MANDALA GEETHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Ambati Srikanth Reddy, learned counsel for the petitioner. Also heard Mr. S. Sriram, learned Advocate General on behalf of respondents 1 and 2.

(2.) Learned counsel for the parties submit that the term of the petitioner as a non-hereditary trustee of the 3rd respondent-temple has expired.

(3.) In view of the above submission, we are of the view that nothing survives for consideration in this Writ Petition.