Andhra Pradesh High Court - Amravati
Badampudi Suryakantham vs The State Of Andhra Pradesh, on 27 August, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No.12179 of 2019
ORDER:
The inaction of respondent Nos.2 and 3 in disposing of petitioners' application dated 28.03.2019, under Building Regularisation Scheme for the residential building situated at D.No.28-2-45, Ward No.27, Surya Bagh, Visakhapatnam, is questioned in the Writ Petition as being illegal and arbitrary.
Sri S.Laxminarayana Reddy, learned Standing Counsel for respondent - Visakhapatnam Municipal Corporation, would submit that the application for penalisation has to be disposed of within six weeks from the date of receipt of application; the application of the petitioner is dated 28.03.2019; and the application would be disposed of within the time stipulated.
In the circumstances, the respondent - Visakhapatnam Municipal Corporation is directed to dispose of the petitioner's application dated 28.03.2019, under Building Regularisation Scheme, within the time stipulated, in accordance with law. No order as to costs.
With the above direction, the Writ Petition stands disposed of. No orders as to costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
________________________________ KONGARA VIJAYA LAKSHMI, J Date:27.08.2019 usd