To NAN saseaices (SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANONRA PRADESH AT AMARAVA' (SPECIAL ORIGINAL JURISDICTION) 2 THURSDAY, THE FIRST DAY OF DECEMBER TWO TH OUSAND J Ni TWO PRESENT: ee , THE HONOURABLE SRI JUSTICE NINALA JAYASURYA © WRIT PETITION NO: 38985 OF 2022 Between: Row inf Venketasubba Raju, Sis. Lachirsiu Aged about 74 years, Rasic M.No-49, Gecdananalli Wiage, Katren ee ne Mandal, Dr S&S Am Konaseeme chsiricl, Chintalspatl Subhadradevi, Wo. Late Sits Ramaraly, Aged about AY years, ~ Resident of Flat No Tao 4, Blook-H, Rainbew Visitas Rack Garden, Greenhills Road, Moosaret, Sa naihnager, Hyderabad. BS Petitioners AND: Y. BGanthulur Karuna, Wie. Rajagops la Raju, Aged about 58 years, RYo. Rambilli Vilage and Mandal, Anakanaili District. & = . Yeiara Re Shins a tur hy Raju, Sia. Sudarshan Raju, Aged about 68 years, ayavaram Mandal, Angkanalli e strict. CSE, NSisipainam F Ravenue Division, Anakanalli ro ye 4, The Tahsidar, $.R fQVETAMN Mandal, Anak: ran ali District, ae Sariuria, | agopais Raiu, Aged ahout S65 years, Ric. Rambilf Vi 4 alli strict. &. 5 Krishna Mu hy Rais, Sie: Sudarshan Raju, Aged about 68 ysars, - RR fayavaram Mandal, Anakapalll District. Respondents
2 j Bbove named rough their Ad ocate Sr T
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WHEREAS the Petic NAGARJUNA REDDY presented thik india mraying that i the circurnstanc Court may be pleasad may be pte (eased one in the nature of Writ of Mandar:
ISSUING proceedings vide DUN a Nootd fo the: matiionars an 28.08 al 8} as Judgment passed in OS Nog 83 of 1898,
HS dete he action tof the 3 36 respondent é H "OF SONS dated 48. 89-21 O75, dcormunimated
contrary fo Oecres and 604 an the fie af Court of
Senior Civil Juciga, Yalamanchili Anakanaln sty 8 Q against the provisions of the A.P Rights in Land aad Pattadar Pass Hanks Act, "4 1974 and es made there uncer and og consequently d act the Respondants S.and™ fo issue pattadar Paes Books ang te deeds in favour of the petitioners by mutsi ng ihe nares of fhe peftioners in afl
revenue records in respent of the land. adMeaswing an extent of Ao 26.73 cents coversd by S.No.S6 of Pedagurimalury: Vilage, S. Rayavaram Mandal, Anakanall
AND WHEREAS the High Court, aspen perus ing the pediion and affidavit Med hersin and upon Rearing the argu mens of Sri] NAGARIUNA REDDY Advocate for the Petitioner, and of GP for R evernus for the Respondent Nos. 7 to 4, e racts ed issue of moti ie ts the Respson dent Nos.5 & & herein fo show cause as to why
8 WRIT PETITION sould not be:
7 @
You viz: ety
4. Danthuluri Karuna, W/o. Rajagopala Raju, Aged about 56 years, R/o. Rambilli Village and Mandal. Anakapaili District.
2. Sri. Yejarla Krishna Murthy Raju, S/o: Sudarshan Raju, Aged about 68 years, R/o. Peddagummaluru, $.Rayavardém Mandal, Anakapalli District.
are be and hereby directed to show calisé either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, within two (2) weeks. os
The Court made the following: ORDER ;
"Heard learned counsel-for the petitioners and the learned Assistant Government Pleader for Revenue, who seeks time to secure instructions in the matter.
Issue notice to the respondents 5&6. ae
Learned counsel for the' petitioners is also permitted to take out persona! notice to the respondents 5 & 6 by RPAD and file proof of service in the Registry by the next date of adjournment.
List this case after two (2) weeks in the Motion List.
Office to print the name of learned Government Pleader for Revenue, in the Cause List."
SD/- AVIJAYA BABU
ASSISTANT REGISTRAR
TRUE COPY" SECTION OFFICER
For To,
4.-Danthuluri Karuna, W/o. Rajagopala Raju, Aged about 56 years, R/o. Rambilli. Village and Mandal. Anakapaili District.
2. Sri. Yejaria Krishna Murthy Raju, S/o. Sudarshan Raju, Aged about 68 years, _-~R/o. Peddagummaluru, S.Rayavaram Mandal, Anakapalli District. (Addresses 1 & 2 by RPAD- along-with a copy of petition and __. memorandum of grounds) :
3-One CC to SRI. TNAGARJUNA REDDY, Advocate [OPUC}] ~ Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh. [OUT]
5. One spare copy KN
HIGH GCOURT
NUS, J
DATEDUM MN 2/2082
Liat this case after fvo (2) weeks in the Motion List
NOTICE TO THE RESPONDENTS S&S
WE. Noa8a85 of 2022
