Andhra Pradesh High Court - Amravati
Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh on 30 January, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE: W.P.No.32429 of 2023
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
03 30.01.2024 SRS,J
Notice under Section 192 of the Andhra
Pradesh Municipalities Act, 1965 was issued by
the Commissioner of 2nd respondent to the 7th
respondent. A perusal of the notice would indicate that recipient by encroaching 6 cents of land of complainant (writ petitioner), is making construction; the Mandal Surveyor is requested to survey the land and till the survey is completed, the authority directed the 7th respondent not to proceed further with construction.
As seen from the photograph filed along with memo dated 23.01.2024, 7th respondent is proceeding with construction. The Commissioner of 2nd respondent failed to initiate any action.
In the facts and circumstances of the case, the Commissioner of 2nd respondent shall ensure that 7th respondent shall not proceed with further construction of the building in 2 S.No.344/2 in an extent of Ac.0.03 cents near Gayatri Devi Temple.
Learned counsel for petitioner filed proof of service on 03.01.2024, wherein the notice against 7th respondent is served.
The 7th respondent shall also not proceed with further construction of subject building.
List the matter on 13.02.2024.
____________ SRS,J PVD