Tangirala Sudhakar. vs The Assistant Commissioner,
2024 Latest Caselaw 8506 AP

Andhra Pradesh High Court - Amravati

Tangirala Sudhakar. vs The Assistant Commissioner, on 17 September, 2024

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APHC010388092013
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3310]
                          (Special Original Jurisdiction)

      TUESDAY ,THE SEVENTEENTH DAY OF SEPTEMBER
           TWO THOUSAND AND TWENTY FOUR

                                PRESENT

      THE HONOURABLE DR JUSTICE K MANMADHA RAO

                     WRIT PETITION NO: 12998/2013

Between:

Tangirala Sudhakar.                                        ...PETITIONER

                                   AND

The Assistant Commissioner and Others                ...RESPONDENT(S)

Counsel for the Petitioner:

   1. J SESHAGIRI RAO

Counsel for the Respondent(S):

   1. GP FOR ENDOWMENTS

The Court made the following order:

       The Writ Petition is filed under Article 226 of the Constitution

of India, seeking the following relief:

               "....to issue a Writ, order or direction more
          particularly in the Writ of certiorari call for the records
          relating to the judgment and decree passed in
          O.A.No.1449 of 2010 (old O.A.No.29/2010) (D.C.Guntur)
          dated 09.11.2012 of the A.P Endowments Tribunal,
          Hyderabad and quash the same as the same is passed in
          violation of the provisions of A.P Charitable and Hindu
          Religious Institutions and Endowments Act, 1987 and the
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           rules framed there under and pass such other order or
           orders as this Hon'ble Court may deem fit and proper in
           the circumstances of the case."

      2.       On verifying the proceeding sheet, it is observed that,

on an earlier occasion, i.e., on 05.09.2024, there was no

representation on behalf of the petitioner, the matter was directed to

be listed on 17.09.2024 as a last chance.

      3.       Today also, when the matter is taken up for hearing,

there is no representation for the petitioner. It seems that the

petitioner has no interest in prosecuting this Writ Petition.

      4.       Accordingly, this Writ Petition is dismissed for non-

prosecution. There shall be no order as to costs.

      As a sequel, miscellaneous applications pending, if any, shall

stand closed.


                                         _________________________
                                          DR. K. MANMADHA RAO, J.

ANS

THE HONOURABLE DR JUSTICE K MANMADHA RAO

WRIT PETITION NO: 12998/2013

Date: 17.09.2024

ANS

K MANMADHA RAO,J