Alathuri Gangula Munaiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 1119 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO.: Crl.P.No.1410 of 2022

                                   PROCEEDING SHEET
Sl.No.      Date                                  ORDER                               OFFICE
                                                                                      NOTE

 01.     03.03.2022   DR, J

                              Notice to the respondent(s).

Learned counsel for the petitioner(s) is permitted to

take out personal notice to the 3rd respondent, by Registered

post with acknowledgment due and file proof of service into

the Registry.

2. Post after (4) weeks.

3. Based on the complaint made by the Village Revenue

Officer, dated 15.03.2022, Tiruchanoor Police have

registered FIR No.65 of 2022 for the offences punishable

under Sections 447, 353 and 506 IPC. It is alleged in the

complaint that on 12.02.2022 at 7.00 a.m. along with some

labour petitioner tried to enter the disputed land in Survey

Nos.1/1 & 1/2 of Cheruvu Poramboku, Yogimallavaram

Village.

4. The learned counsel for the petitioner has brought to

the notice of the Court the orders passed by this Hon'ble

Court in W.P.No.18573 of 2021, dated 31.08.2021 and also in

. W.P.No.1507 of 2022, dated 21.01.2022 wherein this

Hon'ble Court has categorically held that in view of the

decree and judgment granted in favour of the petitioner in

O.S.No.578 of 1990 against the District Collector and two

others, the respondents in the Writ Petition were directed

not to interfere with the possession of the petitioner, who is

defendant therein. It is the contention of the learned

counsel for the petitioner that contrary to the said

directions, the present complaint is lodged.

5. Considering submissions of both the parties and on

perusal of the record, there shall be stay of all proceedings in

Crime No.65 of 2022 of Tiruchanur Police Station, Tirupati

Rural Mandal, Chittoor District, including arrest in connection

with the said crime.

___________ D. RAMESH,J GBS