Sri Chaitanya Junior College, ... vs State Of Andhra Pradesh,
2023 Latest Caselaw 949 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.38694 of 2015

JUDGMENT:-

        The petitioner has filed the writ petition under Article 226

of the Constitution of India challenging the proceedings of

Appeal     No.26308/SIC-LTK/2013,            the    proceedings      dated

12.08.2014 by the 3rd respondent, and the circular dated

30.10.2015 by the 4th respondent, with the prayer to quash the

same.

2. From perusal of the record, it is evident that the

proceedings initiated are under the petitioner's application

dated 27.07.2013 seeking information under the Right to

Information Act, 2005 (for short, the RTI Act).

3. On 02.02.2023, this Court passed the following order:-

"No representation for the petitioner.

This matter has been listed under the caption „specially identified cases‟, for the first time after 27.11.2015. In the interests of justice and also to enable the learned counsel for the petitioner to argue the matter on the next date of listing, list on 16.02.2023 under the same caption with clear understanding the since the matter pertains to the year 2015 and has been listed as „specially identified cases‟, the same shall be argued on the next date and no further adjournment shall be requested."

4. Today also there is no representation for the petitioner.

5. The petitioner might have lost interest to prosecute the

writ petition.

6. The writ petition is dismissed for want of prosecution.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 16.02.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.38694 of 2015

Date: 16.02.2023

Scs