Andhra Pradesh High Court - Amravati
Peddapalli Narasamma vs The State Of Andhra Pradesh, on 17 July, 2025
APHC010358462025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
THURSDAY,THE SEVENTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 18117/2025
Between:
Peddapalli Narasamma and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. D KRISHNA MURTHY Counsel for the Respondent(S):
1. GP FOR REVENUE The Court made the following:
Learned Government Pleader for Revenue takes notice for respondents 1 to 5 and seeks time to get instructions.
Learned counsel for the petitioner is permitted to take out notice to 6th respondent by RPAD and file proof of service.
List on 07.08.2025.
SUBBA REDDY SATTI,J KA