Andhra Pradesh High Court - Amravati
Muddada Bala Bhupala Naidu vs The State Of Andhra Pradesh on 8 July, 2022
Author: D Ramesh
Bench: D Ramesh
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
WRIT PETITION No.19751 OF 2022
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
01. 08.07.2022 DR, J:
Heard arguments of learned counsel
for the petitioner and the learned Assistant
Government Pleader appearing for the
respondents.
In view of the law decided by this Court in Writ Petition No.16656 of 2020, dated 21.10.2020 (Duggirala Ayyanna v. The State of Andhra Pradesh), there shall be an interim direction to the respondents not to disturb the physical features of the Gorje (Road) situated in Survey Nos.117 to 119/1 of Chakipalli Village, Tekkali Mandal, Srikakulam District.
Post after four (4) weeks.
____________ DR, J Dsh