D.Krupadanam, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3246 AP

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                    THE HON'BLE SRI JUSTICE D. RAMESH
                       WRIT PETITION NO.18162 of 2022
ORDER:-

          This Writ Petition is filed under Article 226 of the Constitution of

India questioning notice issued by the 4th respondent in Rc.B.412/2022

dated 31.5.2022.

2. Learned counsel appearing for the petitioner submits that the 4th

respondent has no authority to issue notice in Rc.B.412/2022 dated

31.5.2022, as per the observations made by the High Court in

Ratnamma vs. The Revenue Divisional Officer,

Dharmavaram, Ananthapur District and two others1.

3. Considering the above submission of the learned counsel for the

petitioner, this Writ Petition is disposed of giving liberty to the petitioner to

submit an explanation to the notice, under challenge in this petition, along

with a copy of the abovementioned judgment, to the 4th respondent, within

two weeks from the date of receipt of a copy of this order and on such, the

4th respondent is directed to consider the issue of his jurisdiction to issue

such notice, before going into the merits of the case, and dispose of the

same within four weeks thereafter.

Consequently, miscellaneous applications pending if any, shall stand closed.

__________ D.RAMESH,J Date: 1.7.2022

PA.

Issue cc tomorrow

2015 (6) ALD 609 (D.B.)

HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 18162 of 2022

DATED: 1.07.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.18162 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01. 1.07.2022 DR, J

Writ Petition is disposed of. (VSO)

_______

DR,J

PA.

SL.   DATE       ORDER   OFFICE
                          NOTE
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