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KASTHURI NARASIMHULU, v. Tirupathi Urban Development Authority
HIGH COURT OF ANDHRA PRADESH
WEDNESDAY ,THE TWENTY SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY THREE
PRSENT
THE HONOURABLE SRI JUSTICE A V SESHA SAI
WRIT PETITION NO: 12868 OF 2011
Between:
1. KASTHURI NARASIMHULU, S/o Venkateswamy, Kattavari Palli Village,
Penagaluru Mandal
YSR Kadapah District
2. Kasthuri Kalpana W/o Venkatasivakumar, R/o Korlgunta
D.No.20-2-590, Tirupati Town, Tirupati Urban Mandal,
Chittoor District
...PETITIONER(S)
AND:
1. Tirupathi Urban Development Authority Tikeupati rep., by its Vice Chairman, Tirupati.
3. Tiruchanur Grama Panchayat, Tiruchanur rep by its Executive Officer,
Tirupathi Rural Mandal,
Chittoor District
...RESPONDENTS
Counsel for the Petitioner(s): M P CHANDRAMOULI Counsel for the Respondents: S SUBBA REDDY (SC FOR TUDA)
The Court made the following: ORDER
1
1
THE HON'BLE SRI JUSTICE A.V. SESHA SAI WRIT PETITION No.12868 OF 2011
ORDER:
Though the matter is listed under the caption 'for dismissal', there is no representation on behalf of the petitioners. This indicates that the petitioners herein have no interest in prosecuting the present case.
Accordingly, the Writ Petition is dismissed for non prosecution. There shall be no order as to costs. Miscellaneous petitions, if any, pending in this case, shall stand closed.
__________________________
JUSTICE A V SESHA SAI
Date: 22.02.2023.
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