The Assistant Commissioner, vs T. Himachalapathy Reddy
2021 Latest Caselaw 3143 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.380 of 2021
                                  PROCEEDING SHEET
Sl.  Date                                    ORDER                                 OFFICE
No.                                                                                 NOTE
4 23.08.2021     MVR,J

                         Heard the learned Government Pleader for
                 Appeals and Arbitration.
                         ADMIT.
                         The following are the substantial questions of
                 law.
                    1.

Whether the lower appellate court is right that the plaintiffs are the rightful owners of the plaint schedule property in view of the new enactment of the Act of Andhra Pradesh (Andhra Area) Inams (Abolition and conversion into Ryotwari) Act, 1956?

2. Whether the lower appellate court is right in referring the judgment of Raavi Satish vs. State of Andhra Pradesh which was overruled by this Hon'ble Court in judgment of Vinjamuri Rajagopala Chary and others vs. Principal Secretary, Revenue Department, Hyderabad and others reported in W.A.Nos.343 of 2015 and batch dated 23.12.2015?

List during the 3rd week of November, 2021.

_____ MVR,J I.A.No.1 of 2021

Heard learned Government Pleader for Appeals and Arbitration and Sri N.V.Sumanth, learned counsel on behalf of M/s. Indus Law Firm. There shall be interim stay of operation of the decree in A.S.No.15 of 2020 on the file of the Court of the learned Senior Civil Judge, Puttur, Chittoor District dated 28.04.2021, until further orders.

_____ MVR,J RR