Sankuri Yadaiah S/O Late Sri. S. ... vs The Government Of Andhra Pradesh, ...
2022 Latest Caselaw 5340 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
          THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                   WRIT APPEAL No.939 of 2007

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


       None has appeared for the appellant on call, though

Mr. P.Vijay Kumar, learned Assistant Government Pleader

for Endowment Department appears for respondents No.1

to 3. We have also heard Mr. M.Ramalingeswara Reddy,

learned counsel for respondents No.4 to 7.

2. This writ appeal is directed against the order dated

11.10.2007 passed by the learned Single Judge dismissing

W.P.No.1364 of 2007 filed by the appellant. By the said

order, learned Single Judge also allowed W.P.No.984 of

2007 filed by the appellant.

3. In the absence of learned counsel for the appellant,

the writ appeal is dismissed for non-prosecution.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 26.10.2022 vs