Vasanagesh, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 596 AP

Citation : 2024 Latest Caselaw 596 AP
Judgement Date : 12 January, 2024

Andhra Pradesh High Court - Amravati

Vasanagesh, vs The State Of Andhra Pradesh, on 12 January, 2024

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.W.P.No.351 of 2024

                            PROCEEDING SHEET
Sl.                                                                             OFFICE
        DATE                              ORDER
No.                                                                              NOTE

03.   12.01.2024 GRKP,J


                       Heard Sri V.Venugopala Rao, Ld. Senior
                Counsel assisted by Sri E.Sambasiva Pratap,
                Ld.    Counsel      for   the   Writ     Petitioner      and
                Smt.      Padmavathi         Padnavis,      Ld.    Counsel
                appearing for the Respondent No.4.

2. On 10.01.2024, this Court has directed the Registry to post this matter today, granting sometime to the Ld. Counsel for the Respondents to obtain instructions in this regard.

3. Ld. Counsel appearing for the Respondent No.4 would submit that the Counter-Affidavit would be required to be filed in this Writ Petition.

4. Let Counter-Affidavit be filed within three weeks. Two weeks thereafter for filing Rejoinder, if any.

5. List the matter on 23.02.2024.

6. In the meantime, the operation of the Impugned Orders dated 05.05.2023 and 09.05.2023 (Exs.P1 and P2) shall stand (Contd...)

12-01-2024 (Contd...)

suspended in view of the Para No.72 of the Judgment of the full Bench of this Court in N.Ravindra Murthy vs. Shri Veerabhadra Swamy Temple, Bonthupally, Medak District and others (2008 (3) ALD 372 (FB)).

__________ GRKP,J

MDP