Citation Codes Equivalent Citations citation codes Case Number WP/12868/2011 Advocates Judges HON'BLE SRI. JUSTICE AKULA VENKATA SESHA SAI See more information ... Smart Summary Please sign up to generate summary. JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. 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. VTS