These Applications Are Filed ... vs Sesha Sai
2023 Latest Caselaw 3840 AP

15 & 16

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A. Nos.1800 & 1778 of 2017

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE No. NOTE

3. 08.08.2023 I.A.No.2 of 2017 in W.A. No.1800 of 2017 (W.A.M.P. No.3485 of 2017) AND I.A. No.1 of 2017 in W.A. No.1778 of 2017 (W.A.M.P. No.3438 of 2017)

These applications are filed seeking leave to implead the State of Andhra Pradesh, represented by its Principal Secretary, Revenue Department, Andhra Pradesh Secretariat, Velagapudi, Amaravathi, Guntur District, first petitioner herein, as first appellant in the writ appeals.

Leave granted.

Accordingly, these applications are ordered.

W.A. Nos.1800 & 1778 of 2017

Both the appeals are disposed of.

(vide separate common judgment).

DHIRAJ SINGH THAKUR, CJ A. V. SESHA SAI, J

AMD/SCH