Andhra Pradesh High Court - Amravati
The Penumaka Sand Mining Womens ... vs The State Of Andhra Pradesh, on 1 July, 2024
APHC010188482016
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
MONDAY ,THE FIRST DAY OF JULY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 3171/2016
Between:
The Penumaka Sand Mining Women's Mutually and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. N SUBBA RAO Counsel for the Respondent(S):
1. GP FOR MINES AND GEOLOGY (AP)
2. GP FOR INDUSTRIES & COMMERCE (AP)
3. GP FOR PANCHAYAT RAJ RURAL DEV (AP) The Court made the following Order:
Mr.M.Devi Prasad, learned counsel representing Mr.N.Subba Rao, learned counsel for the petitioners submits that the cause in the present writ petition does not survive, and it has become infructuous.
2. Recording the above submission, the Writ Petition is dismissed as Infructuous.
There shall be no order as to costs. As a sequel, miscellaneous applications pending, if any, shall stand closed.
__________________________ Dr. K. MANMADHA RAO, J BMS