B.Kiran Kumar vs B.Narasappa
2024 Latest Caselaw 475 AP

Andhra Pradesh High Court - Amravati

B.Kiran Kumar vs B.Narasappa on 11 January, 2024

Author: K Suresh Reddy

Bench: K Suresh Reddy

 HIGH COURT OF ANDHRA PRADESH::AMARAVATI
 MAIN CASE No: C.R.P.NO.2713 OF 2023
                                PROCEEDINGS SHEET
Sl.                                                                               OFFICE
                                                                                   NOTE
No.
      DATE                                  ORDER
5)    11.01.2024
                   KSR,J

                                    C.R.P.NO.2713 OF 2023

                        The petitioners herein filed A.T.C.No.2 of 2004

                   before the Tribunal of Special Officer under A.P. Tenancy

                   (A.A.) Act-cum-Principal Junior Civil Judge, Kurnool under

                   Sections.15 and 16 of A.P.(A.A) Tenancy Act,1956. After

                   elaborate discussion and after prolonged trial, the Special

                   Officer allowed the A.T.C. by Order, dated 01-04-2010.

                   Aggrieved by the same, the respondent Nos.2 to 4 in

A.T.C filed Andhra Tenancy Appeal No.1 of 2015 before

the Tenancy Appellate Tribunal-cum-Principal District

Judge, Kurnool. The learned Principal District Judge,

Kurnool, after hearing both sides allowed the Appeal by

way of judgment, dated.10-08-2023. Being aggrieved by

the said judgment, the legal representatives of the

petitioner in A.T.C.No.2 of 2004 filed the present Civil

Revision Petition.

Since the present Civil Revision Petition is filed against

the judgment passed by the Tenancy Appellate Tribunal-

cum-Principal District Judge, Kurnool in Andhra Tenancy

Appeal, wherein and whereby reversing the order passed Sl. OFFICE NOTE No. DATE ORDER

by the Special Officer under A.P. Tenancy(A.A.) Act-cum-

Principal Junior Civil Judge, Kurnool, this Court is inclined

to admit the C.R.P.

ADMIT.

_________________ K.SURESH REDDY,J

I.A.NO.2 OF 2024

When this application is taken up for hearing, it is

conjointly submitted by both the learned counsel that

they will maintain status quo existing as on today.

Having regard to the facts and circumstances of the

case and in view of the above submission of both the

learned counsel, both parties are directed to maintain

status quo existing as on today.

_________________ K.SURESH REDDY,J

I.A.NO.1 OF 2024

It is represented by the learned counsel for the

petitioners that they have been continuously depositing

the tenancy/crop rent before the Tribunal to the credit of

A.T.C.No.2 of 2004.

 Sl.                                                                          OFFICE
                                                                              NOTE
No.
      DATE                             ORDER

In view of the facts and circumstances, the petitioners

herein are directed to continue the deposit of

tenancy/crop rent before the Tribunal to the credit of

A.T.C.No.2 of 2004 until further orders.

_________________ K.SURESH REDDY,J TSNR