Supreme Court - Daily Orders
Andhra Pradesh Archaka Congress ... vs State Of Andhra Pradesh on 27 March, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 565 OF 1999
ANDHRA PRADESH ARCHAKA CONGRESS (REGD.) Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH & ANR Respondent(s)
WITH
WRIT PETITION (CIVIL) NO. 104 OF 2001
O R D E R
Writ Petition (Civil) No. 565 of 1999 Learned counsel for the petitioner submits that in view of the events that have taken place subsequent to the filing of the Writ Petition, particularly enactment of the Andhra Pradesh Charitable & Hindu Religious Institution and Endowments Act, 1987 (Act 33 of 2007), the petitioner intends to pursue appropriate remedy with regard to its grievance of non-implementation of Act 33 of 2007.
2. In similar matters, such prayer had been permitted and the Writ Petitions were ordered to be withdrawn.
3. Learned counsel for the petitioner in the above circumstances, prays for withdrawal of Writ Petition with liberty to pursue appropriate remedy with regard to petitioner’s grievance of non- implementation of Act 33 of 2007.
4. The prayer of the learned counsel for the petitioner is fair and reasonable.
5. Writ Petition is permitted to be withdrawn and it is dismissed as such with liberty, as above.
6. No costs.
Writ Petition (Civil) No. 104 of 2001 Mr. A.T.M. Sampath, learned counsel for the petitioners, submits that in view of enactment of the Andhra Pradesh Charitable & Hindu Religious Institution and Endowments Act, 1987 (Act 33 of 2007), nothing remains to be decided in this Writ Petition. As regards grievances about implementation of Act 33 of 2007 are concerned, Mr. A.T.M. Sampath, submits that liberty may be granted to the petitioners to approach the appropriate authority for redressal of their grievances.
2. The prayer of the learned counsel for the petitioners is fair and reasonable.
3. Writ Petition is permitted to be withdrawn and it is dismissed as such with liberty, as above.
4. No costs.
..............................J. ( R.M. LODHA ) ..............................J. ( SUDHANSU JYOTI MUKHOPADHAYA ) NEW DELHI; ..............................J. MARCH 27, 2014 ( DIPAK MISRA ) ITEM NO.102 COURT NO.2 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS WRIT PETITION (CIVIL) NO(s). 565 OF 1999 ANDHRA PRADESH ARCHAKA CONGRESS (REGD.) Petitioner(s) VERSUS STATE OF ANDHRA PRADESH & ANR Respondent(s) (With office report ) WITH W.P.(C) NO. 104 of 2001 (With office report) Date: 27/03/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE DIPAK MISRA For Petitioner(s) WP 565/1999 Mr. M. Srinivas Rao, Adv.
Mr. K. Parameshwar, Adv.
Mr. J. Govardhan, Adv.
Mrs. Sudha Gupta,Adv.
WP 104/2001 Mr. A.T.M. Sampath, Adv.
For Respondent(s) Mr. K. Ram Kumar,Adv. (NOT PRESENT) UPON hearing counsel the Court made the following O R D E R Writ Petitions are dismissed as withdrawn with liberty in terms of the signed order.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |
(signed order is placed on the file)