G.Gangadharam Chittoor District vs State Of Andhra Pradesh
2024 Latest Caselaw 7949 AP

Andhra Pradesh High Court - Amravati

G.Gangadharam Chittoor District vs State Of Andhra Pradesh on 30 August, 2024

APHC010345552002
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                               [3369]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
            FRIDAY, THE THIRTIETH DAY OF AUGUST
             TWO THOUSAND AND TWENTY FOUR

                             PRESENT

  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   SECOND APPEAL NO: 540/2002

Between:

G.Gangadharam Chittoor District.                     ...APPELLANT

       AND

State of Andhra Pradesh
Represented by Dist Collector, Chittoor,
and 5 others.                                    ...RESPONDENTS

Counsel for the Appellant:

1. P GOVIND REDDY Counsel for the Respondents:

1.

The Court made the following:

This appeal is filed under Section 100 of C.P.C against the

Decree and Judgment in A.S.No.20 of 1997 dated 22.01.2002 on

the file of VI Additional District Judge,(Fast Track Court) Chittoor,

confirmed the decree and Judgment in O.S.No.241 of 1992 on

the file of Principal District Munsif, Chittoor dated 04.01.1997.

02. As the learned counsel appearing for appellant gave up

vaalat, this Court directed the Registry to issue notice to

appellants. Notice issued to appellant Nos.2 to 5 are served.

Notice sent to appellant Nos.3 and 4 returned with endorsement

'addressee died' and notice returned to sender. As the appellants

are not showing interest to prosecute the appeal, this Court

posted the matter under the caption 'for dismissal'. Despite

posting under such caption, none appeared on behalf of

appellants. It seems appellants have no interest to proceeding

with the appeal. In these facts of the case, this Court has no other

option rather than to dismiss the appeal.

03. In the result, the Second Appeal is dismissed for default.

No order as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :30.08.2024 GRL