Isarla Chinnaiah, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4651 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: W.P.No.19496 of 2018 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE

9. 26.07.2022 DVSS, J

Learned counsel for the petitioners stated that the issue raised in the writ petition is squarely covered by the Full Bench decision in the case of LAO-Cum- Revenue Divisional Officer, Chevella Division and Other V. Mekala Pandu and Others {2004 AIR 2004 (AP) 250}.

However, the learned Government Pleader submits that the Hon'ble Supreme Court of India is examining the issue and an SLP is still pending with regard to the ratio of the said Judgment. He undertakes to ascertain the correct facts and requested this Court to adjourn the matter.

List on 04.08.2022.

__________ DVSS,J PGT