Andhra Pradesh High Court - Amravati
Pasupuleti Srinivasa Rao vs The State Of Andhra Pradesh on 3 February, 2023
Bench: Cheekati Manavendranath Roy
™~ ON THE HIGH COURT OF ANGHRA PRADESH AT AMARAVATHI
FRIDAY, THE THIRD DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKAT! MANAVENDRANATH ROY
iA No. 1 OF 2023
iN
WP NO: 1486 OF 2023
™ Between: .
4. Pasupuleti Srinivasa Rac, o/o Late Venkateawarulu, aged 54 years. C
Rusiness, Door. No.22-4-23, GT Hoad, Lalapet, Guntur, Guntur Cistrick
Andfira Pradesh. $22 00S.
&. Pasupulett Rupendranath Rarnesh Kumsr, Sio Late Vankaleawarulu, aged 88
years, Door, No.22-4-23, GT Road, Lalapet, Guntur, Guntur District. Andhra
Pradesh, S22 003. _
._ Petitioners
(Patiioner in WP 1456 OF 2OS3
= on the file of High Cour)
AND
4. The State of Andhra Pradesh, Municipal Administration AP Secretarial,
Amaravaih, Rap. by its Principal Secretary. .
> 'The Guntur Municipal Corporation, rep by is Municipal Cormmissioner and
Eyecutive Authority, Guntur Guntur Distict, Andhra Pradesh.
(Respondents in-do-)
~ Counsel for the Petitioner : SRIMETTA CHENDRA SERHAR RAO
~ Counsel for the Respondents < GP FOR MUNCIPAL ADMN URBAN BEY
™ petition under Section 181 CPC i hed praying that in the croumatance
stated in the affidavit ded in support of the writ petition, the High Gourt may be
pleased to direct the respondanis to sensider the representations dated 44.03.202%
and G5.12.2022 made by the petitioners, pending disposal of WP No. 1488 of 2083;
on the fie of the High Gourt, .
"The court while directing issue of notice to the Respondents herein fo show
ssuse as to why this application should net be complied with, made the falicaving
order (The receipt of this order wit he deemed to be the receipt of notice in the
CBS}. .
GRDER:
"The petitioners assert that in ferme of the direction given by the civil
Court in A.S.No.1 of 2070 on the file of learned Principal Senior Civil Judge,
Gurtur fo adjust a Sum of Rs.8,86,221)- towards future tax payable by the
petitioners, the petitioners have made representations dated {4.03.2022 and
§8.12,2022 fo the respondents and tl now, they did not consider the said
representations. Therefore, in this inferlocutery Application, the netitionars
Sought direction fo the respondents to consicer thelr representations sending
disposal of the main writ petition,
Learned Standing Counsel for 2° respondent-Municipal Corporation
would submit that an appeal was preferred against the Judgment in A.S.No.4
of 2010 on the fe of learned Principal Senior Givi Judge, Guntur, te this Court
and if was recently returned with ebjiections by the Registry and that the 2°
respondent ~ Municipal Corporation would resubmit the same after complying
with the objections. Boe i
Having regard te the fact that ne Slay is yot granted against the
Rgment in AS.No.t of 4010, there shall be interim direction fo the
respondents to consider the said represenistions dated 14.04.2622 and
08.12.2022 submitted by the petitioners id the respondents and dispose of the
said representations in accordance wR law within three (O23} weeks from the
date of this order."
TRUE COpyy
For
Ta, on
' 4. The Principal Secretary, State of Anchra Pradesh, Municinal Administration
AP Secretariat, Amaravath
2 The Municipal Commissioner and brecuiive Authority, Guntur Municipal
Corporation, Guntur Guntur Districtvindhra Pradesh (Addressee Nas.1 & 2
By RPAD} 8
3. One OC to Sri, Metta Chandra Sekhar Rao, Advocate [OPUC]
4 Two OCs to GP for MUNCIPAL ADMN UREAN DEV, High Court of Andhra
Pradesh. [OUT]
5. One spare COBY
t
HIGH COURT
CMRI
DATED G3/02/2023
NOTE: LIST THE MATTER For MILLING, COUNTER AFTER THREE WEEKS
ORDER
iA No, 1 OF 2023
iN
WP NO: 1488 OF 2029
INTERIM DIRECTION
