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Judgment
THE HONOURABLE SRI JUSTICE BALAJI MEDAMALLI
The Writ Petition is filed for the following relief:
“…to issue an appropriate Writ order or direction more particularly, one in the nature of Writ of Mandamus, declaring the action of the 2 respondent in issuing the proceedings Rc.No.A1/11026(43)/56/2023-1 dated 31-05-2023 transferring the petitioners from 3 respondent temple to 4 respondent temple and consequential relieving orders of 3rd respondent in Rc No. B1/2125/2020 date 04.06.2023 as bad, illegal, arbitrary without application of mind, unreasoned and violative of A.P. Charitable Hindu Religious Institutions and Endowments Transfer of Office Holders and Service Rules 2020, without jurisdiction, violative of principles of natural justice and violative of Articles 14, 16 AND 21 of Constitution of India and consequently set aside the same in respect of the petitioners transfers and pass such other order……”
Today, when the matter is taken up for hearing, it is represented by the learned counsel for the petitioners that the present Writ Petition is filed challenging the transfer of the petitioners from the 3rd respondent temple to 4th respondent temple, but subsequent to filing of the writ petition, they were retransfer to the parent temple. Thereby, no cause survives to adjudicate the matter and requests this Court to close the present Writ Petition.
Recording the said submission, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
Consequently, miscellaneous petitions if any, shall stand closed.