Asha Sri Murapala vs The State Of Andhra Pradesh
2024 Latest Caselaw 9063 AP

Andhra Pradesh High Court - Amravati

Asha Sri Murapala vs The State Of Andhra Pradesh on 1 October, 2024

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE: W.P.No.22030 of 2024
                           PROCEEDING SHEET
 Sl.                                                                    Office
         DATE                         ORDER
No                                                                      Note
01     01.10.2024 TRR, J

                       Heard learned counsel for the petitioner and
                 learned Assistant Government Pleader for Higher
                 Education.
                       The present writ petition is filed against the
                 respondents in not allowing the petitioner to

attend the classes for 3rd year, 1st semester on the ground that the petitioner has not paid the outstanding dues/fees.

Learned counsel for the petitioner submitted that there are two rivalry groups in the petitioner institution and the petitioner has paid a total amount of Rs.1,30,00,000/-.

Learned counsel for the respondents submitted that the petitioner has not filed any evidence to that extent, when agitating paying of huge amount to the college and also stated that the respondent college has issued several notices for payment of the due fees. The petitioner has paid Rs.32,00,000/- by way of cash and cheque and there is a due amount of Rs.64,00,000/-.

The learned counsel for the petitioner would submit that petitioner has paid the entire tuition fee amount to the college as there is internal

disputes in between two rivalry groups and the petitioner is being made the scape goat in between their rivalry issue and relied on the Judgment of this Hon'ble Court order, in W.P.No.15337 of 2022, it is reflected in the order of the Division Bench of this Court has appointed an arbitrator to resolve the dispute in between the two rivalry groups and interim relief is granted for limited purpose.

Hence, prayed to extend the same and to grant the interim relief. There shall be a direction to respondents to permit the petitioner to attend the classes for 3rd year, 1st semester until further orders.

Office is directed to list the matter after Dussehra Vacation-2024.

In the meanwhile, respondents are directed to file counter.

______ TRR,J

KKV