Guntur Kuragayala Market ... vs The State Of Ap
2023 Latest Caselaw 2489 AP

     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

             WRIT PETITION NO. 10682 OF 2023

JUDGMENT:-

1)    Heard        Ms.    Popuri   Lakshmi    Priyanvita,    learned

Counsel for the Petitioner, learned Government Pleader for

Municipal Administration and Urban Development for the

respondent No.1, Sri G.Naresh Kumar, learned counsel,

representing Sri M.Manohar Reddy, learned Standing

Counsel for the respondent No.2 and learned Government

Pleader for Revenue for the respondent Nos. 3 to 5.

2) Preliminary objection has been raised by

Sri. G. Naresh Kumar, that the petition filed by the

Petitioner is not maintainable, in as-much-as, the

Petitioner is an association and in the array of parties, it is

represented by the Secretary, but the name of the

Secretary has not been mentioned. He further submits

that, the Petitioner has not annexed any resolution in favor

of the Secretary to file the petition and even from the by-

laws of the association annexed, it is not evident that the

Secretary of the association is competent and authorized to

file the petition on behalf of the association.

3) At this stage, learned Counsel for the Petitioner

submits that the petitioner may be permitted to withdraw

the writ petition with liberty to file fresh writ petition.

4) Considering the submissions, the writ petition is

dismissed as 'withdrawn', but with liberty, as aforesaid.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

________________________ RAVI NATH TILHARI, J

Date: 26.04.2023 SM/SNI

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION NO. 10682 OF 2023

Date: 26.04.2023

SM/SNI