Andhra Pradesh High Court - Amravati
Smt. Ch. Ratna Kumari, vs The District Collector, on 27 July, 2022
Author: Battu Devanand
Bench: Battu Devanand
HON'BLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION No.9740 OF 2009
ORDER:
Smt. G. Jhansi, learned counsel for the petitioner, submits that the petitioner died and as such the cause of action in this Writ Petition does not survive for adjudication.
2. The statement of learned counsel for the petitioner is placed on record.
3. Accordingly, the Writ Petition is closed.
4. There shall be no order as to costs.
Miscellaneous Applications pending, if any, in this case shall stand closed.
_____________________________ JUSTICE BATTU DEVANAND Date :27.07.2022 DSH 2 HON'BLE SRI JUSTICE BATTU DEVANAND 125 WRIT PETITION No.9740 OF 2009 27.07.2022 DSH