Patra Kamala Devi vs The State Of Andhra Pradesh
2023 Latest Caselaw 630 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.W.P.No.41306 of 2022
                                  PROCEEDING SHEET

Sl.                                                                               Office
No      DATE                                ORDER                                 Note
4     06.02.2023

RRR, J Sri N.Sri Hari, learned Standing Counsel for the Gram Panchayat seeks time to place the Judgment of the Hon'ble Supreme Court relating to the question of whether there can be a unilateral cancellation of Gift Deed.

Sri N.Sri Hari is also to obtain instructions as to whether building permission was taken for the construction of the structure which is sought to be demolished.

Post on 13.02.2023.

_________ RRR, J

RJS