Andhra Pradesh High Court - Amravati
M/S.Trendset Mall Associates vs State Of Andhra Pradesh on 11 March, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE ELEVENTH DAY OF MARCH,
TWO THOUSAND AND TWENTY SIX ||
iPRESENT: V
HONOURABLE SRI DHIRAJ SINGH THAKUR, THE CHIEF JUSTIC
AND
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
lA No. 1 OF 2025
IN
WP NO: 8414 OF 2025
Between:
1. M/s.Trendset Mall Associates, Rep. by its Working Partner, V.Jagan
Mohan Rao, S/o. V.Ramakrishna Rao, R/o. 63-1-3, Ramalayam Street
Patamatalanka, Vijayawada-10.
2. M/s.Varam Central Mall and Multiplex, Rep. by its Working and
Managing Partner, J.Ram Nitesh, S/o. J.R.V.Subba Rao, R/o. 11/74,
Jalduvari Street, Chemmanigiripet, Machilipatnam, Krishna District -
521501.
3. M/s.MGB Felicity Mall, Rep.by its Managing Director M.G.Gopala
Krishna, S/o. M.R.Gangadhar, aged about 41 years, Occ.Business, Plot
No. 15-23, Dargamitta, Nellore, SPSR Nellore District.
4. M/s.Phoenix Multiplex Pvt. Ltd., Rep.by its Manager, Chaitanya Kumar,
S/o.Yerlanki Seshagiri Rao, GT Road, Nagaram palem, Guntur.
5. Shopping Centres Association of India, A Registered having its office at
5-21, Okhia Industrial Area, Phase-ll, New Delhi, Rep. by its Director.
M.G.Gopala Krishna, S/o. M.R.Gangadhar, aged about 41 years, Occ.
Business, Padurupalli, Nellore SPSR Nellore District.
...Petitioners
AND
1. state of Andhra Pradesh, (Municipal Administration and Urban
Development (M) Department, Secretariat, Velagapudi, Amaravathi,
Guntur District. Rep. by its Principal Secretary.
2. The commissioner and Director of Municipal Administration Andhra
Pradesh, Vaddeswaram, Guntur District.
3. The Vijayawada Municipal Corporation. Vijayawada Krishna District.
Rep. by its Commissioner.
4. The Machilipatnam Municipal Corporation, Machilipatnam, Krishna
District. Rep.by its Commissioner.
5. The Nellore Municipal Corporation, Nellore, SPSR Nellore District.
Rep.by its Commissioner
...Respondents
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to suspend GOMs.No.44 Municipal Administration and Urban
Development (M) Department 24.03.2025, Pending disposal of WP No. 8414
of 2025. on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed i
in support thereof and the order of the High Court
dated; 10.04.2025 and
upon hearing the arguments of Sri O.Manohar Reddy
Senior Counsel
appearing for Sri G Vivekanand, Advocate for the Petitioner,
Sri A.Srikanth Reddy, GP for Municipal Administration & Urban Development
for Respondent Nos.1&2 and of Sri A.S.C. BOSE, Standing Counsel for the
Respondent Nos.3 to 5, the Court made the following
ORDER:
Time is granted for amending the petition to incorporate a challenge to G.O. Ms.No.44, dated 24.03.2025.
/ List on 01.04.2026.
Interim order granted earlier in W.P. No.8414 of 2025 shall continue to operate till the next date of hearing.
Sd/-U.SRIDEVI DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER F To,
1. One CC to Sri G Vivekanand, Advocate [OPUC]
2. One CC to Sri ASC Bose, Standing Counsel [OPUC]
3. Two CCs to GP for Municipal Administration and Urban Development, High Court of Andhra Pradesh. [OUT]
4. One spare copy \ HIGH COURT HC,J& CGR,J DATED: 11.03.2026 LIST ON 01.04.2026 ORDER lA No. 1 OF 2025 IN WP NO: 8414 OF 2025 INTERIM ORDER EXTENDED