Gurunadam Mallikarjuna, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 335 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                  MAIN CASE No.: W.P. No.3246 of 2021

                             PROCEEDING SHEET

Sl.                                                                         Office
      DATE                              ORDER
No                                                                          Note
11. 24.01.2022 CMR, J

                     Counter-affidavit on behalf of 3rd respondent is

filed stating that as per the guidelines issued by this Court in the earlier Judgment that land of Ac.5-00 was earmarked at the outskirts of the Municipality and the petitioners have to rear their pigs in the said land.

Learned counsel for the petitioners seeks time to verify whether the said land was in fact earmarked for pig development or not.

Therefore, post the matter on 31.01.2022.

________ CMR, J ARR