Andhra Pradesh High Court - Amravati
• vs The State Of Andhra Pradesh on 26 November, 2025
Author: D.Ramesh
Bench: D.Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAfi
WEDNESDAY, THE TWENTY SIXTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE D.RAMESH
lA No. 1 OF 2025
IN
WP NO: 29400 OF 2025
Between:
Boppana Satyanarayana, S/o Late Boppana Ramayya, Aged About 63 years
R/o D.No. H.No.1-48/1, Allamcherlarajupalem Village, T Narsapuram Mandal
Eluru District
..•Petitioner(s)
(Petitioner in WP 29400 OF 2025
on the file of High Court)
AND
1.
The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District
2. The District Collector, Eluru District
3. The Revenue Divisional Officer, Eluru District
4.
The Tahsildar, Allamcherlarajupalem Village, T Narsapuram Mandal,
Eluru District
5.
Kasanna Vishwanath, S/o (Late) Surayya aged about 62 years.
Allamcherlarajupalem Village, T. Narsapuram Mandal, Eluru District
...Respondent(s)
(Respondents in-do-)
Counsel for the Petitioner :M/s SODUM ANVESHA
Counsel for the Respondent Nos.1 to 4:GP FOR REVENUE
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operations of revenue entries with
respect to land in R.S.No.112/1 admeasuring Ac.0.11 Cents,
Allamcherlarajupalem Village, T. Narsapuram Mandal, Eluru District standing
in the name of the Respondent No.5, Pending disposal of WP No. 29400 of
2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
28.10.2025, made herein and upon hearing the arguments of SODUM
ANVESHA Advocate for the Petitioner(s) and of GP FOR HOME (AP) ,GP
FOR REVENUE Advocate for the Respondent(s).
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following order.(The receipt of this order will be deemed to be the receipt of
notice in the case).
ORDER:
List the matter after four (4) weeks for filing counter. Interim order granted earlier is extended by eight (8) weeks.
SDI- K.SRINIVASA RAJU c //TRUE COPY// ASS'iST^^T^^STRAR For i SECTION OFFICER To,
1. The Principal Secretary, Revenue Department, State of Andhra Pradesh, A.P. Secretariat, Velagapudi, Amaravati, Guntur District (by Special Messenger)
2. The District Collector, Eluru District
3. The Revenue Divisional Officer, Eluru District
4. The Tahsildar, Allamcherlarajupalem Village, T Narsapuram Mandal, Eluru District
5. Kasanna Vishwanath, S/o (Late) Surayya aged about 62 years, Allamcherlarajupalem Village, T. Narsapuram Mandal, Eluru District ( Addressees 2 to 5 By RPAD)
6. OneCCto M/s SODUM ANVESHA Advocate [OPUC]
7. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
8. One spare copy HIGH COURT DR,J DATED:26/11/2025 NOTE: List the matter after four (4) weeks for filing counter.
ORDER lA No. 1 OF 2025 IN WP NO: 29400 OF 2025 INTERIM EXTENDED V.