Meriga Yesobu vs The State Of Andhra Pradesh
2023 Latest Caselaw 1972 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.8719 of 2023

                             PROCEEDING SHEET

Sl.
                                          ORDER

No DATE

17.04.2023 DR, J

Notice before admission.

As contended by the petitioner, the

respondents have not concluded enquiry within

the reasonable period as observed by this

Hon'ble Court in Joint Collector, Kurnool Vs.

A.Neelima reported in 1996 LawSuit (AP)

Time is granted to the learned

Government Pleader to get instructions. The

learned Government Pleader on the

instructions submitted that vide letter dated

26.11.2022, the 3rd respondent directed the 4th

respondent to conduct enquiry and submit the

report. The report is awaited.

Considering the submissions of both the

counsel and also in view of the observations

made by the Hon'ble Court in the above

referred judgment, the impugned proceedings

31.10.2022 is suspended.

Post after four(4) weeks.

_________ DR, J TPS/SNI