Kothapalli Venkata Stya Suryanarayana Raju vs. The State Of Andhra Pradesh

Held

The Court noted the submissions made by the learned counsel for the petitioner and the learned Government Pleader for Finance and Planning. Based on the confirmation that the respondents had complied with the interim order dated 08.12.2021 by paying the total due amount claimed by the petitioner, the Court found that no further cause survived for adjudication. The Court recorded these submissions and proceeded to close the Writ Petition. The reasoning is that the grievance raised by the petitioner has been redressed through compliance with the interim order, rendering the writ petition infructuous. The ratio decidendi is that where a respondent fully complies with an interim order of the High Court, and this compliance satisfies the petitioner's claim, the writ petition can be closed as having served its purpose.

Facts

The petitioner filed a Writ Petition before the High Court challenging an order or action by the respondents. During the proceedings, the petitioner's counsel informed the Court that the respondents had complied with an interim order dated 08.12.2021 passed in I.A.No.1 of 2021, by paying the total due amount claimed by the petitioner. The Government Pleader for Finance and Planning confirmed this compliance. Consequently, the petitioner stated that no further cause survived for adjudication in the Writ Petition.

Key Issues

1. Whether the Writ Petition requires further adjudication given the respondents' compliance with the interim order and payment of the due amount. Petitioner's contention: The petitioner argued that the respondents have fully complied with the interim order dated 08.12.2021, by paying the total due amount. Therefore, the purpose of the Writ Petition has been served, and no further adjudication is necessary. Revenue/State's contention: The Government Pleader for Finance and Planning confirmed the petitioner's submission regarding the compliance with the Court's orders.