Telangana High Court
T. Suraiah, Khammam Dist. And 4 Others vs The P.O., Itda, Bhadrachalam And Ano on 10 January, 2025
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
Writ Petition No.13537 of 2010
ORDER:
When the matter was taken up for hearing on 31.12.2024, there was no representation on behalf of the petitioners and therefore, the matter was directed to be listed on 10.01.2025 under the caption "For Dismissal". Even today, when the matter is taken up for hearing, there is no representation on behalf of the petitioners, despite listing the matter under the caption "For Dismissal."
2. Having regard to the above, this Court is of the opinion that the petitioners are not interested to pursue the present writ petition.
3. Accordingly, the present Writ Petition is dismissed for non-prosecution. Liberty is granted to the petitioners to approach this Court if the cause in the writ petition survives. No order as to costs.
As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.
_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date: 10.01.2025 NSP