Andhra Pradesh High Court - Amravati
Vld Agency And Contractors vs The State Of Ap on 11 March, 2025
IN THE HIGH COURT OF ANDHRA PRADESH aT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE ELEVENTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE 'PRESENT: THE HONOURABLE SMT JUSTICE RIRANMAYEE MANDAVA WRIT PETITION NOS: 30974 AND 25872 OF 2094 WRIT PETITION Nos: 20914 OF 2024: Between: . VLD Agencys Contractors, Rep, by its Proprietor P Vilayalakshin} Dav, Wio.P. MaheshBabu, agec SY years, Rio .D.No. T1-49-254 | Sivalayam Steet, Vilsyawada, Krishna District, Petitioner AND = 1. The State of Andhra Pradesh, Rep. by fits Principal Secretary, Endowments Department, Secretgriat, Velagapudi, Amaravati, Gurttur District, _ Sr) Durga Malleswaraswamyvarla Devasthanam, Rep. by its Executive Pa Officer, indrakeeladyi, Vilayawada, Krishna District, Sar The Commissioner, Endowments Denartment, Sollapudi, Vilayawada, Nrishna District, 4. The Additional Commissioner, Endowments Department, GSollapudll, Vilayawada, Krishna District, Respondents Petition under Article 226 of the Constitution of India is Ried Praying thet in the clrournstances Stated in the affidavit fled therewith, the High Court may be pleased to issue Wit, or order or direction rore Particularly one in the nature ofVWrit of Mandamus declaring the proceedings RC.No. C 1666/2024 dated 25.11 2024 issued by the 29° Respondent which was sent through whalsaop dated 28.14, 2024 rejecting the request of the petitioner firm for exisnsion of isase period made through the representations dated 20.10 2024 and 07.11.2024 which is illegal, arbitraryhigh handedand contrary to the report dated 18.06.2024 and the proceedings dated 09.09.2024 issued by the 3% Respondent and also violation of the Article 14 of the Constitution of India and consequently directing the respondents to continue the petitioner firm lease period 01.12.2024 to 30.11.2026 by setting aside the proceedings of the 2™ respondent dated 25.11.2024. IA NO: 1 OF 2024: Petition under Section 151 of CPC is filed praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents to continue the petitioner firm for collecting Toll Fee (Rusum) to the vehicles at up hill and downhill of the 2ND respondent Devasthanam as per the orders of the 3RD respondent dated 09.09.2024 by suspending the proceedings RC.No.Cl/ 666/ 2024, dated 25.11.2024 issued by the 2"respondent, Pending disposal of WP 30914 of 2024, on the file of the High Court. WRIT PETITION NO: 25872 OF 2024: Between: VLD Agency& Contractors, Rep. by its Proprietor P.Vijayalakshmi Devi, W/o.P.MaheshBabu, aged 37 years, R/o.D.No.49/251, Sivalayam Street, Vijayawada, Krishna District. Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Endowments Department, Secretariat, Velagapudi, Amaravati, Guntur District. 2. Sri Durga Malleswaraswamyvarla Devasthanam, Rep. by its Executive Officer, Indrakeeladri, Vijayawada, Krishna District. 3. The Commissioner, Endowments Department, Gollapudi, Vijayawada, Krishna District. 4. The Additional Commissioner, Endowments Department, Gollapudi, Vijayawada, Krishna District. Respondents Petition under Article 226 of the Constitution of India is filed praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue Writ, or order or.direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not taking steps to extend the licence. period to the petitioner firm i.e., licence rights for collecting toll rusum to vehicles at up hill of the 2nd respondent Devasthanam inspite of representations dt.20.10.2024, 02.11.2024, 03.11.2024 and 07.11.2024 made by the petitioner firm is as illegal, arbitrary and violation of Article 14, 21 86 -300-A of Constitution of India and consequently direct the respondents to: extend the licence period for collecting toll rusum to the vehicles at up hill of-the 2" Respondent Devasthanam for period of two years commencing "from 01.12.2024 duly considering the representations dt.20.10.2024, 02. it 2024, 03.11.2024 and 07.11.2024 made by the petitioner firm. IA NO: 1 OF 2024: Petition under Section 151 'of CPC is filed praying. that in the circumstances stated in the affidavit-filed in support of the petition, the High Court may be pleased to direct the respondents to continue the petitioner firm for collecting toll rusum to the vehicles at up hill of the 2"™respondent Devasthanam pursuant to the représéntations dt.20.10.2024, 02.11.2024: 03.11.2024 and 07.11.2024 made by the petitioner firm, Pending disposal of wpe 25872 of 2024, on the file of the High Court. : The petitions coming on for hearing, upon perusing the Petitions and the affidavits filed in support thereof and the earlier order of the High Court dated 31.12.2024 & 03.03.2025 made herein and upon hearing the arguments of Sri K.S.MURHTY, Advocate - appeared on behalf of Sri S$ LAKSHMINARAYANA REDDY Advoeate for the Petitioner and of GP FOR ENDOWMENTS for the Respondent Nos.1, 3 & 4 and of SRI V.VENUGOPAL RAO, Advocate appeared on behalf of SRI V.VENKATA SUBAIAH, Standing Counsel for the Respondent No.2, the Court made the following ORDER:
Ta, Sad Post these matters on 18.03.2026. interim order granted earlier is extended by fwo (02) weeks. SO) K.SRINIVASS RAGU . ASSISTANT REGISTRAR TROE GOPY! oe , SECTION OFFICER One CC io SRLS LAKSHMINARAYANSA REDDY Advonate PORUCS Two COs io GP FOR ENDOWMENTS .High Court of Andhra Pradash, FOUT oe _ Sine CO to SRIV.VENKATA SUBAIAH, Standing Counsel. fORUCI . One spare copy.
SVB HIGH COURT MM, J COATED OTT OS. 2028 Fost these matters on 18.05.2025 ORDER WRIT PETITION NOS: 30914 AND 25072 OF 2024 INTERIM ORDER EXTENDED