Swamy Vegetables vs The State Of Andhra Pradesh,
2022 Latest Caselaw 5632 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


MAIN CASE NO.: W.P.No.26922 OF 2022

                                    PROCEEDING SHEET
                                                                            OFFICE
Sl.No.      Date                               ORDER
                                                                             NOTE
 01.     25.08.2022   RNT,J

                              Submission of the learned counsel for the
                      petitioner is that the leases of 64 shop rooms
                      granted       by   the    3rd    respondent-Greater

Visakhapatnam Municipal Corporation in favour of different lessees have expired, whereas those persons are still occupying the shops for more than 30years.

He submits that as per Section 148 (3) of Municipal Corporation Act, 1955 lease cannot be extended beyond the period of 25 years and in view of the Judgments of this Court, the same has to be put to public auction for settlement.

He further submits that the respondent No.3 issued notice for eviction in the year 2015 itself, but no further action is taken by the respondent No.3.

Sri S.Laxminarayana Reddy, learned Standing Counsel submits that two weeks time may be granted so as to obtain instructions as in many cases those lessees have filed writ petitions in which there are interim orders.

Post on 08.09.2022 in the Motion List.

RNT,J NPA