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Judgment
LISA GILL, CJ.
Prayer in this Writ Petition is as follows:-
“to issue writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents in issuing Notification No.2147/S/2011, dated 16-05-2011 for conducting sand quarrying operations at Gani Atkur Village, Kanchikacherla Mandal, Krishna District and proceeding to conduct auction on 07-06-2011 as arbitrary, illegal, unjust and unconstitutional, in violation of A. P. Minor Mineral Concession Rules, 1966 and the judgment of Division Bench in W.P.No.9753/09 and pass…..”
A perusal of file discloses that no interim order has been passed. None appears on behalf of petitioner. However, having regard to the given facts and circumstances of the case and nature of relief claimed, we do not find any justification in continuation of present proceedings, as writ petition appears to have been rendered infructuous.
Accordingly, Writ Petition is dismissed in default with liberty to petitioner to file an appropriate application in case of subsistence of any cause of action within four (4) weeks. No order as to costs.
Copy of this order to be conveyed to petitioner at the given address.
Miscellaneous Petitions pending, if any, shall stand closed.