Myneni Purnachandra Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 2041 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.W.P.No.9006 of 2022

                         PROCEEDING SHEET

Sl. DATE                              ORDER                             OFFICE
No.                                                                      NOTE
    26-04-2022   DVSS, J

                         After hearing the learned counsel for the
                 petitioner, this Court is of the prima facie opinion
                 that in view of the decree and judgment in
                 O.S.No.400 of 2010 in which the State of
                 Andhra Pradesh is also a party, the petitioner is
                 entitled for an order of protection from this
                 Court. A declaration of title was granted. The
                 threat and the attempt of the dispossession are
                 also described with sufficient clarity in the writ
                 affidavit.

                         Hence, there shall be an interim order
                 restraining    the    respondents      from     the

dispossessing the petitioner from the land measuring Ac.3.28 cents in Survey No.505/5B4 of Moolasagaram Village till 04.05.2022.

List the matter on 04.05.2022 in motion list.

_______ DVSS,J

AG