Andhra Pradesh High Court - Amravati
Sri Vasavi Kanyaka Parmeswari ... vs Shaik Safia Begum, on 20 January, 2021
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) _
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
WEDNESDAY, THE TWENTIETH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 10 OF 2021
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Between:
Sri Vasavi Kanyaka Parmeswari Ammavari Devasthanam, Rep. by its Chairman,
Narsaraopet, Guntur District
N
NOOB O&
.. Appellant/Plaintiff
AND
. Shaik Safia Begum, W/o Alli Saheb, Aged 61 years, R/o.13-2-102/5-1,
Venkatreddy Nagar, Narasaraopet, Guntur District.
Shaik Ahmad, S/o Alli Saheb, Aged 39 years, R/o 13-2-102/5-1, Venkatreddy
Nagar, Narasaraopet, Guntur District.
State of Andhra Pradesh, Represented by its District Collector, Guntur District.
Revenue Divisional Office-cum- Land Acquisition Officer, Narasaraopet,
Manda! Revenue Officer, Narasaraopet.
Panchayat Secretary, Kesanupallli Village, Narasaropet Mandal. _
Syed Abdu! Rajack, S/o. Saida, Aged 47 years, Occ: Lorry Driver,
R/o.Peddacheruvu, Narasaraopet Mandal.
. ...Respondents/Defendants
WHEREAS the Appellant above named through his Advocate Sri RAMA MOHAN
RAO KOTHA presented this Second Appeal under Section 100 CPC, against the order
dated _memorandum-ef-second_appeal_beiag aggrieved by the Judgment and decree
dated 15.05.2020, passed in A.S.No.89 of 2013 on the file of XIII Additional District
Judge, Narasaraopet by confirming the Judgment and Decree dated 26.03.2013 passed
in O.S.No.64 of 20030n the file of Principal Junior Civil Judge, Narasaraopet.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Rama Mohan Rao Kotha,
Advocate for the Petitioner, directed issue of notice to the Respondents herein to show
cause as to why this SECOND APPEAL should not be admitted.
You viz:
1,
2.
NOR Ww
Shaik Safia Begum, W/o Alli Saheb, R/o.13-2-102/5-1, Venkatreddy Nagar,
Narasaraopet, Guntur District.
Shaik Ahmad, S/o Alli Saheb, R/o 13-2-102/5-1, Venkatreddy Nagar,
Narasaraopet, Guntur District.
The District Collector, Guntur District, State of Andhra Pradesh.
The Revenue Divisional Office-cum- Land Acquisition Officer, Narasaraopet,
The Mandal Revenue Officer, Narasaraopet.
The Panchayat Secretary, Kesanupallli Village, Narasaropet Mandal.
Syed Abdul Rajack, S/o. Saida, R/o.Peddacheruvu, Narasaraopet Mandal.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this SECOND APPEAL should not be admitted.
The Court made the following:
ORDER:
"Notice to the respondents.
The learned counsel for the appellant is permitted to take out personal
notice to all the respondents by Registered post with acknowledgment due and
file proof of service in the Registry within a period of three (3) weeks from today.
To,
N
NOOR
Post the matter after four (4) weeks."
Sd/-K.JaganMohan
DEPUTY REGISTR
HTRUE COPY// SECTION OFFICER
For.
_ Shaik Safia Begum, W/o Alli Saheb, R/o.13-2-102/5-1, Venkatreddy Nagar,
Narasaraopet, Guntur District.
Shaik Ahmad, S/o Alli Saheb, R/o 13-2-102/5-1, Venkatreddy Nagar,
Narasaraopet, Guntur District. .
The District Collector, Guntur District, State of Andhra Pradesh.
The Revenue Divisional Office-cum- Land Acquisition Officer, Narasaraopet,
The Mandal Revenue Officer, Narasaraopet.
The Panchayat Secretary, Kesanupallli Village, Narasaropet Mandal.
Syed Abdul Rajack, S/o. Saida, R/o.Peddacheruvu, Narasaraopet Mandal.
(Addresses 1 to 7 by RPAD- along with a copy of petition and memorandum of
grounds)
8. One CC to Sri. Rama Mohan Rao Kotha, Advocate [OPUC]
co
MM
One spare copy
ao
HIGH COURT
BKMJ
DATED:20/01/2021
NOTE: POST THE MATTER AFTER FOUR WEEKS
NOTICE BEFORE ADMISSION
SA.No.10 of 2021
C34;
- 1 FEB 2021 3
