G.Ranga Swamy vs The Superintending Engineer,
2022 Latest Caselaw 9610 AP

        IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                  &
                 HON'BLE MR.JUSTICE NINALA JAYASURYA

                         WRIT APPEAL No.820 OF 2008
                             (Through physical mode)
G.Ranga Swamy, S/o Sanjanna,
Aged about 46 years, Occ: Contractor,
R/o H.No.16/59/A6, College Road,
Nandikotukur, Kurnool District.
                                                                    ..Appellant
                    Versus

The Superintending Engineer,
A.P. Social Welfare Engineering Division,
Kadapa and others.
                                                                 ...Respondents

ORAL JUDGMENT Dt:14.12.2022

(per Prashant Kumar Mishra, CJ)

1. Today, when this matter is called, there is no representation on behalf

of the appellant.

2. Since this matter is pending for the last 14 years and none appeared on

behalf of the appellant to press this appeal, this Court has no other option

except to dismiss this appeal for want of prosecution.

3. Accordingly, the Writ Appeal is dismissed for non-prosecution. No costs.

All pending miscellaneous applications shall stand dismissed.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J Ksp