Vanimina Satyanarayana vs The State Of Andhra Pradesh
2022 Latest Caselaw 7898 AP

                                     1




       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.33676 of 2022

                            PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE

1.    17.10.2022   DR, J

                           Heard.

The contention of the learned counsel for

the petitioners is that the petitioners are the

absolute owners of the subject property. The

petitioners have filed O.S.No.51 of 2018 before

the subordinate Judge at Chodavaram for

declaration of title. The suit was decreed

through the Judgment dated 30.11.1988.

But, without acquiring the petitioner's

property, the official `respondents have made

the layout and allocated the plots to unofficial

Respondent Nos.7 to 12. Aggrieved by the

same, the present Writ Petition is filed.

Considering the submissions of the

learned counsel for the petitioners and on

perusal of the record, learned counsel for the

petitioner(s) is permitted to take out personal

notice to Respondent Nos.6 and 12 by RPAD

and file proof of service into the Registry.

Post after four(4) weeks.

In the meanwhile, status-quo as on today

shall be maintained.

_________ DR, J tm