Mun.Corp Of ... vs Smt.T.Subhadra,And 3
2023 Latest Caselaw 4387 Tel

Telangana High Court

Mun.Corp Of ... vs Smt.T.Subhadra,And 3 on 26 December, 2023

  IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                     AT HYDERABAD

          TUESDAY, THE TWENTY NINTH DAY OF APRIL,
               TWO THOUSAND AND FOURTEEN

                              :PRESENT:

THE HON'BLE SRI KALYAN JOYTI SENGUPTA,THE CHIEF JUSTICE
                          AND
        THE HON'BLE SRI JUSTICE: SANJAY KUMAR

                         WA .NO:713 of 2014

   Appeal under Clause 15 of Letters Patent Act, to set aside the
impugned judgment dated 10-02-2014 in WP.No. 23079/2005)

Between:
Municipal Corporation of Hyderabad, (presently known as Greater
Hyderabad Municipal Corporation), rep by its Commissioner, Tank Bund,
Hyderabad
                                                           ..... Appellant
                                    AND
  1. Smt. T. Subhadra, W/o. T.P. Das,
  2. C. Satish Kumar, S/o. T.P. Das,
  3. C. Vishnu Sahay, S/o. T.P. Das,
      (All Are R/o. Flat No.307, Pratibha Apartments, Sebastian Road,
   Secunderabad).
   4 Additional Commissioner, Municipal Corporation of Hyderabad,
   (Presently known as Greater Hyderabad Municipal Corporation),
   Secunderabad.
                                                      .....Respondents

              The appeal coming on for hearing, upon perusing the
appeal and the grounds filed herein, and upon hearing the arguments
o f Smt. A. Deepthi, Advocate for the Appellant, and of Sri Vedula
Venkata Ramana Advocate for the Respondents, the Court made the
following

ORDER:

The appeal is admitted for hearing.

Admit.

Learned counsel for Respondent Nos. 1 to 3/Writ Petitioners takes notice of this appeal.

There will be an interim order staying the operation and further operation of the impugned order for a period of ten days from date. In the event during the time as above, a sum of Rs. 50,000/- (Rupees Fifty thousand only) is to be deposited by the appellant with the Registrar (Judicial) which shall be kept to the credit of this appeal as a security measure in the State Bank of Hyderabad, High Court Branch. If no deposit is made then interim order shall stand vacated.

Liberty is given to the parties to mention the matter for early hearing after summer Vacation.

ASSISTANT REGISTRAR //TRUE COPY//

For ASSISTANT REGISTRAR

To

1. The Registrar (Judicial), High Court of A.P., Hyderabad

2. Smt. T. Subhadra, W/o. T.P. Das, R/o. Flat No.307, Pratibha Apartments, Sebastian Road, Secunderabad

3. C. Satish Kumar, S/o. T.P. Das, R/o. Flat No.307, Pratibha Apartments, Sebastian Road, Secunderabad

4. C. Vishnu Sahay, S/o. T.P. Das, R/o. Flat No.307, Pratibha Apartments, Sebastian Road, Secunderabad

5. The Additional Commissioner, Municipal Corporation of Hyderabad, (Presently known as Greater Hyderabad Municipal Corporation), Secunderabad. (Addressee Nos 2 to 5 by RPAD)

6. Two Spare copies Skm HIGH COURT

HC,J & SK,J Drafted by: skm Drafted on: 29-04-2014

DATE: 29-04-2014 ORDER

DIRECTION