Telangana High Court
Raminei Venkayya Chowdary vs Deputy Commissioner Endowments ... on 26 July, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No. 15236 OF 2008
ORDER:
It is represented that petitioner's counsel is no more. A perusal of the affidavit filed in support of the Writ Petition discloses that the petitioner came to challenge the proceedings, dated 13.06.2008 of the Deputy Commissioner, Endowments Department, Guntur, appointing a single trustee to Sri Dharmadayam Tank, Gollamudipadu Village, Ponnur Mandal, Guntur District who should hold the office for a period of two years from the date of taking oath.
This Court, on 16.07.2008, directed that the impugned proceedings should not be given effect to for a limited period, which order was, subsequently, extended until further orders, by the order dated 28.07.2008.
Though a counter-affidavit was filed by the 1st respondent Deputy Commissioner, Endowments Department, the interim order dated 16.07.2008 was neither modified nor vacated. However, by afflux of time, the cause in this Writ Petition does not survive for further adjudication. In those circumstances, the Writ Petition is dismissed as infructuous. No costs.
Notwithstanding the fact that the learned counsel for the petitioner is no more, as the cause does not survive, no notice is issued to the petitioner.
Consequently, the miscellaneous Applications, if any shall stand closed.
____________________________ CHALLA KODANDA RAM, J 26th July 2018 ksld