Mandava Rajsekhar vs The State Of Andhra Pradesh
2022 Latest Caselaw 9284 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.39194 of 2022

                             PROCEEDING SHEET

Sl.
                                                ORDER

No      DATE

1.    02.12.2022   DR, J

                           Heard.

The contention of the learned counsel for

handed over the land in Sy.No.223 which is

classified as Donka Poramboke land to the 8th

respondent for construction of Grama

Sachivalayam which is contrary to the

directions of this Court in catena of

Judgments.

Considering the submissions of the

learned counsel for the petitioner, the

respondents are directed not to make any

constructions in Dona Poramboke land

situated in Sy.No.223 of Ponnalur Village,

Grama Panchayat and Mandal, Prakasam

District, pending further orders.

Registry is directed to print the name of

learned Government Pleader for Revenue for

respondent Nos.2 and 7 in the cause list.

Post after four(4) weeks.

_________ DR, J tm