Thummala Drakshayamma vs The State Of Andhra Pradesh
2022 Latest Caselaw 8906 AP

          HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

                    MAIN CASE No.W.P.No.35812 of 2022

                              PROCEEDING SHEET
Sl.     DATE                           `ORDER                                OFFICE
No.                                                                           NOTE
(3)   21-11-2022   CMR, J.                                                 Trans-
                                                                           ferred to
                                                                           I.O. Folder.
                      Perused the judgment of the Apex Court rendered

                   in the case of Popatrao Vyankatrao Patil v. State of

                   Maharashtra ( (2020) 19 SCC 241) and the judgment

                   of this Court rendered in the case of Kathupalli

                   Venkata Sowmya v. State of A.P. ( 2022 SCC OnLine

                   AP 646).

                      In view of the ratio laid down in the above

                   judgments, issue notice before admission.

                      List the matter on 29.11.2022.

                      Print the name of learned Government Pleader for

                   Information and Public Relations Department.


                                                               _________
                                                                CMR, J.

cs