STATE OF ANDHRA PRADESH Vs. VARLA RAMAIAH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned interim order passed by the High Court for the State of Andhra Pradesh at Amravati in I.A. No.1/2020 in Writ Petition No.6562 of 2020 and Writ Petition No.6711 of 2020 by which while admitting the writ petitions the High Court has stayed all further proceedings pursuant to the G.O. Rt. No.1411 dtd. 26/6/2019 and G.O. Rt. No.344 dtd. 21/2/2020, the State of Andhra Pradesh has preferred the present appeals.

(2.) The facts leading to the present appeals in nutshell are as under:

(3.) Shri S. Niranjan Reddy, learned Senior Advocate appearing on behalf of the State of Andhra Pradesh has submitted that High Court has stayed the further proceedings of the respective G.Os mainly on the following grounds: