D Nageswaramma vs The State Of Andhra Pradesh
2023 Latest Caselaw 4757 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: WRIT PETITION No.26119 of 2023

                        PROCEEDING SHEET
Sl.                                                                       OFFICE
No. DATE                             ORDER                                 NOTE

 1. 06.10.2023 NJS, J
                            W.P. No.26119 of 2023
                    Heard         learned     counsel       for     the
              petitioner,    who     contends      that      the    4th
              respondent      is     constructing       a    Church,

without permission from the Competent Authority i.e., the 2nd respondent, and the same is not sustainable. In support of his contention, he placed reliance on the judgment of a Learned Single Judge of this Court in Writ Petition No.9906 of 2021, dated 22.4.2022.

List the matter on 09.10.2023 in Motion List, to enable the learned Assistant Government Pleader for Revenue to secure specific instructions from the 2nd respondent.

_______ NJS, J vasu