Andhra Pradesh High Court - Amravati
Ananda Enterprises India ... vs Vasudeva Mahankali Raju on 26 July, 2021
Bench: C.Praveen Kumar, B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
MONDAY, THE TWENTY SIXTH DAY OF JULY, ~
TWO THOUSAND AND TWENTY ONE
: PRESENT: _
_ THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR ~
AND
THE HONOURABLE SRI JUSTICE B, KRISHNA MOHAN ~~
LA. 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, Sfo Rama Raju, Aged about 62 years, Fish Cultivation, R/o
Door No. 2-65, Kommalapudi, Kruttivennu Mandal, Krishna District.
. Respondent/Defendant
4
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 LA.No.1 of 2020 in AS 51 of
2020 and which was subsequently extended in 1.A 02/2020 vide order dt 14-10-2020
LA.No.1 of 2020: oO
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 fo attach the
petition schedule mentioned property,
PETITION SCHEDULE FILED BY THE PLAINTIFF
item No.4 (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 of 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
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.
tem No.2 --
An extent of Ac.2-63 cts of land comprising an extent of Ac.0-87 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, within 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 :- a
Appeal 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 O.S.No. 81 of 2015 on the file of the
lil 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 1A.No.1 of 2020, 14-10-2020 made in LANo.2 of 2020 and order
dt.068-01-2021, 22-02-2021, 22-03-2021, 19-04-2021 & 05.07.2021 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:
"No representation on behalf of the respondents. ~
Having regard to the facts and circumstances and since no counter is filed
on behalf of the respondents, the interim stay granted earlier is extended until
further orders."
sq/-V.Satyanarayana
STANT REGISTRAR
HTRUE COPY/ ASSI sv tape
SECTION OFFICER
To
1. One CC to Sri Y. V. Anil Kumar, Advocate [OPUC]
2. One CC to M/s. Dintakurthi Naga Madhavi, Advocate f[OPUC}
3. One spare copy.
MSB
'HIGH COURT
CPK,J & BKM,J
DATED: 26-07-2021
ORDER
LA No. 4 of 2024
IN
A.S. No. 51 of 2020
EXTENDING THE INTERIM ORDER
