Supreme Court - Daily Orders
P.V. Krishnaiah vs Union Of India And Others on 6 January, 2014
ITEM NO.63 COURT NO.3 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).38011/2013
(From the judgement and order dated 08/10/2013 in PIL No.435/2013 of the
HIGH COURT OF A.P. AT HYDERABAD)
P.V. KRISHNAIAH Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(With appln(s) for permission to file synopsis & list of dates and
permission to appear and argue in-person and with prayer for interim relief
and office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Petitioner-In-Person.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Once the Central Government takes a decision one way or the other on the bifurcation of the State of Andhra Pradesh, the petitioner who appears as a party in-person, would be at liberty to question the same in an appropriate forum and all the contentions that he had raised before the High Court are kept open to be agitated by him by filing a writ petition in the changed circumstances. With these observations, this special leave petition is rejected.
(A.S. BISHT) (VINOD KULVI)
A.R.-CUM-P.S. ASSTT. REGISTRAR