Andhra Pradesh High Court - Amravati
Tenali Nirmala vs The State Of Andhra Pradesh on 13 December, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH:: AMARAVATHI
HON'BLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION No.2525 of 2018
Dt:13.12.2023
Between:-
Smt.Tenali Nirmala .... Petitioner
And
The State of Andhra Pradesh, Rep.by its Principal Secretary,
Housing (R& UH.A1) Department, and others
.... Respondents
Counsel for the petitioner : Mr.K.Rathangapani Reddy
Counsel for the respondents : The G.P for Housing
Mr.G.Seshadri
Mr.M.Ravindranath Reddy
ORDER:
Heard learned counsel for the petitioner, who states that in view of the subsequent developments, nothing survives in the writ petition for adjudication.
Recording the same, the Writ Petition is dismissed as infructuous. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed.
________________________ NINALA JAYASURYA ,J Date:13.12.2023 KSJ