Korada Malleswara Rao vs The State Of Andhra Pradesh,
2022 Latest Caselaw 6263 AP

       HIGH COURT OF ANDHRA PRADESH

           MAIN CASE No:W.P.No.28388 OF 2022

                      PROCEEDING SHEET

SL.     DATE                                 ORDER                                 OFFICE
NO.                                                                                 NOTE
                   RNT,J
1.    06.09.2022

                           Sri K.Rathanga Pani Reddy, learned counsel
                   for the petitioner submits that by impugned notice
                   dated 27.09.2021, the petitioner has been directed
                   to pay the enhanced rent for the previous lease
                   period i.e. retrospectively, whereas this Court in
                   W.P.No.19228 and batch petitions of 2020, vide
                   judgment dated 08.12.2020, inter alia held that the
                   municipality cannot levy rent with retrospective
                   effect more so without the tenants' consent.
                           Sri    G.Naresh    Kumar,      learned       counsel,
                   representing      Sri    M.Manohar      Reddy,       learned
                   Standing Counsel for the respondent No.2, prays for

four (04) weeks time to file counter affidavit.

If counter affidavit is filed, the reply/rejoinder affidavit, if any, may also be filed within a further period of two (02) weeks.

List on 20.10.2022 along with W.P.Nos.21700 of 2021, 13550 of 2021, 11564 of 2022 and 19228 of 2020 as jointly prayed.

 SL.   DATE                        ORDER                          OFFICE
NO.                                                               NOTE

Till the next date of listing, the impugned notice dated 27.09.2021 shall remain stayed.

________ RNT,J Scs