Andhra Pradesh High Court - Amravati
Patan Abdullah Khan vs The State Of Ap on 7 November, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No: W.P.Nos.29820, 29851 and 29870 of 2025
PROCEEDING SHEET
SL. OFFICE
No. DATE ORDER NOTE
2. 07.11.2025 HN, J
W.P.No.29851 of 2025
The petitioner(s) are seeking a
direction to consider their representation
requesting the respondent authorities to
reduce the rent of the shops, as they are not able to make profit by running their small-time businesses. The said representation is pending consideration at the respondents' end.
The learned Standing Counsel submits that the petitioner(s) are in arrears of rent, and their representation for reduction of rent cannot be considered, as the rent is fixed. It is submitted that the respondents have criteria for fixation of rent in pursuance of G.O.Ms.No.56, dated 05.02.2011.
The petitioner(s) are directed to pay all the outstanding arrears of rent by 28.11.2025.
Post the matter on 28.11.2025 Contd..
SL. OFFICE No. DATE ORDER NOTE
The stay granted earlier shall stand extended till then.
______ HN, J PNS