K G Reddy vs State Of Ap
2021 Latest Caselaw 5211 AP

Citation : 2021 Latest Caselaw 5211 AP
Judgement Date : 14 December, 2021

Andhra Pradesh High Court - Amravati

K G Reddy vs State Of Ap on 14 December, 2021

                            HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO.:     W.P.No.14641 of 2021

                                   PROCEEDING SHEET
Sl.No.      Date                             ORDER                          OFFICE
                                                                             NOTE

  8.     14.12.2021   MGR,J

                              The grievance of the petitioner is that,
                      he filed petition dated 26.02.2021 before the
                      2nd respondent/Joint Collector and Additional

District Magistrate (CS), Guntur District, to pass necessary orders regarding the payment of the amount equal to the value of the 208.20 quintals of PDS Rice to the petitioner as per the judgment Criminal Appeal No. 110 of 2018, dated 19.10.2020.

On 29.10.2021 the Government Pleader on instructions submitted that the Commissioner addressed a letter to the Joint Collector on 13.09.2020, permitting him to withdraw amount and pay the same to the petitioner, and the file is under process.

Accordingly, 2nd respondent/Joint Collector and Additional District Magistrate (CS), is directed to withdraw the amount and pay the same to the petitioner by the next date of hearing and otherwise the 2nd respondent is directed to appear before this Court.

Post on 18.01.2022.

______ MGR, J

PGT