LAWS(APH)-2021-3-87

STATE OF ANDHRA PRADESH Vs. THIRRI NAGA RAMANA

Decided On March 23, 2021
STATE OF ANDHRA PRADESH Appellant
V/S
Thirri Naga Ramana Respondents

JUDGEMENT

(1.) Heard Mr.P.Subhash, learned Government Pleader for Revenue (Assignment) appearing for the appellants. Also heard Ms.K.Aruna, learned counsel appearing for the respondents/writ petitioners.

(2.) I.A.No.1 of 2021 is an application for condonation of delay of 472 days in filing the connected writ appeal against the order of learned single Judge dated 28.04.2016 passed in W.P.No.26489 of 2015.

(3.) Paragraph Nos.2, 3, 4, 5 of the order of the learned single Judge read as follows: