Ponnapalli Rama Krishna Rao vs State Of Andhra Pradesh
2023 Latest Caselaw 3066 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
            MAIN CASE No.: W.P. No. 6351 of 2018

                          PROCEEDING SHEET

Sl.
                                           ORDER

No.     DATE
      11.05.2023   RNT, J

                   1)     Sri.            K.Venkateswara                Rao,

Commissioner, Narasapur Municipality - the Respondent No. 2, is present, pursuant to the Order, dated 25.04.2023. His presence was directed, in as-much-as, the Judgment of this Court, dated 24.03.2014, passed in W.P. No. 25496 of 2008, filed by the Petitioner's deceased-wife was not complied with and in-spite of the interim order passed in the present petition, the payment of compensation was not made. Nothing was done towards making the payment of compensation, as was directed by this Court.

2) Sri. G.Naresh Kumar, learned Counsel, representing Sri M.Manohar Reddy, learned Standing Counsel for the Respondent No. 2, submits that, the present Commissioner has joined on 03.04.2023 and immediately after acquiring the knowledge of the present order, dated 25.04.2023, he has forwarded the proposal on 04.05.2023 to the Chairperson, Municipal Council, for further necessary action.

3) Post on 19.06.2023, on which date the Commissioner, Narsapur Municipality, shall appear again to apprise the progress pursuant to the proposal sent to the Municipal Council.

_______ RNT, J SM