Chilamkurthy Uday Kiran vs The State Of Andhra Pradesh
2022 Latest Caselaw 9626 AP

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             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: W.P.No.40330 of 2022

                                   PROCEEDING SHEET

Sl.
                                                    ORDER

No             DATE

          14.12.2022      DR, J

                                  The   learned     counsel   for    the   petitioners
                          contended      that     the   present     Form-2     notice

dated 12.10.2022 issued by the 4th respondent is contrary to the observations made by the High Court in catena of judgments more particularly, in case between Sudalagunta Sugars Ltd., Chittoor District A.P. v. Joint Collector, Chittoor, Chittoor District and Another1.

Considering the observations made in the abovementioned case, there shall be stay of all further proceedings in pursuance of Form-2 notice dated 12.10.2022 issued by the 4th respondent.

Post this case after four weeks.

_________ DR, J tm

2017 (2) ALD 529