Supreme Court - Daily Orders
Pentapati Pullarao vs Polavaram Project Authority . on 8 June, 2015
Bench: R.K. Agrawal, Amitava Roy
ITEM NO.3 COURT NO.4 SECTION PIL W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No. 300/2015
PENTAPATI PULLARAO Petitioner(s)
VERSUS
POLAVARAM PROJECT AUTHORITY AND ORS. Respondent(s)
(With application for directions and office report)
Date : 08/06/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE AMITAVA ROY
[VACATION BENCH]
For Petitioner(s) Mr. Subodh Markandeya, Sr. Adv.
Mr. Sravan Kumar K., Adv.
Mr. D. Mahesh Babu, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The petitioner has approached this Court by means of a public interest litigation instead of approaching the High Court.
In our considered opinion, it will be open for the petitioner to approach the Andhra Pradesh High Court.
The Writ Petition is dismissed on the above Signature Not Verified terms.
Digitally signed by Kalyani Gupta Date: 2015.06.08 15:28:28 IST Reason: [KALYANI GUPTA] [TAPAN KUMAR CHAKRABORTY] COURT MASTER COURT MASTER