ORDER:
The present Writ Petition is filed seeking for the following relief:
"to issue Writ of Mandamus or any appropriate Writ or Order declaring the inaction on the part of the Respondent Nos. 2 and 3 in providing premises for running slaughter houses by the members of the Petitioner Society as per Section 526 Hyderabad Municipal Corporation Act, by considering the representations of the members of the petitioner society dt 26.2.2013 and 21.3.2013 as, illegal, arbitrary and violative of principles of natural justice and for a consequential order directing the 2ndrespondent to allow the members of the petitioner society to run the slaughter houses in the existing premises R/o D.No.28-12-21, Quresh Road, Jampeta, Rajahmundry, E.G. District till the alternative premises is provided U/sec 526 of Hyderabad Municipal Corporation Act".
2. When the matter is taken up for hearing, learned counsel for the Petitioners represented that he has no immediate instructions from the Petitioner in spite of his best efforts to contact.
3. Recording the said submission, the Writ Petition is dismissed for non prosecution. There shall be no order as to costs. As a sequel, pending applications, if any, shall stand closed. __________________
NYAPATHY VIJAY, J
16.4.2025
3
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THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WP No. 15807 of 2014
Dt.16-4-2025