Andhra Pradesh High Court - Amravati
The State Of A.P. 8 Others vs G.Venkatapathy Raju 2 Others on 18 February, 2021
Bench: M.Venkata Ramana
TWO THOUSAND AND TWENTY ONE.
:PRESENT: - WEA
THE HONOURABLE SRI JUSTICE M.VENKATA' RAMANA\ "8
FIRST APPEAL NO: 1063 OF 2017.° ES
Between: accra
Graig A
The State of Andhra Pradesh, rep.by its District Collector, Chittoor.
he Joint Collector, Chittoor.
The Revenue Divisional Officer, Chittoor.
The Tahsildar, Puttur.
The District Forest Officer, Chittoor (East).
The Forest Range Officer, Puttur.
The Special Collector, GNSS Unit, Nellore.
The Deputy Collector, GNSS Unit II, Puttur.
The Assistant Director of Survey and Land Records, Chittoor.
OCMONAARWN>
. Appellants/Defendants
AND
1. G.Venkatapathy Raju, S/o. G.Lakshmipathi Raju, Hindu, aged about 74 years,
cultivation.
2. G.Raghava Raju, son of G.Subba Raju, Hindu, Aged about 73 years, cultivation
Both are residing at Sadasiva Puram Village and post K.V.B.Puram Mandal,
Chittoor District.
3. C.Krislma Kumari, W/o. C.V.Prasad Varma, Hindu Aged about 52 years,
Housewife, residing at Door No.1-356, Lakshmi Nagar colony, Puttur Town and
Post and Municipality, Chittoor District.
. Respondents/Plaintiff's
Appeal Under Section 96 of CPC against to set aside the decree and judgment
dated 21.8.2047 O.S.No.135 of 2044 on the file of the Senior Civil Judge at Puttur.
IA NO: 1 OF 2017
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 grant stay of
all further proceedings pursuant to the decree and Judgment dated 21-8-2017 passed in
OS No.135/2014 on the file of the Senior Civil Judge, Puttur, pending disposal of AS
1063 of 2017, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of GP for Appeals (AP)
Advocate for the Petitioners, and Sri M N Narasimha Reddy Advocate for the
Respondents and the Court made the following.
ORDER:
"Heard Sri G. Raj Kumar, learned Government Pleader for Appeals and Sri
A.S.S. Reddy, learned counsel for Sri G. Ramachandra Reddy, learned counsel for
the respondents.
It is represented by learned Government Pleader that the trial court is
rushing with the execution petition filed by the respondent. Nos.2 and 3 on the
premise that they have violated the decree under appeal and on the ground that
they did not consider to issue pattadar pass book.
"A
Sri A.S.S. Reddy, learned counsel for the respondents requests time on the
ground that his Senior would appear in this matter.
List this matter on 02.03.2021.
Till then, there shall be an interim Stay of all further proceedings including
execution of the decree in O.S.No.135 of 2014 on the file of the court of learned
Senior Civil Judge, Puttur."
To,
--_
CONAN
Sd/-P.VENKATA RAMANA
DEPUTY REGISTRAR
/ITRUE COPY//
SECTION OFFICER
. The Senior Civil Judge at Puttur, Chittoor District.
G.Venkatapathy Raju, S/o. G.Lakshmipathi Raju, residing at Sadasiva Puram
Village and post K.V.B.Puram Mandal, Chittoor District.
G.Raghava Raju, son of G.Subba Raju, Hindu, cultivation residing at Sadasiva
Puram Village and post K.V.B.Puram Mandal, Chittoor District.
C.Krisima Kumari, W/o. C.V.Prasad Varma, residing at Door No.1-356, Lakshmi
Nagar colony, Puttur Town and Post and Municipality, Chittoor District. (RR 1 to
3 by RPAD)
One CC to Sri. GP for Appeals (AP) Advocate [OPUC]
One CC to Sri. M N Narasimha Reddy Advocate [OPUC]
One CC to Sri. G. Ramchandra Reddy Advocate [OPUC]
One spare copy
PR
HIGH COURT
MVRJ
DATED: 18/02/2021
LIST THIS MATTER ON 02.03.2021
ORDER
AS.No.1063 of 2017
INTERIM STAY
94 FEB 2024
