Andhra Pradesh High Court - Amravati
Thogarakunta Shakur Basha vs The State Of Ap on 19 October, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.No.34159 of 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 19.10.2022 NJS, J
I.A.No.2 of 2022
Heard the learned counsel for the petitioner and the
learned Assistant Government Pleader appearing for the
respondents 1 to 5.
Issue notice to the 6th respondent, returnable in four (4) weeks.
Learned counsel for the petitioner is also permitted to take out personal notice to the 6th respondent by RPAD and file proof of service, in the Registry, by the next date of adjournment.
_____ NJS, J I.A.No.1 of 2022 Considering the submission made that the proceedings initiated before the 4th respondent is without jurisdiction and in view of the reliance placed on the decision of this Court in Ratnamma vs. The Revenue Divisional Officer, Dharmavaram, Ananthapur District and Others [2004 (2) ALT 457], there shall be interim stay of all further proceedings in ROR Case No.54 of 2022 on the file of the 4th respondent, for a period of eight (8) weeks.
_____ NJS, J W.P.No.34159 of 2022 List this case after six (6) weeks.
_____ NJS, J IS