Yanna Lakshmi Devi Vs State Of Andhra Pradesh
.... es under Section 22-A of Registration Act are not traced out and stated to have not been available in the office, and remaining lists received in the year 2007, 2011, 2016, 2019 relating to Sy.No.419 of Uppalapadu Village are available. Even in the complaint, it is clearly stated that the docume ...
Andhra Pradesh High Court - Amaravati
K Sreenivasulu Vs S S Rawat Ias And Others
.... asurya, J 1. At the time of considering the matter, learned counsel for the petitioner states that the order passed in Writ Petition No.10201 of 2021, dated 20.9.2023 has been complied with. 2. In view of the same, the Contempt Case is closed. No order as to costs. As a sequel, miscel ...
Andhra Pradesh High Court - Amaravati
Venkataramana Putchakayala, S/O Venkataiah Vs State Of Ap, Rep By Its Principal Secretary, Municipal Administration,Velagapudi Guntur District And Others
.... ndent, Government General Hospital, Kadapa, for thorough examination of the Medical Report submitted by the Writ Petitioner and then to submit a Report. In terms of reference from the Respondent No.3 dated 13.03.2024, the Superintendent, Government General Hospital, Kadapa, vide Letter dated NIL, ...
Andhra Pradesh High Court - Amaravati
Pothalapala Hari Krishna Vs G Krishnamurthy
.... he trial in the main suit had been completed and it is at the stage of arguments and consequently the matter should be proceeded without taking further time for examination of witnesses. He would further submit that the trial Court also erred in holding that such applications should not be allow ...
Andhra Pradesh High Court - Amaravati
Dommaraju Beerendra Varma Vs Dommaraju Surekha
.... aring on behalf of Sri Vinod K. Reddy, learned counsel for the petitioner, would contend that the amendment of plaint, after commencement of trial is expressly barred by the proviso to Order VI Rule 17 C.P.C., which reads as follows: “Provided that no application for amendment shall be allo ...
Andhra Pradesh High Court - Amaravati
Masimukku Ramesh Vs Trust Association Of The Convention Of The Baptist Church
.... ankipadu Branch, towards settlement arrived in view of compromise between the parties. 2) The 2nd party i.e. The Trust Association of the Convention of the Baptist Churches of the Northern Circars, Kakinada, Rep. by its Chairman, Dasari Yacob, S/o. Moses, shall not claim any right or disput ...
Andhra Pradesh High Court - Amaravati
Narravula Vikram Vs A Nagendra Kumar And Others
.... 024 accorded permission to continue the petitioner as a licensee in view of the consent of the licensee that he would hand over the building/construction raised over the licensed premises after the expiry of the license period without claiming any compensation. 7. It is in the backdrop of ...
Andhra Pradesh High Court - Amaravati
Katta Anjaneya Kalidasu @Kittu Vs State Of Andhra Pradesh
.... huge amount the petitioner has no reason to create forged documents, otherwise he could have purchase the similar type of property. It seems that the document filed by the petitioner shown there is prima-facie dispute among the family members of defacto complainant and a suit in O.S.No.24 of 202 ...
Andhra Pradesh High Court - Amaravati
Special Collector (LA), Telugu Ganga Project, Unit-1, Kadapa, YSR Kadapa District, A.P. & Another Vs Aaduri Peda Veera Reddy
.... s that, the subsequent personal inspection, said to have been conducted by the Special Deputy Collector, in the year 2016, and the subsequent report, has to be disregarded as the land, where the indigo vats are said to be situated, was already submerged under the Somasila Project and there could ...
Andhra Pradesh High Court - Amaravati
Sanka Ramesh Vs State Of Andhra Pradesh, Rep. By Its Principal Secretary To Government, Agriculture And Cooperative [Coop.II] Department, Secretariat Buildings, Amaravati & Six Others
.... f private respondent No.7 was also a member and therefore, it was sought to be emphasized that once such a Surcharge Order has been passed, it would not be in the best interest of the Society to appoint the wife of such a tainted President of the erstwhile Management Committee as a Chairperson o ...
Andhra Pradesh High Court - Amaravati
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