M/S. M.A. Waheed, Engineers vs State Of Andhra Pradesh
2022 Latest Caselaw 4756 AP

      HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

               MAIN CASE No: W.P.No.39333 of 2013

                    PROCEEDING SHEET

SL.     DATE                         ORDER                            OFFICE
NO.                                                                    NOTE
05.   29.07.2022 RRR, J
                                I.A.No.2 of 2018

                      The set of writ petitions were filed
                assailing the recovery notice issued by the
                Vijayawada Municipal Corporation, claiming
                that the petitioners had been paid an excess of
                the amount due to them.
                      W.P.Nos.7962 of 2013 and 7986 of 2013
                and   other   writ   petitions   had   been   filed
                assailing the demand notices issued for levying
                the licence fee. When these matters came up
                before the Hon'ble Court, it was represented
                that the present writ petitions are also part of
                the same batch and the present writ petitions
                were disposed of on that basis by an order
                dated 19.06.2018.
                      A perusal of the present writ petitions
                would show that they are not connected in any
                manner in W.P.No.7962 of 2013 and other writ
                petitions which have been disposed of in the
                order dated 19.06.2018.
                      In that view of the matter, there is error
                apparent on the face of the respondent

requiring a review of the said judgment.

Accordingly, the order dated 19.06.2018 disposing all these writ petitions is recalled and the writ petitions are to be restored to file.

                                                         ________
                                                          RRR, J
                                                         Mja/Npa
 SL.     DATE                       ORDER                             OFFICE
NO.                                                                   NOTE

06. 29.07.2022 RRR, J

I.A.No.1 of 2018

For the reasons set out in this application, a delay of 106 days in presenting the above review petition is condoned.

________ RRR, J Mja/Npa SL. DATE ORDER OFFICE NO. NOTE