Ganasala Sree Ramamurthy vs State Of Ap
2021 Latest Caselaw 3462 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.71 of 2021
                                       PROCEEDING SHEET
Sl.      Date                                    ORDER                                  OFFICE
No.                                                                                      NOTE
2.    09.09.2021   MVR,J                                                                Tr. to I-
                                            I.A.No.1 of 2021                            O folder
                                                                                         before
                                                                                        correcti
                     As seen from the postal acknowledgements filed along with           ons if
                                                                                          any.
                   proof of service memo, respondents 4 to 15 are served                Pl.verify
                                                                                            .

notices. None represented them. Service against them is

sufficient.

Heard learned counsel for the petitioners.

Considering the reasons assigned in the affidavit filed in

support of this petition that make out sufficient cause to

condone the delay, this petition is allowed.

______ MVR,J S.A.No.71 of 2021

Heard learned counsel for the appellants.

Upon consideration of the decrees and judgments of the trial Court as well as the 1st appellate Court, since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the lower appellate court is justified that the very nature of the suit calls for the attention of the court to the effect that the burden is on the defendants and on such discharge of burden of proof by the appellants the onus of proof will be on the defendants Government?

2. Whether the appellate court has rightly interpreted the crucial documents, sale deeds and mortgage deed i.e. Exs.A1 to A3 or adopted a perverse approach to reach the conclusion? Issue notice to the respondents. List the matter during the 2nd week of December, 2021 along with I.A.No.2 of 2021.

______ MVR,J Pab