The State Of Ap vs Malla Venkateswara Rao
2024 Latest Caselaw 8244 AP

Andhra Pradesh High Court - Amravati

The State Of Ap vs Malla Venkateswara Rao on 10 September, 2024

APHC010319212024                                                          Bench
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                                                         Sr.No:-89
                                AT AMARAVATI                              [3483]

                          WRIT APPEAL NO: 669 of 2024

The State Of Ap and Others                                 ...Appellant(s)

      Vs.

malla venkateswara rao                                            ...Respondent

                                   **********

Ms. S. Pranathi, ld. Spl. GP appearing vice GP for Forests, Advocate(s) for
Petitioner(s)

Mr. N B Chandra Sekhar, Advocate(s) for Respondent(s)

         CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
                 SRI JUSTICE RAVI CHEEMALAPATI

         DATE      : 10th September, 2024.

PC:
                               I.A.No.1 of 2024
       This is an application seeking condonation of 105 days delay in
preferring the writ appeal against the judgment and order dated 11.03.2024,
passed in W.P.No.1077 of 2024.

       Learned counsel for respondent/non-applicant does not have any
objection to the application being allowed and the delay being condoned.

       For the reasons stated in the accompanying affidavit filed in support of
the petition, the application is allowed and the delay is condoned.
                             W.A.No.669 of 2024
       List for consideration on 17.09.2024.



                                                DHIRAJ SINGH THAKUR, CJ.


                                                    RAVI CHEEMALAPATI, J.

SSN