Varamala Venkateswara Reddy vs. The State Of Andhra Pradesh

Held

The Court noted the submissions made by both the learned counsel for the petitioner and the learned Government Pleader for the respondents. Both parties confirmed that the order dated 28.03.2022 of the High Court had been complied with by the respondents, with the total due amount claimed by the petitioners having been paid. In light of this confirmed compliance, the Court found that no further cause of action survived in the present Writ Petition. Therefore, the Court decided to close the writ petition without passing any further orders and directed that there shall be no order as to costs. Any pending miscellaneous petitions were also ordered to stand closed.

Facts

The petitioner filed a Writ Petition before the High Court. The respondents, who are the revenue authorities, were directed by a previous order of the Court dated 28.03.2022 to pay a certain amount claimed by the petitioner. The learned counsel for the petitioner submitted that this order has been complied with by the respondents, and the total due amount has been paid. The learned Government Pleader for the respondents confirmed this compliance. Consequently, the petitioner stated that no further cause of action survives, and no further orders are required.

Key Issues

1. Whether the respondents have complied with the order dated 28.03.2022 of this Court regarding the payment of the total due amount claimed by the petitioners? Arguments: Petitioner: The petitioner argued that the respondents have complied with the Court's previous order by paying the total due amount, rendering the present writ petition infructuous. Revenue/State: The learned Government Pleader for the respondents confirmed the compliance of the Court's order.