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Andhra Pradesh High Court - Amravati

The Undavalli Sand Mining Womens ... vs The State Of Andhra Pradesh, on 15 July, 2024

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 APHC010188842016
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                        [3310]
                            (Special Original Jurisdiction)

                    MONDAY ,THE FIFTEENTH DAY OF JULY
                     TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                        WRIT PETITION NO: 2653/2016

Between:

The Undavalli Sand Mining Women's Mutually and Others ...PETITIONER(S)

                                       AND

The State Of Andhra Pradesh and Others                       ...RESPONDENT(S)

Counsel for the Petitioner(S):

   1. P DHARMESH

Counsel for the Respondent(S):

   1. GP FOR MINES AND GEOLOGY (AP)

   2. GP FOR INDUSTRIES COMMERCE (AP)

   3. GP FOR PANCHAYAT RAJ RURAL DEV (AP)

The Court made the following:

ORDER:

None appeared for the petitioners. On the earlier occasions also, there was no representation on behalf of the petitioners. So, it appears that the petitioners are not interested to prosecute the writ petition.

2. Accordingly, the Writ Petition is dismissed for non-prosecution. No order as to costs.

As a sequel, interlocutory applications, if any pending, shall stands closed.

_________________________ DR. K. MANMADHA RAO, J.

ARR 3 HON'BLE DR.JUSTICE K.MANMADHA RAO Writ Petition No.2653 of 2016 Date: 15.07.2024 ARR