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     THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                 AND

      THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

          WRIT APPEAL Nos.724 of 2007 & 1047 of 2008


COMMON JUDGMENT:         (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     None appears for the appellants on call though Mr. Ravinder

Rao, learned Senior Counsel and Mr. Parsa Ananth Nageshwar

Rao, learned Government Pleader for Revenue are present for the

respondents.

2. On 16.08.2022 also, there was no representation on

behalf of the appellants. Accordingly, the appeals are listed today

under the caption 'for dismissal'.

3. Mr. K.Venumadhav, learned counsel submits that

initially he had filed vakalath for the appellants, but the

appellants have taken away the vakalath from him and he no

longer represents the appellants.

4. We have perused the common judgment and order of

the learned Single Judge dated 17.11.2006 dismissing the related

Writ Petition Nos.3012 of 2002 and batch.

                                  2                      HCJ & CVBRJ
                                                W.A.Nos.724 of 2007 &
                                                         1047 of 2008

5. On due consideration, the Writ Appeals are dismissed

for non-prosecution. However, there shall be no order as to costs.

6. As a sequel, miscellaneous applications pending, if

any, in the Writ Appeals, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 23.08.2022 KL