Andhra Pradesh High Court - Amravati
Karri Bapiraju vs The State Of A.P. on 16 September, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: WRIT PETITION NO.25034 OF 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
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4 16.09.2022 DEV,J
In compliance of the order dated 07.09.2022,
Dr. K. Madhavi Latha, Collector, East Godavari
District is present before this Court.
Learned Government Pleader for Panchayat
Raj and Rural Development placed before this Court
the action taken report dated 14.09.2022. Learned
Government Pleader submits that, due to
miscommunication between the office of the learned
Government Pleader for Panchayat Raj and learned
Government Pleader for Revenue, the order of this
Court is not communicated to the second
respondent within time. Due to that reason, there is
some delay in filing the action taken report.
The second respondent who is present before this Court also in her affidavit tendered apology for causing delay in filing the action taken report.
Considering the same, the appearance of the second respondent is dispensed with.
Learned counsel for the petitioner sought time to file his objections to the action taken report.
Post on 30.09.2022.
_______ DEV, J sp