V. Chinna Venkata Ramana, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1645 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.6470 of 2023

                             PROCEEDING SHEET

Sl.
                                              ORDER

No DATE

23.03.2023 DR, J

The learned counsel for the petitioner has

submitted that the impugned proceedings

issued by the 2nd respondent dated 20.02.2023

is contrary to Control Orders, 2018 and also

the observations made by this Court in number

of Judgments, wherein the authority has

passed the impugned proceedings without

initiating any proceedings under Clause 20(i)

of Control Order, 2018.

Despite granting time, the learned

counsel for the respondents could not able to

place any instructions in the matter.

Considering the submissions of the

learned counsel for the petitioner and on

perusal of the impugned orders

dated 20.02.2023, as the impugned orders are

passed without initiation of any proceedings

against the petitioner, the impugned

proceedings of the 2nd respondent

dated 20.02.2023 is suspended, pending

further orders.

Post after four(4) weeks.

_________ DR, J TM