Andhra Pradesh High Court - Amravati
Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh on 27 February, 2024
APHC010629682023
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[ 3331 ]
TUESDAY ,THE TWENTY SEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 32429 OF 2023
Between:
PEDDAPALLE NAGA NARASIMHA REDDY ...PETITIONER(S)
AND
THE STATE OF ANDHRA PRADESH AND OTHERS ...RESPONDENT(S)
Counsel for the Petitioner(s):SRI. AISHWARYA NAGULA Counsel for the Respondents: GP FOR MUNCIPAL ADMN URBAN DEV The Court made the following:
This Court, by order, dated 30.01.2024 directed respondent No.7 not to proceed with further construction of the building in S.No.344/2 in an extent of Ac.0.03 cents near Gayatri Devi Temple.
Respondent No.2 filed counter affidavit along with a copy of permit No.1162/0207/B/ ANP/LAR/2021, dated 18.11.2021, whereby permission was obtained by the petitioner.
A perusal of the notice issued under Section 192 of the Municipalities Act, 1965, by the Commissioner to respondent No.7, would indicate that respondent No.7 is making construction by encroaching an extent of Ac.00-06 cents of petitioner's land. The Commissioner directed respondent No.7 not to proceed with further construction, till survey is concluded. In fact suit is pending on the file of Junior Civil Judge, Aallagadda.
Considering the contents of the notice, dated 21.11.2023, this Court granted interim order on 30.01.2024. However, in view of the fact that respondent No.7 obtained permission for construction of the building, the interim order granted earlier is hereby vacated.
Post on 12.03.2024.
________________________________ JUSTICE SUBBA REDDY SATTI ikn