BharatTaxGST

P Anand vs. The Govt Of Ap

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WP/15801/2021HC Andhra PradeshGSTCNR APHC01027252202106 March 2026Bench: Y. LAKSHMANA RAO3 pages
For Petitioner: KARUMANCHI INDRANEEL BABU

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Cause title — parties, addresses and appearances
APHC010272522021 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3521] SATURDAY,THE SEVENTH DAY OF MARCH TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO WRIT PETITION NO: 15801/2021 Between: 1.P ANAND, P.ANAND, S/O LATE P.NAGANNA, MADIGA BY CASTE, AGED 49 YEARS, R/O ROLLAPADU VILLAGE, TUGGALI MANDAL, KURNOOL DISTRICT ...PETITIONER AND 1.THE GOVT OF AP, THE GOVERNMENT OF A.P.REP.BY ITS PRL. SECRETARY, HOME DEPARTMENT, SECRETARIAT VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT 2.SUPERINTENDENT OF POLICE, SUPERINTENDENT OF POLICE. CHITTOOR, CHITTOOR DISTRICT. 3.THE DY SUPERINTENDENT OF POLICE, THE DY. SUPERINTENDENT OF POLICE, SC/ST CELL-II, TIRUPATI URBAN, CHITTOOR DISTRICT. 4.DR VEMULA KISHORE, DR. VEMULA KISHORE, S/O MUNAIAH, HINDU, AGED 32 YEARS, OCC WORKING AS DR. IN APOLLO HOSPITAL, CHITTOOR R/O 2/282, KONDAMITTA, GST CENTRE, SRIKALAHASTI, CHITTOOR DISTRICT ...RESPONDENT(S): Counsel for the Petitioner: 1.KARUMANCHI INDRANEEL BABU Counsel for the Respondent(S): 2 1.GP FOR HOME (AP) 2.V MAHESWAR REDDY The Court made the following:

ORDER: Despite the matter having been listed, there has been no representation on behalf of the Petitioner. Even after affording sufficient opportunity, neither the Petitioner nor their Counsel have chosen to appear or prosecute the case. It is also pertinent to observe that the present case constitutes one of the oldest matters pending on the roster. The non- appearance of the Petitioner, despite the long pendency of the matter, reflects a lack of diligence. In view of the absence of representation and the failure to advance arguments, this Court is of the opinion that the Petitioner is not interested in pursuing the present proceedings. Accordingly, the Writ Petition is dismissed for non- prosecution. As a sequel, interlocutory applications, if any pending, shall stand closed. _________________________ Dr. Y. LAKSHMANA RAO, J Dt: 07.03.2026 VTS

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Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.