L. Srinivasa Rao, Visakhapatnam Dist vs Prl Secy, Revenue Dept, Hyderabad 6 ...
2024 Latest Caselaw 9282 AP

Andhra Pradesh High Court - Amravati

L. Srinivasa Rao, Visakhapatnam Dist vs Prl Secy, Revenue Dept, Hyderabad 6 ... on 14 October, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                           1
                                                             RRR,J & HN,J
                                                           W.A.No.831/2016


 APHC010626112016
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                    [3488]
                            (Special Original Jurisdiction)

               MONDAY, THE FOURTEENTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                THE HONOURABLE SRI JUSTICE HARINATH.N

                          WRIT APPEAL NO: 831/2016

Between:

L. Srinivasa Rao, Visakhapatnam Dist                      ...APPELLANT

                                         AND

Prl Secy Revenue Dept Hyderabad 6 Others and Others ...RESPONDENT(S)

Counsel for the Appellant:

1. K B RAMANNA DORA

Counsel for the Respondent(S):

1. GP FOR REVENUE (AP)

2. VEDULA SRINIVAS

The Court made the following Judgment:

(per Hon'ble Sri Justice R. Raghunandan Rao)

Sri K.B. Ramanna Dora, learned counsel appearing for the appellant

submits that no legal representatives of the deceased appellant could be

ascertained.

RRR,J & HN,J

In the circumstances, this writ appeal is dismissed as abated. There

shall be no order as to costs. As a sequel, pending miscellaneous

applications, if any, shall stand closed.

_______________________ R. RAGHUNANDAN RAO, J

_______________ HARINATH.N, J Js.

RRR,J & HN,J

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO And HON'BLE SRI JUSTICE HARINATH.N

14th October, 2024 Js.