Andhra Pradesh High Court - Amravati
Badava Kondalamma Sand Quarry Boatsman ... vs The State Of Andhra Pradesh, on 3 August, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: W.P.No.2931 of 2016 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 03.08.2022 DVSS, J Sri I.Koti Reddy, learned Standing Counsel for the Panchayat Raj states that the cause in the writ petition does not survive.
Learned counsel for the petitioner seeks time to ascertain the position.
List the matter on 10.08.2022.
__________ DVSS,J AG