Alhaj Syed Akbar Bukhari, vs State Of Andhra Pradesh,
2024 Latest Caselaw 3046 AP

Andhra Pradesh High Court - Amravati

Alhaj Syed Akbar Bukhari, vs State Of Andhra Pradesh, on 1 April, 2024

Author: R.Raghunandan Rao

Bench: R.Raghunandan Rao

     APHC        IN THE HIGH COURT OF ANDHRA PRADESH       Bench Sr.No:-97
 010080982024                                                  [3446]
                             AT AMARAVATI


                       WRIT APPEAL NO: 206 of 2024



Alhaj Syed Akbar Bukhari,                               ...APPELLANT

        Vs.

State Of Andhra Pradesh and Others                   ...RESPONDENT(S)



                                 **********

GHANTA RAMA RAO, Sr. Advocate represented vice GHANTA SRIDHAR, Advocate(s) for Petitioner(s)

GP FOR REGISTRATION AND STAMPS (AP), SODUM ANVESHA, Advocate(s) for Respondent(s)

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE R.RAGHUNANDAN RAO

DATE : 1st April 2024

P.C :

I.A.No.1 of 2024

Requirement of filing the certified copy of the order, dated 10.08.2022, passed in I.A.No.1 of 2022 in W.P.No.23644 of 2022, is dispensed with.

Accordingly, this I.A. is disposed of.

This is an application seeking leave to file an appeal against the judgment and order dated 10.08.2022, passed in I.A.No.1 of 2022 in W.P.No.23644 of 2022.

We have heard learned counsel for the applicant. Sufficient cause has been shown to allow the application.

For the reasons mentioned above, the application is allowed. Leave to file appeal against the judgment and order dated 10.08.2022, passed in I.A.No.1 of 2022 in W.P.No.23644 of 2022 is granted.

This is an application seeking condonation of 495 days delay in preferring the appeal against the judgment and order dated 10.08.2022 in I.A.No.1 of 2022 in W.P.No.23644 of 2022.

Learned counsel for the respondents has no serious objection for the delay being condoned and the application being allowed.

For the reasons mentioned in the application, the same is allowed and the delay is condoned. The appeal is taken up for consideration.

WRIT APPEAL NO: 206 of 2024

The Writ Appeal is disposed of.

(vide separate judgment)

DHIRAJ SINGH THAKUR, CJ

R.RAGHUNANDAN RAO, J SRT