Boilu Ravindranadh, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4559 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI 31,32,36, 37 & 38 MAIN CASE: W.P. Nos. 32956, 33034 of 2015; W.A. No. 852 of 2016;

W.P. No.8639 of 2016 and W.P.No.18870 of 2016 PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE No. NOTE

(Proceedings through physical mode)

09.11.2021 I.A. No.1 of 2016 (W.P.M.P.No.47399 of 2016) in W.P.No.32956 of 2015, I.A. No. 1 of 2016 (W.P.M.P.No.48103 of 2016) in W.P.No. 33034 of 2015 and I.A. No.4 of 2016 (W.P.M.P.No.48225 of 2016) in W.P. No.8639 of 2016, which are filed for amending the affidavit filed in support of the said writ petitions, are considered and allowed. The newly added paragraphs shall be treated part of the said writ petitions.

The learned State counsel submits that additional counter- affidavits to the amended writ petitions are not necessary, as the averments made in the counter-affidavits to the aforesaid I.As., may be treated as counter-affidavits to the amended pleadings.

Registry to take steps to incorporate the amendments.

Mr. A. Satya Prasad, learned Senior Counsel appearing for the appellants in W.A. No.852 of 2016, advanced arguments and prays for a day's time to complete the arguments and submit the citations.

At this stage, learned State counsel informed that except W.P. No.33034 of 2015, other matters have been rendered infructuous.

Mr. A. Satya Prasad, learned Senior Counsel, states that he will seek instructions on this aspect of the matter.

On behalf of learned counsel for the petitioners in W.P. No.18870 of 2016, it is submitted that the said writ petition is not connected with the above batch of matters and the same is to be de-linked from the batch.

In that view of the matter, let W.P. No.18870 of 2016 be de-linked from the batch and posted separately, after a week.

It may be noted that other connected writ appeals, being W.A.Nos.846, 850 and 851 of 2016, which are listed today, are Sl. DATE ORDER OFFICE No. NOTE

disposed of vide separate common judgment, as the main writ petitions are taken up for hearing. However, W.A.No.852 of 2016 is kept pending, as it is stated that all the material papers, which are necessary for adjudication of the issue involved, are available in the said writ appeal.

Post W.P. Nos.32956 of 2015, 33034 of 2015, 8639 of 2016, and W.A.No.852 of 2016 on 11.11.2021, for further hearing.

Interim orders passed in the writ petitions to be operative till final disposal of the matters.

PRASHANT KUMAR MISHRA, CJ M.SATYANARAYANA MURTHY, J

MRR/GM