Abdul Hasan Ahamed And 2 Others vs The State Rep. By Collector,Krishna And ...
2024 Latest Caselaw 9976 AP

Andhra Pradesh High Court - Amravati

Abdul Hasan Ahamed And 2 Others vs The State Rep. By Collector,Krishna And ... on 6 November, 2024

APHC010223182018
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                   [3397]
                          (Special Original Jurisdiction)

               WEDNESDAY ,THE SIXTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                    SECOND APPEAL NOs: 366/2018
Between:
Abdul Hasan Ahamad and Others                          ...APPELLANT(S)
                                  AND
Meesala Krishna Kishore                                 ...RESPONDENT

Counsel for the Appellant(S):
  1. A KALPANA JYOTI
Counsel for the Respondent:
  1. KIRTHI TEJA KONDAVEETI

                     SECOND APPEAL NO: 372/2018
Between:
Abdul Hasan Ahamed And 2 Others and Others             ...APPELLANT(S)
                                   AND
The State Rep By Collector Krishna And 3 Others and   ...RESPONDENT(S)
Others

Counsel for the Appellant(S):
  1. A KALPANA JYOTI
Counsel for the Respondent(S):
  1. KIRTHI TEJA KONDAVEETI
       HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO

               Second Appeal Nos.366 and 372 of 2018

Common Judgment:

      Today when the matters are taken up for hearing, none appeared
for appellants. On the last occasion on 04.11.2024 when these matters
have been taken up for final hearing, none appeared for appellants.
Therefore, the matters are listed today under the caption for "Dismissal".
Learned counsel for the 4th respondent is present. It seems that the
appellants are not inclined to prosecute the appeals.

      2. Therefore, these second appeals are dismissed for non-
prosecution. There shall be no order as to costs.

      As a sequel, miscellaneous petitions, if any, pending in the
Appeals shall stand closed.
                                         __________________________
                                         V. GOPALA KRISHNA RAO, J.

DT.06.11.2024. PGR HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO

S.A.Nos.366 & 372 of 2018

Dt.06.11.2024. (PGR)