Andhra Pradesh High Court - Amravati
M. Munikrishna Reddy vs P. Vidyasagar Reddy on 1 August, 2025
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010341002025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
FRIDAY, THE FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
CIVIL REVISION PETITION NO: 1658 OF 2025
Petition under Article 227 of the Constitution of India, Civil Revision
Petition aggrieved by the Docket Order dated 2.7.2025 passed in I.A.No. 118
of 2025 in O.S.No. 50 of 2025 on the file of Court of Hon'ble Additional Civil
Judge, (Senior Division), Chittoor District.
Between:
M, Munikrishna Reddy, S/o, Late C.Munaswamy, aged about 78 Years,
Hindu, Business, residing at D.No.71-173, Kummara Street, Chittoor Town
and District
...PETITIONER/PLAINTIFF
AND
1. P Vidyasagar Reddy, S/o. Late P. Sivarama Reddy, aged about 59
years, Hindu, Cultivation, residing at Periambadi Village and Post,
Yadamari Mandal, Chittoor District
2. P Chendhamarai, W/ o. late P. Amaranadha Reddy, aged about 68
years, Hindu,
House wife, resident of Periambadi Village and Post,
Yadamari Mandal, Chittoor District
3. P Vanajakshamma, W/ o P. Sivarama Reddy, aged 80 years, Hindu,
resident of Periambadi Village and Post, Yadamari Mandal Chittoor
District
4. Smt L Ramadevi, W/ o. S.V.Lakshminarayana D/o. Late P.Sivarama
Reddy, aged about 65 years, Hindu, House wife residing at No. 18,
Guruswamy Mudaliar Road, Chennai
5. Smt Vijayanthi Reddy, D/o P. Nithyananda Reddy, aged 55 years.
resident of Ponniamman Kovil Street, Chittoor
6. P Vinod Reddy, S/o. P.Nithyananda Reddy, aged about 53 years.
Hindu, Resident of Ponniamman Kovil Street, Chittoor
7. Sheela Reddy, D/o.P.Nithyananda Reddy, aged about 50 years, Hindu,
Resident of Pormiamman Kovil Street, Chittoor District
8. P Sulochanamma, W/o Manohar Reddy, aged about 69 years, Hindu
Chithapara Village and Post Gudipala Mandal, Chittoor District
9. P Srinivas Varaprasad Reddy, S/o Late P. Manohara Reddy, aged
about 53 years, Hindu, Chithapara Village and Post, Gudipala Mandal,
Chittoor District
10.
P Sridhar Reddy, S/ o Late P. Manohar Reddy, aged about 50
years, Hindu, residing at Chithapara Village and Post, Gudipala
Mandal, Chittoor District
11.
P Sreekar Reddy, S/o Late P. Manohar Reddy, aged about 47
years, Hindu,
R/o Chithapara Village and Post, Gudipala Mandal,
Chittoor District
...RESPONDENTS/DEFENDANT
lA NO: 1 OF 202fi
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
grant interim injunction in favour of the petitioner, restraining the Respondents,
their men, and agents from in any way interfering with the peaceful
possession and enjoyment of the petitioner over the plaint schedule property
or evicting him therefrom, pending disposal of CRP No. 19 of 2025
Counsel for the Petitioner : SRI N RANGA REDDY
Counsel for the Respondents Nos.9&10 : SRI HARSHA VARDHANA RAO
C
Counsel for the Respondents Nos.1,2,4 : SRI S LAKSHMINARAYANA
REDDY
Counsel for the Respondents Nos 6&7 : SRI P NAGENDRA REDDY
The Court made the following ORDER :
APHC010341002025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
{Special Original Jurisdiction)
FRIDAY,THE FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
CIVIL REVISION PETITION NO: 1658/2025
Between:
1.M. MUNIKRISHNA REDDY, S/0. LATE C.MUNASWAMY, AGED
ABOUT 78 YEARS, HINDU, BUSINESS, RESIDING AT D.NO.71-173,
KUMMARA STREET, CHITTOOR TOWN AND DISTRICT
...PETITIONER
AND
1. P VIDYASAGAR REDDY, S/0. LATE P. SIVARAMA REDDY, AGED
ABOUT 59 YEARS, HINDU, CULTIVATION, RESIDING AT
PERIAMBADI VILLAGE AND POST, YADAMARI MANDAL,
CHITTOOR DISTRICT
2. P CHENDHAMARAI, W/ O. LATE P. AMARANADHA REDDY, AGED
ABOUT 68 YEARS, HINDU, HOUSE WIFE, RESIDENT OF
PERIAMBADI VILLAGE AND POST, YADAMARI MANDAL,
CHITTOOR DISTRICT
3. P VANAJAKSHAMMA, W/ O P. SIVARAMA REDDY, AGED 80
YEARS, HINDU, RESIDENT OF PERIAMBADI VILLAGE AND POST,
YADAMARI MANDAL CHITTOOR DISTRICT
4. SMT L RAMADEVI, W/ O. S.V.LAKSHMINARAYANA D/0. LATE
P.SIVARAMA REDDY, AGED ABOUT 65 YEARS, HINDU, HOUSE
WIFE RESIDING AT NO. 18, GURUSWAMY MUDALIAR ROAD,
CHENNAI
5. SMT VIJAYANTHI REDDY, D/0 P. NITHYANANDA REDDY, AGED
55 YEARS, RESIDENT OF PONNIAMMAN KOVIL STREET,
'V
2
HBKMJ A
C.R.P.No.l€58of2025
CHITTOOR
6. P VINOD REDDY, S/0. P.NITHYANANDA REDDY, AGED ABOUT 53
YEARS, HINDU, RESIDENT OF PONNIAMMAN KOVIL STREET
CHITTOOR
7. SHEELA REDDY, D/0.P.NITHYANANDA REDDY, AGED ABOUT 50
YEARS, HINDU, RESIDENT OF PORMIAMMAN KOVIL STREET
CHITTOOR DISTRICT
8. P SULOCHANAMMA, W/0 MANOHAR REDDY, AGED ABOUT 69
YEARS, HINDU, CHITHAPARA VILLAGE AND POST GUDIPALA
MANDAL, CHITTOOR DISTRICT
9. P SRINIVAS VARAPRASAD REDDY, S/0 LATE P. MANOHARA
REDDY, AGED ABOUT 53 YEARS, HINDU, CHITHAPARA VILLAGE
AND POST, GUDIPALA MANDAL, CHITTOOR DISTRICT
10. P SRIDHAR REDDY, S/ O LATE P. MANOHAR REDDY, AGED
ABOUT 50 YEARS, HINDU, RESIDING AT CHITHAPARA VILLAGE
AND POST, GUDIPALA MANDAL, CHITTOOR DISTRICT
11.P SREEKAR REDDY, S/0 LATE P. MANOHAR REDDY, AGED
ABOUT 47 YEARS, HINDU, R/0 CHITHAPARA VILLAGE AND
POST, GUDIPALA MANDAL, CHITTOOR DISTRICT
...RESPONDENT(S):
Counsel for the Petitioner;
1.N RANGA REDDY
Counsel for the Respondent(S):
1. HARSHA VARDHANA RAO C
2.S LAKSHM INARAYANA REDDY
3.P NAGENDRA REDDY
3
HBKMJ ,
t
C.R.P.No.l658of2025
The Court made the following Order;
Heard the learned counsel for the petitioner and the learned counsel
appearing for some of the respondents.
2. This revision is filed against the docket order passed in I.A.No. 118 of
2025 in O.S.No.50 of 2025 on the file of Additional Civil Judge, Chittoor
(Senior Division), dated 02.07.2025, which is as under:
"Heard the learned counsel for the petitioner. Perused the
record. Issue urgent notice to the respondent Nos. 1 to 11.
Gallon 16.07.2025."
3. Even according to the learned counsels' submissions on both the sides.
the I.A.No.118 of 2025 has come up before the trial Court in the above said
suit and on the first occasion only, after hearing the petitioner/plaintiff therein
passed the above said docket order.
4. Some of the respondents/defendants therein received the notices and
they are about to file counters also in the said I.A. But hurriedly, in view of the
urgency involved, the petitioner/plaintiff filed this revision against the above
said docket order, ordering urgent notice.
5. This is not a stage, where this Court can express any opinion on the
merits of the above said I.A., which is seized before the trial Court by way of
issuing urgent notice for the purpose of consideration of the said I.A.
4
HBKM,J
C.R.P.No.l658of2025
6. Hence, to enable the trial Court to proceed with the I.A. in accordance
with law giving due opportunity to all the parties concerned for passing
appropriate orders, this C.R.P. is disposed of with a direction to the trial Court
to dispose of the above said I.A. as expeditiously as possible strictly in
accordance with law and both the parties shall co-operate for the early
disposal of the I.A.
7. Accordingly, this Civil Revision Petition is disposed of. There shall be
no order as to costs. Interim order, if any, deemed to have been vacated.
As a sequel. Interlocutory Applications pending, if any, shall stand
dosed.
SD/- B.PRASADA RAO
ASSISTANT REGISTRAR
^TlS^OFFICER
//TRUE COPY//
SE
To,
1. The Additional Civil Judge, (Senior Division), Chittoor District.
2. One CC to SRI. N RANGA REDDY Advocate [OPUC]
3. One CC to SRI. HARSHA VARDHANA RAO C Advocate [OPUC]
4. One CC to SRI. S LAKSHMINARAYANA REDDY Advocate [OPUC]
5. One CC to SRI. P NAGENDRA REDDY Advocate [OPUC]
6. The Section Officer, VR Section, High Court of Andhra Pradesh at
Amaravathi
7. Two CD Copies
mkp
TAC
HIGH COURT
DATED:01/08/2025
ORDER
CRP NO. 1658 OF 2025 o ^^SCigwitSKtiaaXfei 18 AUG 2025 mCo DISPOSING THE CRP