The Competent Authority A.P vs Appasani Babu Rao
2021 Latest Caselaw 699 AP

      IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                            &
          HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                   WRIT APPEAL No.420 of 2020

                   (Through Video Conferencing)

The Competent Authority (A.P.) Sri K.A.S. Jennyson,
Indian Oil Corporation Limited (Pipeline Division)
Paradeep-Hyderabad Pipeline Project,
Plot No.33, Kanaka Durga Officers Colony,
Gurunanak Nagar, Main Road, Vijayawada,
Krishna District                                           ... Appellant
                               Versus

Appasani Babu Rao, S/o. Kotaiah,
Aged 60 years, Occ: Cultivation,
R/o.Gaddamanugu village, G.Konduru Mandal,
Krishna District, and others                             ... Respondents

Counsel for the appellant             : Mr. S. Niranjan Reddy,
                                        Senior Counsel, representing
                                        Mr. Dominic Fernandes

Counsel for respondent No.1           : Mr. Vedula Venkata Ramana,
                                        Senior Counsel, representing
                                        Mr. D. Krishna Murthy

Counsel for respondents 2 to 30       :   ---
Counsel for respondent No.31          : Mr. N. Harinath, A.S.G.

                         JUDGMENT (ORAL)

Dt: 08.02.2021

(ARUP KUMAR GOSWAMI, CJ)

Mr. S. Niranjan Reddy, learned Senior Counsel, representing

Mr. Dominic Fernandes - learned counsel for the appellant, submits

that he has got instructions not to press this appeal.

Accordingly, this appeal is disposed of as not pressed.

Pending miscellaneous applications, if any, shall also stand

disposed of.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR