Andhra Pradesh High Court - Amravati
Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh on 1 April, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
APHC010135382024
IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-104
[3446]
AT AMARAVATI
WRIT APPEAL NO: 294 OF 2024
Peddapalle Naga Narasimha Reddy ...APPELLANT
Vs.
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
**********
AISHWARYA NAGULA, Advocate(s) for Petitioner(s)
GP FOR MUNCIPAL ADMN URBAN DEV, N RANGA REDDY (SC MC
RSEEMA SPSR NLR), Advocate(s) for Respondent(s)
CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
SRI JUSTICE R RAGHUNANDAN RAO
DATE : 1st April 2024
PC:
I.A.No.1 of 2024
This is an application seeking condonation of 32 days delay in
preferring the writ appeal against the judgment and order dated 27.02.2024
passed in W.P.No.32429 of 2023.
Learned counsel for the respondents has no serious objection to the
application being allowed and the delay being condoned.
For the reasons mentioned in the accompanying affidavit filed in support
of the petition, the application is allowed and the delay is condoned.
WRIT APPEAL NO: 294 OF 2024
List for consideration on 22.04.2024.
DHIRAJ SINGH THAKUR, CJ.
R RAGHUNANDAN RAO, J.
SSN