LAWS(APH)-2009-8-3

BODAPATI MARKONDA NAIDU Vs. STATE OF ANDHRA PRADESH

Decided On August 06, 2009
BODAPATI MARKONDA NAIDU Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) THE learned advocate for the appellant has submitted that respondent No. 3 is not a necessary party and, therefore, he may be permitted to be deleted. He has further submitted that even while hearing the writ petition, no notice was issued to respondent no. 3 before the petition was rejected.

(2.) PERMISSION for deletion of respondent no. 3 is granted Respondent No. 3 stands deleted.

(3.) ADMIT. At the request of the learned advocates, the appeal is finally heard today.