JUDGEMENT
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(1.) Heard Sri Allam Ramesh, learned counsel for the petitioner, and Sri Kasa Jaganmohan Reddy, learned Standing Counsel for Respondent No.5/APCRDA.
(2.) Despite the fact that most of the respondents had already appeared on 16.12.2019 till date no counter-affidavit has been filed and now again learned Standing Counsel is requesting for granting further time for filing counter-affidavit.
(3.) Considering the nature of the dispute raised in the present writ petition and elapse of much time, the Court is of the opinion that it would be futile exercise to further defer the matter.;
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