Andhra Pradesh High Court - Amravati
Siram Sruthi Reddy vs The State Of Andhra Pradesh, on 20 April, 2022
Author: Battu Devanand
Bench: Battu Devanand
1
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
Writ Petition No. 2475 of 2022
O R D E R:-
Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent Nos.2 and 3.
02. Learned Standing Counsel submits that in compliance of the Order dated 08.03.2022 passed by this Court, the answer scripts of the petitioner is revaluated with fresh examiners physically and received marks. The university also announced the results of the petitioner after revaluation.
03. Learned counsel for the petitioner also accepted that the answer scripts as sought in the Writ Petition are revaluated.
04. In view of the above, in our considered view, no further adjudication is required in the present Writ Petition.
05. Accordingly, this Writ Petition is disposed of.
06. There shall be no order as to costs.
Miscellaneous petitions pending, if any, in this case shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date : 19.04.2022 eha 2 THE HONOURABLE SRI JUSTICE BATTU DEVANAND Writ Petition No. 2475 of 2022 Date : 19.04.2022 eha