S. Meharoon Bee, vs Syed Khadar Sharif,
2021 Latest Caselaw 2941 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.378 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                     ORDER                                     OFFICE
No.                                                                                          NOTE
2.    09.08.2021   MVR,J                                                                    Tr. to I-O
                                            S.A.No.378 of 2016                                folder
                                                                                             before
                                                                                            correctio
                          Heard Sri K.A.Narasimham, learned counsel for the                 ns if any.
                                                                                            Pl.verify.
                    appellants
                           Upon consideration of the decrees and judgments of
                    the trial Court as well as the 1st appellate Court, since the
                    following    substantial      questions    of     law    arise    for
                    determination in the second appeal, ADMIT.
                           1. Whether the Courts below are justified in
                             decreeing the suit declaring the right of the
                             respondent/plaintiff even though he did not

establish his possession to the property in dispute?

2. Whether the Courts below are justified in cancelling the proceedings of the Joint Collector and Revenue Divisional Officer, which were issued by them in discharging their official duties under the R.O.R.Act?

Issue notice to the respondent to submit arguments in respect of above substantial questions of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027) followed). List the matter during second week of November, 2021.

______ MVR,J I.A.No.1 OF 2021 Heard.

There shall be interim stay of all further proceedings including execution of the decree in O.S.No.427 of 2006 dated 29.07.2016 on the file of the Court of learned II Additional Junior Civil Judge, Chittoor, confirmed by the learned VIII Additional District Judge, Chittoor in A.S.No.1 of 2017 dated 25.01.2021, until further orders.

Notice.

______ MVR,J Pab