Andhra Pradesh High Court - Amravati
Gadikoti Ratnakar Reddy, vs The State Of Andhra Pradesh, on 11 August, 2022
Author: D Ramesh
Bench: D Ramesh
mes IN TNE HIGH COURT OF ANDRRA BPRAQESH «: ANARAVAT!
THURSOAY, THE & TH OSY OF AGRSUST,
FYVO THOUSAND AND TAVENTY PYYO
: PRESENT:
WRIT PETITAON NOx S802 OF 2022
Ry
:
Behwean:
Gadikati Rainaker Reddy, Sic, Lais &. Subba Reddy, Aged about 54 years, Rio - 38,
ss & $
Sree Ramula Peta Obul | iu Mandal, YSR Kadapa Distric
Petitioner
AND
3. The Stele of Andhra Pradesh, Rep. by is Principal Secretary,
Gepanmant, AP, Secretanat at Velans Amaravell, Guntur Cisirict
2, The Oistict Collactar, YSR Kadapa istrict at Radana
3. The dort Collester, YSR Kacdanea District al Karlana
4. The Revenue Divisional Off lear, Jammialamadugu Revenue Oivision, YSR
Kacaos Dist ict
& The Tahsilar, Ghaparu Mandal, YSR Kacdana Disinct
6. Kotireddy Surendranath Raddy, Sioa. Lat a K. Sati Reddy, Rap. by his GPA
Noider, Sati Yedey Racmavalheanna, "Wie Lats K. Gopala Krishna Raddy, Rfo.
H No M448, Maruthi Nagar, Kadapa City, YER Kadapa Pxsirict
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Respondents
Petition under Anicie 236 af the Cons ue an of india praying thst i the
creumistances stated iy ihe aficavil fied therewith, the High Coist may be pleased fa
iSSUS aN anpropriaie Wri, order ar direction mastiy one which is in fhe nature of
GERTIORARI salting for records eee ng g upto ihe "fs ing af Rey fon in Ref. No G2/apus
fRORWITO1? before the ¥° ar, AES0.S.2022 (served
through READ an 8.4202 32) and deca r arbivary and contrary fo
the settled law declared by this Hors nie £ 2 Sout "t reported fi in 3018 iS} ALT 148 {DB} ane
consequently sabaside the Order, di20.2.2022 passed by the 3° Respondent in
Revision vide Rel No E2IAPLS (RORVTS2OI?
IA NO: 1 OF 2082
Patiion under Section (81 CPC pray 8 ae wy the CUCUIMSIENORS aiad in the
affidavit fied in support of the petition, the aut may be pleased fo stay al further
proceedings pursuant fo the Order, GLQD 3.20 9 passed by the 3° Resooncent in
Revision in Ref No ESSARLS (RORY17) My incl changing of eriries in revenue
records wih respect - the Jand Is a age. or apadu Mandal,
YSR Kadena District, sending di of 2022, on the Me of the High
Cot.
The peltion coming on for hearing, upon pariah ing the Pefiinn and the affidavit
fed in support thereof and he Orders of the Nigh Court eh 19.09. 2022 O2/OS2022 &
45 -Q8-2022 end upon hearing the argurnents of SiG Ramesh Babu, Advocate for the
Petitioner, and of GP for Revenue for the Res pondent toto 8, Sri 8. DNe Jairam
Advocate for Reepandent No.8, the Cour rt mn naete t the folle WING.
ORDER:
"interim orders granted on oarlier occasion are axtendad for twa weeks. Post after 10 days. Mearavitis, Respondents to Ale counter, . Sai. T. MADRAVI ASSISTANT REGISTRAR STROE COPY For Yo, SECTION OFFICER One CC to SRI G RAMESH BABU Advocate JOPUC) Two 0s to GP FOR REVENUE, High Court of Andhra eracdesh fOUTT One CO to SAIS. DILIP JAIRAM Advocate (OPUC] (ne spars capy ee ee HIGH COURT DR J POST APTER 10 DAYS ORDER WP.NG. S802 of S022 EXTENSION OF INTERIN ORDER