M/S.Victory Promoters, vs The Parkins Textiles Workers ...
2021 Latest Caselaw 1003 AP

      IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI


  HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                      &
                HON'BLE MR. JUSTICE C. PRAVEEN KUMAR



                         WRIT APPEAL No.76 of 2021

                     (Taken up through video conferencing)

M/s. Victory Promoters,
Rep., by its Managing Partner
Mr. E. Muniratnam Naidu,
S/o late E. Doraswamy Naidu,
Aged about 61 years, Ramapuram Village,
Mudipalli Post, Nagari Mandal,
Chittoor District.
                                                       .. Appellant.
         Versus

The Parkins Textiles Workers' Federation,
Regd.No.F1704 (Independent),
Rep., by its General Secretary
R. Mahendran, S/o Ramaiah Naidu,
Aged about 49 years, T.R. Kandriga,
Nagari Mandal, Chittoor District and others.
                                                       ..Respondents.

Counsel for the Appellant : Mr. B. Adinirayana Rao, Senior Counsel for Mr. P. Kamalakar

Counsel for respondent No.1 : Mr. Jada Sravan Kumar

Counsel for respondents No.2 to 4 : GP for Home

Counsel for respondent Nos.5 to 7 : GP for Labour.

ORAL JUDGMENT

Dt: 19.02.2021

per Arup Kumar Goswami, CJ

This appeal is presented against the order, dated 09.02.2021, passed

by learned single Judge in W.P.No.25578 of 2020, whereby the parties were

HCJ & CPK, J W.A.No.76 of 2021

directed to maintain status quo regarding the subject land till the next date

of hearing.

2. It is submitted that respondent No.8 herein did not appear before

the learned single Judge.

3. Mr. B. Adinarayana Rao, learned Senior Counsel assisted by Mr. P.

Kamalakar, learned counsel for the appellant, submits that the appellant is

making very limited prayer in this appeal, which is to the effect that in the

subject land, the appellant had cultivated Green gram crop and the same is

ready for harvesting, and if the harvesting is not done immediately, the

entire produce will go waste and therefore, the appellant may be permitted

to harvest the same in the presence of the Station House Officer, Nagari

Police Station, Chittoor District and thereafter, to keep the harvest in a part

of the land taking due precaution for not letting it go waste.

4. Mr. Jada Sravan Kumar, learned Counsel for the respondent/writ

petitioner submits that to the limited prayer made by Mr. B. Adinarayana

Rao, learned Senior Counsel, he will have no objection. The Counsel

appearing for the other respondents endorsed the above submission.

5. In view of the above submission, a consent order is passed

permitting the appellant to harvest the standing Green gram crop in the

presence of the Station House Officer, Nagari Police Station, and to keep

the same in the part of the land itself.

6. It is made clear that save and except the above, we have not

interfered with the direction to maintain status quo as issued by learned

single Judge.

HCJ & CPK, J W.A.No.76 of 2021

7. Mr. B. Adinarayana Rao, learned Senior Counsel, submits that the

application for vacating stay is pending and it will be for the learned single

Judge to consider the same.

8. Recording the above, the Writ Appeal stands disposed of. No costs.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

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HCJ & CPK, J W.A.No.76 of 2021

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

WRIT APPEAL No.76 of 2021

(per Arup Kumar Goswami, CJ)

Dt: 19.02.2021

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