Andhra Pradesh High Court - Amravati
Sampath Nagar, Ou Ward No. 16, New Wart ... vs . Nags on 7 November, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA, (SPECIAL ORIGINAL JURISDICTION) NDAY, THE SEWENTH OS Ne OF NOVEMBER MOUS AND AND TWENTY TWO : CPRESENT: . THE HONCHURABLE SRI JUSTICE RAVE NATH TILHARI ¢ WRIT PETITION NOs: 17240 & 17269 OF 2022 ° WRIT PETITION NO: 17280 of 2082 Behvean: Naian Rakesh, Sic. Uma Meaheawara Ran, aged 38 years, Rvo. O No $27.86, 2/90, Bradipet, Guntur, Guntur District . Murininal Buldings at Nstralion and Urban est ch, Arparavaikt. 2. Th ie Gur tur Municigal Qarporatior: Rep. by iis Dammissianer, Guntur, Guntur 3. Vhe Town Planning Office tur Municioal Carperation, Gurtur. _ Respondents ry inde 228 of the Canetitution of in dia | is fisd praying that ny IASTANCYeS stated | in the affidavit fled fherewih, the High Court may be the ira. Qleased [fo issue an order o - gi rection mare particuarly one 'n the nature of Wr tof Mandamus declaring the action of the respondents constructing the walls and basements in the peldianer premises an extentbol aumeasur mg §10.99 Sq yards in Sampath Nagar, Ou Ward No. 16, New Wart No2e block No.4, VS. Nags resurvey No.67S/3, Guntur, Guntur District without | issuing amy notice and withaut following the procedure contemplated under the © law and high handedly nonatructing the legal constuction in the petitioner premises as diegal, contrary to law, a abi rary, against fhe princinies of natural | Nes. contra ary to the provisions of the GHMC Act and violatian of é Articles 14 and 2004 of the considution of india without jucadiction and cansequenily direct the 2° seaponde mis to stay all ne antivities Carrying on in the peiiioners prerises an extent of admeasuring S188 Sq yaras nm Sampath Nagar, Old Ward Noid, New dVard Noe lock No V3, TS. Ne. 8S resurvey No. O76, Gquntur, Guntur Oletniet there by du recting notic interfere with the possession and anjoymen tof the pet ones property RANG: 4 oe bee Pett Hon under Sectio n 154 i Pe ds Hed praying that in the croumsiances stated In the atidavit files Jin support c of the writ t pet Nion, the High Court may please d to direct the 2 and 3° me espondents to stay all further the activii fuck SOnSIF ction i in the peut Honey's farid in ar axtent of admeasurin g 810.89 Sq yar da 48, Naw\Ward No.22 blook No.1, TS No. OS resurvey Guntur Dis striet there by renting not fo interfers with the enjoyment of ihe pettioner's mroperty, pending dispasal of AA sy ae Co BOSS, an the Hie of the High Age Ate) . YR | ot fds 3 oy a T7869 OF 2022 * 2 ° WRIT PETITION NO Sabyvaen 7 7 'a eer sat Soe ayy. 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"Smt. K.G.Padmavathi representing learned counsel for the petitioner prays three weeks time for filing reply affidavit. Post on 28.11.2022. Interim order is extended till the next date of listing." Sd/- K. KASIRAO ACHARI TRUE COPY// ASSISTANT REGISTRAR For :
To, SECTION OFFICER
1. One CC to Smt Marella Radha, Advocate [OPUC]
2. Two CCs to GP for Municipal Administration, High Court of Andhra Pradesh.
[OUT]
3. One CC to Sri M.Manohar Reddy, Standing Counsel [OPUC]
4. One spare copy .
HiGh COURT RATS DATED: OF.14. 2022 ORDER POST ON 28.41.2022 WR Nos. 17240 & 17289 of 2022 INTERINDG ORDER EXTENDED