Smt. Kunche Vijaya Kumari vs The State Of Andhra Pradesh,

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                 MAIN CASE No. W.P.No.19100 of 2021
                               PROCEEDING SHEET

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                                     ORDER

No DATE Note

3. 13.09.2021 RRR, J Sri K.Madhava Reddy, learned Standing Counsel for Endowments submits that in view of the Judgment of a Full Bench of this Court reported in 2016 (2) ALD 236, the petitioner would be required to make a representation to the Commissioner Endowments, who would thereupon consider the said representation and pass orders.

Sri B.Venkataratnam, learned counsel for the petitioner seeks time to ascertain the facts.

Post on 15.09.2021 in the 'Motion List'.

_________ RRR, J SDP 2