K.Chidambaram v. The State of Andhra Pradesh

APHC010647362023

IN THE HIGH COURT OF ANDHRA PRADESH

AT AMARAVATI

WP(PIL) NO: 215 of 2023 along with W.P(PIL).Nos.216 of 2023, 2, 3, 7, 9, 23, 30, 54 & 91 of 2024 & W.P.Nos.33763 of 2023, 22, 23, 416, 1181, 3418 & 3754 of 2024

Bench

Sr.Nos:-19

to 35

[3483]

The District Bar Association, Kurnool ...Petitioner Vs.

The State of Andhra Pradesh and others ...Respondents

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Advocate for petitioners : Sri Y. Balaji, Sri Madhava Rao Nalluri, Sri Yaswanth Gade, Sri G. Arun

Showri, Sri N. Ashwani Kumar,

Sri Sanku Durga Ramachandra Rao,

Sri S. S. Rama Krishna Prasad,

Sri K. Kranti Chaitanya, Sri S.

Srinivasa Rao, Sri Mohannair Rajeev

Kumar, Sri S. Ananth, Sri Pavan

Kumar Annabathuni, Ms. Mekala

Anusha, Sri K. Sairam Murthy.

Advocate for respondents : Smt S. Pranathi, learned Special Government Pleader.

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR

SRI JUSTICE RAVI CHEEMALAPATI

DATE : 26th March 2025

P C :

In view of the Andhra Pradesh Land Titling Repeal Act, 2024, learned counsel for the parties agree that the present petitions have become infructuous.

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2. The proceedings are, accordingly, closed. No order as to costs. Pending miscellaneous applications, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ

RAVI CHEEMALAPATI, J

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HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE &

HON'BLE MR. JUSTICE RAVI CHEEMALAPATI WP(PIL). Nos.215 & 216 of 2023, 2, 3, 7, 9, 23, 30, 54 & 91 of 2024 & W.P.Nos.33763 of 2023, 22, 23, 416, 1181, 3418 & 3754 of 2024 Dt : 26.03.2025