Andhra Pradesh High Court - Amravati
M.K.Nagaraju vs The Govt. Of A.P on 4 January, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
AND
THE HON'BLE Ms. JUSTICE B. S. BHANUMATHI
WRIT PETITION No.21842 OF 2005
M.K.Nagaraju,
HC 418, District Armed Reserve,
Anantapur
... Petitioner
Versus
1. The Govt. of A.P., rep. by its Principal Secretary,
Secretariat, Hyderabad
2. The Inspector General of Police (Intelligence),
A.P., Hyderabad
3. The Superintendent of Police,
Anantapur, A.p.
4. Sri G.Shafulla,
HC 178, District Armed Reserve,
Anantapur
5. The Deputy General of Police,
Anantapur Range, Anantapur
...Respondents
Counsel for the petitioner : Mr. B. Harshavardhan
Reddy, Advocate.
Counsel for the respondents : Mrs. N.Aswartha Narayana,
Government Pleader for Services-I
ORAL JUDGMENT
Date: 04.01.2022 (Per Hon'ble Mr. Justice Ahsanuddin Amanullah) Nobody appears on behalf of the petitioner.
2. Yesterday also, there was no representation on behalf of the petitioner and the matter was directed to be listed today under the caption 'For Dismissal", as has been done.
3. In the aforesaid background, the writ petition stands dismissed for non-prosecution. No order as to costs. 2
4. Mr. N. Aswartha Narayana, learned Government Pleader for Services-I is present.
5. Interim order stands vacated.
6. Miscellaneous Applications, if any pending, also stand disposed of.
_______________________________ (AHSANUDDIN AMANULLAH,J) _______________________________ (B. S. BHANUMATHI,J) DRK 3 THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND THE HON'BLE Ms. JUSTICE B. S. BHANUMATHI WRIT PETITION No.21842 OF 2005 04.01.2022 DRK