Andhra Pradesh High Court - Amravati
Sri Vemulapalli Ravindranadha Tagore vs Sri Mantena Subba Raju on 19 April, 2022
Author: D Ramesh
Bench: D Ramesh
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: A.S.No.389 of 2016 + 618 of 2016
PROCEEDINGS SHEET
Sl. OFFICE
NOTE
No. DATE ORDER
1. 19.04.2022 DR,J
I.A.No.01 of 2022
In
A.S.No.389 of 2016
This application is filed by the petitioner/1st
respondent, to direct the appellant not to alienate the
property admeasuring Ac.4.34 cents situated in R.S.No.6/3 of Ramannagudem Village in Nuzuvid Mandal, pending the Appeal Suit No.389 of 2016.
Heard.
Learned counsel appearing for the petitioner/1st respondent submitted that the 1st respondent herein/appellant by taking advantage of ad-Interim granted by this Court in their favour, trying to alienate the properties; by knowing the same the petitioner has made an application under R.T.I. Act, and the concerned, Sub Registrar has submitted reply on 13.01.2020 informing that the document pending No.1732/2019 of their office expected by one Sri Vemulapalli Radha Krishna Murthy, S/o.Chalapathi Rao of Ramannagdem village, Nuzvid Mandal, Krishna District is refused to registration and was returned to the party. In view of the same, the petitioner is apprehending that the appellant would eliminate the subject properties of the appellants. Hence the present application is filed.
Learned counsel for the 1st respondent/appellant filed counter and submitted that the reply given by the Sub Registrar, Patama is with regard to Vemulapalli Radha Krishna Murthy, who is nothing to do with the said transactions.
Learned counsel for the 1st respondent/ appellant, on instructions, further submitted that there is neither any intention nor any attempt to alienate any Sl. OFFICE NOTE No. DATE ORDER part of the property, which is the subject matter of the present appeal, if at all they want to alienate or sell the same, they will file appropriate application in the appeal.
Considering the above submissions and recording the above statement, I.A. is disposed of, giving liberty to the appellant to make appropriate application whenever they required to sell or alienate the subject property.
________ DR, J A.S.Nos.389 of 2016 + 618 of 2016 Post both the appeals together after Summer Vacation.
________ DR, J Pnr