BANDI ANASUYAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri R. Satish Babu, learned Counsel for the Writ Petitioner and Sri K. Arjun Chowdary, learned Assistant Government Pleader for Revenue, Land Acquisition, Stamps and Registration.

(2.) The prayer sought in the present Writ Petition is as follows:

(3.) It is the case of the Writ Petitioner that, one Sri R. Manjunatha Reddy had filed a Suit along with two other Plaintiffs on the file of Principal Civil Judge (Junior Division), Madanapalle in O.S.No.295 of 2023 seeking relief of Permanent Injunction in respect of Suit Schedule Property in Sy.No.141/A2A of an extent of Ac.1.60 cents and in Sy.No.141/A2E of an extent of Ac.0.60 cents, Pothabolu village, Madanapalle Mandal. Writ Petitioner herein is the sole Defendant in the said Suit.