Kamisetty Venkataswamy vs Government Of Andhra Pradesh
2021 Latest Caselaw 3274 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.1187 of 2018
                                       PROCEEDING SHEET
Sl.      Date                                      ORDER                                OFFICE
No.                                                                                      NOTE
      31.08.2021   MVR,J                                                                Tr. to I-O
                                                                                          folder
                                             S.A.No.1187 of 2018                         before
                                                                                       corrections
                         Heard Sri K.Mohan Rami Reddy, learned counsel for the           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 judgment of the lower appellate Court
                               is justified in reversing the well considered
                               judgment of the trial Court, without giving any
                               finding as to the genuinity of the Ex.A13 the
                               Freedom Fighters Rajamudrika issued in favour of
                               Narasa Reddy and when his name is incorporated in
                               the revenue records and issued ryotwari patta?
                         2. Whether the pattas granted can be cancelled
                               without issuing any notice and binding on the
                               plaintiffs?
                       Notice to the respondents.

List the matter during the third week of October, 2021. Print the names of Sri Munireddy Perur, learned Standing Counsel for the 3rd respondent and Sri V.Vinod K Reddy, learned Standing Counsel for the 4th respondent-Panchayat in the cause list.

______ MVR,J

Pab