Andhra Pradesh High Court - Amravati
Prahalada Enterprises vs The State Of Andhra Pradesh, on 7 October, 2021
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE NINALA JAYASURYA
WRIT APPEAL No.625 of 2021
(Through video conferencing)
Prahalada Enterprises, Represented by
It's Proprietress, Smt. Yarrakula Punnamma,
W/o Pothuraju, aged about 57 years,
Its Registered office at : Door No.3-297,
Shivalayam Street, Mangalagiri, Guntur District.
... Appellant
Versus
The State of Andhra Pradesh
Rep. by its Principal Secretary
Endowments Department, Secretariat
Buildings, Velagapudi, Amaravathi,
Andhra Pradesh and others.
... Respondents
Counsel for the appellant : Mr. P. Veera Reddy, senior counsel
& Mr. Gorle Gopalakrishna
Counsel for respondent Nos.1 to 4 : Ms. Rajani, GP
Counsel for respondent No.5 : Mr. K. Madhava Reddy.
JUDGMENT (ORAL)
Dt:07.10.2021
(per Arup Kumar Goswami, CJ)
Heard Mr. P. Veera Reddy, learned Senior Counsel representing Mr.
Gorle Gopalakrishna, learned counsel for the petitioner. Also heard
Ms. Rajani, learned Government Pleader for Endowments appearing for
respondent Nos.1 to 4 and Mr. K. Madhava Reddy, learned standing
counsel appearing for respondent No.5.
2. This writ appeal is preferred against an order dated 14.09.2021
passed by the learned single Judge in W.P.No.19877 of 2021.
2 HCJ & NJS,J
W.A.No.625 of 2021
3. The appellant/writ petitioner being a successful bidder was granted
license for selling Panakam, which is offered to the deities of the 5th
respondent-temple, and other items of worship etc., for a period of one
year i.e., 2021-22, on the top of the hill where the 5th respondent temple
is situated. The petitioner has to pay an amount of Rs.1,35,00,000/-
towards license fee.
4. As per clause 9 of the conditions of auction notification, the
appellant is required to pay the entire amount after the auction. The
appellant had deposited an amount of Rs.35,00,000/- as on the date of
filing of the writ petition, in which notice issued by the 5th respondent was
put to challenge. By the aforesaid notice dated 27.08.2021, the appellant
was required to pay the remaining amount within 5 days after receipt of
the notice, indicating that in case of default, fresh notification will be
issued.
5. Taking note of the submissions of the learned counsel for the
parties, at para 11 of the order under challenge, the learned single Judge
directed as follows:
"Accordingly, it will be open to the petitioner to
place the proposal of the petitioner for payment
of Rs.15,00,000/- by 20.09.2021 and for payment
of Rs.15,00,000/- by 30.09.2021 and payment of
remaining license fee by the end of October,
2021 before the 5th respondent by tomorrow.
Thereupon, the 5th respondent is to take a
decision on the matter keeping in view of the
3 HCJ & NJS,J
W.A.No.625 of 2021
possible hardship to the devotees if the said
license is cancelled."
6. When this appeal was moved on 04.10.2021, while directing the
Registry to list this matter today, we had passed an interim order directing
that auction, which was scheduled to be held at 3.30 p.m., on 4.10.2021,
shall not be conducted pursuant to E-Tender, Sealed Tender-cum-Public
Auction Notice dated 18.09.2021.
7. We have heard the learned counsel for the parties at length.
8. Perusal of the materials on record indicates that in terms of the
directions of the learned single Judge at para 11 of the order dated
14.09.2021 in W.P.No.19877 of 2021, the appellant had submitted a
representation on 14.09.2021 itself. It transpires that the aforesaid
representation was rejected by the 5th respondent on 17.09.2021 and
assailing the same, the appellant filed a writ petition, which was
registered as W.P.No.21649 of 2021. Having instituted a fresh writ
petition challenging the implementation of the order of the learned single
Judge, this writ appeal came to be filed on 29.09.2021.
9. In the above background, we find no good reason to interfere with
the order of the learned single Judge and accordingly, the Writ Appeal is
dismissed. No costs. Interim order dated 04.10.2021 passed by this Court
shall stand vacated. The respondents may take further steps pursuant to
E-Tender, Sealed Tender-cum-Public Auction Notice dated 18.09.2021. All
the pending miscellaneous applications shall stand closed.
ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J
Nn
