Andhra Pradesh High Court - Amravati
Parvathaneni Venkata Naga Bhushanam vs The State Of Andhra Pradesh on 13 December, 2019
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION No.20232 of 2019
ORDER:
The grievance of the petitioner is that he filed ROR revision case under Section 9 of the A.P. Rights in Land and Pattadar Pass Books Act, 1971 before the 3rd respondent, but so far the same has not been numbered and not considered and no enquiry was conducted in the said revision.
2. In that view of the matter, the 3rd respondent is directed to consider the ROR revision case said to have been filed by the petitioner and after hearing all the concerned, pass an appropriate order strictly in accordance with law, expeditiously, but not later than three months from the date of receipt of a copy of this order. No order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J 13th December, 2019 Note: Furnish copy by 17.12.2019. B/O pvd