Andhra Pradesh High Court - Amravati
M/S. Swapna Sand Quarries,E.G.Dist., 2 ... vs Sesetti Srinivas,W.G.Dist., 7 Otrs. on 11 July, 2025
APHC010348662014 IN THE HIGH COURT OF ANDHRA Bench
Sr.No:-5
PRADESH
[3483]
AT AMARAVATI
WRIT APPEAL NO: 732 of 2014
M/s. Swapna Sand Quarries, represented by its ...Appellants
Managing Partner, P. Satyanarayana and others
Vs.
Sesetti Srinivas and others ...Respondents
**********
Advocate for Appellants : None Advocate for Respondents : Learned Government Pleader for Mines and Geology CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI DATE : 11th July 2025 PC:
None for the appellants.
2. Learned Government Pleader for Mines and Geology states that the matter is in any case rendered infructuous on account of the fact that the period granted as extension of lease has since been expired.
3. Accordingly, the Writ Appeal is dismissed for non-prosecution. No costs.
Pending miscellaneous applications, if any, shall stand closed.
DHIRAJ SINGH THAKUR, CJ RAVI CHEEMALAPATI, J AMD 04 HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE RAVI CHEEMALAPATI WRIT APPEAL NO: 732 of 2014 Dt : 11.07.2025 AMD