Andhra Pradesh High Court - Amravati
The State Of Ap vs Murram Madhava Reddy on 18 January, 2023
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.A.No.76 of 2023
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1.18.01.2023 (Through Physical Mode) It is brought to the notice of this Court by the learned Government Pleader for Panchayat Raj & Rural Development appearing for the appellants that identical issue is pending consideration in W.A.No.991 of 2022, wherein, vide interim order dated 12.12.2022, operation of the common order dated 29.11.2022, which is under challenge in the present writ appeal, has been stayed insofar as the writ petition from which the said writ appeal has arisen. The said interim order dated 12.12.2022 reads as under:
"Heard learned Advocate General appearing for the appellants.
Post this case on 19.01.2023.
Till the next date of hearing, operation of the order dated 29.11.2022 passed by the learned single Judge in W.P.No.19818 of 2021 shall remain stayed.
It is made clear that this interim order shall remain confined to W.P.No.19818 of 2021 preferred by the writ petitioner and would not apply to other matters decided by common order."
On due consideration, we are inclined to pass interim order in this case also on similar lines.
Accordingly, operation of the order dated 29.11.2022 passed in I.A.No.2 of 2022 in W.P.No.496 of 2022 shall remain stayed till the next date of hearing. It is made clear that this Sl. DATE ORDER OFFICE No. NOTE interim order shall remain confined to W.P.No.496 of 2022 alone and would not apply to other matters decided by common order.
Post this case along with W.A.No.991 of 2022.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn/PSA