Zeelog Logistics Solutions Private Limited vs. Superintendent

Held

The Court held that the petitioner was not desirous of pressing the Writ Petition, as evidenced by their consistent absence on multiple hearing dates, including the date when the matter was specifically listed for dismissal. Consequently, the Court dismissed the Writ Petition for default. No order was made as to costs. The Court also noted that pending miscellaneous applications, if any, stood closed.

Facts

The petitioner, Zeelog Logistics Solutions Private Limited, filed a writ petition before the Andhra Pradesh High Court. The respondents were the Superintendent and others. The matter was listed for hearing on multiple dates: December 11, 2024, January 22, 2025, and February 19, 2025. On each of these dates, there was no appearance for the petitioner. When the matter was called on March 5, 2025, under the caption 'For Dismissal', the petitioner again failed to appear. The Court noted that the petitioner appeared not to be desirous of pressing the writ petition.

Key Issues

1. Whether the Writ Petition should be dismissed for want of prosecution, considering the repeated non-appearance of the petitioner? The petitioner's counsel did not appear on multiple scheduled hearing dates, including the final date when the matter was listed 'For Dismissal'. The revenue's contention, implied by the court's action, is that the petitioner's absence indicates a lack of intent to pursue the case. The petitioner's argument, if any, is not recorded as they were absent.