Andhra Pradesh High Court - Amravati
Vissa Swami Nadiu vs Allunarasimharao on 21 November, 2025
Author: D.Ramesh
Bench: D.Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY,THE TWENTY FIRST DAY OF NOVEMBER •
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE D.RAMESH
CIVIL REVISION PETITION NO: 2771 OF 2025
Between:
Vissa Swami Nadiu, S/o. Apparao, Aged about 46 years, Occ Aqua Culture,
R/o. D No. 1-110, VeenugopalaSwamy Temple Street, Chittavaram, Narsapur,
west Godavari district, AP.
Petitioner/Petitioner/Proposed Party
AND
1. AlluNarasimhaRao, DIED
Respondent/DHR
2. Thota Naga Ramachadra Hanuman, S/o. Srinivasu, Aged about 28
years, Occ Daily wage earner, R/o. d NO.2-9, Chittavaram,
NarsapurMandal, West Godavari district.
Respondent/D.Hr
3. Smt.MandelaSeethaMahalakshmi, W/o. Bapayya, Aged about 58 years,
Occ House wife MandelaVari Street, Gorintada, PalkolMandal, West
Godavari District.
Respondent/Respondent/J.Dr
Petition under Article 227 of the Constitution of India is filed, praying
that in the circumstances stated in the grounds filed herein,the High Court
may be pleased to allow the above Revision Petition by setting aside the order
dated 04-09-2025 passed in E.A.NO; 108 OF 2025 IN EP.No 27 OF 2017 IN
O.S.No.100 OF 2002 on the file of the Civil Judge (Senior Division), Narsapur,
West Godavari District
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition, the Higl^
Court may be pleased to stay of all further proceedings in EP.No.27 of 2017 iri
OS.No.100 of 2002 on the file of the Civil Judge(Senior Division), Narsapur,
pending disposal of CRP No. 2771 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
dtl 7.10.2025 & 07.11.2025 made herein and upon hearing the arguments of
Sri T N M RANGA RAO Advocate for the Petitioner, and of Sri
S.V.V.S.V.PRASAD Advocate for the Respondent No.2, the Court made the
following
ORDER:
At request of learned counsel for the respondents, post after two (02) weeks.
Interim order granted earlier, is extended for a further period of eight (08) weeks.
SD/-A.VIJAYA BABU deputy registrar //TRUE COPY// SECTION OFFICER To,
1. The Civil Judge (Senior Division), Narasapur, West Godavari District ^ 2. One CC to SRI. T N M RANGA RAO Advocate [OPUC]
3. One CC to Sri S.V.V.S.V.PRASAD Advocate [OPUC]
4. One spare copy adp HIGH COURT DR,J DATED:21.11.2025 post after eight (08) weeks.
CRP.No.2771 of 2025INTERIM ORDER EXTENDED