Andhra Pradesh High Court - Amravati
T.V.Thota Rao vs The State Of Andhra Pradesh on 22 November, 2022
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4. A. Gopal Rao, S/o A RamaswarnyoRao aged about 72 years, Occ Extension Officer Retired Residing at Door No 9E/74 'Anantapur Road Kalayandurg, Anantapuramu District be and hereby are directed to show cause, either appearing in person or through Advocate, as to why in the circumstances:set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 12.12.2022, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
"Notice before admission. Learned Government Pleader for Services-AV takes notices for respondent Nos. 1 and 2. Sri G.Srinivasulu Reddy, learned Standing Counset for Zilla Praja Parishad takes notice for respondent No.3. Learned counsel for petitioner is permitted to take out personal notice to respondent No.4 by RPAD and file proof of service in the Registry. For filing counters, list the matter o0n.12.12.2022."
= Sdi- T.Madhavi os ASSISTANTRE RAR HTRUE:COPYII For ASSISTANT REGISTRAR To,
1. The Principal Secretary, State of :Andhra Pradesh, Panchayat Raj and Rural Department (E.!V) Department, Andhra Secretariat, Krishna District.
2. The Commissioner of Panchayat Raj and Rural Development, Andhra Pradesh, Vijayawada.
3. The Chief Executive Officer, Zilla Praja - Parishad, Visakhapatnam, Visakhapatnam District.
4. A. Gopal Rao, S/o A RamaswarnyoRao aged about 72 years, Occ Extension Officer Retired Residing at Door No 9E/74 Anantapur Road Kalayandurg, Anantapuramu District(1 to 4 by RPAD- along with a copy of petition and Affidavit)
5. One CC to SRI. B SUDHAKAR REDDY AND NEERAJA REDDY Advocate [OPUC]
6. Qne CC to SRI. G.SRINIVASULU REDDY, Advocate[OPUC]
7. Two CCsto GP FOR PANCHAYAT RAJ RURAL DEV ,High Court Of Andhra Pradesh. [OUT]
8. One spare copy i & HEGH COURT AVG DATED 22/9 12022 NOTICE SEFORE ADMISSION WP No dryers of 2083