Geddada Ramana vs The State Of Andhra Pradesh
2021 Latest Caselaw 4603 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


MAIN CASE No: W.P.No.22823 of 2021

                     PROCEEDING SHEET

Sl.                                                                        OFFICE
        DATE                               ORDER
No.                                                                        NOTE.

      12.11.2021   KVL, J

                         The learned counsel for the petitioner

                   Mr K.Venkatesh submits that the respondents

have to file an execution petition to execute the

order passed in C.M.A and without filing the

execution petition, the respondents straight

away have issued the notice dated 07.09.2021

stating that they will take possession within

seven(7) days.

The learned counsel for the petitioner

relies upon Judgment of this Court reported in

2005(3) ALT 88.

The learned Government Pleader seeks

time to get instructions as to whether the

execution petition is filed or not.

List on 18.11.2021 in the motion list.

_________ KVL, J

Tm