Andhra Pradesh High Court - Amravati
Vanaparthy Reddy Seshanka vs The State Ap on 14 February, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.W.P.No.2815 of 2023
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note
02 14.02.2023 RRR, J
The learned Government Pleader for
Revenue, on written instructions, submits that no member of "Perika Balija" Community is available in the area and as such the petitioners would not be entitled for grant of cast certificates.
The learned counsel for the petitioners disputes this fact.
The learned Government Pleader for Revenue is granted time for filing counter.
Post on 06.03.2023.
_________ RRR, J MJA 2