N.Jaya Narayana Reddy, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 5057 AP

Andhra Pradesh High Court - Amravati

N.Jaya Narayana Reddy, vs The State Of Andhra Pradesh, on 3 July, 2024

APHC010016892018

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                    [3299]
                          (Special Original Jurisdiction)

             WEDNESDAY ,THE THIRD DAY OF JULY
              TWO THOUSAND AND TWENTY FOUR
                         PRESENT
        THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

                      WRIT PETITION NO: 997/2018
Between:
N. Jaya Narayana Reddy,                                   ...PETITIONER
                                AND
The State Of Andhra Pradesh and Others               ...RESPONDENT(S)

Counsel for the Petitioner:

1. A SRINATH Counsel for the Respondent(S):

1. GP FOR REVENUE (AP)

2. GP FOR ROADS BUILDINGS (AP) The Court made the following:

JUDGMENTS:

No representation for the petitioner.

2. Learned Assistant Government Pleader for Revenue is present.

3. In view of the above, the writ petition is dismissed for want of

prosecution. No order as to costs.

Pending miscellaneous petitions, if any, shall stand closed in

consequence.

________________________ RAVI NATH TILHARI, J Date:03.07.2024 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.997 OF 2018

Date:03.07.2024 Gk