V. NAGALAKSHMI Vs. STATE OF AP

JUDGEMENT

(1.) Sri K. Jyothi Prasad, learned counsel for the petitioner, and Sri G. Naresh Kumar, learned counsel, appearing for the respondent No.2 - Commissioner, Vijayawada Municipal Corporation. Learned Government Pleader for Municipal Administration has accepted notice for respondent No.1.

(2.) With the consent of the learned counsels for the parties, the Writ Petition is being decided at this stage.

(3.) Learned counsel for the respondent No.2 submits that, in view of the submissions advanced, there is no need to file the counter affidavit.