Vuppu Rama Subba Reddy vs The State Of Andhra Pradesh
2023 Latest Caselaw 5309 AP

Citation : 2023 Latest Caselaw 5309 AP
Judgement Date : 4 November, 2023

Andhra Pradesh High Court - Amravati

Vuppu Rama Subba Reddy vs The State Of Andhra Pradesh on 4 November, 2023

Bench: Ninala Jayasurya

             HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

      MAIN CASE No: Writ Petition No.27959 of 2023

                              PROCEEDING SHEET

SL.     DATE                             ORDER                               OFFICE
NO.                                                                           NOTE
 2)   04.11.2023 NJS, J
                      Learned Assistant Government Pleader for
                  Panchayat      Raj   placed   copy   of   the    written
                  instructions dated 20.10.2023 received from the
                  5th respondent for perusal of this Court.             It

appears that the authorities concerned have overlooked the decree and judgment dated 11.02.2020 in O.S.No.6 of 2014 on the file of the Court of Junior Civil Judge, Lakkireddipalli by furnishing the instructions to the learned Assistant Government Pleader for Panchayat Raj.

Let the appropriate instructions be obtained and counter be filed by the date of next adjournment.

List the matter after two (02) weeks in the motion list.

In the meanwhile, learned counsel for the petitioner is permitted to take out personal notice on respondents 10 to 12 by registered post with acknowledgment due and file proof of service into the Registry by the date of next adjournment.

The 6th respondent-Gram Panchayat and also 2nd respondent shall also file their counters, if any, by the date of next adjournment.


                                                                  _______
                                                                  NJS, J
                                                                  ARR/KSJ
 SL.   DATE   ORDER   OFFICE
NO.                   NOTE