Ajay Kolla vs. The Pr Additional Director General Dggi
Held
The Court held that the Writ Petition has become infructuous. The reasoning provided is that the learned counsel for the petitioners submitted that the provisional attachment order has been revoked. Consequently, the Court found no further purpose for the Writ Petition to continue. The operative direction was to dismiss the petition as infructuous, with no order as to costs. Any pending miscellaneous applications were also closed.
Facts
The petitioners, Ajay Kolla and Others, filed a Writ Petition before the High Court of Andhra Pradesh at Amaravati. The respondents included the Pr Additional Director General DGGI and others. The specific tax period and the amount in dispute are not recorded in the judgment. The procedural history leading to the writ petition is not detailed, but the core of the matter appears to be a provisional attachment order.
Key Issues
1. Whether the present Writ Petition has become infructuous due to the revocation of the provisional attachment order. The petitioner argued that the provisional attachment order has been revoked. The respondents' arguments are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
APHC010199582025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3536] WEDNESDAY, THE THIRTIETH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO WRIT PETITION NO: 10564/2025 Between: Ajay Kolla and Others ...PETITIONER(S) AND The Pr Additional Director General Dggi and Others ...RESPONDENT(S) Counsel for the Petitioner(S):
PASUPULETI VENKATA PRASAD Counsel for the Respondent(S):
The Court made the following order: (per Hon’ble Sri Justice R. Raghunandan Rao)
The learned counsel for the petitioners submits that the provisional attachment order has been revoked.
In the cirucumstances, the present Writ Petition has become infructuous and is accordingly dismissed as infructuous. There shall be no order as to costs. As a sequel, pending miscellaneous applications, if any, shall stand closed. _______________________ R RAGHUNANDAN RAO, J
________________________ Dr. Y. LAKSHMANA RAO, J
Date: 30.04.2025 MJA
74
THE HON’BLE SRI JUSTICE R RAGHUNANDAN RAO
AND THE HON’BLE DR JUSTICE Y. LAKSHMANA RAO
The judgment continues below.
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