State Of Andhra Pradesh vs T. Lakshmi Rambabu
2021 Latest Caselaw 3104 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.A. No. 397 of 2021

                            PROCEEDING SHEET
Sl.
                                       ORDER

No      DATE
04    18.08.2021   CPK, J & BKM,J

It is represented by Sri. V.R. Avula,

learned Counsel for the Respondent that

Writ Appeal is not maintainable in view of

the Larger Bench Judgment of the

Composite High Court in B.F. Pushpaleela

Devi vs. State of A.P. and others reported

in AIR (2002) AP 420. He submits that

there are judgments of the Hon'ble Supreme

Court holding that a Writ Appeal against an

order passed in review petition is

maintainable. He also submits that he will

place copies of the judgments by next day of

list.

List on 25.08.2021.

______________________ C. Praveen Kumar, J

_____________________ B. Krishna Mohan, J SM