SUPERINTENDENT OF POLICE Vs. ADARI SATYANARAYANA

JUDGEMENT

(1.) Heard Mr. N.Aswartha Narayana, learned Government Pleader for Services-I, for the appellants. Also heard Mr.P.Narasimha, learned counsel for the respondent/writ petitioner.

(2.) This Writ Appeal is preferred against the order dated 07.12.2020 passed in W.P.No. 22395 of 2020 on the ground that no effective opportunity was granted to the appellants to contest the proceedings.

(3.) In ground No.4, it is stated that the Writ Petition was filed on 27.11.2020 and the same was listed on 07.12.2020 and on the very same day, the Writ Petition was disposed of directing the Director General of Police, Andhra Pradesh, to comply with the directions in G.O.Rt.No.87 Home (Services-II) Department dated 31.01.2020.