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Andhra Pradesh High Court - Amravati

Sri Venkateshawara Sand Quarry ... vs State Of Andhra Pradesh By Its Principal ... on 11 July, 2024

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 APHC010609612013
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                       [3310]
                             (Special Original Jurisdiction)

                    THURSDAY ,THE ELEVENTH DAY OF JULY
                      TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                        WRIT PETITION NO: 33975/2013

Between:

Sri Venkateshawara Sand Quarry Boatsmen And Fishermen           ...PETITIONER

                                     AND

State Of Andhra Pradesh By Its Principal Secretary and     ...RESPONDENT(S)
Others

Counsel for the Petitioner:

   1. ADDEPALLI SURYANARAYANA

Counsel for the Respondent(S):

   1. GP FOR REVENUE

   2. GP FOR MINES AND GEOLOGY

The Court made the following:



ORDER:

Mr.T.Kumara Ratnam, learned counsel, representing Mr.Addepalli Suryanarayana, learned counsel for the petitioner, submits that the cause in the writ petition does not survive and it has become infructuous.

2. Recording the above submission, the Writ Petition is dismissed as infructuous. No order as to costs.

As a sequel, interlocutory applications, if any pending, shall stands closed.

_________________________ DR. K. MANMADHA RAO, J.

ARR 3 HON'BLE DR.JUSTICE K.MANMADHA RAO Writ Petition No.33975 of 2013 Date: 11.07.2024 ARR