Yarraguntla Balachandrudu vs The Divisional Forest Officer
2024 Latest Caselaw 1113 AP

Andhra Pradesh High Court - Amravati

Yarraguntla Balachandrudu vs The Divisional Forest Officer on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

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             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.1173 of 2023

                             PROCEEDINGS SHEET

Sl.   DATE                              ORDER                              OFFICE
No.                                                                         NOTE

03. 09.02.2024                        I.A.No.1 of 2023
                      Mr. P. Nagendra Reddy, learned counsel for
                 the applicant, appears for the applicant.

                      This is an application seeking condonation of
                 125 days delay in preferring the writ appeal
                 against the judgment and order dated 15.06.2023
                 passed in W.P.No.22434 of 2014.

                      Learned counsel for the respondents/non-

applicants, does not have any objection to the application being allowed and the delay being condoned.

We have gone through the application and find that sufficient cause has been shown for getting the delay condoned.

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

List on 20.02.2024, for consideration.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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