Andhra Pradesh High Court - Amravati
Settypalli Sanjeeva Reddy vs The State Of Ap on 4 September, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: WRIT PETITION No.23077 of 2023
PROCEEDING SHEET
Sl. OFFICE
No. DATE ORDER NOTE
1. 04.9.2023 NJS, J
W.P. No.23077 of 2023
Heard learned counsel for the petitioners
and learned Assistant Government Pleader for
Revenue representing respondent Nos.1 to 4,
who seeks time to secure written instructions in the matter.
Considering the submissions made and perusing the material on record, including the order dated 19.6.2023 in W.P.No.14239 of 2023, and in view of the reliance placed on the decision of the Hon'ble Division Bench in Sannepalli Nageswar Rao vs. District Collector, Khammam, reported in 2002 (4) ALD 497 (DB), there shall be interim suspension, as prayed for, for a period of eight (8) weeks.
List the matter along with W.P.No.14239 of 2023.
_________ NJS, J vasu