S KRANTHI KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M.S.P. Reddy, learned Counsel appearing on behalf of Ms. V. Baby Rani, learned Counsel for the Writ Petitioner and Sri Goli G.V.S. Sai, learned Counsel appearing on behalf of Sri S.V.S.S. Siva Ram, learned Standing Counsel for Vijayawada Municipal Corporation.

(2.) The facts on record would indicate that the Respondent Corporation has filed several Suits (O.S.No.1817 of 2019; O.S.Nos.898, 899, 900 & 903 of 2020) before the Principal Civil Judge (Junior Division) cum Judicial Magistrate of First Class Court, Vijayawada. The Petitioner is a Defendant in the Suits and each Suit has been filed for evicting the occupant from the respective shop and the Writ Petitioner is the occupant of all the Suit shops. Vide Judgment and Decree dtd. 20/11/2025, the learned Principal Civil Judge (Junior Division), Vijayawada was pleased to Decree the Suits in favour of the Corporation and against the Writ Petitioner herein.

(3.) It transpires from the facts that the Judgment Debtor/Writ Petitioner has filed Appeal Suits bearing A.S.Nos.233, 234 & 235 of 2025 on the file of the II Additional District Judge, Vijayawada. It transpires from the facts that the Writ Petitioner has filed I.As (I.A.Nos.1094 of 2025, 1095 of 2025 & 1096 of 2025) seeking stay/suspension of the Judgment and Decree and notices have been issued to the Respondent Corporation. It also transpires from the record that the Appeal proceedings have been adjourned to 9/3/2026 and the matter was posted before the Appellate Court on 4/5/2026.