Telangana High Court
The Govt. Of A.P. Panchayat Raj Another vs Jag Mohan Lal, Nalgonda Dist. Another on 30 August, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE K.SARATH
W.P.No.17813 OF 2010
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, it is noticed that the writ petition against the 1st respondent was dismissed for non-compliance of the docket order dated 24.03.2015 and thereafter, no steps have been taken by the petitioners to see that the writ petition against the 1st respondent is restored. Further, the order passed by the Tribunal is in favour of the 1st respondent. In the absence of the 1st respondent, this Court cannot adjudicate the matter.
Accordingly, the Writ Petition is dismissed. No costs. Miscellaneous petitions, if any, pending shall stand closed.
__________________________________ JUSTICE ABHINAND KUMAR SHAVILI ___________________ JUSTICE K.SARATH Date: 30.08.2022 rkk