Koduru Subhash Chandra Bose vs Raham Modara Jayamma 2 Ors
2021 Latest Caselaw 4044 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.:A.S.No.446 of 2012

                          PROCEEDING SHEET

Sl.                                                                     Office
       DATE                           ORDER
No                                                                      Note


3.    12.10.2021 MGR, J
                                                                        Transferr
                                                                        ed to I/O
                                I.A.No.1 of 2021                        folder
                                                                        before
                                                                        correctio
                      Learned counsel for the petitioner is
                                                                        n
                permitted to take out personal notice on the
                respondents through R.P.A.D and file proof of

service in the Registry.

The present appeal is filed aggrieved by the judgment and decree passed in O.S.No.69 of 2020 dated 05.03.2012 on the file of the IV Additional District Judge, FTC, Anantapur.

Learned counsel for the petitioner submits that during the pendency of the appeal, this Court on 03.07.2012 granted order stating that any alienation shall be subject to the result of the appeal. Now the respondents 1 and 2 died. Therefore the 3rd respondent is taking steps to demolish the suit schedule property with an intention to make fresh constructions, thereby defeating the rights of the petitioner/appellant.

Having regard to the facts and circumstances of the case and considering the submissions of the learned counsel, and on a perusal of the material record, this Court prima facie found that the petitioner has shown sufficient cause for grant of an interim direction.

Accordingly, the respondents are directed not to make any constructions/deviations in the suit schedule property.

Post on 30.11.2021.

________ MGR, J EPS