Kanneti Lova Raju, vs The State Of A.P.
2022 Latest Caselaw 5635 AP

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               HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: W.P.No.26936 of 2022

                                    PROCEEDING SHEET

Sl.
                                                    ORDER

No             DATE

          25.08.2022     DR, J

On perusal of the resumption order dated 11.03.2022, 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