Manthena Kruthik Varma vs K. Satyanarayana
2024 Latest Caselaw 8198 AP

Andhra Pradesh High Court - Amravati

Manthena Kruthik Varma vs K. Satyanarayana on 10 September, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

APHC010890752018
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                          [3488]
                            (Special Original Jurisdiction)

                   TUESDAY, THE TENTH DAY OF SEPTEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

        THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

               THE HONOURABLE SRI JUSTICE HARINATH.N

                         WRIT APPEAL NO: 1587/2018

Between:

Manthena Kruthik Varma                                             ...APPELLANT

                                     AND

K Satyanarayana and Others                                 ...RESPONDENT(S)

Counsel for the Appellant:

1. P BALAJI VARMA

Counsel for the Respondent(S):

1. S LAKSHMINARAYANA REDDY(SC FOR GVMC)

2. GP FOR REVENUE (AP)

3. VENNA HEMANTH KUMAR(CENTRAL GOVERNMENT COUNSEL)

4. S RAHUL REDDY

5. GP MUNCIPAL ADMN AND URBAN DEV(AP)

The Court made the following Judgment:

It is stated that Sri S. Rahul Reddy, learned counsel has given up

vakalat for respondents 1 & 2.

Registry is directed to issue notice to respondents 1 & 2. Sri P. Balaji Varma, learned counsel for the appellant seeks leave to

send personal notice to respondents 1 & 2 in the address shown in the cause

title.

Sri P. Balaji Varma, the learned counsel is permitted to take out

personal notice to respondents 1 & 2 by RPAD as well as by way of substitute

service of notice of publication in the District Edition of Telugu newspaper - in

Eenadu in Visakhapatnam District, and file proof of service by the next date of

hearing.

Post on 30.09.2024.

________________________ R RAGHUNANDAN RAO, J

______________ HARINATH.N, J

MJA