Telangana High Court
Sri Venkateswara Sand Quarry Boatsmen vs The Government Of Andhra Pradesh, on 5 December, 2018
HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No.15066 of 2013
ORDER:
Learned counsel for the petitioner submits that the cause in the writ petition does not survive and hence, no further orders are required to be passed in this writ petition.
Recording the same, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
____________________________ KONGARA VIJAYA LAKSHMI, J Date: 05/12/2018 lkv