Andhra Pradesh High Court - Amravati
P. Venkateswara Rao, vs The Union Of India, on 3 December, 2024
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: W.P.No.7864 of 2024
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
15. 03.12.2024 TRR,J
This Court vide order, dated 19.11.2024
directed the respondents to produce the District
Survey Report and Cluster Map. The 3rd respondent has filed the District Survey Report but not filed the cluster map, as directed by this Court.
Learned counsel for the 3rd respondent would submit that the petitioner has not submitted the cluster map maintained by the Mines and Geology and the same is not available in the office of the 3rd respondent.
Learned counsel for the respondents 5 and 6 requested three weeks time for filing counter.
List the mater after three weeks.
________ TRR,J SPP