The Government Of Andhra Pradesh, vs Bandaru Yadagiri,
2022 Latest Caselaw 1784 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                     W.A.No.449 of 2016
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

          The present appeal is arising out of Order dated 10.02.2009,

passed by the learned Single Judge in W.P.No.518 of 2008.


          Learned counsel for respondent Nos.1, 6 and 7 (plaintiffs) is

fair enough in stating that the present appeal be disposed with a

liberty to the plaintiffs to file an appropriate application for grant

of injunction in the pending civil proceedings and for a period of

thirty days, parties be directed to maintain status quo.

Learned counsel for the State Government is fair enough in

accepting the aforesaid prayer.

Therefore, status quo will continue for a period of thirty days

from today and the plaintiffs shall be free to move appropriate

application for grant of injunction in the pending civil proceedings.

With the aforesaid, the Writ Appeal stands disposed of.

No costs.

::2::

As a sequel, Miscellaneous Petitions, pending if any, stand

disposed of.

______________________________ SATISH CHANDRA SHARMA, CJ

_____________________________ ABHINAND KUMAR SHAVILI, J Date: 07-04-2022

Note:

CC today B/o LUR