GADDE BULLI RAJU Vs. GENERAL MANAGER

JUDGEMENT

(1.) This Writ Petition has been filed to declare the action of the respondent Nos. 2 and 3 in pursuance of representation dated on 14/9/2022 and not receiving an amount of Rs.63,837,91.00 in pursuance of the Notice dtd. 6/8/2022 issued by the respondent No.3 for the gold loan obtained by the petitioner as being illegal, arbitrary and unconstitutional and violation of Article 14,21 of the Indian Constitution of India and consequently direct the respondents to release the gold ornaments of the petitioner by receiving an amount of Rs.63,837,91.00 towards gold loan obtained by the petitioner.

(2.) On 1/12/2022 when the Writ Petition came up for admission, this Court passed the following Order:

(3.) Today, during the course of hearing, the learned counsel for the petitioner submit that in the light of the interim order passed by this Court on 1/12/2022, the respondents returned the gold jewellery to the petitioner on 1/12/2022 itself, and as such, he contends that no further adjudication is required in this Writ Petition.