K. Satyanarayana vs The State Of Andhra Pradesh
2024 Latest Caselaw 8199 AP

Andhra Pradesh High Court - Amravati

K. Satyanarayana vs The State Of Andhra Pradesh on 10 September, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010887882018
                      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: 1575/2018

Between:

K. Satyanarayana and Others                                      ...APPELLANT(S)

                                       AND

The State Of Andhra Pradesh and Others                       ...RESPONDENT(S)

Counsel for the Appellant(S):

1. S RAHUL REDDY

Counsel for the Respondent(S):

1. S LAKSHMINARAYANA REDDY(SC FOR GVMC)

2. GP FOR REVENUE (AP)

3. P BALAJI VARMA

4. VENNA HEMANTH KUMAR(CENTRAL GOVERNMENT COUNSEL)

5. S RAHUL REDDY

The Court made the following Judgment:

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

vakalat for the appellants.

Registry is directed to issue notice to the appellants. Sri P. Balaji Varma, learned counsel for the respondents seeks leave to

send personal notice to the appellants in the address shown in the cause title.

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

personal notice to the appellants 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