Citation : 2022 Latest Caselaw 5634 AP
Judgement Date : 25 August, 2022
1
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P.No.26949 of 2022
PROCEEDING SHEET
Sl.
ORDER
No DATE
25.08.2022 DR, J
On perusal of the impugned order dated 17.03.2022, it clearly discloses that the respondents have not followed the procedure contemplated under the Act and as per the judgment passed by this Court in Sudalagunta Sugars Ltd., Chittoor District A.P. v. Joint Collector, Chittoor, Chittoor District and Another1, the said resumption order is suspended.
List the matter after four (4) weeks.
_________ DR, J
BSP
2017 (2) ALD 529
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