Citation : 2021 Latest Caselaw 2250 AP
Judgement Date : 2 July, 2021
22
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.A.No.369 of 2021
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1. 02.07.2021 (Through Video-Conferencing)
I.A.No.1 of 2021
This is an application to dispense with filing of
certified copy of the judgment dated 14.06.2021 passed in
W.P.No.18829 of 2021.
Dispensed with for the present.
I.A. stands disposed of.
W.A.No.369 of 2021
It is submitted by Mr. D.Satya Siva Darshan, learned
counsel for the appellant that the similar matter, being
W.A.No.344 of 2021, is posted on 14.07.2021, and this
matter may also be posted on that day. He also submits
that an interim order was passed in W.A.No.344 of 2021.
Mr. S.S.Varma, learned standing counsel for National
Highways Authority of India, appearing for respondent
Nos.2 and 3 also agrees that this matter may be taken up for consideration along with W.A.No.344 of 2021 on 14.07.2021 and that the status quo order passed in the aforesaid case may also be made applicable in this case.
In view of the submissions made, list this case on 14.07.2021 along with W.A.No.344 of 2021.
Till then, in terms of the order passed in W.A.No.344 of 2021, status quo with regard to the lands in question shall be maintained.
ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J
GM
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No. NOTE
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