Sri Vinayaka Nagar House Owner ... vs The District Collector

Citation : 2022 Latest Caselaw 9369 AP
Judgement Date : 6 December, 2022

Andhra Pradesh High Court - Amravati
Sri Vinayaka Nagar House Owner ... vs The District Collector on 6 December, 2022
      IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

 HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                            &
             HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU


                     WRIT APPEAL No.1292 of 2006

                           (Through physical mode)

Sri Vinayaka Nagar House Plot Owners Welfare Association
(Regd.No.333/96) Visakhapatnam represented by
President K.Samba Murthy, S/o Sanyasi,
Hindu, aged 67 years, R/o Akkayyapalem,
Visakhapatnam.                                                  .. Appellant

       Versus
The District Collector, Visakhapatnam, and others
                                                              ..Respondents

ORAL JUDGMENT Dt: 06.12.2022 (per Prashant Kumar Mishra, CJ) This writ appeal has been pending for the last sixteen years. Today, when the matter is called, none appears for the appellant to press this case. In the circumstances, this Court has no other option but to dismiss this case for want of prosecution.

2. Accordingly, this writ appeal is dismissed for non-prosecution. No costs. Pending miscellaneous applications, if any, shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J MP 2 149 HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU WRIT APPEAL No.1292 of 2006 (per Prashant Kumar Mishra, CJ) Dt: 06.12.2022 MP