Andhra Pradesh High Court - Amravati
Podiyam Kovadayya, vs State Of Andhra Pradesh, on 28 July, 2022
Author: K. Suresh Reddy
Bench: K. Suresh Reddy
THE HONOURABLE SRI JUSTICE K. SURESH REDDY
WRIT PETITION NO.11924 of 2022
ORDER:-
Questioning the inaction on the part of the 2nd respondent in taking up appeal SRA.No.26 of 2022, the Petitioners filed the present Writ Petition.
Though, notices were served on respondent Nos.5 to 8, they did not choose to enter their appearance. After notice, the learned Government Pleader filed counter stating that SRA.No.26 of 2022 is pending before the 2nd respondent and they have no objection for issuing directions to the 2nd respondent to dispose of the above appeal within a time frame.
In that view of the matter, the present Writ Petition is disposed of, directing the 2nd respondent to take up SRA.No.26 of 2022 and dispose it as expeditiously as possible within a period of three (3) months from the date of receipt of a copy of this order after giving an opportunity to both sides. It is made clear that both the parties should co-operate with the disposal of the appeal. There shall be no order as to costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
_____________________ K. SURESH REDDY, J Date: 28.07.2022 SKB 2 THE HONOURABLE SRI JUSTICE K. SURESH REDDY WRIT PETITION No. 11924 of 2022 28.07.2022 SKB