V.Lakshminarayana Reddy vs The Authorized Officer/Chief ...
2022 Latest Caselaw 8007 AP

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      THE HON'BLE SRI JUSTICE A.V. SESHA SAI
                         &
 THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                  W.P. No.25792 OF 2022

JUDGMENT:(per A.V. Sesha Sai, J)


      A perusal of the material available on record shows

that earlier questioning the very same sale certificate dated

21.12.2021

, which is the subject matter of the present Writ

Petition, the petitioner herein filed W.P.No.4606 of 2022

and on the request made by the learned counsel for the

petitioner, the said Writ Petition was dismissed as

withdrawn on 23.02.2022. Questioning the same sale

certificate dated 21.12.2021, again the petitioner filed Writ

Petition No.19050 of 2022 and the said Writ Petition was

also disposed by this Court on 28.07.2022, with a direction

to the petitioner to take all steps in making necessary

application or raise objections, if any, required before the

D.R.T., in S.A.No.63 of 2022. Therefore, this Court does not

find any merit in the Writ Petition.

Accordingly, the Writ Petition is dismissed. No order

as to costs.

Miscellaneous petitions, if any, pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA

Date: 20.10.2022 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.25792 OF 2022 (per A.V. Sesha Sai, J)

Date: 20.10.2022

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