Andhra Pradesh High Court - Amravati
K. Indusekhar vs National Highway Authority Of India, on 1 September, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: WRIT PETITION NO.27828 OF 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
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1 01.09.2022 NV,J
W.P.No.27828 of 2022
Notice before admission returnable in three
weeks.
Learned counsel for the petitioner is permitted
to take out personal notice to the respondents by
registered post with acknowledgment due and file proof of service into the Registry within three weeks.
Heard Sri C.V.R. Rudra Prasad, learned counsel for the petitioner; Sri S.S. Varma, learned Standing Counsel for Respondent No.1; Sri P. Muni Reddy, learned Standing Counsel for Respondent No.2; Sri Vinod K. Reddy, learned Standing Counsel for Respondent No.3.
This writ petition is filed challenging the inaction of Respondent Nos. 1 to 3 in not preventing the illegal construction commenced by the fourth respondent at Plot No.8, Sy.No.20/B/2C, Avilala Village, Tirupati Rural Mandal, Chittoor District, without there being any valid permission.
At this juncture, learned Standing Counsel for Respondent No.3 - Gram Panchayat placed on record the written instructions vide B.A.No.186/2020 dated 26.08.2020 issued by the Panchayat Secretary, Avilala Gram Panchayat, cancelling the permission which was already granted by the Gram Panchayat vide B.A.No.186/2020 dated 25.11.2020. The fourth 2 SL. DATE ORDER OFFICE NO. NOTE respondent was also directed not to make any further constructions.
In view of the said written instructions, there shall be an interim direction, restraining the fourth respondent from making any construction(s) in the subject site without there being any valid permission. The official respondents are however directed to monitor/see that illegal constructions should not be carried out at the subject place.
Post on 19.09.2022.
______ NV, J sp