MOHAMMAD MAHABOOBI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri T. D. Phani Kumar, learned counsel, representing Sri Ch. Naga Mehar Baba, learned counsel for the petitioners on record, and Sri G. Naresh Kumar, learned counsel, representing respondent No.2-Machilipatnam Municipal Corporation.

(2.) Notice has been accepted by the learned AGP for Municipal Administration, representing respondent No.1.

(3.) On 3/1/2023 Sri G. Naresh Kumar was granted time to obtain instructions. He submits that instructions have been received and in view of the stand taken by the 2nd respondent, recording the same, the petition may be disposed of.