Kamisetty Venkataswamy vs Government Of Andhra Pradesh
2021 Latest Caselaw 1567 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WEDNESDAY, THE SEVENTEENTH DAY OF MARCH = -~
TWO THOUSAND AND TWENTY ONE
:PRESENT: '
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

SECOND APPEAL NO: 1187 OF 2018 4
Between: DO
1. Kamisetty Venkataswamy, S/o Chennaiah, aged about 67 years, Business &
Cultivation, r/o D.No. 1-4-456, 552, LIC Road, Tirupati. . |
2. L.Prasuna, W/o L.Prakash, aged 51 years, Occ: Housewife, r/o 217, Prakasam
Road, Tirupati. .
3. K.Aruna, W/o. K.Srinivasulu, aged about 53 years, Housewife, r/o 18-1-289,
Bhavani Nagar, Tirupati.
4. MRajendra Prasad, S/o.Subba Naidu, aged 56 years, Cultivation, r/o 18-2-94
Ashok Nagar, Tirupati. .
5. GAruna, W/o G.Divakar Reddy, aged 62 years, r/o Plot No. 11, Srinivasapuram,
Tirupati. .
...Appellants
- (Plaintiffs/Respondent Nos.1 to 5)
AND
4. Government of Andhra Pradesh, rep. by the Collector, Chittoor.
2. The Mandal Revenue Officer, Renigunta, Renigunta Mandal.
...Respondents
(Defendant Nos.3 & 4/Appellants)
3. Tirupathi Urban Development Authority, Tirupati, rep. By its Chairman.
4. The Executive Officer, Venkatapuram Panchayat.
...Respondents
(Defendant Nos.1 and 2/Res.Nos.6 & 7)

WHEREAS the Appellant above named through their Advocate Sri K Mohan
Rami Reddy presented this Second Appeal under Section 100 CPC against the order
dated present this Memorandum of Second Appeal, having been aggrieved by the
Judgment and Decree passed in A S.No.169 of 2010 dt. 30-11-2017 on the file of the V
Addl. District Judge, Tirupati, reversing the judgment and decree passed in O.S.No.
4085/2002 dt. 25-2-2009 on the file of the V Addl. Junior Civil Judge, Tirupati.

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri K Mohan Rami Reddy,
Advocate for the Appellants, directed issue of notice to the Respondents herein to show
cause as to why this SECOND APPEAL should not be admitted.

You viz:
4. The Collector, Government of Andhra Pradesh, Chittoor.
2. The Mandal Revenue Officer, Renigunta, Renigunta Mandal, Chittoor District.
3. The Chairman, Tirupathi Urban Development Authority, Tirupati.
4 The Executive Officer, Venkatapuram Panchayat, Renigunta Mandal, Chittoor
District.

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 appeal and the memorandum of
grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted,
on or before 15.04.2021, on which date the case stands posted for hearing.

The Court made the following:

  

/
/

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ORDER:

"Notice to the respondents.

The appellants counsel is permitted to take out personal notice to the respondents and file proof of service in the Registry within a period of three (3) weeks from today.

List after four (4) weeks." / Sd/-M.RameshBab ASSIST AN, REGISTRAR

ITTRUE COPY// SECTION OFFICER

For To,

1. The V Addl. Junior Civil Judge, Tirupati.

2. The V Addl. District Judge, Tirupati. LY

3. The Collector, Government of Andhra Pradesh, Chittoor. a

4. The Mandal Revenue Officer, Renigunta, Renigunta Mandal, Chittoor District. Y

9. The Chairman, Tirupathi Urban Development Authority, Tirupati. °

6. The Executive Officer, Venkatapuram Panchayat, Renigunta Mandal, Chittoor ."

District.(3 to 6 by RPAD- along with a copy of petition and memorandum of grounds)

7. One CC to Sri. K Mohan Rami Reddy, Advocate [OPUC]

8. One spare copy.

MSB

| HIGH COURT BKM,J DATED:17/03/2021 ORDER

LIST AFTER FOUR (4) WEEKS

NOTICE BEFORE ADMISSION

SA.No.1187 of 2018