Matham Venkata Syam Sunder vs State Of Andhra Pradesh
2023 Latest Caselaw 2439 AP

       HIGH COURT OF ANDHRA PRADESH

           MAIN CASE No:W.P.No.10389 OF 2023

                        PROCEEDING SHEET
SL.     DATE                                 ORDER                                    OFFICE
NO.                                                                                    NOTE
                   RNT,J
 1.   25.04.2023
                           Sri Dr. S. Ananth, learned counsel for the
                   petitioners   submits     that     the      petitioners      are
                   challenging Clause 9 of G.O.Ms.No.35, dated
                   08.04.2021 issued by the 1st respondent in so far as

it allows the owners and operators of the Multiplex Cinemas and other theatres to fix and collect parking fees from cine goers. He submits that the said clause is contrary to the judgment of this Court in W.P.Nos.1180 of 2003 & Batch, decided on 02.05.2003. However, a perusal of G.O.Ms.No.35 shows that the said G.O.Ms has been issued, in compliance of the order of this Court in W.P.No.18779 of 2014 & Batch.

2. Without expressing any opinion at this stage, the matter can be considered effectively only after counter affidavit is filed by the respondents.

3. Issue notice to the 3rd respondent.

4. Let the counter affidavit be filed by the respondents within a period of two (02) weeks.

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

SL.   DATE                          ORDER                            OFFICE
NO.                                                                   NOTE
             6.     List on 04.07.2023.

7. It has also been submitted by the learned counsel for the petitioners that some appeal is pending in the National Consumer Redressal Commission filed by the 3rd respondent, in which the petitioner No.1 is also party.

8. It is clarified that the proceedings of the pending appeal, shall not be effected merely because of pendency of the petition.

________ RNT,J Scs/Kkv