Dhulipalla Venkataratnam vs Veterinary Colony Samshema Abhivrudhi ...
2024 Latest Caselaw 7561 AP

Andhra Pradesh High Court - Amravati

Dhulipalla Venkataratnam vs Veterinary Colony Samshema Abhivrudhi ... on 22 August, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

APHC010356692024                                                        Bench
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                                                        Sr.No:-
                                AT AMARAVATI                              158
                                                                        [3446]
                           WRIT APPEAL NO: 710 of 2024

Dhulipalla Venkataratnam                                           ...Appellant

      Vs.

Veterinary Colony Samshema Abhivrudhi Sanganm and             ...Respondent(s)
Others


                                     **********

CHALLA GUNARANJAN, Advocate(s) for Petitioner(s)

RAMA RAO GHANTA, GP MUNCIPAL ADMN AND URBAN DEV AP,
Advocate(s) for Respondent(s)

         CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
                 SRI JUSTICE R RAGHUNANDAN RAO

         DATE      : 22nd August, 2024.

PC:

                                 I.A.No.1 of 2024
       Requirement of filing the certified copy of the order, dated 31.01.2024,
passed in W.P.No.40551 of 2012, is dispensed with.
       Accordingly, this I.A. is disposed of.


                                 I.A.No.2 of 2024

       This is an application seeking condonation of 167 days delay in
preferring the writ appeal against the judgment and order dated 31.01.2024,
passed in W.P.No.40551 of 2012.

       Learned counsel for respondents/non-applicants has no serious
objection to the application being allowed and the delay being condoned.
                                        2
                                                                       HCJ & RRRJ
                                                                      WA_710_2024

      We have also gone through the application and find that sufficient cause
has been made out.

      For the reasons stated in the accompanying affidavit filed in support of
the petition, the application is allowed and the delay is condoned.

                           W.A.No.710 of 2024

      Service of notice is waived by Mr. Ghanta Rama Rao, learned counsel
for the private respondents.

      List for admission on 14.11.2024.

      In the meantime, status quo be maintained with regard to the property in
question.




                                                DHIRAJ SINGH THAKUR, CJ.



                                                  R RAGHUNANDAN RAO, J.

SSN