Velugubanti Venkata Girish, vs Secy., Mines Dept., State Of A.P.,
2022 Latest Caselaw 2586 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.W.P.No.21923 of 2018
                                    PROCEEDING SHEET

Sl.No     DATE                                                                  Office
                                             ORDER

Note 21.06.2022 RRR, J

Notice before admission. It is submitted that the issue in the present writ petition is covered by the judgment in W.P.No.19946 of 2018 and by the common order in W.P.Nos.8356, 8361 and 8366 of 2020.

Learned Government Pleader for Mines and Geology submits that a writ appeal has been filed against both the judgments.

In the circumstances, this writ petition may be taken up after a decision is taken in the above writ appeal.

Post the matter in usual course. Pending further orders, the respondents shall not take any coercive steps against the petitioner for recovery of the amounts under the impugned notice.

_________ RRR, J Js.