Shaik Chan Basha vs The State Of Andhra Pradesh
2021 Latest Caselaw 2398 AP

             HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.7409 of 2021

                       PROCEEDING SHEET
Sl.                                                                         OFFICE
No    DATE         ORDER                                                    NOTE.
      14.07.2021   KVL,J

                      Registry is directed to print the name of
                   Mr.Shaik      Kareemullah,     learned      standing
                   counsel for the Waqf Board.
                       Learned counsel for the petitioner places
                   reliance on the Errata notification.
                       Learned     counsel      for    the     unofficial
                   respondents filed a memo along with the

Division Bench judgment in W.P.No.25219 of 2011 dated 01.10.2019 and orders in W.P.No.7591 of 2021, dated 01.04.2021 and 06.04.2021, wherein the said Errata notification dated 26.04.2008 published in A.P.Gazette No.20, Part-II, dated 15.05.2008 was set aside. He also submits that in view of the said Division Bench judgment, the interim order granted earlier has to be vacated. He further submits that the counter affidavit is filed on their behalf. Registry is directed to verify and place the same on record. List the matter on 26.07.2021.

_______ KVL,J VSL