The Ap State Waqf Board vs Pyreddy Bala Chandra Reddy
2024 Latest Caselaw 6629 AP

Andhra Pradesh High Court - Amravati

The Ap State Waqf Board vs Pyreddy Bala Chandra Reddy on 1 August, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

APHC010419552023                                                  Bench Sr.No:-28
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                                                      [3446]
                                AT AMARAVATI

                          WRIT APPEAL NO: 28 of 2024

The Ap State Waqf Board and Others                                ...Appellant(s)

      Vs.

Pyreddy Bala Chandra Reddy and Others                         ...Respondent(s)

                                      **********

MOHAMMED GAYASUDDIN, Advocate(s) for Petitioner(s)

GP FOR SOCIAL WELFARE, Mr. O. Manoher Reddy, Senior Counsel
appearing for Mr. Suryam Gannavarapu, Advocate(s) for Respondent(s)

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

         DATE        : 1st August, 2024.

PC:
                                    I.A. No.1 of 2024

       There is a delay of 126 days in re-presenting the memo of appeal after
removal of defects.

       Learned counsel for the non-applicants has no serious objection to the
delay being condoned.

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

                                  I.A.NO.2 of 2024
       This is an application seeking condonation of 82 days delay in
preferring the writ appeal against the judgment and order dated 28.04.2023
passed in W.P.No.19769 of 2021.

       We have heard learned counsel for the parties on the issue of
condonation of 82 days delay in preferring the writ appeal.
                                       2
                                                                   HCJ & RRRJ
                                                                   WA_28_2024

      We are satisfied with the grounds reflected in the application and those
as were urged at the time of hearing. The application is allowed and the delay
is accordingly condoned.
                       WRIT APPEAL NO: 28 of 2024

      List on 22.08.2024 along with W.A.No.1044 of 2023, for consideration.




                                               DHIRAJ SINGH THAKUR, CJ.



                                                 R RAGHUNANDAN RAO, J.

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