VEERAMREDDY APPALA RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Musudi Babji, learned Counsel for the Writ Petitioner and Sri K. Arjun Chowdhary, learned Assistant Government Pleader for Revenue.

(2.) This Court has sifted through the Impugned Order dtd. 27/8/2024 passed by the Sub Collector, Rampachodavaram (Respondent No.3) (Ex.P.1). The Impugned Order (Ex.P1) has vividly dealt with the long standing disputes pending between the parties and it categorically stated that the appropriate remedy for the parties is to approach the Civil Court.

(3.) Learned Counsel for the Writ Petitioner has also drawn the attention of this Court to the Plaint filed by the Writ Petitioner herein in O.S.No.2 of 2024 (Ex.P4). It transpires from the Plaint that it is a Suit filed for Partition of the properties where the Writ Petitioner is seeking one third share. The Unofficial Respondent Nos.5 to 8 herein are arrayed as Defendant Nos.1 to 4 and the Tahsildar (Respondent No.4 herein) has been arrayed as Defendant No.5 in the Suit.