Andhra Pradesh High Court - Amravati
Purimatla Sivamurthy, vs The Lok Adalat Bench, on 28 April, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
{SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE TWENTY ERAHTH OF APRIL,
TW THOUSAND AND TWENTY TY
'PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN RUMAR
: AND
THE HONOURABLE SRI JUSTICE NIMMAGADDA VENKATESWARLU
WRIT PETITION NO: 28548 OF 2027
Between:
Funimatia Sivamurthy, Sfo.P Thinmappa Aged about 66 Years, Réo 20-2070,
Nanumesh Naeger Guntakal, Guntakal Rural, Anantheanur, AP S'Ssoo
Petitioner
AND
1. Fre Lok Adalat Bench, Canatitufed by the District-Leaal Services Authory,
Pattikonda, Kurnool, Represented by Ohairman and Presiding Officer.
2. Uhinthaginiala Kaseswaramma, Wio.Banda Getta Nagaraju, Hindu, Aged about
30 Years, Ro. Nalakadoddi village, Paitikenda Mandal, Kurnool District, A.P
Chinthaginiala Sunkesulu, S/o. CAinthaginigala Sunkernna Hindu, agad 65 Years,
agriculturist, R/o.H.No 2/48 Rio. Puchakayslamada village, Patikonda Mandal
Murnoal [ietiat, AP
4, O.Rarthik, Sio.C Susheelamma, Hindu, aged 14 Years, Minor, Rfo.by Guardian
mother Smi.C. Masthanamma W/o. Chinthaginjala Sunkesulu, Rio. H.No. 248
Rio.Puchakayalamada village, Paitkonda Mandal Surnoal District, AP
5 Chinthaginjala Govardhan, S/o Sunkesulu Aged 28 Years, Agriculturist,
Rio HNo2/d8 Rio. Puchakayalamada village, Pattikonda Mandal Rurnoal District,
A&P
oa?
Respondents
Patiion under Article 228 of the Constitullon of India is fled praying that in the
ofreurnstances stated in the affidavit fled therewith, the High Court may be pleased to
issue a Writ, Order of Direction more particularly one in the nature of Writ of
CERTIORARI calling for the records pertaining to Award di.11.08.2027 passed by the
1 Ressondent in LAC No lO? of 2021 in O.S.No.223 of 2020 an the fie of Hon'ble
Court of the Junier Civil Judge af Pattikonda and consequently quash the agid award 3s
the same is obtained by collusion and playing fraud by the Respandert No's.2 io 5
Neri.
IANO. 2 OF 2024
Petition under Section 151 OFC is fied praying thal in the circumstances
stated in the affidavit Hed In suppert of the pefition, the High Court may be pleased fo
suspend the operation of the df17.08 2021 passed by ths 4" Respondent in
LAS.No. 107 of 2021 In O.S.No.283 of 2020 on the file of Han'ble Court of the Junior
Slvil Judge at Patiikonda, pending disposal of WP No. 28348 of 2021, on the fle of the
High Cour,
The petition coming on for hearing, upon perusing the Petiion and the affidavit Ned
in support thereof and the order of the High Court order dated 02.12.2021, 30.12.2027
& 27.01.2082 made herein and upon hearing the arguments of SRLGHALLA
GUNARANJAN Advocate for the Petitioner and of Si. &. LAKSHMINARAYANA REDDY
Advocate for the Respondent No.1, the Court made the following.
ORDER:
No representation on behalf of the respondents and no counter is said to have bean filed by the respondents, while learned counse! for the petiioner is present, .
List the matter after eight (8} weeks. Te interim order, granted earlier is axiended untll further orders.
- ASSISTANT REGISTRAR FYRUE COPY! SECTION OFFICER For; : me 3 ER Advocate (OP UC] One CO fo Sr Chala Gunaranan, Randy, Advacate fORUC) > One CC toe Si S Lakshminarayans | 2 Cine spare copy SRL Bog HIGH COURT SPRJ & NVS NATEC 28.04.2022 NOTE: LIST THE MATTER AETER EIGHT (8) WEEKS ORDER WP.No. 28448 of 2021 EXTENSION OF EARLIER INTERIM ORDER