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Alapatl Venkata Sudhakar vs And
2024 Latest Caselaw 10464 AP

Citation : 2024 Latest Caselaw 10464 AP
Judgement Date : 19 November, 2024

Andhra Pradesh High Court - Amravati

Alapatl Venkata Sudhakar vs And on 19 November, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA

(SPECIAL ORIGINAL JURISDICT! ON} :
TUESDAY THE NINETEENTH DAY OF NOVEMBE

TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SRI JUSTICE T.C.O.SEKHAR
WRIT APPEAL NO: 914 OF 2024

(Appeal under Clause 15 of the Letfers Patent, is fled against the

Judgment passed in WP.No.11940 of 2029, dated 24.07.2024 on the fils of
the High Court}

Sehveen:

4,

. Alapali Suresh Kumar, S/

Alapatl Venkata Sudhakar, S/o. Late Satyanarayana, Aged about 85
years, Occ- Business, Rio DO No. 16-28, Hasthinapuram,
Devanagarapur! Panchayat, Jandrapeta, Chirala Mandal, Bapatla
District (Old Prakasarn),
G. Late Salyanarayana, Aged about 55 years,
Gcc- Business, Ryo DO .No. G25, Hasthinapuram, Devanagarapuri
Panchayat, Jandrapeta, Chirala Mandal, Banatia District id
Prakasam).
AppellantsAWrit Petitioners
AND

. The State of Andhra Pradesh, Represented by fis Principal Secrsiary to

Government, Panchaytat Raj and Rural Developmen? Department,
Secretariat, Velagapudi, Amaravati , Guriur District

2. The District Collector, Bapatla District

The District Panchayat Officer, Bapatia District at Ranatia.

4. Ramakrishnaoguram Gram Panchayat, Reoresented by tis Panchayat

crt

Secretary, Ramakrishnapuram Grarn Panchayat and Vilage, Chirala

Mandal, Banatia District,

Tahsildar, Chirala Mandal, Bapatla District,
Respondants/Respondents


The Appeal coming on for hearing, upon perusing the Petition and the"
afidavil fied in support thereof and upon hearing the arquments of SA MR K
CHAKRAVARTHY Advocate for fhe Patitioners and of GP FOR PANCHAYAT
RAJ RURAL DEV for the Respondent Nos.] to 3, Sr M SUDHEER, Standing
counsel for he Respondent No.4, GP FOR HOME for Respondent No.8, and
the Court made the following
OROER

"Gn the request mace by the learned counsel for the respondents,
list the matter on 27.71 2084,

There shall be interim satay of operation and execution of the
common order dated 24.7 2024 in WLP.No. 11940 of 2029, Hf the next date

of hearing." ee

TRUE COPY!

Foi SECTION OFFICER
Te,

*. The Principal Secretary, The State of Andhra Pradesh, Panchaytat Raj
and Rural Develoorment Department Department, Secretariat,
Velagapudi, Amaravall, Guntur District (by SPECIAL MESSENGER)

<. The District Collector, Banatla (istrict.

oo

3. The District Panchayat Officer, Sapatia District at Bapatia

4 Ramakrishnapuram Gram Panchayat, Represented by fis Panchayat
secretary, Ramakrishnapuram Gram Panchayat and Vilage, Chirala
Mandal, Sapatia Distric

S. Tahsidar, Chirala Mand fal, Bapatia District. (Addresses 3 to 5 by RPAD)

8. One CC io SRE M RK CHAKRAVARTHY Advocate [OPLIC

f. Two OCs to GP FOR PANCHAYAT RAJ RURAL DEV High Court OF
Andhra Pradesh. [OUT]

8. One CC fo SRM SUDHEER, Standing Counsel {OPUCI

8. Two OCs to OP FOR HOME, High Court of A.P af Amaravalhi,

WO. Two spare copies


TO 2024

*
>

a

HIGH COURT
GN, &
TODS,
DATED
ORDER

WA.No.O11 of 2024

INTEREM STAY

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