B. YERRAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. V. Chitambaresh, learned senior counsel for the appellants; Ms. Prerna Singh, learned counsel for respondent no.1- State of Andhra Pradesh, and; Mr. Sateesh Galla, learned counsel for respondent no.2-Visakhapatnam Municipal Corporation.

(2.) Leave granted.

(3.) The appellants are aggrieved by the dismissal of Writ Petition No.44392 of 2018 preferred by them before the High Court of Andhra Pradesh at Amaravati (hereinafter referred to as the 'High Court ') vide Order dtd. 25/2/2025 (hereinafter referred to as the 'Impugned Order ') passed by a learned Division Bench [2025 SCC OnLine AP 1329]. By way of the said Writ Petition, the appellants had sought implementation of the Order dtd. 20/7/2012 passed by the learned (erstwhile) Andhra Pradesh Administrative Tribunal, Hyderabad (hereinafter referred to as the 'Tribunal ') in O. A. No.5971 of 2012. The relief granted to the appellants by the Tribunal having remained unimplemented, the appellants invoked contempt jurisdiction before the Tribunal, which petitions came to be dismissed on the ground that it was filed beyond limitation i.e., after the lapse of more than one year of the date when the cause of action had accrued. Thereafter, the appellants moved the High Court through the Writ Petition adverted to supra.