Sri Paidimamba Reddy Chervuu ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 8763 AP

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI


                   MAIN CASE No: W.P.No.29841 OF 2022
                            PROCEEDING SHEET


Sl.                                                                     OFFICE
      DATE           ORDER
No                                                                       NOTE
03.   15.11.2022     RNT,J
                          Learned counsel for the petitioner
                     submits that the respondents 6 to 10 have

raised some pucca constructions in an extent of Ac.2.84 cents in Sy.No.154 of Reddy Cheruvu part of Reddy Tank.

Sri S. Lakshminarayana Reddy, learned standing counsel for the respondents 2 and 3 prays for and is granted two weeks time to obtain instructions.

List on 08.12.2022.

In the meantime, learned counsel for the petitioner may also file affidavit bringing on record the judgment in the Second Appeal with respect to the title.

________ RNT,J Gk