Andhra Pradesh High Court - Amravati
S Hussain Bee vs Srimivas on 18 November, 2025
w.
(SHOW CAUSE NOTICE BEFORE ADMISSION)
I
r'-h
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT ml
TUESDAY ,THE EIGHTEENTH DAY OF NOVEMBER \ w<»'
/
TWO THOUSAND AND TWENTY FIVE
.PRESENT:
THE HONOURABLE MS JUSTICE B S BHANUMATHI
CIVIL REVISION PETITION NO: 2906 OF 2025
Between:
S Hussain Bee, W/o. Late Sabapathi Adam Sab, Aged about 75 years, R/o
l
¥
D.No. 158, Near Sai Baba Temple, Vipra Sai Nagar, Gangavathi village,
Koppal District, Karnataka.
..Petitioner herein/Petitioner in E.A. No. 65 of 2024/Petitioner in E.P. 16 of
2022/Dhr. In O.S. 96 of 2018.
AND
1. Ramesh, S/o. Chinna Thippaiah, R/o D.No. 3-161-30, V. Kothakota
h-:
Village, Vidapanakal Mandal, Ananthapuram District.
-i
2. . Ganganna, S/o. Uligappa, R/o D.No. 3-161-24, V. Kothakota Village,
Vidapanakal Mandal, Ananthapuram District.
3. Dhurganna, S/o. Vannurappa, R/o D.No. 3-161-15, V. Kothakota
Village, Vidapanakal Mandal, Ananthapuram District.
4. Eeranna, S/o. Neelakantappa, R/o D.No. 3-161-38, V. Kothakota
Village, Vidapanakal Mandal, Ananthapuram District.
Respondents herein/Respondent in E.A. No. 65 of 2024/ Respondent in
i I E.P, 16 of2022/JDr. In O.S. 96 of 2018.
WHEREAS the Petitioner above named through her Advocate MS.AYESHA AZMA S presented this Petition under Article 227 of the Constitution of India, praying that in the circumstances stated in the grounds filed herein,the High Court may be pleased to allow this CRP by setting aside the Order passed by the Learned Court of Civil Judge (Junior Division), Uravakonda in E.A No. 65 of 2024 in E.P. No. 16 of 2022 in O.S. No. 96 of 2018 dated 28.02.2025 AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri AYESHA AZMA S Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this CIVIL REVISION PETITION should not be admitted.
You viz:
1. Ramesh, S/o. Chinna Thippaiah, R/o D.No. 3-161-30, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District.
2. . Ganganna, S/o. Uligappa, R/o D.No. 3-161-24, V. KothakotaVillage, Vidapanakal Mandal, Ananthapuram District.
3. Dhurganna, S/o. Vannurappa, R/o D.No. 3-161-15, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District.
4. Eeranna, S/o. Neelakantappa, R/o D.No. 3-161-38, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith(copy enclosed ) this CIVIL REVISION PETITION should not be admitted on or before 02.12.2025 to which date the case stands posted for hearing.
The Court made the following order:
Notice to the respondents.
The learned counsel for the petitioner is permitted to take out personal service of notice to the respondents through speed post with acknowledgment due and file proof thereof.
Post on 02.12.2025.
SD/- (VS.SRIMIVAS ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER For/ To,
1. Ramesh, S/o. Chinna Thippaiah, R/o D.No. 3-161-30, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District.
2. . Ganganna, S/o. Uligappa, R/o D.No. 3-161-24, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District.
3. Dhurganna, S/o. Vannurappa, R/o D.No. 3-161-15, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District.
4. Eeranna, S/o. Neelakantappa, R/o D.No. 3-161-38, V. Kothakota Village, Vidapanakal Mandal, Ananthapuram District. (1 to 4 by RPAD- along with a copy of petition and memorandum of grounds)
5. OneCCto MS. AYESHAAZMA S Advocate [OPUC]
6. One spare copy HIGH COURT BSB,J DATED: 18/11/2025 POST ON 02.12.2025 NOTICE BEFORE ADMISSION CRP.No.2906 of 2025