Muddada Govindarajulu, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 2986 AP

           HIGH COURT OF ANDHRA PRADESH
               MAIN CASE: W.P. No. 7745 of 2023

                            PROCEEDING SHEET

SL.     DATE                                 ORDER                            OFFICE
NO.                                                                            NOTE

03.   09.05.2023   RNT, J

                                       I.A.No.2 of 2023
                          This application is filed for impleadment of
                   the proposed respondents No.3 & 4.

The petitioner wants to implead Srikakulam Urban Development Authority and the Village Gram Panchayat of Narasannapeta as respondents No.3 & 4.

2. Considering the averments made in the affidavit, the Application is allowed.

3. Let the proposed respondents be impleaded as respondents No.3 & 4 in the writ petition.

4. Sri K. Srinivasulu Reddy, learned counsel, appears for respondent No.2 & newly impleaded respondents No.3 & 4.

_________ RNT, J W.P.No.7745 of 2023 "Separate judgment is passed disposing of the writ petition."

_________ RNT, J

Dsr