Mallela Venkata Subba Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 5047 AP

Andhra Pradesh High Court - Amravati

Mallela Venkata Subba Reddy vs The State Of Andhra Pradesh on 3 July, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                          W.P.No.13801 of 2024

                            PROCEEDING SHEET

 Sl.                                                                      Office
                                           ORDER

No DATE Note

01. 03.07.2024 GRKP, J Heard Sri N.V. Sumanth, learned Counsel for the Writ Petitioner (appeared through video conference) and Ms. T. Radha Rani, learned Assistant Government Pleader for Revenue.

2. Learned Counsel for the Writ Petitioner is directed to place on record the Judgment rendered by the Hon'ble Supreme Court in Civil Appeal No.7461 of 2009 dated 14.03.2019 and also the Order passed by this Hon'ble High Court in W.P (PIL) No.108 of 2022.

3. List the matter on 08.07.2024 immediately after the Motion List.

____________ GRKP, J JKS