Andhra Pradesh High Court - Amravati
Moka Lakshmi vs The Narsapuram Municipality on 4 February, 2021
bt [ 2692 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) THURSDAY, THE FOURTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU WRIT PETITION NO: 23884 OF 2020 Between: 1. Moka Lakshmi, W/o. Sri Moka Parusuram. Sangani Tayaru, W/o.Sri S.Seshagiri Rao. Moka Vijayalakshmi, WW/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. 11. 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, VW/o.Sri A.Durga Rao. 16.Chinta Lakshmi, W/o.Sri Ch.Rama Rao. 17. 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. OONDAARWN ..Petitioners AND 1. The Narsapuram Municipality, Rep. by its Commissioner, Narsapuram, W.G.District, Andhra Pradesh 2. Smt.Adhikari Lakshmi, W/o. Sri A.Anantha 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 21.01.2021 and upon hearing the arguments of M/s. K Chidambaram, Advocate for the / Petitioners and Sri M.Manohar Reddy, Standing Counsel for the Respondent No.1, the a Court made the following. ORDER
"List on 04.03.2021. Interim order granted earlier is extended till then." SD/- V.SATYANARAYANA ASSISTANT REGISTRAR SP -Anl SECTION OFFICER ITTRUE COPY// To,
1. One CC to Sri K Chidambaram, Advocate [OPUC]
2. One CC to Sri M.Manohar Reddy, Standing Counsel [OPUC]
3. One spare copy MSR HIGH COURT a DvSsJ / é DATED: 04/02/2021 LS "
Note : Post on 04.03.2021 ORDER oa WP.No.23884 of 2020 EXTENSION INTERIM DIRECTION co