Andhra Pradesh High Court - Amravati
Erigiboyina Rama Rao, S/O Rammurthy vs The Government Of Andhra P Rade Sh Repte D ... on 23 July, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
Writ Petition No.6107 of 2014
Order:
This Writ Petition is filed to declare the action of the second
respondent in not awarding contract of collecting market fee in Dr. K.
Sarada wholesale market of Guntur Town for the year 2014-2015 in
favour of the petitioner without conducting auction, as illegal and
arbitrary.
When the matter is taken up for hearing, it is represented that as
the period of contract for which the Writ Petition is filed is already over,
no further orders are necessary in the Writ Petition.
In view of the same, the Writ Petition is closed. There shall be no
order as to costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in
this Writ Petition shall stand closed.
_____________________________
KONGARA VIJAYA LAKSHMI, J.
Date: 23.07.2019 Nsr 2 THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI Writ Petition No.6107 of 2014 Date: 23.07.2019 Nsr