Rev. Geddam David Nelson Babu, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4021 AP

            HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

                     MAIN CASE No.W.P.No.19959 of 2022
                            PROCEEDING SHEET
Sl.     DATE                          ORDER                              OFFICE
No.                                                                        NOTE
(2)   14-07-2022   CMR, J.                                               Transfer
                                                                         red to
                      Heard on the maintainability of the writ petition. I.O.
                                                                         Folder.
                   In view of the dictum laid down in the judgments of

                   the Apex Court in Ramlila Maidan Incident, In Re :

                   [(2012) 5 SCC 1]; Anuradha Bhasin v. Union of India

                   :[(2020) 3 SCC 637] and the judgment of the

                   Karnataka High Court in Sowmya R. Reddy v. State

                   of Karnataka : [2020 SCC Online Kar 1527 = (2020) 4

                   AIR Kant. R 580], relied on by the learned counsel for

                   the petitioner, the matter requires examination after

                   hearing the learned Government Pleader for Home.

                      Learned Government Pleader for Home takes

                   notice for respondents 1, 2, 4 and 5.         Learned

                   Government Pleader for Revenue takes notice for

                   respondents 3 and 6. Both of them request time to

                   obtain instructions.

                       Post the matter on 21.07.2022.


                                                               _________
                                                                CMR, J.

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