The Mandal Parishad Development ... vs P. Hanmanth Rao,
2022 Latest Caselaw 5234 Tel

    IN THE HIGH COURT OF JUDICATURE, ANDHRA PRADESH
                       AT HYDERABAD
                  (Special Original Jurisdiction)

           THURSDAY, THE FOURTH DAY OF DECEMBER
                 TWO THOUSAND AND EIGHT

                         PRESENT
         THE HON'BLE MR JUSTICE GHULAM MOHAMMED
                           and
       THE HON'BLE MR JUSTICE B.SESHASAYANA REDDY

                   WRIT PETITION NO : 20979 of 2005

Between:
   The Mandal Parishad Development Officer, Mandal Parishad,
Chendurthy, Karimnagar District.
                                                   ..... PETITIONER

AND

1  P. Hanmanth Rao, S/o. Gopal Rao,
   Rural Development Mandal Parishad, Chendurthy, Karimnagar
District.
2 The Government of A.P., Rep by its Secretary, Finance & Planning
Dept.(pen-I)
   Secretariat Buildings, Hyderabad.
3 The Govt., of A.P. Rep by its Secretary, Panchayat Raj Dept.
Secretariat Buildings,
   Secretariat, Hyderabad.
                                                   .....RESPONDENT(S)

        Petition under Article 226 of the constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court will be
pleased to to issue a Writ of Certiorari calling for the records pertaining to
the O.A. No. 3543/2004 on the file of the A.P. Administrative Tribunal,
Hyderabad dated 3-8-2005 and quash the same and pass such other
order or orders as may deem fit and proper in the circumstances of the
case

Counsel for the Petitioner:MR.R.PREM SAGAR

Counsel for the Respondent No.: GP FOR SERVICES II

The Court made the following :
 O R D E R:

(Per Justice Ghulam Mohammed)

Despite the matter being posted today at 2.15 P.M. on the request of learned counsel for the petitioner, there is no representation for the petitioner. It indicates that the petitioner is not interested in pursuing the

case.

Accordingly, this writ petition is dismissed for non-prosecution.

4th December, 2008. (GHULAM MOHAMMED,J)

(B.SESHASAYANA REDDY,J) tnb ..... REGISTRAR // TRUE COPY // SECTION OFFICER To 1.2CCs to 2.2CD copies

Form-NIC-OGS/WP{RLD} THE HON'BLE SRI JUSTICE GHULAM MOHAMMED AND THE HON'BLE SRI JUSTICE B.SESHASAYANA REDDY

WRIT PETITION NO.20979 OF 2005 (Judgment of the Division Bench per Justice Ghulam Mohammed)

4th December, 2008.