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The Divisional Forest Officer, vs Katta Mutyalu,
2021 Latest Caselaw 1725 AP

Citation : 2021 Latest Caselaw 1725 AP
Judgement Date : 24 March, 2021

Andhra Pradesh High Court - Amravati
The Divisional Forest Officer, vs Katta Mutyalu, on 24 March, 2021
Bench: Arup Kumar Goswami, C.Praveen Kumar
       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.183 of 2021

                    (Taken up through video conferencing)

The Divisional Forest Officer, Forest Department,
Eluru Division, Narasimharao Peta,
Eluru (PO), West Godavari District.
                                                            .. Appellant
       Versus


Katta Mutyalu, W/o. Durga Rao,
Aged 43 years, Agriculture,
R/o. Allamcharlarajupalem Village,
T. Narasapurani (M), West Godavari District,
and others.
                                                            .. Respondents

Counsel for the appellant : Ms. Sujatha, GP for Forests

Counsel for respondent Nos.1 to 4 : Mr. P. Narasimha Rao

Counsel for respondent Nos.5 to 7 : Mr. Metta Chandrasekhara Rao

ORAL JUDGMENT

Dt: 24.03.2021

(per Arup Kumar Goswami, CJ)

Heard Ms. Sujatha, learned Government Pleader for Forests, for the

appellant, Mr. P. Narasimha Rao, learned counsel for respondent Nos.1 to 4 and

Mr. Metta Chandrasekhara Rao, learned counsel for respondent Nos.5 to 7.

This appeal is presented against an interim order dated 20.01.2021

passed in I.A.No.1 of 2020 in W.P.No.23922 of 2020.

It is not in dispute that an I.A., being I.A.No.1 of 2021, was filed before

the learned single Judge on 24.02.2021, seeking vacation of the interim order

under appeal, and the same is pending consideration.

In that view of the matter, we do not consider it appropriate to entertain

this appeal which was filed on 20.03.2021.

Accordingly, the Writ Appeal is disposed of, reserving liberty to the

appellant to pursue the remedy before the learned single Judge. No costs.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

IBL

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

WRIT APPEAL No.183 of 2021

(per Arup Kumar Goswami, CJ)

Dt: 24.03.2021

IBL

 
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