Andhra Pradesh High Court - Amravati
Appala Subrahmanyam vs Karuturi Satyanarayana on 5 December, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV^^Ipl
FRIDAY, THE FIFTH DAY OF DECEMBER, \-^s
TWO THOUSAND AND TWENTY FIVE li
: PRESENT:
THiE HONOURABLE SRI JUSTICE BATTU DEVAN AND
CIVIL REVISION PETITION NO: 3422 OF 2025 -
Between:
Appala Subrahmanyam, S/o Shram Murthy, aged about 57 years, R/o
Lalitha Nagar, Rajahmundry, E.G. District.
...Petitioner/Respondent No.1/Plaintiff
AND
1. Karuturi Satyanarayana, S/o Lakshminarayana, aged about 71
years, Occ Retd. Employee C/o V.V. Rama Rao, Kothamuru village
Rajahmundry Rural, E.G. District
2. Devarapalli Pardhasaradhi, S/o Satyanarayana aged 75 years.
Contractor, Weavers Colony, Rajahmundry, E.G. District.
...Respondents/Petitioners/Defendants.Nos.1 & 2
3. Paluri Anasury Devi, W/o Narasimha Murthy aged about 54 years,
C/o Devarapalli Pardasaradhi R/q D. No. 8-84/3, Weavers Colony,
Rajahmundry, E.G. District.
...Respondent/Respondent/Defendant No.3
WHEREAS the Petitioner above named through his Advocate Sri
M.R.S.SRINIVAS presented this Petition under Article 227 of the
Constitution of India, aggrieved by the order dt. 10.11.2025 passed in I.A.
No. 310 of 2025 in O.S.No.143 of 2015 on the file of court of Principal
District Judge, East Godavari;
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of
Sri M.R.S.Srinivas, Advocate for the Petitioner, directed issue of notice to
the Respondents herein to show cause as to why this CIVIL REVISION
PETITION should not be admitted.
You viz:
1. Karuturi Satyanarayana, S/o Lakshminarayana, C/o V.V. Rama Rao,
Kothamuru village Rajahmundry Rural, E.G. District
2. Devarapalli Pardhasaradhi, S/o Satyanarayana, Weavers Colony,
Rajahmundry, E.G. District.
3. Paluri Anasury Devi, W/o Narasimha Murthy, C/o Devarapalli
Pardasaradhi R/o D. No. 8-84/3, Weavers Colony, Rajahmundry,
E.G. District,
are be and hereby directed to show cause either appearing in person or
through an Advocate, as to why in the circumstances set out in the petition
and the grounds filed therewith (copy enclosed) this CRP should not be
admitted 02.0J''2026 for which date the case stands posted for hearing;
The Court made the following:
ORDER:
Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to the respondents by RPAD and file proof of service within a period of three (03) weeks.
Post the matter on 02.01.2026. SD/- K. KASIRAO ACHARI ASSISTANT REGISTRAR //TRUE COPY// SEC yiONomcER For To,
1. Karuturi Satyanarayana, S/o Lakshminarayana, C/o V.V. Rama Rao, Kothamuru village Rajahmundry Rural, E.G. District
2. Devarapalli Pardhasaradhi, S/o Satyanarayana, Weavers Colony, Rajahmundry, E.G, District.
3. Paluri Anasury Devi, W/o Narasimha Murthy, C/o Devarapalli Pardasaradhi R/o D. No. 8-84/3, Weavers Colony, Rajahmundry, E.G. District. (Addressee Nos.1 to 3 by RPAD- along with a copy of petition and memorandum of grounds)
4. One CC to Sri. M.R.S.Srinivas, Advocate [OPUC]
5. One spare copy HIGH COURT DEV,J DATED:05/12/2025 POST THE MATTER ON 02.01.2026 NOTICE BEFORE ADMISSION CRP.No.3422 of 2025 A 1^ o 2 2 DEC flW m ★