State Of Andhra Pradesh, vs S.V. Mahesh Madhava Kumar Reddy
2024 Latest Caselaw 1115 AP

Andhra Pradesh High Court - Amravati

State Of Andhra Pradesh, vs S.V. Mahesh Madhava Kumar Reddy on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                             20

             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.1738 of 2018

                             PROCEEDINGS SHEET

Sl.   DATE                             ORDER                               OFFICE
No.                                                                         NOTE

06. 09.02.2024                     I.A.No.1 of 2018
                      Learned    Government      Pleader    for   Land
                 Acquisition, appears for the applicants.

                      This is an application seeking condonation of
                 116 days delay in preferring the writ appeal
                 against the judgment and order dated 02.07.2018
                 passed in W.P.No.20837 of 2015.

                      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 19.02.2024, for consideration.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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