Gangi Reddy Venkatanatha Reddy, vs Aadi Subbarayudu,
2021 Latest Caselaw 1727 AP

       IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

     HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                        &
                HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

         I.A.No.2 of 2021 In/and WRIT APPEAL No.101 of 2021

                     (Taken up through video conferencing)

Gangi Reddy Venkatanatha Reddy,
S/o Gangireddy Pulla Reddy, aged about 44 years,
Occ: Agriculture, R/o Door No.37/126,
Chinnachowk, Kadapa City, Y.S.R. District
and others.
                                                       .. Appellants.
       Versus
Aadi Subbarayudu, S/o Aadi Subbarayudu,
Aged about 46 hears, Occ: Private Service,
R/o D.No.43/566, Yerramukka Palli,
Kadapa City, Kadapa District, Andhra Pradesh
and others.
                                                       ..Respondents.

Counsel for the Appellants : Mr. V.R. Reddy Kovvuri Counsel for respondent No.1 : Mr. D. Vijaya Kumar Counsel for respondents No.2 to 5 : GP for Revenue

ORAL JUDGMENT

Dt: 24.03.2021

(per Arup Kumar Goswami, CJ)

Heard Mr. V.R. Reddy Kovvuri, learned counsel for the appellants. Also

heard Mr. D. Vijaya Kumar, learned counsel for respondent/writ petitioner and

the learned Government Pleader for Revenue for respondents No.2 to 5.

2. This writ appeal is filed assailing the order dated 04.02.2021 passed by

the learned single Judge in W.P.No.13643 of 2020. This appeal is filed along

with an application being I.A.No.2 of 2021 seeking leave to appeal as the

appellants were not party respondents in the writ petition.

3. By order dated 05.03.2021, the registry was directed to list this case

along with the record in W.P.No.13643 of 2020.

4. On perusal of the record in the above writ petition, it is apparent that the

appellants had filed an application under Order 1 Rule 10 C.P.C. before the

learned single Judge to permit them to come on record as respondents No.5 to 7

in W.P.No.13643 of 2020 and the said application was registered as I.A.No.1 of

2021.

5. By a separate order dated 04.02.2021, I.A.No.1 of 2021 was dismissed by

the learned single Judge holding that the present appellants are not necessary

and proper parties to the writ petition.

6. In that view of the matter, we decline to grant leave to the appellants to

file the present appeal.

7. At this stage, the learned counsel for the appellants submits that liberty

may be granted to the appellants to prefer an appeal against the order dated

04.02.2021 passed by learned single Judge in I.A.No.1 of 2021 in W.P.No.13643

of 2020.

8. Accordingly, I.A.No.2 of 2021 is dismissed. Consequently, the writ appeal

shall stand dismissed. No costs. Pending miscellaneous applications, if any,

shall stand dismissed. It is left open to the appellants to avail remedies as may

be available to them in law.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

Nn

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

I.A.No.2 of 2021 In/and WRIT APPEAL No.101 of 2021

(per Arup Kumar Goswami, CJ)

Dt: 24.03.2021

Nn