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 confirmed that the respondents had complied with the order dated 28.03.2022 of the High Court by paying the total due amount claimed by the petitioner. In light of this compliance, the Court found that no further orders were necessary in the present Writ Petition. The Court accordingly closed the Writ Petition, stating there would be no order as to costs. Any pending miscellaneous petitions were also to stand closed.

Facts

The petitioner filed a Writ Petition before the High Court. The respondents, representing the State, were directed by an order dated 28.03.2022 of the Court to take certain actions. The petitioner's counsel informed the Court that the respondents have complied with the said order by paying the total due amount claimed by the petitioner. The Government Pleader for the respondents confirmed this compliance. Consequently, the petitioner submitted that no further orders were required in the Writ Petition as the cause of action had been satisfied.

Key Issues

1. Whether the respondents have complied with the order dated 28.03.2022 of this Court, thereby rendering the Writ Petition infructuous? Petitioner's contention: The petitioner argued that the respondents have fully complied with the Court's previous order by paying the total due amount claimed. Therefore, the Writ Petition no longer survives and requires no further adjudication. Respondents' contention: The Government Pleader for the respondents confirmed the petitioner's submission, acknowledging that the Court's order dated 28.03.2022 has been complied with.