Chennupati Singaiah vs The State Of Ap
2024 Latest Caselaw 1262 AP

Andhra Pradesh High Court - Amravati

Chennupati Singaiah vs The State Of Ap on 14 February, 2024

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                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

          MAIN CASE No. WP(PIL).No.29 of 2024

                                        PROCEEDINGS SHEET

Sl.       DATE                                                              OFFICE
                                            ORDER

No                                                                           NOTE

01.   14.02.2024         Heard Mr. Ambati Sudhakar Rao, learned

counsel for the petitioner.

Notice service waived by Mr. C. Sumon, learned Government Pleader attached to the office of learned Advocate General, for respondent Nos.1,2 & 4.

Objections be filed.

Notices be issued for service upon respondent Nos.3 and 5 to 10.

Personal notice on respondent Nos.3 and 5 to 10 is permitted.

List on 06.03.2024.

In the meantime, any advertisement issued by the Government of Andhra Pradesh shall be in strict conformity with the guidelines prescribed by the Apex Court in the judgment in Common Cause v. Union of India [(2015) 7 SCC 1].

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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