Andhra Pradesh High Court - Amravati
Moka Lakshmi vs The Narsapuram Municipality on 21 January, 2021
2882 1.
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAFK2:: Sonat
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(Special Original Jurisdiction) QELS.
THURSDAY, THE TWENTY FIRST DAY OF JANUARY, (5: Wy
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THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU \ Seg?"
WRIT PETITION NO: 23884 OF 2020 Sa Sie
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1. Moka Lakshmi, W/o. Sri Moka Parusuram.
Sangani Tayaru, W/o.Sri S.Seshagiri Rao.
Moka Vijayalakshmi, W/o.Sri M.Venkateswara Rao.
Ponnala Rajeswari, W/o.Sri P.Narasimha Raju.
Tirumani Kantamma, W/o.Sri T.Meera Saheb.
Kollati Lakshmi, W/o.Sri Kollati Meera Saheb.
Addanki Parvathi, W/o.Sri A.Narayana Rao.
Ellangi Durga, W/o.Sri |.Narasimha Rao.
_ §.Dhanalakshmi, W/o.Sri S.Nancharaiah.
10. Vatadi Uttaraveni, W/o.Sri V.Pullaiah.
41.Tirumani Dhanalakshmi, W/o.Sri T.Balakrishna.
12. Boddu Lakshmi Narasamma, W/o.Sri B.Samba Murthy.
13. Thadi Mahalakshmi, W/o.Sri T.Satyanarayana.
14.Padasingu Satyanarayana, S/o.Sri P.Dharma Raju.
15. Addanki Annapurna, W/o.Sri A.Durga Rao.
16.Chinta Lakshmi, W/o.Sri Ch.Rama Rao.
47. Tirumani Mahalakshmi, W/o.Sri T.Lakshmana Swamy.
18.Gadi Varalakshmi, W/o.Sri G.Narasimha Rao.
19. Kollati Durga, W/o.Sri K.Soma Raju.
20.Kamadi Ganga, W/o.Sri K.Narayana.
21. Barri Bharathi, W/o.Sri B.Narasimha Rao.
22. Sankarapu Satyavathi, W/o.Sri S.Yedukondalu.
OONMARWN
... Petitioners
AND
1. The Narsapuram Municipality, Rep. by its Commissioner, Narsapuram,
W.G. District, Andhra Pradesh
2. Smt.Adhikari Lakshmi, W/o. Sri AAnantha Rama Rao, Contractor of Municipal
Market, Adhikarivari Street, Narsapuram, West Godavari District, AP
..Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ of mandamus or any other appropriate writ, order or direction, declaring the
action of the 1st Respondent Municipality in directing the petitioner to vacate their
respective places provided for selling of fish/aqua products from "Fish Sales Building"
situated at fish market, Narsapuram, West Godavari District without any manner of right
or authority in depravation of their livelihood as, highly illegal, arbitrary exercise of
power, violative of principles of natural justice and also violative of Art.19 (1) (g) of the
Constitution of India and consequently direct the respondents not to dispossess them
from their respective places of business in "Fish Sales Building" situated at fish market,
Narsapuram, West Godavari District, AP.
IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to dispossess petitioners from their respective fish selling places
provided in "Fish Selling Building" situated at 11" Ward, Narsapuram, West Godavari
District, Andhra Pradesh, pending disposal of WP 23884 of 2020, on the file of the High
Court. -
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court dated 15-12-2020 and upon
hearing the arguments of M/s.K Chidambaram, Advocate for the Petitioners, Sri
M.Manohar Reddy, Standing Counsel for the Respondent No.1, the Court made the
following.
ORDER
"learned Junior Counsel for Sri K. Chidambaram, learned counsel for the petitioners submits that on the last working day, when the matter is posted, he made a request for extension and that there is no default on his part. Sri M.Manohar Reddy, learned Standing Counsel does not strongly opposed the submission of learned counsel for the petitioners. Considering the same, the interim order granted earlier is extended till 04.02.2021".
SD/-K. JAGAN MOHAN _ DEPUTY REGISTRAR ITTRUE COPYI// tf _ SECT' OFFICER To,
4. One CC to Sri K Chidambaram, Advocate [OPUC]
2. One CC to Sri M.Manohar Reddy, Standing Counsel [OPUC]
3. One spare copy iv HIGH COURT DVSSJ DATED: 21/01/2021 ORDER WP.No.23884 of 2020 EXTENSION INTERIM DIRECTION OF RY we / SSE spatcHtl