Kuchibhotla Srivatsa, vs State Of Andhra Pradesh,
2022 Latest Caselaw 193 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P.No.370 of 2022

                                 PROCEEDING SHEET

Sl.
                                            ORDER

No       DATE
                                                                         Transfer
3.    17.01.2022   CPK,J & Dr.KMR,J                                      re-d to
                                                                         I/O
                          Sri   J.V.K.Yagna    Dutt,   learned   counsel folder
                                                                         before

representing Assistant Solicitor General submits that correcti on there are rules guiding allotment of seats under the

sponsored category by the Government. He also submits

that this Court has no jurisdiction to entertain the writ

petition in view of the judgment of the Delhi High Court.

He seeks time to place on record the Judgment of the

Delhi High Court along with counter.

List on 20.01.2022.

___________ CPK, J

__________ Dr.KMR, J Pab