Andhra Pradesh High Court - Amravati
Lagadapati Srinivasulu Chowdary vs The State Of Ap on 29 November, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE : W.P.No.30950 of 2023
PROCEEDING SHEET
Sl. Date ORDER OFFIC
No. E
NOTE
29.11.2023
SRS,J
Learned Government Pleader for Municipal
Administration and Urban Development takes notice
on behalf of respondent No.1.
Sri K. Suresh Kumar Reddy, learned standing counsel for respondent Nos. 2 and 3.
Heard C. Subodh, learned counsel for the petitioner and Sri P. Anand Surya, learned counsel representing Sri K. Suresh Kumar Reddy, learned standing counsel for respondent Nos. 2 and 3.
Learned counsel appearing on behalf of respondent Nos.2 and 3, on instructions would submit that hearing was conducted on 09.10.2023 but owner of D2 flat i.e. petitioner No.2 herein has not attended the hearing. He submits that earlier petitioner No.1, owner of D1 flat, filed W.P.No.27801 of 2023 and the same was disposed of and as per the order in said writ petition, second hearing was conducted on 08.11.2023. He further submits that Commissioner of the Corporation has not attempted to demolish the structures and only instructed the petitioners to handover the common terrace along with gate keys to the apartment association members within three weeks from the date of second hearing. Learned counsel for the petitioners seeks time to get instructions.
Post on 05.12.2023, under the caption 'for orders'.
________ SRS, J Ikn