Telangana High Court
Mohd.Sadullah, Amberpet,Hyderabad vs Spl.Court A.P.Land Grabbing Act And 8 ... on 3 October, 2024
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
Writ Petition No.348 of 2010
ORDER:(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter was listed on 16.07.2024, as none appeared for the petitioner, this Court directed to post the matter on 19.09.2024 under the caption "for dismissal". Again on 19.09.2024, none appeared for the petitioner in spite of the fact that the Writ Petition was listed under the caption "for dismissal". Therefore, this Court, as a last indulgence, posted the matter to today i.e., 03.10.2024.
2. Today, when the matter is called, none appeared for the petitioner, in spite of listing the matter under the caption "for dismissal". Hence, this Court has no other option except to dismiss the case for default and also for non-prosecution.
3. Accordingly, the Writ Petition is dismissed for default as well as for non-prosecution. No costs.
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4. As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.
__________________________________ ABHINAND KUMAR SHAVILI, J ___________________________________ LAXMI NARAYANA ALISHETTY, J Date : 03.10.2024 prat