Gutla Samuel vs The State Of Ap
2023 Latest Caselaw 491 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.1918 of 2023

JUDGMENT:-

      It has been pointed out by Sri G.Naresh Kumar, learned

counsel representing the respondent No.3 that the English

translated copy of provisional order dated 18.01.2023, which is

challenged by the petitioner No.1, is incomplete. In the

vernacular, provisional order/notice, there is reference to

W.P.No.40434 of 2022 filed by the 3rd party against the

petitioners' father and the orders passed therein, but the same

has not been translated in English in the copy annexed.

2. The aforesaid has not been disputed.

3. The petition contains declaration at Page No.1 that "all

the documents annexed to the petition in vernacular are

accompanied by the English translation, true, correct and

complete in all respects".

4. What the Court finds is that the declaration is incorrect.

5. The writ petition is dismissed for the aforesaid reason,

however granting liberty to the petitioners as prayed, to file

fresh writ petition, complete in all respects.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 30.01.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1918 of 2023

Date: 30.01.2023

Scs