Sudershan And Ors. vs . Government Of Andhra
2022 Latest Caselaw 4758 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI W.P.No.23445 of 2022

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

01. 29.07.2022 DR, J

Present impugned order, dated 08.07.2022 is passed under Section 6 of the A.P. Act 03 of 1905.

On perusal of the said order, no reasons are mentioned, which is contrary to the observations of this Court in Kadiyala Sudershan and Ors. Vs. Government of Andhra Pradesh and Others, wherein it is held that the notice of eviction prescribed under Section 6 of the Act, which is akin to a decree, needs to be supported by a reasoned order comparable to a judgment. Otherwise, Section 7 of the Act providing for issuance of a show-cause notice would be rendered nugatory or reduced to an empty formality.

In view of the same, there shall be stay of all further proceedings, pursuant to the impugned order/proceedings, dated 08.07.2022.

Post after four (04) weeks.

________ DR, J Pnr