Sripada Satyanarayana vs Matha Chinnayya
2024 Latest Caselaw 9454 AP

Andhra Pradesh High Court - Amravati

Sripada Satyanarayana vs Matha Chinnayya on 17 October, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

 APHC010418642024

                         IN THE HIGH COURT OF ANDHRA PRADESH
                                       AT AMARAVATI                         [3209]
                                (Special Original Jurisdiction)

                THURSDAY, THE SEVENTEENTH DAY OF OCTOBER
                     TWO THOUSAND AND TWENTY FOUR

                                       PRESENT
                    THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

                        CIVIL REVISION PETITION No:2327 OF 2024

Between:

Sripada Satyanarayana                                               ...PETITIONER

                                         AND

Matha Chinnayya                                              ...RESPONDENT(S)

Counsel for the Petitioner: Mr. Uday Kumar Vampugadavala

Counsel for the Respondent(S): --

The Court made the following:

ORDER:

Heard the learned counsel for the petitioner.

2) Learned counsel for the petitioner submits that the respondent herein

filed O.S.No.353 of 2008 on the file of the I Additional Junior Civil Judge cum I

Additional Judicial First Class Magistrate, Kakinada, against the petitioner for

declaration of title and recovery of possession of the subject matter property,

that the same was dismissed by a judgment and decree dated 27.01.2021.

Aggrieved by the same, the respondent filed A.S.No.18 of 2021 on the file of

3rd Additional District and Sessions Judge, Kakinada. He submits that

subsequently the matter was transferred from the file of 3rd Additional District

Court to the Court of II Additional Senior Civil Judge, Kakinada. He submits that though the appeal was filed in the year 2021, the matter is being

adjourned from time to time at the behest of the appellant. He submits that

with a view to cause inconvenience to the petitioner, the respondent is

dragging on the matter without proceeding with the hearing of the case. In the

said circumstances, the petitioner is constrained to file the present petition

seeking appropriate direction. He also submits that the Appeal stands posted

to 04.11.2024.

3) Considering the submissions made and as it is represented that the

matter stands posted to 04.11.2024, this Court deems it appropriate to

dispose of the revision, providing that the learned 2nd Additional Senior Civil

Judge, Kakinada, shall make an endeavor to dispose of the appeal in

accordance with Law as expeditiously as possible. No costs.

4) Consequently, the Miscellaneous Application pending, if any, shall also

stand dismissed.

____________________ NINALA JAYASURYA, J Date: 17.09.2024.

Ssv THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

CIVIL REVISION PETITION No:2327 OF 2024

Date:17.10.2024

ssv