Andhra Pradesh High Court - Amravati
B.Anandarao vs The State Of Andhra Pradesh on 1 August, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
WRIT PETITION No.23578 of 2022
ORDER:-
This petition under Article 226 of the Constitution of India is filed seeking to direct the respondents to consider the Form VI-A Application, submitted through online, dated 23.07.2021.
2. Today, when the case is taken up, the learned counsel for the petitioner limited his request to dispose of the Application submitted through online dated 23.07.2021.
3. Learned Assistant Government Pleader for Revenue readily agreed to dispose of the said application, in accordance with law.
4. Recording the submissions of the learned Counsel for the petitioner and the learned Assistant Government Pleader for Revenue, the Writ Petition is disposed of directing the respondents to dispose of Application submitted by the petitioner through online dated 23.07.2021 within four (04) weeks from the date of receipt of a copy of this order, if the said application is in compliance of the mandatory requirement under the provisions of Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (Act No. 26 of 1971) and rules framed therein. There shall be no order as to costs.
Consequently miscellaneous applications pending, if any in the Writ Petition, shall also stand closed.
__________ D.RAMESH,J Date: 01.08.2022 tm THE HON'BLE SRI JUSTICE D.RAMESH WRIT PETITION No.23578 of 2021 Date : 01-08-2022 tm HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:W.P.No.15807 of 2022 PROCEEDING SHEET SL.
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01. 16.06.2022 DR, J
Writ Petition is disposed of. (VSO) _______ DR,J PA.
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