Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 3065 AP

Andhra Pradesh High Court - Amravati

Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh on 1 April, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

APHC010135382024
                   IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-104
                                                           [3446]
                                AT AMARAVATI

                         WRIT APPEAL NO: 294 OF 2024

Peddapalle Naga Narasimha Reddy                                  ...APPELLANT

      Vs.

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

                                        **********

AISHWARYA NAGULA, Advocate(s) for Petitioner(s)

GP FOR MUNCIPAL ADMN URBAN DEV, N RANGA REDDY (SC MC
RSEEMA SPSR NLR), Advocate(s) for Respondent(s)

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

         DATE        : 1st April 2024

PC:
                             I.A.No.1 of 2024
       This is an application seeking condonation of 32 days delay in
preferring the writ appeal against the judgment and order dated 27.02.2024
passed in W.P.No.32429 of 2023.

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

       For the reasons mentioned in the accompanying affidavit filed in support
of the petition, the application is allowed and the delay is condoned.

                          WRIT APPEAL NO: 294 OF 2024

       List for consideration on 22.04.2024.



                                                     DHIRAJ SINGH THAKUR, CJ.


                                                      R RAGHUNANDAN RAO, J.

SSN