Telangana High Court
Abdul Raheem,Rr Dist,And 3 vs Vc,Md,Hmda,Hyd,And 2 on 25 April, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.17060 of 2012
ORDER:
This matter is listed under the caption "Specially Identified Cases (Infructuous)" to inform as to whether the cause in the Writ Petition survives for adjudication or not.
2. Today, when the matter is called, there is no representation on behalf of the petitioners. On the previous dates of hearing also i.e. 03-04-2024, 10-04-2024 and 18-04-2024, there was no representation on behalf of the petitioners.
3. In view of the same, this Court is of the view that the petitioners are not interested to pursue the matter.
4. Therefore, the Writ Petition is closed. However, liberty is granted to the petitioners to seek revival of the Writ Petition within the period of limitation as applicable for restoration, in the event the cause in the Writ Petition survives for adjudication. No costs.
5. As a sequel, miscellaneous petitions pending if any shall stand closed.
___________________ T. VINOD KUMAR, J Date: 25.04.2024 Vsv