Page 1

IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL     APPEAL     NO.     2020       OF      2012   

(Arising out of SLP(C) No.34969/2009)

THE A.P. LOKA YUKTHA AND UPA LOKA YUKTHA    Appellant(s)

                    :VERSUS:

KOLLI PENTAM NAIDU & ORS.       Respondent(s)

           O     R     D     E     R   

Leave granted.

This appeal has been filed against the judgment and  

order dated 10th August, 2009 passed by the High  

Court of Andhra Pradesh at Hyderabad in Writ  

Petition No.9878 of 2009.  

We have heard learned counsel for the parties and  

have perused the impugned judgment. In the facts and  

circumstances of this case,  we are of the  

considered view that the High Court was not  

justified in imposing the costs on the  appellants.  

-2-

Page 2

To that extent the impugned judgment passed by the  

High Court is set aside and the appeal is partly  

allowed.

The parties are directed to bear their respective  

costs.  

.....................J (DALVEER BHANDARI)

.....................J (DIPAK MISRA)

New Delhi; February 10, 2012.