Andhra Pradesh High Court - Amravati
Illa Lakshmana Swamy vs Koppisetti Roja Vasantha Lakshmi on 30 August, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010324092025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
SATURDAY, THE THIRTIETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 1709/2025
Between:
1. ILLA LAKSHMANA SWAMY, S/O. VENKANNA, AGE 68 YEARS,
RESIDENT OF D.NO.8/1309, OLD LIC STREET, SETTI BALIJA
NAGAR, NEAR ANDHRA BANK (ROB), RAVULAPALEM, DR. B.R.
AMBEDKAR KONASEEMA DISTRICT.
2. . ILLA TARAKA RAMA KRISHNA PRASANTH,, S/O. LAKSHMANA
SWAMY, HINDU, AGE 36 YEARS. RESIDENT OF D.NO.8/1309, OLD
LIC STREET, SETTI BALIJA NAGAR, NEAR ANDHRA BANK (RCB),
RAVULAPALEM, DR. B.R. AMBEDKAR KONASEEMA DISTRICT.
...PETITIONER(S)
AND
1. KOPPISETTI ROJA VASANTHA LAKSHMI, W/O. SATISH KUMAR,
HOUSEWIFE, AGE 41 YEARS, D.NO.3-82/16, A.P.H.B. COLONY,
LALACHERUUVU, RAJANAGARAM MANDAL, EAST GODAVARI
DISTRICT.
2. MADDU ILLA TEENA VASANTHA LAKSHMI, W/O. CHAITANYA,
HINDU, HOUSEWIFE, AGE 39 YEARS, ANDHRA BANK ATC
STREET, PODILI ROAD, DARSI VILLAGE. NEAR ONGLE,
PRAKASAM DISTRICT.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. BANKA NAGESWARA RAO Counsel for the Respondent(S):
1.
The Court made the following ORDER:
Aggrieved by the non-disposal of Interim Application against stay petition filed by the petitioner in I.A.No.710 of 2024 in A.S.No.31 of 2024 on the file of the learned II Additional District Judge, East Godavari at Amalapuram, the present Civil Revision Petition is filed.
2) Inasmuch as, the relief that is being sought by the petitioners is innocuous and not touching on the merits, a direction under Article 227 of the Constitution of India to dispose of the matter can be granted. As the matter is being disposed of at the admission stage itself, this Court does not consider it necessary to order notice to the respondents.
3) Accordingly, the Civil Revision Petition is disposed of providing that the learned II Additional District Judge, East Godavari at Amalapuram shall endeavor to pass orders in I.A.No.710 of 2024 in A.S.No.31 of 2024, as expeditiously as possible in accordance with law, at any rate, within a period of four (04) weeks from the date of receipt of a copy of this order. No costs.
4) Consequently, the Miscellaneous Applications pending, if any, in this Civil Revision Petition shall stand closed.
____________________ NINALA JAYASURYA,J Date:30.08.2025 Ssv THE HONOURABLE SRI JUSTICE NINALA JAYASURYA CIVIL REVISION PETITION NO: 1709 OF 2025 Date:30.08.2025 Ssv