Andhra Pradesh High Court - Amravati
Andhra Pradesh Eiectricai & ... vs Nethinti Appanna on 21 July, 2023
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
FRIDAY, THE TWENTY FIRST DAY OF JULY,
ll^/O THOUSAND AND T\^/ENTY THREE
: PRESENT:
THE HONOURABLE SRI JUSTICE A.V. RAVINDRA BABU
IANo. 2OF2023
lN
AS NO: 67OF2022
Between :
1. Andhra Pradesh EIectricaI & Equipment Co Ltd (APEEC),(Prop. EIectric
Construction & Equipment Co.Ltd. (name changed to M/s. ECE Industries
Limited on 05-06-1987, Company incorporated in the Companies Act, 1956
with its Registered Office at ECE House, 28-A, Kasturba Gandhi Marg, New
Delhi-11001 and Local Office at Birla Junction, NH-5 Road, Jyothi Nagar,
Visakhapatnam-530007, represented by its authorized signatory Mr. R.Mohan
Reddy, S/o.Late R.P.Reddy, Hindu, aged 67 years, Ashok Marg. Sanathan
Nagar, Hyderabad.
2. M/s Bhukhand Developers L.L.P., Incorporated and registered under the
Limited Liability Partnership Act, 2008 and having its office at 4 India
Exchange Place, 6th FIoor, Kolkata 700001, represented by its Authorized
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in I.A.No.371/2020 dated 28.01.2021)
...Appellantsfflaintiffs
AND
1. Nethinti Appanna, S/o late Ramaiah, aged 50 years, resident of Door No.ll-
9-12, Sri Kurmam Madhura Manguvaripeta, Srikurmam, Srikakulam Town. 2.
2. .Aarangi Chakravarfhi, S/o Ramachandra Raol aged 26 years, Resident of
Door No. 2-2-31, KamaraJ'amma Street, Near,told Employment llisipuram,
Srikakulam Town.
3. Bagadi Venkata Ramana Murthy, S/o Bagadi Lakshminarayana, aged 42
years,I R/o Door No.14-657, MM Nagar, Palakonda, Srikakulam District.
4. Gandi Radha Krishna, S/o Appala Naidu, (Died) LRs not required to bring
On record aS deceased are agents of GPA
5. Nethl-nti Chenchu Naidu, S/o. Late Ramaiah, (Died) LRs not required to
bring on record as deceased are agents of GPA
6. Smt. Aarangi Hemalatha, W/o.Ramachandra Rao, aged 50 years, R/o Door
No.2-2-31, KamaraJ'amma Veedhi, Lisl-Iipuram, Srikakulam Town.
7. Bagadi Lakshmi Narayana, S/o late Neelaiah, (Died) , (Died) LRs not
required to bring on record as deceased are agents of GPA
8. Gandi Demudu, S/o Appalanaidu, Aged about 50 years, R/o Door.No.1-278/A,
MaIIunaidu Palem Village, Sabbavaram Mandalam, Visakhapatanam District.
9. T_he DI'Strict'' Registrar, Visakhapatnam-1.
10. The Sub-Registrar, Dwarakanagar, Visakhapatnam.
...Defendants/Respondents
<
Petition is filed under Order 39 Rule 1 & 2 of CPC l®s filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High Court
may be pleased to grant injunction restral'ning the respondents/defendants No.1 to 8
and their henchmen from interfering with the possession of the petitioners sched'ule
property Land measuring an extent of Ac.10-302/3 Cents of Land Situated in
Marripalem and Kapparada Villages of Visakhapatnam in the following s.No.59/ 1p;
41/1p (new),-32 (old) or 42/4p (new); 66/1 ; 66/2; 66/3; 66/4; 57/3p; 57/4p; 57/5p and
59/3p within the following boundaries for the entire site, East: Land Belonging to M/s
Lakshmi Techno Solution (P) Ltd., South.I Bapuji Nagar Colony, West: Municipal
Road Jyothi Nagar, North: National Highway, pending disposes of AS No.67 of 2022
upon hearing the arguments of SRI V RAMESH Advocate for A.Chandra Shekar,
Advocate for the Appellants and Smt. S.V. lndira, Advocate for the Respondent
Nos.1, 2, 3, 6 & 8, the Court made the following
ORDER:
lIThe counsel for the appeIIant represents that he filed the copy of GPA's
in the Registry on 20.07.2023. The counsel for the respondents is present.
Even it is brought to the notice of the court that lower Court record is also
received.
For pronouncement of Judgment, list it on 09.08.2023.
Interim order granted earlier is extended till then."
sd/-s. sR!REIVASA PF3A§AD IJ
ASSISTANT R.EG§STRAR LL:i
//TRUE COPY//
SECT!Ob€ OFFiCER
To,
1. The Special Sessions Judge for Trl-al of Cases Under sos & STs (POA) Act .-
Gum -XI Additional District & Sessions Judge & Visakhapatnam
2. The DistrI'Ct Judge, Srikakulam, Srikakulam DistrI®Ct.
3_. The Dl'strict Judge, Visakhapatnam, Visakhapatnam District.
4. One CC to Smt. S.V. lndira, Advocate [OPUC]
5. One CC to Sri. A.Chandra Sekhar, Advocate [OPUC]
6. One spare copy
ER
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HIGH COURT
AVRB,J
DATED:21.07.2023
NOTE.I FOR PRONOUNCEMENT OF JUDGIVIENT, LIST IT ON 09.08.2023.
ORDER
IA No. 2 OF2023
lN
AS NO: 67 OF2022
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