Heard Mr.P.Veera Reddy vs Learned Senior Counsel Inter Alia ...
2022 Latest Caselaw 882 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: CIVIL REVISION PETITION No.290 of 2022

                                PROCEEDING SHEET
Sl                                                                              OFFICE
     DATE                                     ORDER
No                                                                               NOTE

1. 17.2.2022 NJS, J

                                 C.R.P. No.290 of 2022

                      Heard Mr.P.Veera Reddy, learned Senior
              Counsel appearing for the petitioners, along with
              Mr.D.S.Sivadarshan, Advocate.

                      Learned Senior Counsel inter alia contends
              that    the      order    under     challenge     is   without
              jurisdiction in as much as the provisions of the
              Andhra Pradesh (Andhra Area) Tenancy Act have
              no application at all to the projected case of the
              respondent.        He submits that even as per the

material placed before the learned Tenancy Tribunal, the dispute is based on an unregistered lease agreement, which also clearly discloses that the lease was granted for the purpose of aquaculture. By placing reliance on the judgment of Division Bench in Manchineni Venkata Ratnam v. District Judge, Krishna-cum-Appellate Tenancy Tribunal, 1999 (6) ALD 169 (DB) wherein it was held that allied operations viz., animal husbandry, dairy farming and pisciculture have been specifically excluded from the purview of the Tenancy Act, learned Senior Counsel submits that the Tribunal lacks inherent jurisdiction to entertain A.T.C. and therefore, the order impugned is not sustainable.

Prima facie, this Court finds merit in the submissions made by learned Senior Counsel.

C.R.P. No.290 of 2022

Accordingly, there shall be interim suspension as prayed for, for a period of eight (8) weeks.

List the matter after four (4) weeks.

Issue notice to the respondents.

Learned counsel for the petitioners is permitted to take out personal notice to the respondents and file proof of service in the Registry.

_________ NJS, J vasu