Telangana High Court
Sama Sanjeeva Reddy vs Pedda Amberpet Nagar Panchayat on 9 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO
WRIT PETITION No.24394 OF 2013
DATED: 09.04.2026
Between:
Sama Sanjeeva Reddy.
...Petitioner
AND
Pedda Amberpet Nagar Panchayat,
Rep., by its Commissioner Pedda Amberpet Hayathnagar Mandal,
Ranga Reddy District.
...Respondent
:: ORDER ::
When the matter was taken up for hearing on 07.04.2026, there was no representation on behalf of the petitioner. Accordingly, the matter was directed to be posted under the caption "For Dismissal" to today.
2. Today, when the matter is taken up for hearing, Sri Singireddy Ravinder Reddy, learned Standing Counsel for Peddamberpet, appearing for respondent is ready to proceed with the matter. However, there is no representation on behalf of the petitioner. It indicates that the petitioner is not interested in pursuing the writ petition.
3. Accordingly, the Writ Petition is dismissed for non-prosecution. There shall be no order as to costs.
Miscellaneous petitions, if any are pending, shall stand closed.
________________________________________ JUSTICE SUDDALA CHALAPATHI RAO Date:09.04.2026 VPT