5.05.2023 Ksr vs Unknown
2023 Latest Caselaw 2924 AP

       HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI
                   MAIN CASE No.W.P.No.12022 of 2023

                            PROCEEDING SHEET

Sl.                                                                OFFICE
        DATE                           ORDER
No.                                                                 NOTE
01.   05.05.2023    KSR,J

                         Notice before admission.
                         The learned Government Pleader for
                    Endowments takes notice for respondent

Nos. 1 and 2.

Sri. Jagadish Kumar Batchu, learned Standing Counsel, takes notice for the 3rd respondent.

Post after Summer Vacation-2023 for filing counter-affidavits.

As the petitioner has purchased the vacant site in an extent of 230 Sq.yards, situated in Sy.No. 70 of Goutham Nagar, Vepagunta Village, Pendurthy Mandal, Visakhapatnam District, under a registered sale deed, dated 04.03.1993 from his vendor, who is said to have purchased under registered sale deed, dated 16.08.1952 and in view of the judgment and decree passed in favour of the petitioner in O.S. No. 139 of 2001, dated 26.06.2009, there shall be interim

direction as prayed for.

_____________________ K SURESH REDDY,J RSI