that the cause in the writ petition does not survive for further adjudication and the writ petition has become infructuous.
Recording the submissions made by learned counsel for the petitioner, the Writ Petition is dismissed as infructuous. No order as to costs.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed.
______________________________________ VENKATESWARLU NIMMAGADDA, J 24th April, 2023.
cbn 104 2 THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA W.P.(A.T.).No.441 of 2022 24th April, 2023 CBN