The Gram Panchayath Toopran, ... vs Ameer Ahmed Khan And 9 Ors
2023 Latest Caselaw 2704 Tel

         THE HONOURABLE SMT JUSTICE P. SREE SUDHA

                 SECOND APPEAL NO. 1383 OF 2007

JUDGMENT:

Plaintiffs have filed O.S. No.31 of 1991 on the file of Senior Civil

Judge, Siddipet, for Mandatory Injunction. The trial Court dismissed the

suit. The unsuccessful plaintiffs preferred appeal vide A.S.No.3 of 1999

wherein the appellate Court partly allowed the appeal, against which

the second appeal has been filed.

2. A perusal of the docket proceedings shows that the learned

counsel for the appellant did not evince any interest to pursue the

second appeal proceedings. On 27.04.2022, as there was no

representation on behalf of the learned counsel for the appellant, the

matter was directed to be listed under the caption 'for dismissal'. Even

today also, there is no representation for the appellant. No purpose

would be served in continuing the Second Appeal.

3. Accordingly, the Second Appeal is dismissed. No order as to

costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ P. SREE SUDHA, J Date: 25.09.2023 Chs

THE HONOURABLE SMT JUSTICE P. SREE SUDHA

SECOND APPEAL NO. 1383 OF 2007

25.09.2023

Chs