Sri Najappaagari Sivappa Naidu vs The State Of Ap
2024 Latest Caselaw 401 AP

Andhra Pradesh High Court - Amravati

Sri Najappaagari Sivappa Naidu vs The State Of Ap on 9 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                          69
             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.854 of 2023

                           PROCEEDINGS SHEET

Sl.   DATE                                ORDER                         OFFICE
No.                                                                      NOTE

08. 09.01.2024
                                     I.A.No.1 of 2023

                      We have gone through the application seeking
                 leave to prefer the present writ Appeal against the
                 judgment and order dated 01.12.2022 passed in
                 W.P.No.40218 of 2015 and the same is allowed.

                      Leave to prefer the writ Appeal against the
                 judgment and order dated 01.12.2022, passed in
                 W.P.No.40218 of 2015 is granted.

                                  I.A.No.2 of 2023

                      This is an application seeking condonation of
                 233 days delay in preferring the present writ
                 appeal against the judgment and order dated
                 01.12.2022 in W.P.No.40218 of 2015.

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

                      Accordingly, the application is allowed and
                 the delay is condoned.

                                W.A.No.854 of 2023

                      Notice   service     is   waived   by   learned
                 Government Pleader for Revenue appearing for
                                    2
                                                                    HCJ & RRR,J
                                                             W.A.No.854 of 2023

Sl.   DATE                            ORDER                           OFFICE
No.                                                                    NOTE
             respondent Nos.1, 2, 4, 5 and 6.

Notice service is waived by learned Government Pleader for Agriculture appearing for respondent No.3.

Mr. Kata Sambasiva Rao, learned counsel for respondent No.7, is present.

List on 20.02.2024.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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