Shaik Kareemun vs The State Of Andhra Pradesh
2021 Latest Caselaw 4886 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

  MAIN CASE No.W.P.No.27966 of 2021

                                   PROCEEDING SHEET

Sl       DATE                                      ORDER                                Office
No.                                                                                     Note
 01    29.11.2021    AVSS,J
                                           W.P.No.27966 of 2021
                              Rule Nisi. Call for records.
                              Notice returnable in four weeks.
                              Learned counsel for the petitioner is permitted to
                     take out personal notice to R4 to R6 by RPAD and file
                     proof of service into the Registry.


                                             I.A.No.01 of 2021
                              It is contended by the learned counsel for the
                     petitioner that the impugned order suffers from inherent
                     lack of jurisdiction.
                              In elaboration, it is further contended by the
                     learned counsel that, against the grant of pattadar pass
                     books and title deeds, no appeal lies to the second
                     respondent and the only remedy for the aggrieved is to

file a revision under Section 9 of the Andhra Pradesh (Rights in Land) and Pattadar Pass Books Act, 1971.

In support of his contention, learned counsel for the petitioner herein places reliance on the judgment of a Division Bench of the composite High Court in Ratnamma v. Revenue Divisional Officer, Dharmavaram, Anantapur District and others1.

In view of the above, there shall be interim suspension as prayed for.

Post this application after six weeks.

_________ AVSS,J Tsy

2015 (6) ALD 609 (DB)