Andhra Pradesh High Court - Amravati
Rami Reddy vs Ramanaiah on 26 June, 2019
Bench: C.Praveen Kumar, Cheekati Manavendranath Roy
HIGH COURT OF ANDHRA PRADESH: AMARAVATI
WEDNESDAY, THE TWENTY SIXTH DAY OF JUNE
TWO THOUSAND AND NINETEEN
:PRESENT:
THE HONOURABLE THE ACTING CHIEF JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
WRIT APPEAL NO: 23 OF 2019
Between:
1. Yanati Muni Rami Reddy, S/o Jayarami Reddy
2. Yanati Ravindra Reddy, S/o Jayarami Reddy
Appellants/Third parties
AND
1. Mannaru Ramanaiah, S/o Venkata Subbaiah, Aged about 63 years,
Occ:Agriculture, R/o.Gudlurivaripalem village, Venkatachalam mandal, SPSR
Nellore District.
......Respondent/Writ Petitioner
2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Velagapudi, Amaravathi, Guntur District.
3. The District Collector, SPSR Nellore District, Nellore
4. The Tahasildar, Venkatachalam Mandal, SPSR Nellore District
5. The Mandal Surveyor, Office of the Mandal Revenue Office, Venkatachalam
Mandal, SPSR Nellore District
Respondents
Appeal under Clause 15 of the Letter Patent, filed against the order made in
WP.No.41338 of 2018, dated 26.11.2018, on the file of the High Court.
IA NO: 3 OF 2019
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay the order
passed in W.P.No.41338/2018 dated 26.11.2018, pending disposal of Writ Appeal
No.108 of 2019, on the file of the High Court.
The Appeal coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 30.04.2019& 12.06.2019
made herein and upon hearing the arguments of SRI.O.MANOHER REDDY Advocate
for the Petitioners SRI.G.VENKATESHWARLU, Advocate for the Respondent No.1, and
of learned Government Pleader for Revenue for Respondent Nos.2 to 5, the Court
made the following:`
ORDER:
Heard learned counsel for appellants.
There is no representation on behalf of the 1st respondent. Interim suspension earlier granted shall continue to operate for a period of six weeks.
Post after four weeks.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. One CC to SRI.O.MANOHER REDDY Advocate [OPUC]
2. One CC to SRI.G.VENKATESHWARLU Advocate [OPUC]
3. Two CCs to GP FOR REVENUE, HIGH COURT OF A.P. (OUT)
4. Two spare copies SRL HIGH COURT HACJ & CMRJ DATED:26.06.2019 NOTE: POST AFTER FOUR WEEKS ORDER WA.No.23 of 2019 EXTENSION OF INTERIM SUSPENSION DRAFTED BY: SRL DRAFTED ON: 02.07.2019 HIGH COURT HACJ & CMRJ DATED:26.06.2019 NOTE: POST AFTER FOUR WEEKS ORDER WA.No.23 of 2019 EXTENSION OF INTERIM SUSPENSION