Smt Chanamolu Sucharitha 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. It was acknowledged that the respondents had complied with the Court's order dated 16.12.2021 by paying the total due amount claimed by the petitioner. As a result, the Court found that no cause of action survived in the present writ petition. The Court accordingly closed the writ petition, stating that no further orders were required. No order as to costs was made. Any pending miscellaneous petitions were also ordered to stand closed.

Facts

The petitioner filed a Writ Petition before the High Court. The respondents, represented by the learned Government Pleader, confirmed that they had complied with the orders dated 16.12.2021 passed by the Court. The petitioner's counsel also stated that the total due amount claimed by the petitioner had been paid, rendering the writ petition infructuous. Consequently, no further orders were deemed necessary.

Key Issues

1. Whether the writ petition survives for adjudication given the compliance with the Court's previous order and payment of the due amount. Petitioner's contention: The petitioner argued that the respondents have complied with the Court's order dated 16.12.2021 by paying the total due amount claimed by the petitioner. Therefore, no cause of action survives, and the writ petition requires no further orders. Respondents' contention: The learned Government Pleader for the respondents confirmed the compliance with the orders of this Court.