LAWS(APH)-2021-6-69

IN RE: LETTER Vs. STATE OF ANDHRA PRADESH

Decided On June 17, 2021
In Re: Letter Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Mr. B. Adinarayana Rao, learned Senior Counsel, learned counsel for the petitioner and also Mr. P. Sudhakara Reddy, learned Additional Advocate General appearing on behalf of the respondents.

(2.) The letter written by Mr. B. Adinarayana Rao, learned senior counsel, was taken up as a writ petition and numbered as W.P.No.10152 of 2021.

(3.) Today, Mr. B. Adinarayana Rao, learned senior counsel, submits that because of subsequent developments including passing of certain orders by the Hon'ble Supreme Court in petitions filed on behalf of Mr. Kanumuri Raghu Rama Krishnam Raju, to protect whose interest the letter was submitted by him, no further orders are called for in this taken up writ petition and the petition may be closed.