Citation : 2024 Latest Caselaw 10288 AP
Judgement Date : 14 November, 2024
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No.: W.P.No.27685 of 2023
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
4 14.11.2024
GRKP, J
Heard Sri V.V.Satish, learned Counsel for the Writ Petitioner, Sri Arjun Chowdary, learned Asst. Government Pleader for Revenue.
2. Learned Counsel for the Writ Petitioners has submitted a Notice bearing Computer No. 22076/2017/F2, Dt:05.07.2024 issued by the Collector's Office, Visakhapatnam. Copy of it has been served on the learned Asst. Government Pleader and the same is taken on record.
3. The said Notice would indicate that the District Collector has decided to hear the Writ Petitioners in-person duly providing an opportunity to the Writ Petitioners and to pass appropriate Orders in accordance with the full Bench Judgment reported in Vinjamuri Rajagopala Chary and others V. Principal Secretary, Revenue Department, Hyderabad and others; (W.A.343 of 2015) of High Court of Andhra Pradesh.
4. Sri V.V.Satish, learned Counsel for the
SL. DATE ORDER OFFICE NO. NOTE Writ Petitioners would also submit that as per the Notice, hearing has commenced from 08.07.2024 onwards and it is in progress.
5. In this view of the matter, prima facie, this Court is of the view that the present Writ Petition may have become infructuous since the District Collector has issued Notice for de novo enquiry.
6. Sri Arjun Chowdary, learned Asst. Government Pleader is directed to obtain Written Instructions from the District Collector, Visakhapatnam, before the next listing.
7. List this matter on 23.11.2024.
________
GRKP, J
Mnr
SL. DATE ORDER OFFICE
NO. NOTE
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