Andhra Pradesh High Court - Amravati
Palaparthi Chitti Babu, vs The Narsapuram Municipality on 26 August, 2021
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO: Writ Petition No.18155 of 2021
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
26.08.2021 MGR,J
Writ Petition No.18155 of 2021
Notice before admission.
Mr.M.Manohar Reddy, learned
standing counsel takes notice for
respondent No.1, learned Assistant
Government Pleader for Revenue takes
notice for respondent No.2 and learned
Government Pleader for Municipal
Administration takes notice for respondent
No.3 and waives further notice and seeks
time to file counter.
Post on 07.10.2021.
IA.no.1 of 2021
Heard learned counsel for the
petitioners and learned Assistant
Government Pleader appearing for the
respondents. Perused the record.
The case of the petitioners is that
they are the residents of Ward No.28 of
Narsapuram Municipality and petitioners 2
and 3 are the management of the affairs of
Sri Subrahmanyam Temple located in Ward
No.28 and the 1st respondent of the
Municipality is going to locate and
construct Garbage Transfer Station (GST)
an extent of Ac.0.30 cents in R.S.No.546 of
Rustthumbada in Ward No.28 is illegal and
arbitrary.
Having regard to the facts and
circumstances of the case and submissions
of learned counsel for the petitioners and
SL. DATE ORDER OFFICE
NO. NOTE
on perusal of the record, this Court is
prima facie satisfied that the petitioner has
shown sufficient cause for granting an
interim direction.
Accordingly, there shall be interim
direction as prayed for.
.
_______ MGR, J VSL