Dasari Peda Subba Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 8985 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
            MAIN CASE No. W. P. No.37834 of 2022

                    PROCEEDING SHEET

Sl. DATE                                ORDER                               OFFICE
No.                                                                          NOTE
    24.11. 2022 DR, J
                        Learned       counsel     for   the   petitioners
                contended that the respondents are proposed to

construct a temple in Plot No.19, which is reserved for communal purpose adjacent to their houses in Plot Nos.15, 17, 18 and 20 in Jyothi Nagar SC Colony situated in Sy.No.66/4, 5 of Sivaramapuram village, Tallur Mandal, Prakasam District, which is contrary to the observations made by the Honourable Apex Court in various judgments.

Considering the submissions made by learned counsel for the petitioner/s, there shall be a direction to the respondents to maintain status quo as on today.

Post after four (04) weeks.

________ DR, J Pnr