Andhra Pradesh High Court - Amravati
Valluri Danial vs The State Of Andhra Pradesh on 14 July, 2022
IN THE HEGN CO SGURT O QF ANDHRA PRADESH: AT AMARAVATI (Special Original Jurisdiction) 9." TH MURSDAY, THE FOURTEENTH DAY OF JULY TWO THOUS SAND AND TWENTY TWO PRESENT: THE RONOURASLE SRI JUSTICE AV SESHA BAI AND THE HONQU RA ABLE SANT. JUSTICE VADDIBOYANA SUJATHA abo mw BT years, Rio D.Ne 5-185, Ole d Mandal, Krishna District. Oalh ite sada, oe vival iho Pathtioner 4 Pradesh, Rep. my | #s Princ! inal sacrelary Law, Legal Affsirs re necre ee Ameravae High Saurk c a "Prage 3k, " Arnaravatth Nelanada Guntur Dist od "yg 3. The Mandal Legal Services C Caan mi nities, mj ayawada §. Paor Hay , Kindy aged about 48 years, Rio re i, Krishna CNstrich 3. ; | Hindu Age about 42 years, Rio. H Noo. se-1, ORR Ceniral Bank, Vengala Rac Nagar, 8, finod, Hindu Age about 4iyears Rfo Koritinpady, ¥, : wun umar, Sfodmmanueal, Hindu, Aged About 3dyears, Gow ONoe 38-20 ~}, Boyanali Madava Ran Street, Maghalarajunuram a. heuens mulu, Hindu Age 72 years, Rio DO .Ne 1-144, avallurn Vilage and Mandal, Krishna Cistrict, Respondents Petition under Aricle 228 of the Constitution of india is Med praying that in the Srauimeignges sisted in the affidayil Nied therewith, the High Court may be pleased fo - iggus a Vint or order ar direction more parficularly Writ of Dertiorari by oalling the 3 Adalat Award LANo 1 7G8/8080 on 28.08.2080 in tse Norn'ble Und Additional dunior Civ Judge at ind Oack of the Peltioner detrimental to hig nig ants and dare as beyond fhe power and jurisdiction, as legal, : the law, viclation of Articles 14 and 2 of the Constite fon oof oh an consequently set askie the LokAdalat Award i. A, ANG. *7O6/2020 on 28.08.2020 In O.S.No.481/2020 in the Court of the Hon'ble find mal Juror Civil dueige at Vilayawveda and consequential proceedings. '3 vg is fed that in the circumstances s Right Court m ay be pleased ta 38. OG-2020 in OS 469 of S020 in & Hoy "Ovi Judge at Vie ayawada and Sei : We esp onee not to ivierfere with: the peaceful possessing anc '8 LOT nent of "the _ no & ua adn RS no. 1S2M and 152/5 fo an extent of ¥ avunur H ee and ma nda Krishna District, pending fle of the High Court. dion and the afiiiavil q the Peli PRP aa SO 42.2081, 142.202 on we by ag ihe earned GP haral Babu, Adyocals and upon hearl ag the Paiitioner, | Wd herein > a Yr *, Y ocaie ot rade bee. 3 fe ompaka 8 mt e Court made the ant No? pe AS quod, DOSE AT. !- e ko. gs *
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