Bandi Bala Veera Reddy vs The Stae Of Ap
2022 Latest Caselaw 8834 AP

           HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: W.P.No.37298 of 2022

                               PROCEEDING SHEET

SL.    DATE                                   ORDER                               OFFICE
NO.                                                                                NOTE
 1.   17.11.2022 NJS, J

                          Heard Mr.P.Veera Reddy, learned Senior Counsel
                 appearing for the petitioner. Also heard the learned
                 Assistant     Government     Pleader     for   Revenue,   who
                 contends that the petitioner has to file an application for
                 the deletion of subject matter land from the Prohibited
                 Property List.


                          As    seen   from    the      material   on   record,
                 the petitioner filed a suit seeking permanent injunction
                 against the respondents in O.S.No.415 of 1997 on the

file of the Court of the III Additional Junior Civil Judge, Kadapa and the said suit was decreed by Judgment dated 19.07.1999. It appears that subsequently the petitioner's property has been included in the Prohibited Property List. The matter needs to be examined. However, in view of the undisputed position that the petitioner is in possession of the subject matter property, there shall be interim direction as prayed for.

List this case after four (4) weeks for filing Counter Affidavit.

_____ NJS, J

IS