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Andhra Pradesh High Court - Amravati

The Gutala Sand Quarry Workers Boatsmen vs The Government Of Andhra Pradesh, on 12 August, 2024

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 APHC010444542013
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                          [3310]
                             (Special Original Jurisdiction)

                    MONDAY ,THE TWELFTH DAY OF AUGUST
                      TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                        WRIT PETITION NO: 38199/2013

Between:

The Gutala Sand Quarry Workers & Boatsmen                          ...PETITIONER

                                       AND

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

Counsel for the Petitioner:

   1. S SUMAN

Counsel for the Respondent(S):

   1. GP FOR PANCHAYAT RAJ RURAL DEV

   2. GP FOR MINES AND GEOLOGY

The Court made the following:

ORDER:

None appeared for the petitioner. On the earlier occasions also, there was no representation on behalf of the petitioner. So, it appears that the petitioner is 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.38199 of 2013 Date: 12.08.2024 ARR