Andhra Pradesh High Court - Amravati
Chintha Maruthi vs The State Of Andhra Pradesh on 3 February, 2026
Author: B Krishna Mohan
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE-THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX r■l
iPRESENT: \
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
lA No. 1 OF 2025
IN
WP NO: 29983 OF 2025
Between:
Chintha Maruthi, S/o. C. Muniswamy, Aged about 40 years, R/o. DopJi^ No.
4/121, B.C. Colony, Palthuru Village, Vidapanakal Mandal Ananthapuramu
District.
...Petitioner
(Petitioner in WP 29983 OF 2025
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Velagapudi, Amaravathi, Guntur District.
2. The District Collector, Ananthapuramu District.
Z. The Revenue Divisional Officer, Guntakal, Ananthapuramu District.
4. The Tahsildar, Vidapanakal Mandal, Ananthapuramu District.
5< The Sub-Registrar, Uravakonda, Ananthapuramu District.
6. The Station House Officer, Palthuru Police Station, Vidapanakal
^Mandal, Ananthapuramu District.
7. Chinta Muniswamy, S/o.Rangappa, Aged about 80 years, R/o. D.No.
4/149, B.C. Colony, Palthur Village, Vidapanakal Mandal,
Ananthapuramu District.
8. Chidambaramma, Concubine of Muniswamy, Aged about 70 years, R/o.
D.No. 4/149, B.C. Colony, Palthur Village, Vidapanakal Mandal,
Ananthapuramu District.
9. C. Balanjineyulu, S/o. C. Muniswamy, Aged about 36 years, R/o. D.No.
4/149, B.C. Colony, Palthur Village, Vidapanakal Mandal,
Ananthapuramu District
10.
C. Pandu Varaprasad, S/o. C. Muniswamy, Aged about 30 years,
R/o. D.No. 4/149, B.C. Colony, Palthur Village, Vidapanakal Mandal,
Ananthapuramu District.
11.
Smt. Shankar Kavitha, W/o. S. Sivaiah, D/o. C. Muniswamy, Aged
about 28 years, R/o. D.No. 4/149, B.C. Colony, Palthur Village,
Vidapanakal Mandal, Ananthapuramu District.
12.
Smt. V. Kanya Kumari, W/o. V. Anjineyulu, D/o. C. Muniswamy,
Aged about 26 years, R/o. D.No. 4/149, B.C. Colony, Palthur Village,
Vidapanakal Mandal, Ananthapuramu District.
13.
C. Yekambaraiah, S/o. C. Muniswamy, Aged about 34 years, R/o.
D.No. 4/149, B.C. Colony, Palthur Village, Vidapanakal Mandal,
Ananthapuramu District.
...Respondents
(Respondents in-do-)
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to suspend the 3'^'^ Respondent impugned Orders
in Case No. 2170/2025, dated 26.09.2025, pending disposal of WP No.29983
of 2025, on the file of the High Court.
Petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier order of the High Court dt
31.10.2025 & 23.12.2025 made herein and upon hearing the arguments of
M/s P.Saraswathi, Advocate for the Petitioner and GP for Revenue for the
Respondent Nos.1 to 4 and GP for Registration for the Respondent No.5 and
GP for Home for the Respondent No.6, and the Court made the following
ORDER:
The learned Assistant Government Pleader seeks time to file counter for the respondent Nos. 1 to 5.
None appears for the 6th respondent.
The respondent Nos.7 & 9 are present in the court.
th The 9 respondent submits that on behalf of all the other respondents he is representing. All of them have received notices and seeks time to engage counsel through legal aid.
List on 24.02.2026.
Interim order granted earlier is extended til^ien.
SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. One CC to M/s P.Saraswathi, Advocate [OPUC]
2. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
3. Two CCs to GP for Registration, High Court of AP [OUT]
4. Two CCs to GP for Home, High Court of AP [OUT]
5. One spare copy KSR HIGH COURT BKM, J DATED:03.02.2026 List on 24.02.2026.
ORDER IA.N0.1 OF 2025 IN WP.No.29983 of 2025 INTERIM ORDER EXTENDED