Andhra Pradesh High Court - Amravati
St. Stephen Educational Society, vs The State Of Andhra Pradesh on 17 March, 2021
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI (Special Original Jungpiction) WEDNESDAY, THE SEVENTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA IA No. 3 OF 2019 a IN WP NO: 10504 OF 2019 .-~ Between: 1. St. Stephen Educational Society, Rep. by its Secretary V. Vidya Sundar S/o V.J. Jaya Rao R/o 10-50-2/4, Nehru Nagar, Visakhapatnam 2. Veeravalli Vidya Sundar, S/o V.J. Jaya Rao Aged about 48 years, Occ. Secretary Stephen Educational Society R/o 10-50-2/4, Nehru Nagar, Visakhapatnam ...Petitioners (Petitioners in WP 10504 OF 2019 on the file of High Court) AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue, Secretariat, Amaravathi 2. The Appellate Authority Under A.P, Inams ( Abolition and Conversion into Rythvari) Act 1956 Cum-Revenue Divisional Officer, Visakhapatnam 3. The Primary Authorities-cum-Special Deputy Tahsildar, Visakhapatnam 4. Smt. Rani Kamaladevi, W/o late Raja Pradeep Chandra Deo Bhang, Surya Bhag Palace, Visakhapatnam 5. Sri. Chilla Suryanarayana Reddy, S/o Late Sankar Reddy, R/o D.No. 9- 6-27/1/2, Sivajipalem, Near AU Women Engineering College, Visakhapatnam- 530017. 6. Sri. Chilla Ganesh Reddy, S/o Late Sanakarareddy R/o D.No. 9-6- 27/1/2, Sivajipalem, Near AU Women Engineering College, Visakhapatnam- 530017 7. Smt. K.S Krishnabai, W/o K.S. Ramalingam, R/o D.No. 9-6-27/1/2, Sivajipalem, Near AU Women Engineering College, Visakhapatnam- 530017 8. R.S. Chudamani, Dio Late Chilla Sankarareddy Wio S. Ramanadham R/o. D.No. - 9-6-27/1/2, Sivajipalem, Near AU Women Engineering College, Visakhapatnam- 530017 ~ 9. Smt. Jeeru Padmasri,'D/o Late Chilla Sankarareddy and Wio J. Prasadareddy, R/o D.No. 9-6-27/1/2, Sivajipalem, Near AU Women Engineering Gollege, Visakhapatnam- 530017 10.Shai Yacob Babuji, R/o Chittivalasa Village, Bheemunipatnam Mandal, Visakhapatnam district 11.Smt. Jaina Bibi, R/o Chittivalasa Village, Bheemunipatnam Mandal, Visakhapatnam district ...Respondents (Respondents in-do-) Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in W.P., the High Court may be pleased suspend the proceedings dated 08-07-2019 in D.Dis No.3533/2018/C passed by Responderit No.2 including primary Authority Orders dated 20-11-2018 in Rco.No.579/2006/A pending disposal of WP No. 10504 of 2019, on the file of the High Court. at The Petition coming on for hearing, upon perusing the petition and affidavit filed in W.P., and the orders of the High Court dated 01.08.2019, 22.08.2019, 05.09.2019, 26.09.2019, 30.10.2019, 13.11.2019, 28-11-2019 & 10-12-2019 made herein and upon hearing the arguments of Sri T.D. Phani Kumar, Advocate for the Petitioners, G.P. for Revenue for the Respondent No.1, Sri A.Giridhar Rao, Advocate for the Respondent No.4 and of Sri N. Siva Reddy, Advocate for the Respondents 5 to 9, the Court made the following ORDER:
Interim Order granted earlier is extended by four (4) weeks. List after two (2) weeks, as it is stated that the concerned respondents have already filed petitions to vacate the interim orders. . Sd/-V.Diwakar ASSISTANT REGISTRAR | | IITRUE COPYII Fa SECTION OFFICER To Two CCs to GP for Revenue, High Court of A.P. (OUT) One CC to Sri. T D Pani Kumar Advocate [OPUC] One CC to Sri N. Siva Reddy, Advocate (OPUC) One CC to Sri A. Giridhar Rao, Advocate (OPUC) One spare copy AkwON> Skm HIGH COURT NJS,J DATED: 17-03-2021 NOTE: LIST AFTER TWO (2) WEEKS ORDER IA. No. 3 of 2019 IN WP.No.10504 of 2019 EXTENSION OF INTERIM ORDER. 5 ABMAR DO 3 Org SE AN DNR, SA PEN SeARL OR Oe, ii 4