N Narsimha Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 4807 AP

Andhra Pradesh High Court - Amravati

N Narsimha Reddy vs The State Of Andhra Pradesh on 26 June, 2024

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P.No.13081 of 2024

                        PROCEEDING SHEET

Sl.                                                                 OFFICE
      DATE                          ORDER
No.                                                                  NOTE
01. 26.06.2024 DR.KMR,J

                      Mr.V.Venugopal Rao, learned Senior
              counsel      appeared        on       behalf     of
              Mr.V.Venkata Subbaiah, learned counsel
              for the petitioner.
                      Learned Government Pleader for
              Endowments           takes   notice     for    the
              Respondent Nos.1 and 2.

Mr.T.V.S.Kumar, learned Standing Counsel takes notice for the Respondent No.3.

Learned Government Pleader for Home takes notice for the Respondent Nos.5 and 6.

Heard learned counsel for the petitioner and learned Standing Counsel for the 3rd respondent.

Learned counsel for the petitioner submitted that the 3rd respondent-office presently represented by Administrative Officer/Fit person have started troubling the petitioner and interfering with possession, in collusion with 9th respondent. On the complaints of the Contd....

Respondent Nos.3 and 9, the 6th respondent called the petitioner and others, who subsequently got interest in the property covered under GPA, in favour of petitioner and also the officers of 3rd respondent, 9th respondent and his representatives. On 09.06.2024, when the meeting was conducted by the 6th respondent, the representatives of the petitioner has submitted all the documents including a copy of judgment dated 06.04.2024 passed by the Appellate Court at Mysore, and contended that the petitioner got all the rights over the schedule property and the police authorities cannot interfere at the instance of 3rd and 9th respondents. He further submits that the 3rd respondent has no jurisdiction to interfere with the lands obtained from the 4th respondent being established and operated at Mysore of Karnataka State.

On hearing the submissions of learned counsel for the petitioner and learned Standing Counsel for the 3rd respondent, both the parties are directed to maintain Status-quo, as on today with regard to schedule property situated in Survey No.145(to an extent of Ac.4.00cents out of Ac.7.70 cents), Contd....

147/1(to an extent of Ac.3.00 cents out of Ac.12.00 cents) of Avilala Village, Tirupati Rural Mandal, Tirupati District, till the next date of hearing. Further, the Respondent Nos.3 to 8 are directed to follow the due process of law for conducting survey and demarcation.

Post the matter on 18.07.2024. In the meantime, the respondents shall file their counters.

_________ DR.KMR,J BMS