Andhra Pradesh High Court - Amravati
K. Prasanna Kumar vs J. Bora Appala Reddy on 9 December, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE NINETH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
GIVIL REVISION PETITION NO: 1735 OF 2023
Botween:
K. Prasanna Kumar, S/o late Kutumbarao, Hindu, aged 87 yrs, Flat Ne.202,
Fountain apartments, Vikasnagar, Guntur-S2e005. Presently -- at
Visakhapatnam.
ee
i
sa
4
vend
Revision Petitioner/ 4° Respondent/Plainiiff
AND
. J. Bora Appala Reddy, s/o Late Apparaa, Hindu, aged 53 years, Legal
Profession, Rio D. NO.4-71, Ward No.4, Boravanipalem (Vv), Near
Ramalayam, Paradesipalam, Bheemunipainam Mandal,
Visakhapatnam.
. Setyala Kondamma, Wis Krishna: Hindu, aged 46 years, Rio H. No. 3-
16/1, EWS. Colony, water tank, Paradesinalem, Visakhapatnam.
Magala Mahslakshmi, Wo Sameswara Rao, Hindu, aged 43 years, Rin
1€-26/2, Srinivasa Nagar, Machurawada, Visakhapatnam Rural.
. Neell Prasada Rao, S/o Rama Rao, Hindu, aged 47 years, Ria D.No.2
35, Pradesipaiem Main Road, Visakhapatnam.
Ralavalaiseva Ratnam, Vio 'Someswara Rao, Hindu, aged Se years,
Rio D.No. 17-71, Srinivasa Nagar, Madhurawada, Visakhapainam Rural.
Bora Venkala Ramanamma, WWio Nooka Raju, Hindu, aged $1 years,
Rix, OF No4-81, Ward | No.4, Boravanipaienn, Fradesinalam,
Visakhapatnam. a
Respondents/Petitioners/{Propased defendants 2 to 7}
Andhra Pradesh Boodan Yagna Board, Rep. By its Secretary, Office at
Gandhi @havan, Hyderabad. ~
Respondent/ 2°" Respondent(Defendant
Patition under Article 227 of the Constitution of india is Hlecd praying that
in the circumstances stated! In the ordunds filled Nerein the High Court may be
pleased be urged at the time of hearing. it is prayed thal the Honourable Court
may be pleased fo call for the record relating ig and connected with the order
D1. 11-05-2023 passed in LA. No. 956 OF 2028 fed in O.S. No. 1862 OF
aot $ on the fle ist Addi-Senior Civil Judge, Visakhapainam and set aside the
same and allow the Chil Revision Pe atition in i the iigrests of justice |
iA NO: TOF 2623 |
Patiion under Section 1st af CRO is fled praying that in the
croumsiances stated in the memor and um of grounds fled in support of the
petition, the Nigh Court may be please ed ig slay all further proceedings in OS
W252 of 2018 on the Ais of Addl-Seriar 'Civil Je udge. Visakhapatnam, Pending
dispasal of CRE T735 of 2023, an the file of the High Court,
The petition coming on for hear ring , upon perusing the Peliiinn and the
memorandum of grounds fled in suppert thereof! the earlier order of the High
Court dated 28.07.2023, 16.08.2023, 11.09.2023, 18.10.2023, 08.12.2029.
vo coen 08.02 2024, 28 02 2024, O04 09 2084 19.08.2024, 01.04 2024,
29.04 2024, 28.08.2084, 19.07 2024, 23.08. 2OR4 , 24) 09.2024, 22.10. 2024 &
28.11 2024made herein anc upon hearing ihe arguments of Sr M
Chalapatihiac, Advocate for the Pet iloner and of on N. Madhava Rao for the
respondent Nos. 7 to
ORDER:
a] 8, the Court made the following "Al request, post on 16.12.2024. interim order granted earlier is extended Hilf 16.42.2024, SD! A. VIJAYA BABU Se ASRISTANT REGISTRAR YRUE COPY! Te, SVB . The t Additional Senior Civil Jadgs, Visakhapainam, Visakhapatnam g Disinict One CC to Sri. M.Chalapatl Rao, Advocate [OPUC]) Cine CC to Sri. N. MadhavaRaa, Advocats fopuc] , One spare copy. HIGH COURT YR, DATED: 08/1 g/2g24 ORDER Poston 16.72.2024 CRP NO: 1735 OF 2023 SMOOAAIINA,.
SS Se SS BE SS INTERIM ORDER EXTENDED eipirnnit a cae or S Sy AL es YAS a BAS