Munagala Srinivasulu vs The State Of Andhra Pradesh
2024 Latest Caselaw 616 AP

Andhra Pradesh High Court - Amravati

Munagala Srinivasulu vs The State Of Andhra Pradesh on 22 January, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY, THE TWENTY SECOND BAY OF JANUARY,
TWO THOUSAND ANG TWENTY FOUR

_ "PRESENT:
THE HONOURABLE SRI JUSTICE RAV] CHEEMALAPATI
iA No. 1 OF 2024
iN
WP NO: 808 OF 2024

Setween:
Munagala Srinivasulu, Sfo Munagaia Sri Ramulu, 3-5 Regukachelaka, Ambavaram,
CS Puram, Prakasam, Andhra Pradesh.§244 YZ Adhar 8177894084829
. Petitioner
(Petitioner in WP 908 OF gos4
on ihe file of High Court
AND
1. The State of Andhra Pradesh, rep. by iis Principle Secretary, Revenue
Department, 4° Block, Ground Moar, Room No 135, AP Secretariat Office,
Velagapud!, Amaravathi, Guntur Dist. Andhra Pradesh.

2. The District Collector, Prakasarn District, Andhra Pradesh.

3. The Joint Collector, Prakasarn District, Andhra Praclesh,

4. The Revenue Divisional Officer, Konadaboinapalll, Prakasam District, Andhra
Pradesh,

& The Tahsildar of Chandrashekara Mandal, Prakasarn Cistret, Andhra
Fradesh,

. Respondents
(Respondents in-do-}

Patifion under Section 151 CPC is filed praying that in the circumstances
Stated in the affidavit Aled in Support of the writ petition, the High Court Mey be
Dieased fo direct the respondents not to remove name of the pefifioner in the
fQvVEnue records in respect of sublect land of the bettioner by duly considering the
case of the patitoner by following the due orocess of law which is confemplatad
under Sec §(1).-5 (4) rw Rule & and 19 Fomm-Vil of THE ANDHRA PRADESH
RIGHTS IN LAND AND PAITADAR fags BOOKS ACT, 1871 (ACT NQ. 28 of
27}, judgment of Honourbale High Court af Andhra Pradesh in Chimam
Pandurangam Va Mandal Revenue Officer, 2007 Lawsulf(AP}) 293. Kalluri
Venkateawarlu vs The Tahsifdar and Pass order or orders In accordance with law,
pending dispasal of WE No 608 of e024, on the fils of the High Court.

The petition coming an for hearing, unon perusing the Petition and the
afiidavit Med in support therecf and the ander of the High Court order dated
14.01.2024 made herein and upON hearing the arguments of Si Regquiagadda
Venkatesh, Advocate for the Petitioner and GP for Revenue for the Respondents,

the Court made the following.


ORDER:

"Learned counsel for the petitioner sought time to get instructions from his client, whether he has Intention to alienate the subject property or not and to fle 3 short affidavit to the sain effect.

Poston 24.01.2024, in the 'Motian List',

interim order granted an earlier Occasion is extended HH then,

Registry is directed to post this Writ Petition along with WLP.No O44 of 2624."

nei SRINIVAS ASSISTANT REG STR AR & &

PYRUE Copyy

_ SECTION oF Ric For AS: UMS OFFICER

¥. Une CC to Sr. Reguiagadda Venkatesh, Advocate f ORUCI &. Two OCs to GP for Revenues, High Court of Andhra Pradesh. POUT]

3. The Section Officer, (rit Pasting, High Court of Andhra Pradesh,

L

One spare copy

HIGH COURT

DA TED:223/04 2024

NOTE: Posy ON 29.04 2094 iN THE MOTION LIST

ORDER

LA.No4 OF 2024 IN |

EXTENSION oF INTERIN ORDER