Jonnakuti Aharonu vs The State Of Andhra Pradesh
2021 Latest Caselaw 4540 AP

              IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

       HON'BLE Mr. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                  &
               HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                               WRIT APPEAL No.701 of 2021
                            (Proceedings through physical mode)

Jonnakuti Aharonu, S/o. Devadanam, aged 50 years,
Occ: Business, R/o.D.No.7187, Torraguntapalem,
Chillakallu, Jaggayyapet Mandal, Krishna District, and others                  ... Appellants

                                           Versus

The State of Andhra Pradesh, rep. by its Principal Secretary,
Department of Municipal Administration & Urban Developoment,
Secretariat, Velagapudi, Guntur District, and others                      ... Respondents

Counsel for the appellants : Mr. N. Ashwani Kumar

Counsel for respondent Nos.1 & 2 : G.P. for Municipal Admn., and Urban Development

Counsel for respondent No.3 : Mr. Vivek Chandra Sekhar S

ORAL JUDGMENT

Dt: 08.11.2021

(Prashant Kumar Mishra, CJ)

This writ appeal, under clause 15 of the Letters Patent, is presented against

an interim order dated 03.11.2021 passed by the learned single Judge in I.A.No.1

of 2021 in W.P.No.25566 of 2021.

2. After hearing the learned counsel for the appellants for some time, we are

not inclined to interfere with the interim order passed by the learned single Judge,

that too when the issue concerns stay of the election process for

5th respondent-Municipality. However, we observe that if the writ petition is

allowed, the necessary consequence, which it will have on the validity of the

election, shall also be looked into and decided by the learned single Judge.

3. At this stage, learned counsel for the appellants submits that the writ petition

may be directed to be disposed of within a period of six weeks. However, since we

are not aware of the docket pressure before the learned single Judge, we leave it HCJ & LK,J

here, expecting that if the prayer for expeditious disposal of the writ petition,

preferably within a period of six weeks, is made before the learned single Judge,

the same shall be looked into by the learned single Judge in a sympathetic way.

4. Accordingly, the writ appeal is disposed of. No order as to costs. Pending

miscellaneous applications, if any, shall stand closed.

PRASHANT KUMAR MISHRA, CJ LALITHA KANNEGANTI, J MRR