K V Visweswara Linga Rao vs Guntur Municipal Corporation
2021 Latest Caselaw 3851 AP

       HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: C.M.S.A. No.18 of 2021

                              PROCEEDING SHEET

Sl.     Date                                      ORDER                                  OFFICE
No.                                                                                       NOTE


1.    30.9.2021   MVR,J
                                     C.M.S.A. No.18 of 2021

                       Heard Sri Ch.Naga Mehar Baba, learned
                  counsel for the appellant.

                        Admit. The following are the substantial
                  questions of law:

                     1. Whether the decree and judgment of the
                        appellate Court are sustained for not assigning
                        any reasons to the grounds urged by the
                        appellant?

                     2. Whether the Commissioner has followed the
                        procedure as contemplated under Section 212
                        of Municipal Corporation Act?

                     3. Whether the Endorsement dated 19.8.2011 is
                        valid for not answering the objections raised by
                        the appellant.


                        Issue notice to the respondent.

List during the 2nd week of November 2021.

_________ MVR,J

I.A.No.1 of 2021 Heard.

There shall be interim stay of all further proceedings including execution of the order dated 03.2.2012 on the complaint application No.131/ 2011/A6 passed by the respondent while confirming the Decree and Judgment dated 16.12.2019 in A.S.No.9 of 2012 on the file of the Court of the Principal Senior Civil Judge, Guntur, until further orders, subject to the petitioner depositing the property tax as levied and now Continued.., payable directly to the credit of the respondent-

C.M.S.A. No.18 of 2021 Municipal Corporation, from the Financial Year 2021-22 on or before 1st of November 2021 and shall continue to remit likewise during pendency of this appeal till its disposal.

In case of default to remit likewise, interim stay now granted automatically stands vacated without there being any further orders of this Court, and notice.

________ MVR,J vasu