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Andhra Pradesh High Court - Amravati

Yalam Chandravathi vs Uppalapati Sridhar Chowdary on 19 November, 2025

Author: D Ramesh

Bench: D Ramesh

      IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA^STf               i




           WEDNESDAY, THE NINETEENTH DAY OF NOVEMB,                          O';
                                                                             fn
                                                             I

                  TWO THOUSAND AND TWENTY FIVE

                               .PRESENT:

              THE HONOURABLE SRI JUSTICE D RAMESH
              CIVIL REVISION PETITION NO: 2502 OF 2025
Between:



   1. Yalam Chandravathi, W/o.Late Y Veeraraghavulu, Hindu, aged 80
      Years, R/o. D.No. 1-23-4-Yalamavari Street, Tadepalligudem, West
      Godavari District (Aadhar No. 2793 1892 3755)
  2. Jalam Reddamma, S/o. Late Y Veeraraghavulu Hindu, aged 61 years
      R/o. D.No. 1-23-4, Yalamavari Street, Tadepalligudem, West Godavari
    District (Aadhar No. 4722 3374 4279)
 3. Yalam Venkata Ratnam, S/o. Late Y Veeraraghavulu , Hindu, aged 44
    years. R/o. D.No. 1-23-4, Yalamavari Street, Tadepalligudem, West
    Godavari District (Aadhar No. 4381 3637 2043)
                                                           ... Petitioners
                                 AND



1. Uppalapati Sridhar Chowdary, S/o. Satyanarayana , Hindu, aged 59
   years, resident of D.No.2-1, Niladripuram village, Kadiyapadu Hamlet,i
   Tadepalligudem Mandal,.:west Godavari

2. Mutyala Udaya Bhaskara Adhi Trimurthulu, S/o. Mutyala Pedda Raju,
   Hindu, aged 50 years, R/o. D.No.2-1, Niladripuram village, Kadiyapadu-
   Hamlet, Tadepalligudem Mandal, west Godavari.
 3. Golapalli Jacob Raju, S/o. G. Joseph Krupanidhi, Indian, 45 years, R/o.
     Phase 1 Volvo service centre, Bachupally municipality, Rangareddy
     District, Telangana.

4. Surapu Subbayya, S/o. Subramanyam, Hindu, aged 49 years,               R/o.
   D.No. 1-11, Bukkavari street, Tadepalligudem, west Godavari.

5. Sri Vankina Prasada Rao, S/o Vankina Krishna Rao, Hindu, aged 51
     years, being represented by his GPA Holder vankiana Krishna Rao, s/o
     Gopalam, Hindu, aged 76 years, resident of H No 4-38, Main Road^
     Badampudi, Unguturu Mandal (Added as per orders of this Honouarable
     court in LA No 558 of 2022)

6.   Smt. Vankina Adi visalakshi, W/o Vankina Prasada Rao, Hindu, aged
     43 years, being represented by his GPA Holder vankiana Krishna Rao,
     s/o Gopalam, Hindu, aged 76 years, resident of H No 4-38, Main Road,
     Badampudi, Unguturu Mandal (Added as per orders of this Honouarable
     court in lA No 558 of 2022)                                               ;

7. Adina Mangadevi, W/o Venkata Veera Swamy, Hindu, aged 55 years>
     resident of D No 1-10-8/2, Namala Vari Street gollagudem center,
     Tadepalligudem, (Added as per orders of this Honourable court in lA No
     561 of 2022)

8. Adina Sri Devi, W/o Sri Krishna, Hindu, aged 47 years, resident of D Nd
   1-10-8(3) Namala Vari Street, Gollagudem Center, T adepalligudem,
     (Added as per orders in Honourable Court in lA No 561 of 2022)

9. Kodavati Venkatesu, s/o mahankiali, Hindu, aged 35 years, resident of
   D No 1-139, Madhavaram Village, Tadepalligudem, West Godavarf
     District (added as per orders in Honourable court in lA No 381 of 2023)

10. Pasala Jitendra,, S/o Veeranna, Hindu, aged 47 years, resident of D no
     6-220, Ganesh Nagar, P P Road, Pennada, Palakoderu Mandal, West
     Godavari District (Added as per orders in lA No 558 of 2023
                                                               ...Respondents

Petition under Article 227 of the Constitution of India, praying that in the
circumstances stated in the grounds filed herein, the High Court may be
pleased to set aside the order of XI Additional District and Sessions Judge in
lANo 1 of 2025 (I.A.NO 196 of 2025) in OS.No 74 of 2018 in dismissing the
application to appoint and advocate commissioner to localise the property with
the aid district surveyor.

lA NO: 2 OF 2025


      Petition under Section 151 of CPC is filed         praying that in the
circumstances stated in the grounds filed in support of the petition, the High
Court may be pleased to stay of all further proceedings in O.S. No 74 of 201J
on the file of XI Additional district and Sessions Judge, West Godavari at
tadepalligudem. Pending disposal of CRP 2502 of 2025, on the file of the
High Court.                                       ^                          "


      The Petition coming on for hearing and upon perusing the petition and
memorandum of grounds filed herein support thereof and the earlier order of
the High Court dated. 26.09.2025, made herein and upon hearing the
arguments of Sri I Bala Subrahmanyam Advocate for the Petitioner, the Court
made the following

ORDER:

Interim Order granted earlier is extended by six (6) weeks. List next week.

SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// SECTION FfCER f To,

1. The XI Additional district and Sessions Judge, West Godavari at Tadepalligudem.

2. One CC to SRI. I Bala Subrahmanyam Advocate [OPUC]

3. One spare copy PSR HIGH COURT DR,J DATED:19.11.2025.

NOTEiLIST NEXT WEEK.

ORDER CRP.No.2502 of 2025 INTERIM ORDER EXTENDED