B.PRABHAKAR Vs. G.RAGUNANATHA REDDY

JUDGEMENT

(1.) This contempt case is filed alleging wilful disobedience to the order dtd. 22/9/2021 passed by this Court in W.P.No.36199 of 2017.

(2.) Today, learned Government Pleaders appearing for the respondents would place before us a copy of G.O.Rt.No.129, Municipal Administration & Urban Development (D) Department, dtd. 23/2/2023, issued by the Government of Andhra Pradesh in compliance with the order dtd. 22/9/2021 passed in W.P.No.36199 of 2017. The operative part of G.O.Rt.No.129 dtd. 23/2/2023 reads as under:

(3.) In view of the above, there is no point in keeping this contempt case pending.