Andhra Pradesh High Court - Amravati
Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh on 22 April, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-5
APHC010135382024
[3446]
AT AMARAVATI
WRIT APPEAL NO: 294 of 2024
Peddapalle Naga Narasimha Reddy ...Appellant
Vs.
The State Of Andhra Pradesh and Others ...Respondents
**********
Aishwarya Nagula, Advocate(s) for Appellant.
GP for Muncipal Admn Urban Dev, N Ranga Reddy (SC MC RSEEMA SPSR
NLR), Advocates for Respondents.
CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
SRI JUSTICE R RAGHUNANDAN RAO
DATE : 22nd April 2024
PC:
Personal notice on respondent Nos.3 to 7 is permitted.
Learned counsel for respondent No.2/Allagadda Municipality is directed
to place on record the material, after spot inspection as to whether the
construction being raised by private respondent No.7 is in strict conformity
with the building permission granted to the said respondent No.7 by the
municipality. In case there are any violations in regard to the setbacks etc., by
the said respondent No.7, the same may also be highlighted in the report.
2
HCJ & RRRJ
WA_294_2024
List on 06.05.2024.
In the meantime, status quo be maintained on the spot.
DHIRAJ SINGH THAKUR, CJ.
R RAGHUNANDAN RAO, J.
SSN