Southern Rocks And Minerals ... vs The Government Of Andhra Pradesh,
2022 Latest Caselaw 241 AP

                                                                                 46 to 48

              HIGH COURT OF ANDHRA PRADESH : AMARAVATI

  MAIN CASE: W.A. Nos.794, 795 & 796 of 2021



                               PROCEEDINGS SHEET

Sl.    DATE                                       ORDER                                     OFFICE
                                                                                             NOTE
No.

      19.1.2022                           (Through virtual mode)


                         Mr. T. Sreedhar, learned counsel for the appellants, would
                  submit that pursuant to the direction issued by the single Bench
                  in para No.26 of the impugned judgment, the matter was
                  considered by respondent No.2 and fresh orders were passed

which are subject matter of challenge in the subsequent writ petitions, which were disposed of, against which six writ appeals are likely to be filed today.

As prayed, post these writ appeals next week.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J

AMD Sl. DATE ORDER OFFICE NOTE No.

Sl. DATE ORDER OFFICE NOTE No.