Arjuna Maharana vs The State Of Andhra Pradesh
2024 Latest Caselaw 3054 AP

Andhra Pradesh High Court - Amravati

Arjuna Maharana vs The State Of Andhra Pradesh on 1 April, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE : W.P.No.7867 of 2024 PROCEEDING SHEET

Sl. Date ORDER OFFIC No. E NOTE

1) 01.04.2024 SRS,J Learned counsel for the petitioner shall file copies of the judgments in the suits filed before the trial Courts as pleaded in the writ affidavit and also registered document dated 22.03.1971 regarding title of the petitioner over the subject property.

List the matter on 16.04.2024.

_________ SRS, J KA