K Subramanyam Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 4620 AP

Citation : 2022 Latest Caselaw 4620 AP
Judgement Date : 25 July, 2022

Andhra Pradesh High Court - Amravati

K Subramanyam Reddy vs The State Of Andhra Pradesh on 25 July, 2022

Bench: R Raghunandan Rao

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

           MAIN CASE No:W.P.No.30295 of 2021

                   PROCEEDING SHEET

SL.     DATE                           ORDER                              OFFICE
NO.                                                                        NOTE
3     25.07.2022

RRR, J

The learned Government Pleader, submits that counter has been prepared and is being filed shortly.

Post on 08.08.2022.

In the meanwhile, in view of the judgment of the learned Single Judge dated 08.10.2021 in W.P.No.14204 of 2021 and batch, the land classified as 'mandabayalu' to an extent of Ac.5.92 cents in Sy.No.112 of Padamara (West) Varathur Village, Buchi Naidu Kandriga Mandal, Chittoor District shall not be utilised for any other purpose including assigning for the purpose of house sites, pending further orders.

                                                            ________
                                                             RRR, J
                                                                    RJS
 SL.   DATE   ORDER   OFFICE
NO.                   NOTE

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