Gopu Raja Kumari vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1953 AP

HIGH COURT OF ANDHRA PRADESH MAIN CASE: W.P. No. 15123 of 2021

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

04. 21.04.2022 RNT, J

Learned counsel for the petitioners submits that the matter is squarely covered by the judgment of this Court in W.P.No.33963 of 2011 and W.P.No.4994 of 2019, which are annexed to the petition.

Smt. Hemalatha, learned AGP for Services

- I, prays for two days time to go through the said judgments and appraise the Court, if the contention is correct or not.

Put up on 25.04.2022.

_________ RNT, J Dsr