M Subba Rao 40 Others, vs Prl.Secy., Agricl. Coop., Dept., ...
2022 Latest Caselaw 3271 AP

             HIGH COURT OF ANDHRA PRADESH
                   MAIN CASE: W.P. No. 5387 of 2017


                               PROCEEDING SHEET

SL.     DATE                            ORDER                            OFFICE
NO.                                                                       NOTE

07.   01.07.2022    RNT, J

                          Sri V. K. Naidu, learned GP for Agriculture,
                    appearing for respondent No.1, is present.

Smt. N. Anula, learned counsel for respondent Nos.3 & 4, submits that the present controversy, in her view, is not covered by the judgment in the case of Prem Singh v. State of Uttar Pradesh {2019 Lawsuit SC 1557}.

In view of the above, the matter requires hearing.

List on 20.07.2022 for final hearing. As the learned counsel for the petitioners submits that there is urgency in the matter, it is expected that the parties shall appear for arguments and shall not seek adjournment.

_________ RNT, J Dsr