Dandamudi Bala Rama Krishna vs The State Of Andhra Pradesh
2021 Latest Caselaw 5310 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P.Nos.28665 of 2021 and 10282 of 2020

                                   PROCEEDING SHEET

Sl.           DATE
                                               ORDER

No

3. 17.12.2021 KVL, J.

Learned counsel for the petitioner submits that the procedure contemplated under Section 138 Cr.P.C. is not followed and evidence is not recorded as summons case before issuing the impugned proceedings and that impugned proceedings is contrary to the proceedings dated 02.05.2020. He also relied on the judgment of the Kerala High Court with regard to the proposition that the evidence has to be recorded. The petitioner also submitted his reply to Section 133 Cr.P.C. proceedings on 06.05.2020, which is filed in W.P.No.10282 of 2020.

Learned counsel appearing for the 6th respondent submits that only if a person appears pursuant to the notice, evidence has to be recorded and not otherwise.

But as seen from the said impugned proceedings dated 29.11.2021, it is an order to close the poultry firm. But as seen from Section 133 Cr.P.C. where the District Magistrate considers that any unlawful nuisance is there, he can make a conditional order to remove the same within a fixed time and if a person objects to do so, show cause notice can be issued to show cause as to why the order could not be made absolute.

The learned counsel for the unofficial respondents submits that as the documents are taken into consideration, it should be construed as taking evidence in the matter.

Interim order granted earlier in W.P.No.28665 of 2021 is extended for a further period of one week.

At the request of both the learned counsel, list the matters on 21.12.2021 along with W.P.No.10282 of 2020.

________ KVL, J Pab HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 7089 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 19.03.2020 CPK, J

The Government Pleader seeks time to get

instructions. As a final chance, post on 23.03.2020 under

the same caption.

It is made clear that no further adjournments will

be granted on that day.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. (SR). 1902 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 01 10.03.2020 CPK, J I.A. No. 1 of 2020

Notice.

The learned counsel for the petitioner is

permitted to take out notice on the Respondents by way

of R.P.A.D and file proof of service before the Registry.

Post after service of notice.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. (SR). 1746 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04 10.03.2020 CPK, J I.A. No. 1 of 2020

Notice.

The learned counsel for the petitioner is

permitted to take out notice on the Respondents by way

of R.P.A.D and file proof of service before the Registry.

Post after service of notice.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No. 2142 of 2018

PROCEEDING SHEET

Sl.N DATE ORDER o 02 10.03.2020 CPK, J

It is represented that the entire record is filed preparing a booklet. However, no such record is found in the file. The Registry is directed to verify the same.

Post on 12.03.2020.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No. 1712 of 2009

PROCEEDING SHEET

Sl.N DATE ORDER o 02 10.03.2020 CPK, J

No representation. The Registry is directed to post the matter under the caption for "Order.

Post on 12.03.2020.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. 1005 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 05 10.03.2020 CPK, J

A perusal of the docket order shows that after filing evidence-in-chief, the complainant was absent for five [05] adjournments. The same is disputed by the learned counsel appearing for the appellant. Hence, the Registry is directed to post the matter on 16.03.2020., by which date, the counsel shall place on record the docket entries of the 05 dates when the case was listed after filing the chief affidavit of the complainant.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. 1543 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 03 06.03.2020 CPK, J I.A. No. 1 of 2020 Notice.

Post after two weeks.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. 1341 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04 06.03.2020 CPK, J I.A. No. 1 of 2020 Heard.

"Leave Granted". Crl. A. No. 1341 of 2020 "Appeal Admit".

Issue notice to respondents.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. 669 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 6 06.03.2020 CPK, J I.A. No. 1 of 2020 Notice.

The learned counsel for the petitioner is

permitted to take out personal notice on the

Respondents by way of R.P.A.D and file proof of service

before the Registry.

Post after two weeks.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. A. No. 367 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 1 06.03.2020 CPK, J I.A. No. 1 of 2020 Heard.

"Leave Granted". Crl. A. No. 367 of 2020 "Admit".

Issue notice to unofficial respondent.

_____ CPK, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.M.A. No. 312 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 11 05.03.2020 CPK, J & DEV, J

It is decided with an understanding of both the counsel that the main appeal will be heard on 10.03.2020. Meanwhile, the counsel for the appellant shall place on record all the evidence oral or documentary.

Post 10.03.2020.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.R.P. No. 2755 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 10 05.03.2020 CPK, J & DEV, J

The interim order granted earlier is extended from today to till 12.03.2020.

Post 10.03.2020.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.R.P. No. 643 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 01 05.03.2020 CPK, J & DEV, J

The Registry is directed to print the name of Sri. Kuncheam Maheshwara Rao, learned Counsel for respondent no. 1.

Post 06.03.2020.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: L.A.A.S. No. 254 of 2006

PROCEEDING SHEET

Sl.N DATE ORDER o 09 05.03.2020 CPK, J & DEV, J

Today when the matter is taken up, it was noticed that the appeal against second respondent before this court was dismissed in the year 2015 itself. Under these circumstances, the Counsel seeks time to verify.

The Registry is directed to print the name of Government Pleader for Appeals for respondent.

Post after two [02] weeks.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:F.C.A. No. 1 of 2009 & C.M.A. No. 248 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 16 05.03.2020 CPK, J & DEV, J

Today when the matter is taken up for hearing, Smt. Vara Lakshmi, learned Counsel representing the Appellant in F.C.A. No. 1 of 2009 stated that the brother of the party, by name, Mr.M.V. Mallikarjuna Rao, took away the bundle with „no objection‟.

Having regard to the fact that, the court has already heard the arguments of the Respondent and to a certain extent the counsel for the Appellant also, post on 11.03.2020 under the same caption.

It is made clear that, if the party fails to engage a counsel by then, the Court will proceed further in the matter.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:C.M.A. No. 88 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 05.03.2020 CPK, J & DEV, J

The Registry is directed to print the name of Government Pleader for Commercial Taxes for Respondents along with C.M.A. No. 90 of 2020, C.M.A. No. 91 of 2020, C.M.A. No. 93 of 2020, C.M.A. No. 94 of 2020 & C.M.A. No. 95 of 2020.

Post on 06.03.2020.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: L.A.A.S. No. 1887 of 2005

PROCEEDING SHEET

Sl.N DATE ORDER o 28.02.2020 CPK, J & DEV, J

The Government Pleader is directed to bring the legal representatives of the Respondents on record.

Post after 10 days. It is made clear that, no further adjournments will be granted on that day.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S. No. 444 of 2006

PROCEEDING SHEET

Sl.N DATE ORDER o 28.02.2020 CPK, J & DEV, J

The Registry is directed to delete the name of Sri. Ambadipudi Satyanarayana, Advocate, from the list.

Post next week.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Criminal Appeal No. 228 of 2017

PROCEEDING SHEET

Sl.N DATE ORDER o

7. 28.02.2020 CPK, J & DEV, J

The interim bail granted earlier is extended by one [01] week, finally.

Post on 02.03.2020.

_____ CPK, J

______ DEV, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. R.C. No. 3129 of 2018

PROCEEDING SHEET

Sl.N DATE ORDER o 26.02.2020 CPK, J

The Registry is directed to post the Criminal

Revision Case in usual course, since the Criminal

Revision Case is of the year 2018.

___________ CPK, J SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. R.C. No. 1921 of 2016

PROCEEDING SHEET

Sl.N DATE ORDER o 26.02.2020 CPK, J

Registry is directed to post the matter along with

Crl.R.C. No.1958 of 2016.

Interim Order granted earlier is extended by two

weeks.

Post on 2.3.2020

___________ CPK, J SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. R.C. No. 752 of 2008

PROCEEDING SHEET

Sl.N DATE ORDER o 14.02.2020 CPK, J

Sri. Vamshi Krishna, Advocate, seeks time to

engage a new Counsel, since the counsel for the

Petitioner Sri. P. Govind Reddy, Advocate is representing

the Telangana Government before the Hon‟ble High

Court at Telangana.

Post after one [01] week.

_____ CPK, J

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S. No. 2024 of 2018

PROCEEDING SHEET

Sl.N DATE ORDER o 12.02.2020 CPK, J & DEV, J

I.A. No. 2 of 2018

The learned counsel for the petitioner is

permitted to take out notice on the Respondents by way

of R.P.A.D and file proof of service before the Registry.

Post after two [02] weeks.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: F.C.A. No. 105 of 2018

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

The Registry is directed to delete the matter from

the caption for "appearance".

Post on 02.03.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: F.C.A. No. 08 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

I.A. No. 1 of 2020

Notice.

The learned counsel for the petitioner is

permitted to take out notice on the Respondents by way

of R.P.A.D and file proof of service before the Registry.

Post after two [02] weeks.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S. No. 03 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

The counsel for the Petitioner is directed to serve

papers on the Caveator.

Post on 11.02.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S. No. 81 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

The counsel for the Petitioner is directed to serve

papers on the Caveator.

Post on 11.02.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S. No. 88 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

I.A. No. 1 of 2020

Notice.

The learned counsel for the petitioner is

permitted to take out notice on the Respondents by way

of R.P.A.D and file proof of service before the Registry.

Post after three [03] weeks.

Status Quo as on today with regard to the

property in dispute shall be maintained for a period of

four [04] weeks.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: M.A.C.M.A. No. 131 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

I.A. No. 1 of 2020

Notice.

The learned counsel for the petitioner is

permitted to take out notice on the Respondents by way

of R.P.A.D and file proof of service before the Registry.

Post after service of notice.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: f.c.a. No. 52 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

On a request made by Smt. N. Sashikala,

Advocate, post after two [02] weeks.

B/o.

SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: L.A.A.S. No. 652 of 2006

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

The Registry is directed to print the name of Sri.

J. Ugra Narasimha, Advocate, in-stead of Sri. P. Roy

Reddy, Advocate.

Post on 17.02.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: L.A.A.S. No. 693 of 2006

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

It is represented that, C.S.K.V. Ramana Murthy is

no more.

The Registry is directed to issue notice to the

Appellant.

Post after service of notice.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: F.C.A. No. 67 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

On a request made, post on 17.02.2020.

It is made clear that, no further adjournments will

be granted.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: F.C.A. No. 95 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

The Registry is directed to print the name of Sri.

Y. Nagi Reddy, Advocate, in-stead of Sri. G. Vidya Sagar,

Advocate for Respondent No. 5 and 6.

Post for Orders, on 17.02.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: F.C.A. No. 115 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

No representation on behalf of the Respondent.

Heard the Counsel for the Petitioner.

The Registry is directed to post the matter under

the caption for "Dismissal".

Post on 12.02.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: F.C.A. No. 121 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 10.02.2020 CPK, J & DEV, J

No representation on behalf of the Petitioner.

The Registry is directed to post the matter under

the caption for "Dismissal".

Post on 12.02.2020.

_____ CPK, J

______ DEV, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 383 of 2018

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

The Registry is directed to print the name of Sri.

S. Srinivasa Rao, G.P. for Revenue.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 109 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & CMR, J

Notice.

Post after four [04] weeks.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 61 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & CMR, J

The Government Pleader takes notice and seeks

time to file counter.

It is also brought to the notice that Review

Application was filed and is pending consideration.

Post after three [03] weeks.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 1076 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & CMR, J

The Government Pleader seeks time to file

counter on behalf of the respondents.

It is made clear that, no further adjournments will

be granted.

Post after three [03] weeks.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. (PIL) No. 57 of 2016

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

At request made by the counsel for the Petitioner,

post after three [03] weeks.

B/o SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 788 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

Notice.

The learned counsel for the petitioner is permitted

to take out fresh notice on Respondent No. 1 & 3 by way

of R.P.A.D and file proof of service before the Registry.

The Registry is further directed to post the matter

whenever a Special Bench consisting of CPK,J & MSM,J is

constituted.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 646 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

Notice.

The learned counsel for the petitioner is permitted

to take out fresh notice on the counsel for the

Respondent by way of R.P.A.D and file proof of service

before the Registry.

The Registry is directed to post the matter

whenever a Special Bench is constituted consisting of

CPK,J & MSM,J.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 617 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

No representation.

The Registry is further directed to post the matter

whenever a Special Bench consisting of CPK,J & MSM,J is

constituted.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 474 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

The Registry is directed to print the name of the

Standing Counsel for Municipalities Sri.M. Manohar

Reddy.

The Registry is further directed to post the matter

whenever a Special Bench consisting of CPK,J & MSM,J is

constituted.

______ CPK, J

_______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 328 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

The Registry is directed to print the name of the

Standing Counsel for Municipalities Sri.M. Manohar

Reddy.

The Registry is further directed to post the matter

whenever a Special Bench consisting of CPK,J & MSM,J is

constituted.

______ CPK, J

________ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 767 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J & MSM, J

The Registry is directed to post the matter

whenever a Special Bench consisting of CPK,J & MSM,J is

constituted.

_____ CPK, J

______ MSM, J SM HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. R.C. No. 75 of 2016

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J

Heard the Counsel for the Petitioner.

No representation on behalf of the Respondent.

Having regard to the facts in issue, the interim

order granted earlier is extended for a period of four

[04] weeks.

Post after two [02] weeks.

___________ CPK, J

Note: Issue C.C. today.

B/o.

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C. No. 97 of 2019

PROCEEDING SHEET

Sl.N DATE ORDER o 07.02.2020 CPK, J

The Government Pleader seeks time to get

necessary instructions.

The Registry is directed to delete the matter from

the caption for "Judgment".

Post after two [02] weeks.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 1529 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

Post on 10.02.2020. It is made clear that, no

further adjournments are granted.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 1406 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Post on 11.02.2020 in Motion List.

Meanwhile, the Government Pleader shall file

counter.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2434 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

Post on 10.02.2020 in Motion List.

Meanwhile, the Government Pleader shall get

instructions from the concerned. Till such time, the

order impugned shall not be executed.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2386 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

The Government Pleader seeks time to get

instructions.

Registry is directed to post this case along with

W.P. No. 2367 of 2020 of 2019.

Post on 14/02/2020.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2354 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

Registry is directed to post this case along with

W.P. No. 2343 of 2020 of 2019.

Post on 11/02/2020.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2347 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

In view of the order passed by this court in I.A.

No. 1 of 2019 in W.P. No. 16585 of 2019 and the case on

hand similar to the one referred to, there shall be

interim direction as prayed for.

Registry is directed to post this case along with

W.P. No. 16585 of 2019.

Post after two weeks.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 1198 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

The Interim Order granted earlier is extended by

two [02] weeks.

Post on 07.02.2020.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2384 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

The Government Pleader seeks time to get

instructions.

Post on 10.02.2020.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2344 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

Notice before admission.

The Government Pleader seeks time to get

instructions.

Post on 10.02.2020.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 2311 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

The main ground urged by the learned counsel for

the Petitioner is that, without passing any resolution by

the Grama Sabha, the authorities are trying to merge

the panchayat.

The same is disputed by the Government Pleader

stating that the resolutions were passed, which is

reflected in the G.Os. itself.

Post on 07.02.2020.

Meanwhile, the Government Pleader is directed to

place on record the resolutions passed by the Grama

Sabha.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. R.C. No. 103 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 04.02.2020 CPK, J

It is represented that the Counsel for the

Respondent is unwell. The Registry is directed to post

the matter on 06.02.2020.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl. R.C. No. 371 of 2007

PROCEEDING SHEET

Sl.N DATE ORDER o 27.01.2020 CPK, J

On a request made by Sri. V. Sai Kumar, Advocate,

that he has withdrawn his vakalat, post on 03.02.2020

under the same caption.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A. Sr. No. 174 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 24.01.2020 CPK, J

I.A. No. 1 of 2020

Perused the record and having regard to the

issues raised, "Leave Granted".

Crl.A. Sr. No. 174 of 2020 Admit.

Notice.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A. Sr. No. 424 of 2020

PROCEEDING SHEET

Sl.N DATE ORDER o 24.01.2020 CPK, J

I.A. No. 1 of 2020

Perused the record and having regard to the

issues raised, "Leave Granted".

Crl.A. Sr. No. 424 of 2020 Admit.

Notice.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A. No. 406 of 2009

PROCEEDING SHEET

Sl.N DATE ORDER o 21.01.2020 CPK, J

The Registry is directed to post the Criminal

Appeal before another Bench after obtaining necessary

orders from the Hon‟ble the Chief Justice.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: M.A.C.M.A. No. 5258 of 2008

PROCEEDING SHEET

Sl.N DATE ORDER o 21.01.2020 CPK, J

The Registry is directed to post the present

M.A.C.M.A. along with M.A.C.M.A. No.5432 of 2008 after

obtaining necessary orders from the Hon‟ble the Chief

Justice.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A. No. 161 of 2009

PROCEEDING SHEET

Sl.N DATE ORDER o 21.01.2020 CPK, J

The Registry is directed to post the Criminal

Appeal before another Bench after obtaining necessary

orders from the Hon‟ble the Chief Justice.

___________ CPK, J

SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No. 16534 of 2017

PROCEEDING SHEET

Sl.N DATE ORDER o 09 08.11.2019 CPK, J & CMR,J

In view of the change in roaster, post before regular Bench after obtaining necessary orders from My Lord the Hon‟ble the Chief Justice.

___________ CPK, J

___________ CMR, J

Skmr/SM.

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.952 of 2006

PROCEEDING SHEET

Sl.N DATE ORDER o

05. 07.10.2020 CPK, J

It is informed that Smt. M.Renuka, learned Standing Counsel for ACB is infected with Covid and she is in quarantine.

Post on 21.10.2020.

___________ CPK, J Rd