Nalam Rakesh, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3032 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.W.P.No.17240 of 2022
                                     PROCEEDING SHEET

Sl.No     DATE                                                                 Office
                                             ORDER

Note 28.06.2022 RRR, J

Notice before admission. Sri M. Manohar Reddy, learned Standing Counsel for Municipalities seeks two weeks time to file counter.

Post on 12.07.2022.

In view of the judgment of the IV Additional Senior Civil Judge, Guntur in O.S.No.1318 of 2010 dated 29.02.2016, a prima facie case is made out in favour of the petitioner.

Accordingly, there shall be an interim direction as prayed for, for a period of three weeks.

_________ RRR, J Js.