(Through Physical Mode) vs Smt. Kodamanchili Jai Geetha Rani ...
2022 Latest Caselaw 7975 AP

   IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                  &
            HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                  WRIT APPEAL No.574 of 2022

                       (Through physical mode)
Smt. Bobba Jhansi Lakshmi,
W/o Uma Sankara Gopi Dasu,
Aged about 43 years,
R/o Flat No.406,
Pragathi Enclava, Bhagya Nagar Colony,
Kukatpalli, Hyderabad and others.
                                                          ..Appellants

                               Versus

Smt. Kodamanchili Jai Geetha Rani Padma Kumari,
W/o P.Rakshana Kumar, Christian,
Aged 50 years, R/o 41, LANGHOLMCT, EDISON,
NJ-08817, USA, Rep.by its GPA Holder Sri Kodi Satish Naidu,
S/o Appala Swamy, Aged about 43 years, R/o 9-153/2,
Adarsa Rajahmundry Rural, Konthamuru,
East Godavari District and others.

                                                        ...Respondents

Counsel for the appellants : Mr. G.Tuhin Kumar Counsel for respondent Nos. : Mr.Sita Ram Chaparla Mr.V.Surya Kiran Kumar (SC for VMRDA and MUDA) GP for Municipal Administration and Urban Development

ORAL JUDGMENT Dt:19.10.2022

(per Prashant Kumar Mishra, CJ)

This appeal is filed against the order dated 27.01.2020 passed

by the learned single Judge in W.P.No.1467 of 2020 directing the

respondents therein to decide the representation of the petitioner

dated 19.10.2019 in accordance with law.

2. Before operative portion of the order passed by the learned

single Judge, it has been clearly observed that "though the petitioner

made several allegations against the respondents, they are not

required to be adjudicated by this Court".

3. In view of the above, since the writ Court has not decided

anything, the same would not amount to Judgment appealable under

clause 15 of the Letters Patent. Therefore, this writ appeal cannot be

entertained and is liable to be dismissed.

4. At this stage, learned counsel for the appellants submits that the

official respondents may be directed to afford an opportunity of

hearing to the appellants before deciding the representation preferred

by the writ petitioner/respondent No.1.

5. Considering the prayer made by the learned counsel for the

appellants, it is directed that while deciding the representation of the

writ petition, if the same is not already decided, respondent

Nos.2 and 3 shall provide an opportunity of hearing to all the parties

including the appellants herein.

6. With the above observation, the writ appeal is dismissed. No

costs. All pending miscellaneous applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Ksp