State Of Andhra Pradesh vs Mogaparthi Somababu
2024 Latest Caselaw 398 AP

Andhra Pradesh High Court - Amravati

State Of Andhra Pradesh vs Mogaparthi Somababu on 9 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                              63



                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.752 of 2021

                                 PROCEEDING SHEET

Sl.                                                                           OFFICE
         DATE                               ORDER
No.                                                                            NOTE

12.    09.01.2024                    I.A.No.2 of 2021
                          This     application       is    filed   by   the
                    petitioner/proposed          appellant         seeking
                    impleadment as party appellant No.6 in the writ
                    appeal.

                          We have gone through the application and
                    also heard learned counsel for the parties.

                          For     the      reasons        stated   in   the
                    accompanying affidavit filed in support of this
                    appeal, this application is allowed subject to just
                    exceptions. The applicant herein shall figure as
                    party appellant No.6 in this writ appeal and
                    other miscellaneous applications.

                                        I.A.No.1 of 2021

                          This application is filed for leave to prefer
                    a writ appeal against the judgment and order
                    dated 23.08.2021 passed in W.P.No.9409 of
                    2018.

                          We have gone through the application and
                    sufficient cause has been made out for allowing
                    the application.
                   2



      For the reasons mentioned above, this
Application is allowed. Leave to prefer the writ
Appeal against the judgment and order dated
23.08.2021

, passed in W.P.No.9409 of 2018 is granted.

List on 29.01.02024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J kbs