Citation : 2024 Latest Caselaw 6633 AP
Judgement Date : 1 August, 2024
APHC010233082024
IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-
29
AT AMARAVATI [3446]
WRIT APPEAL NO: 585 of 2024
Gopalu Gaddamu ...Appellant
Vs.
Benakappagari Mallaiah and Others ...Respondent(s)
**********
SRIMAN, Advocate(s) for Petitioner(s)
G V REDDY, GP FOR PANCHAYAT RAJ RURAL DEV, , 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
Requirement of filing the certified copy of the order, dated 09.01.2024
passed in W.P. No.656 of 2024 is dispensed with.
Accordingly, this Interlocutory Application is disposed of.
I.A.No.2 of 2024
We have heard learned counsel for the applicants.
Sufficient cause has been made out.
The application is allowed. Leave is granted.
I.A.NO.3 of 2024
This is an application seeking condonation of 90 days delay in
preferring the writ appeal against the judgment and order dated 09.01.2024
passed in W.P.No.656 of 2024.
2
HCJ & RRRJ
WA_585_2024
We have heard learned counsel for the parties on the issue of
condonation of 90 days delay in preferring the writ appeal.
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: 585 of 2024
List on 08.08.2024, for consideration.
DHIRAJ SINGH THAKUR, CJ.
R RAGHUNANDAN RAO, J.
SSN
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