Andhra Pradesh High Court - Amravati
Veeravalli Jayaramu vs State Of Ap on 21 May, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
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"t aarned Government Pleader for Savenue has taken notice an b
spondent Nos.] to 4 and requests t
BDER
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Pr
List the matter on 27.05.2020.
Registry is directed to print the name of District in the cause-list.
There shail be interim direction to the respondents not to dispossess the
petitioner from the subject land till the next date of hearing."
To,
wh
NO
MSB
SD/- V. SAVITHRAMMA
. AS ASSISTANT REGISTRAR _ l=
Ng ver ~f
HTRUE COPY!! poy 7) ve
For ASSISTANT REGISTRAR
_ The Principal Secretary, State Of Andhra Pradesh, Department of Revenue,
Secretariat, Velagapudi, Amaravathi, Guntur District
The District Collector, West Godavari District at Eluru.
The Revenue Divisional Officer, Narasapuram, West Godavari.
The Tahsildar, Palakoderu Mandal, West Godavari District. (Address Nos 1 to 4
by RPAD)
One CC to Sri. K Jyothi Prasad Advocate [OPUC]
Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT] "
One spare copy
HIGH COURT
GMRG
we
Be
soc
FED: BOR Z020
NOTE: POST THE WATTER ON 27.08.2020
ORDER
WP Na.goso of 2020 INTERIM DIRECTION