S.Kasivisweswara Swamy Temple vs K.Venkatappachary Others
2022 Latest Caselaw 7340 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE


                 SECOND APPEAL No.470 OF 2000

                       (Through physical mode)

Sri Sarabharayanivari Kasivisweswara Swamy temple,
Gosula Kurrapalle, by its hereditary Trustee and
Matadhipathi-Kanipakem Kumaraswamy,
S/o Chenglarayappa, Chowlepalli Village and Post,
Chowlepalle Mandal.
                                                      ..Appellant
                                 Versus

K. Venkatappachari, S/o Venkatappachari,
Aged 66 years, Cultivation, Residing at
Yerrapalli, H/o Veerapalle,Chowlepalli Mandal,
Chittoor District, and another.
                                                       ...Respondents

Counsel for the appellant : Mr. K.V. Reddy & Ms. B. Niraja Reddy

Counsel for the respondents :----

ORAL JUDGMENT Dt:23.09.2022

1. None appears for the appellant.

2. Since this matter is pending for the last 22 years and none

appears for the appellant to press this appeal, this Court has no other

option except to dismiss this appeal for want of prosecution.

3. Accordingly, the Second Appeal is dismissed for non-

prosecution. No costs. All pending miscellaneous applications shall

stand closed.

PRASHANT KUMAR MISHRA, CJ Nn

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE

S.A.No.470 of 2000

Dt:23.09.2022

Nn