Andhra Pradesh High Court - Amravati
Ananda Enterprises India ... vs Vasudeva Mahankali Raju on 22 February, 2021
Bench: Joymalya Bagchi, A V Sai
\
AN
IN THE HIGH COURT OF ANDHRA PRADESH AT ankrava
MONDAY, THE TWENTY SECOND DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE ....--.
: PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI
1.A. No. 1 of 2021
IN
A.S. No. 51 of 2020
Between :-
Ananda Enterprises (india) Pvt.Ltd., Bhimavaram, Represented by its Director
Uddaraju Murali Ananda Varma, S/o Krishna Prasad, Regd. Office 27-8-21/3,
Sivaraopeta, Bhimavaram, Factory at Kothapusalamarru, Bhimavaram Mandal,
West Godavari District.
Appellant/Plaintiff.
AND
Vasudeva Mahankali Raju, S/o Rama Raju, Aged about 62 years, Fish
Cultivation, R/o Door No. 2-65, Kommalapudi, Kruttivennu Mandal, Krishna
District.
,,.Respondent/Defendant
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to
extend interim order dt 28-01-2020 passed by this Hon'ble Court in 1.A.No.1 of 2020 in
AS 51 of 2020 and which was subsequently extended in |.A 02/2020 vide order dt 14-
10-2020
1.A.No.1 of 2020:
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to attach the
petition schedule mentioned property,
PETITION SCHEDULE FILED BY THE PLAINTIFF
Item No.1 (a) |
An extent of Ac.1-13 cts of land in RS No.225/2 situated in the village of
Koommalapudi, Kruttivennu Mandal, Krishna district within the following boundaries:
East: Land of Boyina Rama Koteswara Rao
South: Land of Nandula Satya Manikyala Rao
West: Land of Vasudeva Narasinga Raju
North: Land of the defendant.
Item No.1 (b) .
An extent of Ac.0-34 cts of land in RS No.226/2 situated in the village if
Koommalapudi, Kruttivennu Mandal, Krishna District, within the following boundaries:
East: Land of Boyina Venkata Reddy
South: Land of the defendant in RS No.225/2
West: Land of Vasudeva Narasinga Raju
North: Land of the defendant in RS No.227/2
Contd..2...
Item No.1 (c)
An extent of Ac.1-19 cts of land in RS No.227/2 situated in the village of
Koommalapudi, Kruttivennu Mandal, Krishna district within the following boundaries:
East: Land of Boyina Venkata Reddy
South: | Land of the defendant in RS No.226/2
West: Land of Vasudeva Narasinga Raju
North: PWD irrigation canal
Total of items 1(a)+1(b)+1(c) = Ac.2.66 cts.
Item No.2
An extent of Ac.2-63 cts of land comprising an extent of Ac.0-67 cts in RS No.223/1,
an extent of Ac.0-24 cts in RS No.223/2 and an extent of Ac.1-72 in RS No.224/1
situated in the village of Koommalapudi, Keuttivennu, Mandal, Krishna District, eithin
the following boundaries:
East: Land of Vasudeva Narasinga Raju
South: Murugu Canal
West: Murugu Canal
North: Land of Vasudeva Narasinga Raju
Total of items 1 and 2 = Ac.5.29 cts
pending disposal of AS No. 51 of 2020, on the file of the High Court.
A.S.No. 51 of 2020 :-
Petition under Section 96 of CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to set
aside the decree and judgment dated 11.09.2019 passed in 0.S.No. 81 of 2015 on the
file of the III Additional District Judge, Bhimavaram.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the orders of the High Court dated 28-01-2020,
25-02-2020 made in |.A.No.1 of 2020, 14-10-2020 made in |.A.No.2 of 2020 and order
dt. 06-01-2021 made herein and upon hearing the arguments of Sri Y V. Anil Kumar,
Advocate for the Appellant, and Sri Dintakurthi Naga Madhavi, learned counsel for
the respondent, the Court made the following.
ORDER:
(Proceedings taken up through video conferencing)
"Adjourned.
Post on 22.03.2021.
Till then, interim order granted earlier is extended."
Sd/- T. MADHAVI,
ASSISTANT REGISTRAR
//TRUE COPY//
for ASSISTANT REGISTRAR
To
1. One CC to Sri Y. V. Anil Kumar Advocate [OPUC]
2. One CC to M/s. Dintakurthi Naga Madhavi, learned counsel [OPUC]
3. One spare copy
TKK
HIGH COURT
JB.J & AVSS.J
DATED: 22-02-2021
ORDER
|1.A No. 1 of 2021
IN .
A.S. No. 51 of 2020
EXTENDING THE
INTERIM ORDER
