Jonnalagadda Sambasiva Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 835 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                           MAIN CASE No.W.P.No.3781 of 2022
                                       PROCEEDING SHEET

Sl.No     DATE                                                                    Office
                                              ORDER

Note 14.02.2022 RRR, J

Learned Government Pleader for Revenue seeks time to obtain instructions.

The petitioner is permitted to take out personal notice to the 5th respondent by RPAD and file proof of service by the next date of hearing.

Post on 02.03.2022.

Prima facie, the impugned order in appeal bearing No.B1/1202 of 2021 dated 29.12.2021 appears to be in violation of the judgment of the erstwhile High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh reported in Ratnamma vs. Revenue Divisional Officer (2015 (6) ALD 609 (DB).

Accordingly, there shall be an interim stay of all further proceedings pursuant to the order in appeal bearing No.B1/1202 of 2021 dated 29.12.2021, till further orders.

_________ RRR, J Js.