Andhra Pradesh High Court - Amravati
The State Of Ap vs Murram Madhava Reddy on 18 January, 2023
81
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.A.No.63 of 2023
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1.18.01.2023 (Through Physical Mode) I.A.No.1 of 2023 On due consideration, this application for condoning the delay of 359 days in preferring the writ appeal is allowed, condoning the said delay.
W.A.No.63 of 2023 It is brought to the notice of this Court by the learned Government Pleader for Panchayat Raj & Rural Development appearing for the appellants that identical issue is pending consideration in W.A.No.991 of 2022 and the following interim order has been passed in the said writ appeal:
"Heard learned Advocate General appearing for the appellants.
Post this case on 19.01.2023.
Till the next date of hearing, operation of the order dated 29.11.2022 passed by the learned single Judge in W.P.No.19818 of 2021 shall remain stayed.
It is made clear that this interim order shall remain confined to W.P.No.19818 of 2021 preferred by the writ petitioner and would not apply to other matters decided by common order."
On due consideration, we are inclined to pass interim order in this case also on similar lines.
Accordingly, operation of the order dated 07.01.2022 Sl. DATE ORDER OFFICE No. NOTE passed by the learned single Judge in W.P.No.496 of 2022 shall remain stayed till the next date of hearing.
Post this case along with W.A.No.991 of 2022.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn/PSA