Vavilapalli Ramu, vs The State Of Andhra Pradesh,

Andhra Pradesh High Court - Amravati

Vavilapalli Ramu, vs The State Of Andhra Pradesh, on 12 December, 2023

Author: R. Raghunandan Rao

Bench: R. Raghunandan Rao

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR.JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
                                 &
            HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

                     Writ Appeal No.1025 of 2023


Vavilapalli Ramu,
S/o. Venkata Rao,
Aged about 42 years,
R/o. D.No.39-11-65,
Murali Nagar,
Visakhapatnam - 530007 & two others.
                                                        ..Appellants

                                Versus

The State of Andhra Pradesh,
Rep., by its Principal Secretary,
Revenue Department, Secretariat,
Velagapudi, Amaravathi,
Andhra Pradesh & six others.
                                                      ...Respondents

Counsel for the Appellant : Mr. A. Prabhakar Sarma Counsel for respondent Nos.1 to 4 : Government Pleader for Revenue Counsel for respondent Nos.6 & 7 : OMR Law firm Dt.: 12.12.2023 P.C:

The present Letters Patent appeal has been preferred against the judgment and order, dated 06.03.2023, passed in W.P.No.18934 of 2021.

CJ & RRR, J WA_1025_2023

2. The appellants herein had filed the writ petition challenging the rejection of the application filed by them before the Commissioner of Appeals, Office of the Chief Commissioner of Land Administration, Andhra Pradesh, seeking to get impleaded as party respondents in the revision petition filed by respondent No.5 herein. The writ petition was dismissed and hence the present Letters Patent appeal.

3. Learned counsel for respondent Nos.7 & 8 would submit that the entire cause has been rendered infructuous inasmuch as the revision petition in which the appellants - petitioners sought to get impleaded as party respondents has since been dismissed as infructuous.

4. Be that as it may, the entire issue is rendered academic. We, however, grant liberty to the appellants to approach the Joint Collector - cum - Settlements Officer, Visakhapatnam, to avail their remedies. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed. DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J Vjl 3 CJ & RRR, J WA_1025_2023 HON'BLE MR.JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO Writ Appeal No.1025 of 2023 Dt: 12.12.2023 Vjl