N. Koteswara Rao vs State Of Andhra Pradesh,
2023 Latest Caselaw 952 AP

Citation : 2023 Latest Caselaw 952 AP
Judgement Date : 16 February, 2023

Andhra Pradesh High Court - Amravati

N. Koteswara Rao vs State Of Andhra Pradesh, on 16 February, 2023

Bench: Prashant Kumar Mishra, Ninala Jayasurya

23&24

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.P.Nos.17255 & 17445 of 2010

PROCEEDINGS SHEET Sl. DATE ORDER OFFICE No. NOTE

10. 16.02.2023 (Through Physical Mode)

I.A.No.1 of 2023 in W.P.No.17255 of 2010

This application, seeking permission to the applicant to come on record as legal representative of the deceased writ petitioner in W.P.No.17255 of 2010, so as to prosecute the said writ petition, is not opposed by the other side.

Therefore, on due consideration, this I.A. is allowed. Necessary incorporations be made in the cause-title.

W.P.Nos.17255 & 17445 of 2010

It is brought to our notice that the issue involved in these writ petitions may be covered by the judgment dated 28.08.2015 passed by the common High Court of Judicature at Hyderabad in W.A.No.702 of 2010 & batch.

Both the parties shall examine this aspect of the matter. Learned Government Pleader for Municipal Administration & Urban Development shall file counter before the next date of hearing.

Post these matters after three weeks.



                   PRASHANT KUMAR MISHRA, CJ                   NINALA JAYASURYA, J

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