Andhra Pradesh High Court - Amravati
M. Srinivasa Rao, S/O. M. Bhadraiah, vs The State Of Andhra Pradesh, on 9 September, 2024
APHC010632602015
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
MONDAY ,THE NINTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 3892/2015
Between:
M. Srinivasa Rao, S/o. M. Bhadraiah, ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. GADDAM SRINIVAS Counsel for the Respondent(S):
1. GP FOR MINES AND GEOLOGY (AP)
2. GP FOR PANCHAYAT RAJ RURAL DEV (AP)
3. GP FOR IRRI AND CAD (AP)
4. K SARATH The Court made the following Order:
This Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:
"....to issue a direction order or writ more particularly one in the nature of Writ of Mandamus declaring the action of the action of the Respondent No.2 in not restraining the Respondent No.7 from undertaking illegal sand quarry operations at Sand Reach No.9(b) of Konuru village limits of Atchampet Mandal, Guntur district despite receipt of the complaint dated 12.2.2015 as arbitrary, illegal and contrary to G.O.Ms.No.95 dated 28.8.2014 issued by the Respondent No.1 and consequently set aside the confirmation orders issued by the Respondent No.2 vide Proceedings RcNo.4530/2014/Sand/A1, dated 6.11.2014 in favour of the Respondent No.7...."
2. On an earlier occasion i.e., on 09.08.2024, there was no representation on behalf of the petitioner, the matter was directed to be posted to 19.08.2024, finally. On 19.08.2024 also, there was no representation on behalf of the petitioner, the matter was directed to be posted to 27.08.2024, as a last chance and on a condition that "no further time will be granted". Today, when the matter is taken up for hearing, none appeared on behalf of the petitioner either personally or through advocate. It seems that the petitioner is not interested to prosecute the case.
3. Ms.P.Sudeepthi, learned Assistant Government Pleader for Mines and Geology appearing for the respondents is present.
4. Therefore, the Writ Petition is dismissed as non-prosecution. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
__________________________ Dr. K. MANMADHA RAO, J BMS