Telangana High Court
Vallepalli Siva Koteswara Rao vs The State Of Andhra Pradesh on 17 July, 2018
HON'BLE SRI JUSTICE A.V.SESHA SAI
W.P.No.24525 of 2018
ORDER:-
Heard the learned Counsel for the petitioner and Sri D.Ramesh Kumar, learned Standing Counsel for R.2 and Sri D.Seshadri, learned Standing Counsel for R.3.
When the matter is taken up, the written instructions furnished by the Zonal Assistant Director, A.P.Capital Regional Development Authority, Vijayawada are placed on record by the learned Government Standing Counsel for R.2. The said instructions, to the extent of their relevance for the purpose of this writ petition, read as under:-
"Now the request of the petitioners to reopen their BPS applications are in process so that they may pay the penal amount when their applications are enable to accept the payments."
Having regard to the above written instructions, the Writ Petition is disposed of, by placing on record the above said instructions.
Miscellaneous petitions pending, if any, shall stand disposed of. There shall be no order as to costs.
______________ A.V.Sesha Sai, J Date: 17.07.2018 smr