Andhra Pradesh High Court - Amravati
Y Vijaya Kumar vs V Naga Raju on 21 October, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[ 3209]
(SHOW CAUSE NOTICE BEFORE ADMISSION) ^
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY ,THE thirty FIRST DAY OF OCTOBER
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TWO THOUSAND AND TWENTY FIVE
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iPRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 2734 OF 2025
Between:
1. YVijaya Ktjmar, S/o. Yella^a, Aged about 46 years, Occ R/o. 2-9, New
Madhu Bmidings, Chittaranjar^eet, Kuppam, Chittoor District
2. Jayaprata^Sing, S/o. R Puliram, Aged about 44 years, Occ R/o. D.No.
14-156, Radhakri^a Road, Extension, Kuppam, Chittoor^istrict
Petitioners/Respondents/Defendants 4 &5
AND
1. V Naga Raju, S/o. C Venkatappa, Aged about 62 years, Occ Cultivation, R/o. Thambigd^npalli Village, Kuppam Post and Mandal, Chittoor District Respondent/Petitioner/Plaintiff
2. Chinnamma, (Died)
3. B Ranganadh^, S/o. Chinnamma and Late N Balappa, aged about 50 years, Occ Employee in TTD at Tirumala, R/o. D.No. 12/8VrPrakasam Road, Kuppam Town and Mandal, Chittoor District.
4. B SureshMCumar, S/o. Late Balappa, Aged about 42 years, Occ Telephone Operator, SVIMS Hospital R/o. D.No. 6-8-^9A, NGOs Colony, Tirupati, Chittoor District.
5. B Swarna^l^mari, W/o. CH.B. Narayanapa Rao, Aged about years, Occ Housewife, R/o. Plot No. 105, D-Blod<, Tarakaram Enclave, NAD, Visaklaaptnam City and District.
6. B Sunanda, W/o. V Selva Kumar, Aged about years, Occ R/o. 2J.88, M R. Palli, Tirupathi Post and Mandal, Chittoor District.
7. Padmavathi, D/o. Balappa and Chinnamma, Aged about years, Occ R/o. Thambiganipalli Village, Kuppam Mandal, Chittoor District. (R 2 to 7 are not necessary in this CRP) Respondents/Respondents/Defendants 1 to 3 & 6 to 8 WHEREAS the Petitioners above named through their Advocate SRI KALE VIJAVA RAJU presented this Petition under Article 2^ of the Constitution of India, aggrieved by not disposing of the lA No. 241 of 2023 in OS No. 85 of 2003 on the file of Principal Junior Civil Judge, Kuppam, Chittoor District AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri KALE VIJAYX RAJU Advocate for the Petitioner, directed issue of notice to the Respondent No.1 herein to show cause as to why this CIVIL REVISION PETITION should not be admitted.
You viz:
V Naga Raju, S/o. C Venkatappa, Aged about 62 years, Occ Cultivation, R/o. Thambiganipalli Village, Kuppam Post and Mandal, Chittoor 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 14.112025 to which date the case stands posted for hearing.
The Court made the following order:
"Heard learned counsel for the petitioners?"
issue notice to the respondent No.1. The learned counsel for the petitioners is permitted to take out personal notice on the respondent No.1 by registered post with acknowledgment due and file proof of service in the Registry, by the date of next adjournment.
List the matter on 14.11.2025.
SOI- M.PRABHAKARA RAO DEPUTY REGISTPJ^R //TRUE COPY// SECTIONr()PFICER I To,
1. V Naga Raju, S/o. C Venkatappa, Aged about 62 years, Occ Cultivation, R/o. Thambiganipalli Village, Kuppam Post and Mandal, Chittoor District (by RPAD- along with a copy of petition and memorandum of grounds)
2. One CC to SRI. KALE VIJAYA RAJU Advocate [OPUC]
3. One spare copy HIGH COURT i NJS,J DATED:31/10/2025 LIST THE MATTER ON 14.11.2025 NOTICE BEFORE ADMISSION CRP.No.2734 of 2025