Andhra Pradesh High Court - Amravati
Ch Chittaiah vs The State Of Ap on 4 June, 2020
on} en ; fed >» OURT OF ANONRA PRADESH AT AMARAVATI oh > iSHOW CAUSE NOTICE BEFORE ADMISSION) iN THE HIGH bbe & SLUR H DAY ne > < ecial Original Jur if af x < Petitioner on beh macs nthe Ragistry. takes APY : ie Gog 4 ¥ £ m ¥ rvice oe AY & ° s S885 OF 2020 NDF REST Y * A : fs oe. 2 ed ut , X SAS PRESENT THE HONOURABLE SRI JUSTICE A ¥ SESHA SAI oner is also permitted te take aul personal it ORDER:
® pet 2 ent Pieader fer Forests WRIT PETITION NO GOVE ice te 3° respondent, i ard respondent and Ale proof of s red counsel for th e Sue AOL ts 88 "_earned 8 te i.
} anda The Court made the following tice Pre respondents Tt and 2, RSIS SRS SERNA:
&8 Sh it is also brought ta the notice of thie Court by the learned counsel for petitioner that in similar circumstances in WUP.No. S58? of 2020, this Court granted Interim order and a copy of the said arder is aise placed on record.
Having regard to the same, the respondents are directed not fo xke any coercive steps pursuant fo the notice dated 13.08.2020.
Fost alang with WP No 868? of 2020,"
Sai-G. Srinivasakeddy ASSISTANT REGISTRAR HTRUE CORNY Pyle oe Far ASSISTANT REGISTRAR Fa,
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2. One Co to SRI} Y Advecate (OPUCI
3. Two Cis in GP for Forests, "High € Court of Andhra Fradesh. [OUT] AYSSd DATED: OOH R020 POST ALONG WITH WLP. NOUS88? OF S080 NOTIOE BEPORE ADMISSION WP. No. 8684 of 2020 - OR CHRECTION