Section 9 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
9.
(1)On receipt of an appeal under Rule 8 the District Judge shall fix the date on which and the time and the place at which, the appeal shall be heard and shall issue notice thereof to the appellant or the appellants and to the respondent or the respondents mentioned in the appeal:Provided that no such notice need be issued to the appellant if particulars of the place, date and time fixed for the hearing of the appeal are intimated to the appellant or to his agent at the time of presentation of the appeal.(2)The notice referred to in sub-rule (1) shall be in Form VII and shall in the case of a notice to the respondent be accompanied by a copy of the appeal.(3)The notice referred to in sub-rule (1) shall be served in the same manner as the notice referred to in sub-rule (2) of Rule 4.(4)The respondent shall be entitled to file a counter to the appeal within a period of one month from the date of service of the notice referred to in sub-rule (1) or within such further period as the District Judge may for sufficient reasons allow.(5)On the date fixed for the hearing of the appeal under sub-rule (1) or on any other date or dates to which the hearing may be adjourned, the District Judge shall give a reasonable opportunity to the parties to state their case and adduce their arguments and shall thereupon pass such orders as he deems fit.(6)Every order passed by the District Judge shall be pronounced in open court.(a)on the date to which the proceedings may have been adjourned or if that be not practicable;(b)on any date in respect of which notice has been given to the parties.(7)The order referred to in sub-rule (6) shall be in writing and shall be served in the same manner as the order referred to in sub-rule (6) of Rule 4.(8)The District Judge may, pending disposal, of the appeal stay the orders of the Special Officer appealed against.
