Ranganayakamma, vs The Assistant Commissioner Of ...
2021 Latest Caselaw 4195 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                           AND
          THE HON'BLE SRI JUSTICE N. TUKARAMJI

                     I.A.Nos.1,2,3 and 4 of 2021
                               In/And
                        W.A.No.1103 of 2016

COMMON JUDGMENT:            (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



         The present writ appeal is arising out of the order dated

01.03.2016

passed by the learned Single Judge in W.P.No.3222 of

2006. It has been filed by ten persons and all those persons were

the petitioners in the writ petition.

Sri Kowturu Pavan Kumar, learned counsel appearing for the

appellants, has informed this court that appellant Nos.2, 3 and 6

are no more. He has further stated that during the pendency of

the writ petition, they expired and no steps were taken for

substitution of legal representatives.

The most shocking aspect of the case is that while filing the

present writ appeal, a vakalatnama has been filed duly signed by

the persons, who were not alive at the time the writ appeal was

filed.

Learned counsel for the appellants, when confronted with

the aforesaid situation, prays for withdrawal of the present writ

appeal as well as I.A.Nos.1, 2, 3 and 4 of 2021 filed for substitution

of legal representatives.

The writ appeal and I.A.Nos.1, 2, 3 and 4 of 2021 are

accordingly dismissed as withdrawn.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

_______________________ N. TUKARAMJI, J 08.12.2021 JSU