Telangana High Court
Akula Srinivasa Rao vs The Tahsildar, Narsapur Mandal, on 2 January, 2025
THE HONOURABLE SRI JUSTICE K.SARATH
WRIT PETITION No.20002 of 2011
ORDER:
This petition is coming for hearing since 2011. On 30.10.2024, when the matter was called, there was no representation on behalf of the petitioner, and therefore the matter was directed to be listed on 20.11.2024 under the caption "for Dismissal". On 20.11.2024, when the matter was called, learned counsel for the petitioner sought time and the matter was directed to be listed on 11.12.2024 by releasing the matter from the caption 'for Dismissal'.
2. On 11.12.2024, when the matter was called, there was no representation on behalf of the petitioner and again the matter was directed to be listed on 26.12.2024 under the caption "for Dismissal".
3. Today, when the matter is called, there was no representation on behalf of the petitioner. It seems that the petitioner is not interested to prosecute this case.
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4. Accordingly, the Writ Petition is dismissed for Non-prosecution/default. There shall be no order as to costs.
5. Pending miscellaneous applications, if any in this petition, shall stand closed.
_____________________ JUSTICE K.SARATH Date: 02.01.2025 spk