Citation : 2022 Latest Caselaw 9426 AP
Judgement Date : 7 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.1090 of 2007
(Through physical mode)
M.Jagannadha Reddy, S/o Ramakrishna Reddy,
Aged 52 years, Chairman & Trustee to Sri Swayambhu
Sri Varasiddi Vinayaka Swamy Temple, Kanipakam,
Irala Mandal, Chittoor District .. Appellant
Versus
K. Ravichanrdra Reddy, S/o K.Sriramulu Reddy,
Aged 54 years, Agriculturist,
Kanipakam, Chittoor District, and others ..Respondents
ORAL JUDGMENT
Dt: 07.12.2022
(per Prashant Kumar Mishra, CJ) This writ appeal has been pending for the last fifteen 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
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.1090P of 2007
(per Prashant Kumar Mishra, CJ)
Dt: 07.12.2022
MP
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