Andhra Pradesh High Court - Amravati
Manguluri Nagendra Nagendram vs Yarlagadda Vijaya Lakshmi on 1 August, 2025
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((SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE FIRST DAY OF AUGUST • '
TWO THOUSAND AND TWENTY FIVE
:PRESENT;
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CIVIL REVISION PETITION NO: 1811 OF 2025
Between:
1. Manguluri Nagendra @ Nagendram, W/o.Late Srinivasarao, Aged about
51 years. Hindu, Occ; Cultivation, R/o.Karamchedu Village and Mandal,
Prakasam District.
2. Maguluri Prudhvi Krishna, S/o.Late Srinivasarao, Aged about 30 years,
Hindu, Occ: Cultivation, R/o.Karamchedu Village and Mandal Prakasam
District.
Petitioners/Petitioners/
Defendant Nos.1 and 2
AND
1. Yarlagadda Vijaya Lakshmi, W/o.Srinivasarao @ Venkata Srinu, Aged
about 46 years, R/o.Karamchedu Village and Mandal, Prakasam
District.
Respondent/Respondent/Plaintiff
2. Maguluri Swathi, W/o. Raviteja, Aged about 25 years, Hindu, R/o. Yegnaselapet, Karamchedu Village, Karamchedu Mandal, Prakasam District.
Respondent/Respondent/Defendant No.3 WHEREAS the Petitioners above named through their Advocate Sri NAGA PRAVEEN VANKAYALAPATI, presented this Petition under Article 227 of the Constitution of India praying that in the circumstances stated in the grounds filed herein, aggrieved by the order decree dated 23.06.2025 passed in I.A.No.587 of 2024 in O.S.No.95 of 2022 on the file of the court of learned Junior Civil Judge, Parchur, Prakasam;
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri NAGA PRAVEEN VANKAYALAPATI, Advocate for the Petitioners, 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. Yarlagadda Vijaya Lakshmi, W/o.Srinivasarao @ Venkata Srinu, Aged about 46 years, R/o.Karamchedu Village and Mandal, Prakasam District.
2. Maguluri Swathi, W/o. Raviteja, Aged about 25 years, Hindu, R/o.
Yegnaselapet, Karamchedu Village, Karamchedu Mandal, Prakasam 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 affidavit filed therewith (copy enclosed) this CIVIL REVISION PETITION should not be admitted, within two weeks.
The Court made the following ORDER:
"Notice before admission.
Learned counsel for the petitioners is permitted to take out personal notice to the respondents through registered post with acknowledgment due and file proof of service in the Registry.
List the matter after two weeks."
Sd/- M. PRABHAKARA RAO ASSISTANT REGISTRAR //TRUE COPY// 'y'' For ASSISTANT REGISTRAR To,
1. Yarlagadda Vijaya Lakshmi, W/o.Srinivasarao @ Venkata Srinu, Aged about 46 years, R/o.Karamchedu Village and Mandal, Prakasam District.
2. Maguluri Swathi, W/o. Raviteja, Aged about 25 years, Hindu, R/o.
Yegnaselapet, Karamchedu Village, Karamchedu Mandal, Prakasam District. (1&2 by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to SRI. NAGA PRAVEEN VANKAYALAPATI Advocate [OPUC]
4. One spare copy KJ HIGH COURT TRR,J DATED:01/08/2025 LIST THE MATTER AFTER TWO WEEKS NOTICE BEFORE ADMISSION CRP.No.1811 of 2025 * • fti O </> O »