Unknown vs Therefore
2022 Latest Caselaw 2235 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.W.P.No.12947 of 2022

                         PROCEEDING SHEET

Sl. DATE                              ORDER                           OFFICE
No.                                                                    NOTE
    02-05-2022   DVSS, J

                         After   hearing    the   submissions   and
                 considering the documents filed including the
                 judgment and decree in O.S.No.481 of 2003, the
                 mortgage deed executed by the petitioners in
                 favour of Municipal Corporation of Tirupati and
                 other documents filed. Prima facie case is
                 established by the petitioners. The threat is
                 clearly described in paragraph No.9 of writ
                 affidavit.

                         Therefore, there shall be an interim order
                 as prayed for, restraining the respondents from

evicting the petitioners from the land measuring Ac.0.03 cents in Sy.No.949 at K.V.Layout, Narasimha Thertham Road, Tirupati, Chittoor District.

List the matter on 20.06.2022 in motion list.

Learned counsel for the petitioners is permitted to take out personal notice to respondent No.7 by RPAD and file proof of service in the Registry.

Print the name of Sri K.Suresh Kumar, learned standing counsel for respondent No.6.

_______ DVSS,J

AG