Andhra Pradesh High Court - Amravati
Dhulipalla Venkataratnam vs Veterinary Colony Samshema Abhivrudhi ... on 14 November, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
THURSDAY, THE FOURTEENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR _
| i
'PRESENT: | Xe
THE HONQURABLE SRI DHIRAJ SINGH THAKUR, THE GHIEF JUSTE :
AND
HONOURABLE SRI JUSTICE R RAGHUNANDAN RAQ -"
WRIT APPEAL NO: 710 OF 2024
Between: 2
Dhulipalia Venkatarainam, S/o Srimannarayana Aged about *S years,
Currently residing in &-S-S6G/A/711, Erramanil, Flat No. 402, Shobha Mansion,
Somajiguda, Hyderabad, Previously R/o Veterinary Colony, Viayawada 526
008 Krishna District. a
Appellant/fRespoandent No.4
. AND |
1, Veterinary Colony Samshema Abhivrudhi Sanganm, Rep by its
Secretary Sn Ravi Rama Mohana Rao, Veterinary Colony, Vilayawada
520 OG8 Krishna District
2. Yelamanchili Srimannarayana, S/o Venkateswara Rao Aged &5 years
R'o Veterinary Colony Vilayawada Krishna oNetrict 2
3. Peravall Vieaya Kumar, Sic P Rama Rao Aged 86 years, R/o Veterinary
Colony Viiayawada Krishna District |
Res pondents/Writ Petitioners
4. Government of Andhra Pradesh, Rep by iis Principal oecretary,
Municipal Administration and Urban Development, Secretariat
_ Hyderabad oo
§. Director of town and Country Planning, BRKR Building Lower Tank
Bund, Hyderabad . |
oS 8. Vijayawada Municipal Corporation, Rep by is Commissioner,
jJayawada Krishna Nistrict
.. Respondenis/Respondent Nos.t to 3
Appeal under Clause 15 of the Letters Patent, Is Med against the
&
Judgment passed in WR No. 40581 of 2012, dated 31.01.2024 on the He af
the High Gaurt
&®
IANO: 3 OF 2024
Satiion under Section (8? PC
fled praying that in the
ciroumsianoes stated in the affidavit fled in support af the writ petition, ihe
High Court may be pleased fo stay all further oraceedings pursuant te the
Notice vide Re GO111424/2024 dated O58 O08 2024 issued by the 6"
*
Respondent, pending disposal of WA No.7 10 of 2024 on the fie of the High
iA NO. 4 OF 2084
Petition under Section TS1 OPC is ied vere that in the
circumstances stated in the affidavit filed in support of [he writ pelition, the
Order dated 31 61 2024 in WPF No 40551 of 2012, pending disposal of
High Court may be -- fo suspend the operation of the impugned Final
i ANG. 710 of 2024 an the fe of the High Court.
The Appeal Coming on for hearing, upon perusing the Feliicn and the
affidavil fled in support thereof and the orcer f the High Court dated
~
23089084 made hergin and uoon hearing the arguments Or hatk
Gunaranian, Advocate for the Appellant, Sr.Ghanta Rarna Rao, Advocate for
Respondent Nos. to 3, Governrren ¢ Meader far Municinal Administration and
Lirban Development for Respondent Nos.4 & § and Sri.MUManohar Reddy,
Standing Counsel for Respondent No.6, the Court made the following:
ORDER:
"ft earned counsel for respondent Nos.t to 3 seeks some time fo
take instructions in the matter.
ys
Adjourned.
Liston 68.07.2028.
Status quo order granted earlier shail stand extended {ill the next
date of hearing." \ poof.
¢ SO A. vid AYA BABU :
£ ASSISTANT BEGISTRAR
TRUE COPY! =.
SECTION ¢ OFFICER
re
+ One OO to Si O. Manohar Reddy, 'Sfanding Counsel [OPUC)
2. One CC to SrLChalla Gunaranian, Advocale (OPUG)
3 One CC to Si Ghanta Rama Rac, Agivocate (OPUC}
4. Two OCs ta GP for Muncie ) Administration and Urban
Development, High Court of Andhra Pradesh. (OUT)
Two spare copies,
"
NIGH COURT
DATED: 1444/2084
LIST ON 09.07.2025
ORDER
WANs. 710 of 2024
INTERIM ORDER EXTENDED
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