Andhra Pradesh High Court - Amravati
Nimmanapalli Nageswara Rao vs Union Of India on 31 March, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
Hesereeat sree,
IN THE HIGH GOURT OF ANDHRA PRADESH AT AMARAY.
{SPECI AL ORIGINAL J URISDICTION)
THURSDAY, THE THIRTIETH DAY GF APRIL
TWO THOUSAND AND TWENTY Ww QO
PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
THE HONOURABLE SMT JUSTICE V.SUJATHA
WRIT PETITION NO: (8334 OF 2024
Between:
Sri Nimmanapalli Nageswars Rao, S/o Vearaiah, Aged about 58 years, Goo:
Business, RYo. Door No. F0-8- 885, 1 Lane, Bavajinagar rPD Coleny,
nangad gunta, Guntur-622003, Guntur Disiret, AP.
é. Smt. Nimmanapalll Sandhya Rani, Wo. Nageswara Rao, Aged about 48 years,
Occ: Business, Rfo, Boar No. 70- 8 8h5, ' "Lane, Ravalinagar, IPD Colony,
Sar gad gunta, Guntin-522003, Guriur Distrie!, AP.
Ms. Sei Nandini Paper Plates, Ren. by as Progrietor, Sri. N_Nageswara Rac,
Sia. Veetaian Qoor No. 18-74-48 "New Goor No, 70-6-855, Ward No. 79, Op.
40° and 41° Lanes, [PDC mony, 7 Lane, Bavaiinagar, Sangadigunita, Guntur-
5e2004, Guntur Distiet, AP.
tat
. Pattionars
AND
J. Union of india, Rep. by '8 Secretary, Depariment of Finance and Planning,
Secretariat, New 'Delhi india.
State Bank of India, Head Office. Rep.
BKC, Bandra Ku fia ¢ "oripiex, Bandra Cast, Mumbali4Q0051, Maharashtra.
3. State Sank of india, Ren. by its Assislant General Manager, RACPC, H.No 284
a2, Sannavarithota, Guntur-S22004, Guntur Dietrict, AP.
4 State Bank of India, Gurtur Bazar Branch, Branch Code ~ 14 SOY, Rep. by is
Branch Manager, Guntur, Guntur (istrict AP,
& Reserve Bank of india, Rep. by ifs General Visnagey, SaNabad, Hyderabad, TS
» Respandents
MS
Executive [Nrector, C-5, G Block
Petition under Article 226 of the Constitution a ee praying that in the
ciroumsfances stated in the affidavit filed therewith, the h Court may be pleased ta
issue an order or orders direction or wt mors partou 'athe ane in the nature of Writ of
Mandamus, declaring the high handed action of the Respondent Nos? and 3 Bank in
mene fer Pre-Publlc E-Auction of nronertion viz., the residential site admeasuring
5.78 Sa ¥ds., (148 Sa Yds... i the name uf the 1° Petitioner and 168.19 Sq. Yde., jn
the name of the 2 an a0 wee 'along wih Geri ROC > roofed building, Shuated at Door
No. 18-76-89, D No. 1168/02, Oro. 10) * 8 41" Lines. Indira Priyadarshini Colony,
Sangadiqunts, Guntur, Guntar Disine!, A.P. under the prove sions of the SARFPAES! Act,
without follawing due proness of law and the orooadure laid down under the SARFAES!
Ast, and without following the gul idelines of {hs Reserve Bank of India in the Covil-19
Pandenc tine as egal artiirary, biased, un-conatitufional against the orincipies of
natural justice, canseaquently cir ect the Respondents not to candunt the E-Auction af the
Petitioners' properties in the Covid-19 Pandemic time.
iA NO: 1 OF 2023
ee under Section 157 CPC praying that in the circumstances stated in the
affidavit | Med in support of the petition, the High Court may be pisased: to Stay of a
further proceedings of Pre-Public E-Auction under the provisions of the SARFAES! Act
regarding the repens of the Petitioners, in suestion Le, the resident igi site
acmeasunng 3 B15.78 Sq Yeas. 49 Sq Yds, in the name of the 1° Petitioner and 16855
Sq Yds., inthe name of the 3° Petitioner ri alos ng wi th f we ROC "G roofed buliding, Shuated
at Door No18-168/1, DINadd6ov02, Opp TO" and 14" Lanes, Indira Priyadarshini
Coony, Sangadigu te, Gurtur, Guntur District AP. in pursuance of Order,
GLOd. 08.2021, in CrP Ne? t of 2027, on the fle of Pr. Assistant Session Judge cum
gag TAS AH wWRe4 £ an =
fof WYP T8354 of ZO24, on the fle af
- Ohief Judicial Magimtrata, Guniur
fhe High Gawt
IANO. 2 OF 2021
Petition urmcder Section To
atic davit fi eae in : suppart 9 of the pe tos { eigh Sourt may bs 2 please a a exons ume or
aes fifisen lakhs only) in terns of ihe above
x WP 18824 of 2027, on the fie # the High
Order, dt 04.1 40.2024, pending: cS
Court,
The nadition coming on for hearing
fled an: ope sri thereat the order oF
made her rein and upan hearing the
the Pettieners and Sd N. Harinath, af
and of Sri Kotha Rama Mohana Rao, "lee n
Court made the &Howing.
upan perusing the Petition and the afidavit
ugh Cour dated, 27.08.2021 & O4.1O 205)
anise of Sri MO Saisem Pasha, Advocate for
' Solichor General for ne Reenonde ni No.
ect noureel for fhe respondent Noss to 5 the
is
ORDER:
_ Heard Sri Mohd. Saleern Sachs, inarned counsel for the petiioner and Sri Kotha Rama Mohana Ran, jearned counsel for the respondents.
The fact that the petitiener has not complied with the order dated OL 1D.2034 ie not in dispute. However, the learned counsel for the petitioner submits thet as talks are going on for settlement of loan amour, the petitioner sould not pay the amount, but, he will comply with the order within a period of thras weeks from focay.
Accordingly, three weeks time, from day, i granted for payment of Re.15,00,000/.. In default af payment of ihe amount as ardered, the rsapeandent bank ip at Hberty fo proceed further, .
Post after four Weeks.
SO-SHAIK MOHAMMED RAFI HTRUE COPYH For ASSISTANT REGISTRAR Ta,
4. The é GACTSIEY, :, Union of india, Denartment of Finance and Pian ning, Bacretariat, New CHL, india.
2 The Executive Director, State Sank of India, Head Office, C-§, OG Block BKC, Randra Kur ia Complex, Sandra East, Mun bald 4OB 057, Maharashtra. 3 The Assistant General Manager, State Bank of india, R ACPS, H.No s6-1-82, <annavanthota, Guntur-Se2zbd4, Guntur District, AP.
4. The Branch Manader, Stefe Bank of Incia, Ssuntur -@azar Branch, Branch Code - 145, 8 raurtur, (2u mfur DNetriet, AP § The General Manager, Reserve Rank of India, Salfabad, Hyderabad, TS. (Addresses 1 ia d by RPAD) § One CC to Sr. MD Saiee One CO to Si Katha Rama} i & One CO to Si N.Harinath, Ass & Two spare copies ASSISTANT REGISTRAR"
"HIGH COURT OPK & Vu OATED 31.03.2022 NOTE: POST AFTER FOUR W BEERS ORDER WP No 18304 af £027 QIRECTION