G Konappa vs State Of Andhra Pradesh
2023 Latest Caselaw 22 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No: W.P. No.42462 of 2022

                                    PROCEEDING SHEET

Sl.
                                                                                 OFFICE
No      DATE                                    ORDER
                                                                                 NOTE.
 .

1. 02.01.2023 NJS,J Transferr ed to io Heard learned counsel for the petitioners and folder learned Assistant Government Pleader for Revenue before correctio appearing for respondents 1 to 4. ns.

Issue notice to respondent No.5.

B/O Learned counsel for the petitioners is permitted KA to take out personal notice to respondent No.5 by RPAD and file proof of service.

List this case after four (4) weeks.

_______ NJS, J I.A.No.1 of 2022

Considering the submissions made and in view of the reliance placed on the decisions including the judgment reported in Ratnamma v. Revenue Divisional Officer, 2015(6) ALD Pg 609 (D.B.) etc., there shall be stay of all further proceedings as prayed for.

_______ NJS, J Note: Furnish C.C. in two days.

B/o.

BLV/LSP