Ashok Manikoth Nambiyar, vs Visakhapatnam Metropolitan ...
2021 Latest Caselaw 4571 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

      MAIN CASE No: W.P.No.26095 of 2021

                     PROCEEDING SHEET

SL.     DATE                              ORDER                           OFFICE
NO.                                                                        NOTE
 1.   10.11.2021 DVSS, J

                      Heard the learned counsel for the
                petitioner.
                      Sri V.Surya Kumar is appearing for
                Respondent No.1.

Sri Y.V.Srinivas, learned Standing Counsel is appearing for 3rd respondent, whose action is now questioned in this writ petition.

Learned Government Pleader for Municipal Administration is appearing for Respondent No.2.

There are questions which are to be investigated further in this matter. The earlier judgments and the order of status quo granted by the Combined High Court in I.A.No.1 of 2018 in W.P.No.12580 of 2018 are also to be taken into consideration.

The learned Standing Counsel appearing for Respondent No.3 states that the petitioner has already alienated the land and he is trying to claim property belonging to the third respondent.

Hence, this Court is of the opinion that a detailed counter affidavit is necessary. However, in the interim period, if any interests of third party are created, the petitioner will suffer loss.

________ DVSS, J IS