Vijaya Constructions vs The State Of Ap on 24 September, 2025

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Andhra Pradesh High Court - Amravati

Vijaya Constructions vs The State Of Ap on 24 September, 2025

4
APHC010485902024

IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)

WEDNESDAY, THE TWENTY FOURTH DAY OF SEPTEMBE
TWO THOUSAND AND TWENTY FIVE

PRESENT

THE HONOURABLE SRI JUSTICE HARINATH.N

WRIT PETITION Nos. 25101, 30841. 23029. 25481, 29652. 29657. 29659.
29787 OF 2024 AND 4994, 5209, 5212, 5216, 5227. 5309. 5420 OF 2025

WRIT PETITION NO: 25101 OF 2024

Between:

1. Sri Gayathri Constructions, Represented by its Proprietor, Smt. Sri

Lakshmi Battula, aged about 49 Years, Occupation- Business, R/o.

Flat No. 301, Melody Homes, 1/1 Lane, Vidya Nagar, Guntur City and
District.

2. M/s. Adithya Infra, Represented by its Partner/Authorized Signatory, Sri
Siddineni Venkata Siva Rama Prasad, S/o Vemaiah, aged about 47
Years, Occ: Business, R/o. Flat No. 401, Akula Residency, 3"^^ Lane,
Devapuram, Guntur City, Guntur, Andhra Pradesh
3. Shaik Khaja, S/o. late Abdul Rahim aged about 42 Years, Occupation-
Business, R/o. D. No. 9-4-34, Railpet, Near Hanumantha Rao Hospital,
Railpet, Guntur City and Guntur District.
...Petitioners
AND

1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Directorate of Town and Country Planning DTCP, State of Andhra
Pradesh, Office at - MGM Capital, Ground Floor Beside little Village
2

4
Restaurant Chinakakani, Mangalagiri, Guntur -522508. Rep. by its
Director.

3. The Commissioner, Guntur Municipal Corporation, Opposite Gandhi
Park, Guntur 522003.

4. The Municipal Commissioner, Tanuku Municipality, Tanuku, West
Godavari District.

5. The Director, Development Permission Management System (DPMS).
Office at - MGM Capital, Ground Floor Beside little Village Restaurant
Chinakakani, Mangalagiri, Guntur-522508.
...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be

pleased to for the reasons stated herein above it is most humbly prayed that
this Hon'ble Court may be pleased to issue a Writ, Order Direction, more
particularly, one in the nature of Writ of Mandamus a) To declare the action
of the Respondents, more particularly the action of the 2"^^ Respondent in
cancelling the part of TDRs bonds owned and purchased by the Writ
Petitioner vide TDR Bond Certificate Nos (i) 1081/00033/TDR/KP/2 022,
Dt. 02/02/2022, ii)1081/00034/TDR/KP/2022,
Dt.08/02/2022,and(iii)1081/00039/TDR/KP/2022,Dt.25/02/2022, and all

consequential actions that have been taken or contemplated to be taken to be
high handed, arbitrary, unilateral, illegal, unfair and unjust and also violative of
the Principles of Natural Justice and also violative of Articles 14, 19, and 21 of
the Constitution of India, and also violative of Writ Petitioners right to do
business and also to declare the impugned action to be violative of the right to
life of the Writ Petitioner, and also to be violating the Petitioners Constitutional
Right to Property under Article 300-A of the Constitution of India, and also, to
be in gross violation of the Principles of Public Promissory Estoppel. b)
Consequentially, direct the Respondents to restore the visibility of the 3''^ Writ
Petitioner as the owner and purchaser of the TDR Bond Certificate

i)1081/00033/TDR/KP/2022, Dt.02/02/2022, ii)1081/00034/TDR/KP/20 22,
3

Dt.08/02/2022, Nos and iii)1081/00039/TDR/KP/2022, Dt. 25/02/2022, in the
interest of justice, c) To declare the action of the Respondents, more
particularly the 2^^ Respondent in cancelling, the 1®* Writ Petitioners Building
Permission Plans, vide File No.1021/0299/B/GNTC/ GOR/2022,
Dt. 12/03/2022 along with the Utilization of TDR Bond Certificate No.
nd
1081/00039/TDR/KP/2022, Dt.25/02/2022 and the 2 Writ Petitioners

Building Permission Plans, vide File No.1021/1140/B/GNTC/PAT/202 1
,Dt. 10/03/2022 along with the Utilization of TDR Bond Certificate No.
1081/00034/TDR/KP/2022, Dt.08/02/2022, to be high handed, arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 and 21 of the Constitution

of India, and also violative of Writ Petitioners right to do business and also to
declare the impugned action to be violative of the right to life of the Writ
Petitioner, and also to be violating the Petitioners Constitutional Right to
Property under Article 300-A of the Constitution of India, and also, to be in
gross violation of the Principles of Public Promissory Estoppel, d) To declare
that the actions of 2"^ Respondent in cancelling, the 1®' Writ Petitioners
Building Permission Plans, vide File No. 1021/0299/B/GNTC/ GOR/2022,
Dt. 12/03/2022 along with the Utilization of TDR Bond Certificate No.

1081/00039/TDR/KP/2022, Dt.25/02/2022 and the 2"^ Writ Petitioners Building
Permission Plans, vide File No. 1021/1140/B/GNTC/PAT/2021, Dt.

10/03/2022 along with the Utilization of TDR Bond Certificate No.

1081/00034/TDR/KP/2022, Dt. 08/02/2022 after accepting the TDRs for grant
of building permission for additional construction space, and making the
Petitioners to alter their position, to be in gross violation of the Principles of
Public Promissory Estoppel, e) Consequentially, to direct the Respondents to
restore the Writ Petitioners Building Permission Plans, vide File

No. 1021/0299/B/GNTC/ GOR/2022, Dt.2/03/2022 along with the Utilization of
TDR Bond Certificate No.1081/00039/TDR/KP/2022, Dt.25/02/2022 and the
>2^6 Writ Petitioners Building Permission Plans, vide File
No.1021/1140/B/GNTC/PAT/2021,Dt. 10/03/2022 along with the Utilization of
4

TDR Bond Certificate No.1081/00034/TDR/KP/2022, Dt.08/02/2022, in the

interest of justice f) And to pass such other order(s) or issue appropriate
writs as this Hon'ble Court may deem fit and proper in the circumstance of the
case, by moulding the reliefs under Article 226 of the Constitution of India.
(Prayer is amended as per the Court's Order dt.03.07.2025 in I.A.No. 04
of 2024)

lA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated'
in the affidavit filed in support of the writ petition, the High Court may be
pleased to Direct the Respondents to suspend the operation of the Memo No.
1768902/H1/2024 Dt. 20.08.2024 and consequentially suspend the direction
in the said Memo No. 1768902/H 1/2024 Dt. 20.08.2024 that the 1st and 2nd

Writ Petitioners replace the the Utilization of TDR Bond Certificate No.

1081/00039/TDR/KP/2022, Dt.25/02/2022 in the Building Permission File No.
1021/0299/B/GNTC/ GOR/2022, Dt. 12/03/2022, and the utilization of TDR
Bond Certificate No. 1081/00034/TDR/KP/2022, Dt.08/02/2022 in Building
Permission File No. 1021/1140/B/GNTC/PAT/2021, Dt. 10/03/2022, in the
interest of justice.

lA NO: 2 OF 2024

GOR/2022, Dt. 12/03/2022 along with the Utilization of TDR Bond Certificate
No. 1081/00039/TDR/KP/2022. Dt.25/02/2022, and File No.

1021/1140/B/GNTC/PAT/2021, Dt. 10/03/2022 along with the Utilization of

TDR Bond Certificate No. 1081/00034/TDR/KP/2022, Dt.08/02/2022, in the

interest of justice.
5

lA NO: 3 OF 2024

Dt. 02/02/2022, (ii) 1081/00034/TDR/KP/2022, Dt.08/02/2022, and (3)
1081/00039/TDR/KP/2022, Dt.25/02/2022, issued by the 4th Respondent, in
the interest of justice.

lA NO: 5 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the TDR Bond Certificate Nos. (1) Dt. 02/02/2022, (ii)
1081/00033/TDR/KP/2022, 1081/00034/TDR/KP/2022, Dt.08/02/2022, and
th
(3) 1081/00039/TDR/KP/2022, Dt.25/02/2022. as revised by the 4
Respondent claiming to be acting under Memo No. 1768902/H1/2024 Dt.
20.08.2024, in the interest of justice.

Counsel for the Petitioners: SRI UNNAM SRAVAN KUMAR

Counsel for the Respondent Nos.1 to 3 : GP FOR MUNCIPAL ADMN
AND URBAN DEVELOPMENT
Counsel for the Respondent Nos.4 & 5 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY

APHC010592072024

WRIT PETITION NO: 30841 OF 2024

Between:
1. Madisetti Rama, W/o. Madisetti Kalidas, aged about 41 Years,
Occupation Business, R/o. 4-3-11, Naydudu peta 1 Line, Amaravati
Road Chandramouli Nagar, Guntur, Guntur District.
6

2. Madisetti Kalidas, S/o. M.Dalaiah aged about 42 Years, Occupation
Business, R/o. 4-3-11, Naydudu peta 1 Line, Amaravati Road
Chandramouli Nagar, Guntur, Guntur District.
3. Madisetty Venkata Lakshmi, W/o. Krishnamurthy aged about 75 Years,
Occupation Business, R/o. Door No 11-09, Gorantia, Guntur, Guntur
District. Andhra Pradesh.

...Petitioners
AND

1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Directorate of Town and Country Planning DTCP, State of Andhra
Pradesh, Office at - MGM Capital, Ground Floor Beside little Village
Restaurant Chinakakani, Mangalagiri, Guntur-522508. Rep. by its
Director.

5. Development Permission Management System DPMS, Development
Permission Management System (DPMS) Represented by its Director,
Office at - MGM Capital, Ground Floor Beside little Village Restaurant
Chinakakani, Mangalagiri, Guntur-522508.
...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the Fligh Court may be
pleased to issue a Writ, Order or Direction, more particularly, one in the
nature of Writ of Mandamus a) To declare the action of the Respondents,
more particularly the action of the 2^^ Respondent in cancelling the part of
TDRs bonds owned and purchased by the Writ Petitioners vide TDR Bond
Certificate Nos. 1081/00031/TDRA/A/2022, Dt. 04/01/2022,
7

1081/00024/TDRA/A/2021, Dt. 27/08/2021 and all consequential actions that
have been taken or contemplated to be taken to be high handed, arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 and 21 of the Constitution
of India, and also violative of Writ Petitioners right to do business and also
to declare the impugned action to be violative of the right to life of the Writ
Petitioner, and also to be violating the Petitioners Constitutional Right to
Property under Article 300-A of the Constitution of India, and also, to be in
gross violation of the Principles of Public Promissory Estoppel, b)
Consequentially, direct the Respondents to restore the visibility of the Writ
Petitioners as the owners and purchasers of the TDR Bond Certificate Nos.

1081/00031/TDRA/A/2022, Dt. 04/01/2022,1081/00024 /TDRA/A/2021, Dt.

27/08/2021 in the interest of justice, c) To declare the action of the

Respondents, more particularly the 2"^ Respondent in cancelling, the 1®' and
2nd Writ Petitioners Building Permission Plan, vide File Nos.

1021/0128/B/GNTC/GOR/2022 Dt 03/03/2022 along with the Utilization of
TDR Bond Certificate No. 1081/00031/TDRA/A/2022, Dt. 04/01/2022, after
accepting the same for grant of building permission for additional construction
space, and making the Petitioners to alter their position, to be high handed,
arbitrary unilateral, illegal, unfair and unjust and also violative of the

Principles of Natural Justice and also violative of Articles 14, 19 and 21 of the
Constitution of India, and also violative of Writ Petitioners right to do business

and also to declare the impugned action to be violative of the right to life of
the Writ Petitioners, and also to be violating the Petitioners Constitutional

Right to Property under Article 300-A of the Constitution of India, and also, to
be in gross violation of the Principles of Public Promissory Estoppel, d) To
declare the action of the Respondents, more particularly the 2"^^ Respondent
in cancelling, the 3'^ Writ Petitioners Building Permission Plan, vide File No.

1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021, along with the Utilization of
TDR Bond Certificate No. 1081/00024/ TDRA/A/2021, Dt. 27/08/2021, after
accepting the same for grant of building permission for additional construction
8

space, and making the Petitioner to alter their position, to be high handed,
arbitrary, unilateral. illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 and 21 of the
Constitution of India, and also violative of Writ Petitioners right to do business
and also to declare the impugned action to be violative of the right to life of
the Writ Petitioner, and also to be violating the Petitioners Constitutional
Right to Property under Article 300-A of the Constitution of India, and also, to
be in gross violation of the Principles of Public Promissory Estoppel, e)
Consequentially, to direct the Respondents to restore the (i) 1®' and Writ
Petitioners Building Permission Plan, vide File No.
1021/0128/B/GNTC/GOR/2022 Dt 03/03/2022 along with the Utilization

ofyDR Bond Certificate No. 1081/00031/TDRA/A/2021, Dt. 03/03/2022, (ii)
Writ Petitioner Building Permission Plan vide File No.

1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021, along with the Utilization of

TDR Bond Certificate No. 1081/00024/TDRA/A/2021, Dt. 27/08/2021, in the
interest of justice

lA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the Fligh Court may be
pleased to direct the Respondents to suspend the operation of the Memo
No. 1768902/F11/2024 Dt. 20.08.2024 and consequentially suspend the
direction in the said Memo No. 1768902/H1/2024 Dt. 20.08.2024 that; (i) the
ist ^ 2^^^ Writ Petitioners replace the utilization of TDR Bond Certificate No.

1081/00031/TDRA/A/2021. Dt. 04/01/2022, in the Building Permission Plan

vide File Nos. 1021/0128/B/GNTC/GOR/2022 Dt. 03/03/2022; (ii) the 3^'^ Writ
Petitioner replace the utilization of TDR Bond Certificate No.

1081/00024/TDR/VA/2021, Dt. 27/08/2021 in the Building Permission Plan,
vide File No. 1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021 pending disposal
of the main writ petition.
9

lA NO: 2 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondents to restore the (i) the 1®' & 2""^ Writ Petitioners' Building
Permission Plan, vide File Nos. 1021/0128/B/GNTC/GOR/2022 Dt.

03/03/2022 along with the Utilization of TDR Bond Certificate No.

1081/00031/TDRA/A/2021, Dt. 04/01/2022,; (ii) the Writ Petitioner Building
Permission Plan, vide File No. 1021/0382/B/GNTC/GOR/2021 Dt.

19/11/2021, along with the Utilization of TDR Bond Certificate No.

1081/00024/TDR/VA/2021, Dt. 27/08/2021 pending disposal of the main writ
petition.

lA NO: 3 OF 2024

Respondent claiming to be acting under Memo No. 1768902/H1/2024 Dt.
20.08.2024, pending disposal of the main writ petition.

Counsel for the Petitioners: SRI UNNAM SRAVAN KUMAR
Counsel for the Respondent Nos.1, 2, & 5 : GP FOR MUNICIPAL ADMN
AND URBAN DEVELOPMENT

Counsel for the Respondent Nos.3 & 4 : Mrs. V. SIREESHA RANI,
SC FOR MUNICIPALITY
APHC010449542024

WRIT PETITION NO: 23029 OF 2024

Between:
Kollipara Sridevi, W/o. K.D.V. Prasad, Aged about 51 years, R/o. 19-15-47,
Bose Road, Muttisettipalem,Tenali-522501.
10

...Petitioner
AND

1. The State of Andhra Pradesh, Rep by Spl Chief Secretary to

Government Municipal Administration and Urban Development Dept
Secretariat Building Velagapudi Amaravati Andhra Pradesh
2. The Directorate of To\A/n and Country Planning Govt of A P, Rep by its
Director MGM Capital Ground floor Beside little Village Restaurant

Chinakakani Mangalagiri GUNTUR 522508.
3. The Tanuku Municipality, Rep by its Commissioner, Narendhranath st,
old Town Timmarajupuram,Tanuku, Andhra Pradesh.
4. Vijayawada Municipal corporation. Rep. by its Commissioner
Jawaharlal Nehru Building, Canal Road, One Town, Vijayawada -

520001.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue appropriate writ, order or direction more particularly one in
the nature of writ of Mandamus declaring the impugned MEMO No

1768902/H1/2024 dated 20-08-2024 as arbitrary, illegal, without jurisdiction,
and in violation of the well settled principles of Natural Justice under
construction of India art 14, 300A by suspending the operation of the
impugned memo dated 20-08-2024 and consequently grant the permission
for extension of building located at Flat No. 17, Brahmam Road, New R.T.C
Colony, Vijayawada.

lA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to direct the respondent no. 4 to consider the application for granting
the permission for the extension of building located at Flat No. 17, Brahmam
Road, New R.T.C Colony, Vijayawada by suspending the operation of the
11

impugned Memo No. 1768902/H1/2024 dated 20-08-2024 pending the above
Writ petition.

Counsel for the Petitioner: SRI NAMBURI SURYA VENKATA MAHARSHI

Counsel for the Respondent Nos.1 & 2 : GP FOR MUNICIPAL ADMN &
URBAN DEVELOPMENT

Counsel for the Respondent No.3 : Mrs. V. SIREESHA RANI,
SC FOR MUNICIPALITY
Counsel for the Respondent No.4 : SRI S.V.S.S.SIVARAM, SC FOR VMC
APHC010493982024

WRIT PETITION NO: 25481 OF 2024

Between:

Smt. Dr. Yadlapalli Sushmitha, W/o. Sri Dr. Gottipati Nagarjuna Aged about
39 Years, Occupation Doctor, Door No. 16-9-476, Vijayapuri 0 Line, Beside
Red Rose Apartment, J.K.C. College Road, Guntur - 522006.
...Petitioner
AND

1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Directorate of Town & Country Planning DTCP, State of Andhra
Pradesh, Office at - MGM Capital, Ground Floor Beside little Village
Restaurant Chinakakani, Mangalagiri, Guntur-522508. Rep. by its
Director.

3. Guntur Municipal Corporation, Rep by its Commissioner, Opposite
Gandhi Park, Guntur 522003

4. Tanuku Municipality, Rep by its Municipal Commissioner, Tanuku,
West Godavari District.
/?•
12

5. The Director, Development Permission Management System (DPMS).
Office at - MGM Capital, Ground Floor Beside little Village Restaurant
Chinakakani, Mangalagiri, Guntur-522508.
...Respondents

1081/00018/TDR/PA/2021, Dt. 06/05/2021, and all consequential actions that
have been taken or contemplated to be taken to be high handed, arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 and 21 of the Constitution

of India, and also violative of Writ Petitioners right to do business and also to
declare the impugned action to be violative of the right to life of the Writ
Petitioner, and also to be violating the Petitioners Constitutional Right to
Property under article 300-A of the Constitution of India, and also to be in
Gross violation of the Principles of Public Promissory Estoppel, b) To declare
that the actions of 2"^ Respondent in cancelling, the Writ Petitioners Building
Permission Plans, vide File No. 1021/0529/B/GNTC/ GUJ/2021,
Dt.07/02/2022 along with the Utilization of TDR Bond Certificate Nos. (i) TDR
No.
1081/00015/TDR/PA/2021, Dt. 06/05/2021 (ii) TDR No.

1081/00018/TDR/PA/2021, Dt. 06/05/2021, after accepting the TDRs for

grant of building permission for additional construction space, and making the
Petitioners to alter their position, to be in gross violation of the Principles of
Public Promissory Estoppel, c) Consequentially, to direct the Respondents to
restore the Writ Petitioners Building Permission Plans, vide File No.

1021/0529/B/GNTC/ GUJ/2021, Dt 07/02/2022 along with the Utilization of
13

#
TDR Bond Certificate Nos. (i) TDR No. 1081/00015/TDR/PA/2021, Dt.

06/05/2021 (ii) TDR No. 1081/00018/TDR/PA/2021, Dt. 06/05/2021, in the
interest of justice, d) Consequentially, to direct the Respondents to issue the
Occupancy Certificate/Completion Certificate to the Writ Petitioner as per the
law contemplated under Rule 3(33) of the A.P. Building Rules for the Building
Permission Plans, vide File No. 1021/0529/B/GNTC/ GUJ/2021

Dt.07/02/2022 in the interest of justice.

(Prayer is amended as per the Court's Order dt.03.07.2025 in I.A.No. 04
of 2024 in Writ Petition and affidavit)

lA NO: 1 OF 2024

Petitioner replace the Utilization of TDR Bond Certificate Nos. (i) TDR No.
1081/00015/TD R/PA/2021 Dt. 20/03/2021 :(ii) TDR No

1081/00018/TDFWA/2021, Dt. 06/05/2021, in the Building Permission File

No. 1021/0529/B/GNTC/GUJ/2022. Dt.07/02/2022, in the interest of justice.
Pending disposal of the main Writ Petition.

lA NO: 2 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondents to restore the Writ Petitioner's Building Permission
Plans, vide Building Permission Plans, vide File No. 1021/0529/B/GNTC/

GUJ/2021, Dt.07/02/2022 along with the Utilization of TDR Bond Certificate
Nos. (i) TDR No. 1081/00015/TDR/PA/2021, Dt. 20/03/2021; (ii) TDR
14

1081/00018/TDRA/A/2021, Dt. 06/05/2021, in the interest of justice Pending
disposal of the present Writ Petition.

lA NO: 3 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
Direct the Respondents to process and decide the Writ Petitioner's
application for issuance of the Occupancy Certificate/ Completion Certificate
to the writ petitioner as per law contemplated under Rule 3(33) of the A.P.
Building Rules for the Building permission plans vide building permission
plans vide Building Permission file NO. 1021/0529/B/GNTC/GUJ/2021,
Dt.07/02/2022 in the interest of justice Pending disposal of the present Writ
Petition.

lA NO: 5 OF 2024

Dt. 06/05/2021,as revised by the 4th Respondent claiming to be acting under
Memo No. 1768902/H1/2024 Dt.20.08.2024, in the interest of justice.
Counsel for the Petitioner : SRI UNNAM SRAVAN KUMAR

Counsel for the Respondent Nos.1 to 3 : GP FOR MUNCIPAL ADMN
AND URBAN DEVELOPMENT
Counsel for the Respondent Nos.4 & 5 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
APHC010571052024

WRIT PETITION NO: 29652 OF 2024
Between:
V. Venkateswarlu, S/o. Subba Rao, Aged about 60 Years, Occ: Business

Near Door No. 2-14-96-1, lane, Syamala Nagar, Guntur City and Guntur
>..

District.
15

...Petitioner
AND

1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, Order or Direction, more particularly, one in the nature
of Writ of Mandamus, a) To declare the action of the Respondents, more
particularly the action of the 2^^ Respondent in cancelling the part of TDRs
bonds owned and purchased by the Writ Petitioner vide TDR Bond Certificate
Nos. (i)1081/00018/TDRNA/2021, Dt. 06/05/2021 (ii)
1081/00024/TDRNA/2021, Dt. 27/08/2021, (iii) 1081/00027/TDRNA/20 21,
Dt. 13/09/2021, (iv) 1081/00039/TDR/KP/2022, Dt.25/02/2022, 2"^^ all
consequential actions that have been taken or contemplated to be taken to
be high handed, arbitrary, unilateral, illegal, unfair and unjust and also
violative of the Principles of Natural Justice and also violative of Articles 14, 19
and 21 of the Constitution of India, and also violative of Writ Petitioners right to
do business and also to declare the impugned action to be violative of the
16

right to life of the Writ Petitioner, and also to be violating the Petitioners
Constitutional Right to Property under Article 300-A of the Constitution of

Certificate Nos. (i) 1081/00018/TDRNA/2021, Dt. 06/05/2021, (ii)
1081/00024/TDRA/A/2021, Dt.27/08/2021 ,(iii) 1081/00027/TDRNA/20 21,
Dt.13/09/2021,(iv) 1081/00039/TDR/KP/2022, Dt. 25/02/2022, in the interest
of justice, c) To declare the action of the Respondents, more particularly the
2^^ Respondent in cancelling, the 1®' and 2^^ Writ Petitioners Building
Permission Plan, vide File Nos. 1021/1597/B/GNTC/GOR/2021 Dt.

13/01/2022 along with the Utilization of TDR Bond Certificate No.

1081/00027/TDR/VA/2021, Dt. 13/09/2021, after accepting the same for grant
of building permission for additional construction space, and making the
Petitioners to alter their position, to be high handed, arbitrary, unilateral,
illegal, unfair and unjust and also violative of the Principles of Natural Justice
and also violative of Articles 14, 19 and 21 of the Constitution of India, and
also violative of Writ Petitioners right to do business and also to declare the
impugned action to be violative of the right to life of the Writ Petitioner, and
also to be violating the Petitioners Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross violation of
the Principles of Public Promissory Estoppel, d) To declare the action of the
Respondents, more particularly the 2^"^ and O**" Respondent in cancelling, the
3^^^, 4*^ & 5*^ Writ Petitioners' Building Permission Plan, vide File No.

1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022, along with the Utilization of
TDR Bond Certificate No. 1081/00027/TDRA/A/2021, Dt. 13/09/2021, after
accepting the same for grant of building permission for additional construction
space, and making the Petitioners to alter their position, to be high handed,
arbitrary, unilateral, illegal, unfair and unjust and also violative of the Principles
of Natural Justice and also violative of Articles 14, 19 & 21 of the Constitution

of India, and also violative of Writ Petitioner's right to do business and also to
17

declare the impugned action to be violative of the right to life of the Writ
Petitioner, and also to be violating the Petitioner's Constitutional Right to
Property under Article 300-A of the Constitution of India, and also, to be in
gross violation of the Principles of Public Promissory Estoppel, e) To declare
the action of the Respondents, more particularly the 2^^ Respondent in
cancelling, the 6'^ Writ Petitioner's Building Permission Plan, vide File No.
1168/9426/B/MNGLRI/ATMVIL/2019 Dt. 01/11/2021 along with the Utilization
of TDR Bond Certificates Nos. 1081/00018/TDR/VA/2021, Dt.06/05/2021

1081/00024/TDRNA/2021, Dt.27/08/2021, after accepting the same for grant
of building permission for additional construction space, and making the
Petitioners to alter their position, to be high handed, arbitrary, unilateral,
illegal, unfair and unjust and also violative of the Principles of Natural Justice
and also violative of Articles 14, 19 AND 21 of the Constitution of India, and
also violative of Writ Petitioner's right to do business and also to declare the
impugned action to be violative of the right to life of the Writ Petitioner, and
also to be violating the Petitioner's Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross violation of
the Principles of Public Promissory Estoppel.

lA NO: 1 OF 2024

replace the the Utilization of TDR Bond Certificate Nos. (i)
1081/00027/TDR/KP/2021, Dt. 13/09/2021, (ii) 1081/00039/TDR/KP/2 022, Dt.
25/02/2022 in the Building Permission Plan vide File No.

1021/0005/B/GNTC/SYA/2022 Dt. 03/01/2022, and the utilization of TDR

Bond Certificate Nos. (i) 1081/00027/TDR/KP/2021, Dt. 13/09/2021, (ii)
18

1081/00039/TDR/KP/2022, Dt. 25/02/2022, pending disposal of the main writ
petition.

lA NO: 2 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondents to restore the Writ Petitioner's Building Permission
Plans, vide Building Permission Plan, vide File No.
1021/0005/B/GNTC/SYA/2022 Dt. 03/01/2022, and the utilization of TDR

Bond Certificate Nos. (i) 1081/00027/TDR/KP/2021. Dt. 13/09/2021, (ii)
1081/00039/TDR/KP/2022, Dt. 25/02/2022 pending disposal of the main writ
petition.

lA NO: 3 OF 2024

1081/00027/TDR/KP/2021, Dt. 13/09/2021, (ii) 1081/00039/TDR/KP/2 022, Dt.
25/02/2022, as revised by the 4**^ Respondent claiming to be acting under
Memo No. 1768902/H1/2024 Dt. 20.08.2024 pending disposal of the main writ
petition.

lA NO: 4 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondents to restore the visibility of the Writ Petitioner as the

owner of TDR Bond Certificate Nos. (i) 1081 /00027/TD R/KP/2021, Dt.
13/09/2021 (ii) 1081/00039/TDR/KP/2022, Dt. 25/02/2022, issued by the 4
th

Respondent, pending disposal of the main writ petition.

Counsel for the Petitioner : SRI UNNAM SRAVAN KUMAR
19

Counsel for the Respondent Nos.1 to 3 : GP FOR MUNCIPAL ADMN
AND URBAN DEVELOPMENT
Counsel for the Respondent Nos.4 & 5 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
APHC010571032024

WRIT PETITION NO: 29657 OF 2024

Between:

1. Uppala Mahesh, S/o. Uppala Malakondaiah Aged about 42 years
Occupation Business, R/o. Flat No 108,1®* Floor, Srikara Residency
Teachers Colony, Inner Ring Road, Mallikarjunapuram Gorantia,
Guntur City, Guntur District, Andhra Pradesh.
2. Uppala Suresh Babu, S/o. Uppala Malakondaiah Aged about 43 years.
Occupation Business, R/o. door no 6-2-71, Gorantia Revenue Ward
57, Beside Hotel V.Royal,2/2 Arundelpet, Guntur City, Guntur District.
3. Takkellapati Srinivasa Rao, S/o. T. Venkata Rao Aged about 56 Years,
Occupation Business, R/o. 1-54, Mandepudi Village, Ponnekallu

Mandal, Guntur City and Guntur District.
4. Takkellapati Madhavi Latha, W/o. T. Srinivasa Rao Aged about 51
Years, Occupation Business, R/o. 1-54, Mandepudi Village,
Ponnekallu Mandal, Guntur City and Guntur District.
5. Takkellapati Tejaswini, D/o. T. Srinivasa Rao, aged about 27 Years,
Occupation Business, R/o. 1-54, Mandepudi Village, Ponnekallu

Mandal, Guntur City and Guntur District.
6. M/s. Lakshmi Constructions, Represented by its Partner/Author ized
Signatory P.B.S Prasada Rao, S/o. Naraiah R/o. Flat No. G2, Mallika
Enclave, SBI bank side, Tedepalli Service Road, Tadepalli, Guntur
District.

...Petitioners
AND
20

1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

5. Development Permission Management System DPMS, Represented by
its Director, Office at - MGM Capital, Ground Floor Beside little Village
Restaurant Chinakakani, Mangalagiri, Guntur-522508.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, Order or Direction, more particularly, one in the
nature of Writ of Mandamus a) To declare the action of the Respondents,
more particularly the action of the 2'^'^ Respondent in cancelling the part of
TDRs bonds owned and purchased by the Writ Petitioner vide TDR Bond
Certificate Nos. (i) 1081/00018/TDRVA/2021, Dt. 06/05/2021 (ii)
1081/00024/TDRA/A/2021, Dt. 27/08/2021 (iii) 1081/00027/TDRA/A/2 021, Dt.
13/09/2021, (iv) 1081/00039/TDR/KP/2022, Dt. 25/02/2022, and all
consequential actions that have been taken or contemplated to be taken to be
high handed, arbitrary, unilateral, illegal, unfair and unjust and also violative
of the Principles of Natural Justice and also violative of Articles 14, 19 and 21
of the Constitution of India, and also violative of Writ Petitioners right to do
business and also to declare the impugned action to be violative of the right
to
life of the Writ Petitioner, and also to be violating the Petitioners

Constitutional Right to Property under Article 300-A of the Constitution of
21

India, and also, to be in gross violation of the Principles of Public Promissory
Estoppel, b) Consequentially, direct the Respondents to restore the visibility
of the Writ Petitioners as the owners and purchasers of the TDR Bond
Certificate Nos. (i) 1081/00018/TDRA/A/2021, Dt. 06/05/2021 (ii)
1081/00024/TDRA/A/2021, Dt. 27/08/2021 (iii) 1081/00027/TDRA/A/2 021, Dt.
13/09/2021, (iv) 1081/00039/TDR/KP/2022, Dt. 25/02/2022, in the interest of

justice, c) To declare the action of the Respondents, more particularly the
2nd Respondent in cancelling, the 1®' and 2
nd
Writ Petitioners Building
Permission Plan, vide File Nos. 1021/1597/B/GNTC/GOR/2021 Dt.

13/01/2022 along with the Utilization of TDR Bond Certificate No.

impugned action to be violative of the right to life of the Writ Petitioner, and
also to be violating the Petitioners Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross violation of
the Principles of Public Promissory Estoppel, d) To declare the action of the
Respondents, more particularly the 2ndRespondent in cancelling, the 3'^^, 4'^
5*^ writ Petitioners Building Permission Plan, vide File No.

1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022, along with the Utilization of
TDR Bond Certificate No. 1081/00027/TDR/VA/2021, Dt. 13/09/2021, after
accepting the same for grant of building permission for additional construction
space, and making the Petitioners to alter their position, to be high handed
arbitrary, unilateral illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 and 21 of the
Constitution of India, and also violative of Writ Petitioners right to do business
and also to declare the impugned action to be violative of the right to life of
the Writ Petitioner, and also to be violating the Petitioners Constitutional
22

Right to Property under Article 300-A of the Constitution of India, and also, to
be in gross violation of the Principles of Public Promissory Estoppel, e) To
declare the action of the Respondents, more particularly the 2nd Respondent
in cancelling, the 6th Writ Petitioners Building Permission Plan, vide File No.
1168/9426/B/MNGLRI/ATMVIL/2019 Dt. 01/11/2021 along with the Utilization
of TDR Bond Certificates Nos. 1081/00018/TDRA/A/2021, Dt. 06/05/2021

and 1081/00024/TDRA/A/2021, Dt. 27/08/2021, after accepting the same for
grant of building permission for additional construction space, and making
the Petitioners to alter their position, to be high handed, arbitrary, unilateral,
illegal, unfair and unjust and also violative of the Principles of Natural Justice
and also violative of Articles 14, 19 and 21 of the Constitution of India, and

also violative of Writ Petitioners right to do business and also to declare the

impugned action to be violative of the right to life of the Writ Petitioner, and
also to be violating the Petitioners Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross violation of
the Principles of Public Promissory Estoppel, f) Consequentially , to direct the
Respondents to restore the (i) 1st and 2nd Writ Petitioners Building Nos.
1021/1597/B/GNTC/GOR/2021 Dt. 13/01/2022 along with the Utilization of
TDR Bond Certificate No. 1081/00027/TDRA/A/2021, Dt. 13/09/202 (ii) 3rd,
4th and 5th Writ Petitioners Building Permission Plan, vide File No.

1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022, along with the Utilization of
TDR Bond Certificate No. 1081/00027/TDRA/ A/2021, Dt. vide File

Permission Plan 13/09/2021 (iii) 6th Writ Petitioners Building Permission
Plan, vide 1168/9426/B/MNGLRI/ATMVII_/2019 Dt. 01/11/2021 along with
the Utilization of TDR Bond Certificates Nos. 1081/00018/TDRA/A/ 2021, Dt.

06/05/2021 and 1081/00024/TDRA/A/2021, Dt. 27/08/2021, in the interest of
justice. File No.

lA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
23

suspend the operation of the Memo No. 1768902/H1/2024 Dt. 20.08.2024 and
consequentially suspend the direction in the said Memo No. 1768902/HI/2024
Dt. 20.08.2024 that: (i) the 1®' & 2^^ Writ Petitioners replace the utilization of
TDK Bond Certificate No. 1081/00027/rDRA/A/2021, Dt. 13/09/2021 in the

Building Permission Plan vide File Nos. 1021/1597/B/GNTC/GOR/202 1 Dt.

13/01/2022; (ii) the 3'"'', 4'^ & Writ Petitioners replace the utilization of TDR
Bond Certificate No. 1081/00027/TDRA/A/2021. Dt. 13/09/2021 in the
Building Permission Plan, vide File No. 1021/0200/B/GNTC/GOR/202 2 Dt.
09/03/2022; (iii) the 6*^ Writ Petitioner replace the utilization of TDR Bond

Certificates Nos. 1081/00018/TDRA/A/2021, Dt. 06/05/2021 &

1081/00024/TDRA/A/2021, Dt. 27/08/2021 in the Building Permission Plan
vide File No. 1168/9426/B/MNGLRI/ATMVIL/2019 Dt. 01/11/2021, pending
disposal of the main writ petition.
lA NO: 2 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the Fligh Court may be pleased to
Direct the Respondents to restore the (i) the 1®' & 2""^ Writ Petitioners'
Building Permission Plan, vide File Nos. 1021/1597/B/GNTC/GOR/20 21
13/01/2022 along with the Utilization of TDR Certificate

1081/00027/TDRA/A/2021, Dt. 13/09/2021; (ii) the 3^^, 4'^ & 5'^ Writ
Petitioners' Building Permission Plan, vide File No.
1021/0200/B/GNTC/GOR/2022 09/03/2022, along with the Utilization of TDR
Bond 1081/00027/TDRA/A/2021, Dt. 13/09/2021; 6'*^ Writ Petitioner's
Building Dt. Bond No. Dt. Certificate No. (iii) the Permission Plan, vide File
No. 1168/9426/B/MNGLRI/ATMVIL/2019 01/11/2021 along with the

Utilization of TDR Nos. 1081/00018/TDRA/A/2021, Dt. 06/05/2021 &

1081/00024/rDRA/A/2021, Dt. 27/08/2021; along with the Utilization of TDR
Bond Certificate No. 1081 /00034/TDR/KP/2022, Dt.08/02/2022 pending
disposal of the main writ petition.
24

lA NO: 3 OF 2024

1081/00027/TDRA/A/2021, Dt. 13/09/2021. 1081/00039/TDR/KP/2022, Dt.

25/02/2022, revised by the 4*^ Respondent claiming to be acting under Memo
No. 1768902/H1/2024 Dt. 20.08.2024 pending disposal of the main writ
petition.

Counsel for the Petitioners : SRI UNNAM SRAVAN KUMAR

Counsel for the Respondent Nos.1 to 3 : GP FOR MUNCIPAL ADMN
AND URBAN DEVELOPMENT
Counsel for the Respondent Nos.4 & 5 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
APHC010571002024

WRIT PETITION NO: 29659 OF 2024

Between:

1. Vijaya Constructions, Represented by its Proprietor Sri. Ravipati
Subhash, S/o. Veeraiah Aged about 58 Years, Occupation Business

R/o. D.N. No 2409, 240-6, Door No 1-13-21., th Lane, JKC Nagar,
Guntur City, Guntur District.
2. Dasari Aruna, W/o. Bosubabu Aged about 70 years Occupation
Business, R/o. 9-223/c Jayanthi Nagar 1st Line SVN colony, Guntur,
Pattabhipuram(Guntur) Guntur, Andhra Pradesh, 522008.
3. Hyma Realtors and Builders, Represented by its Managing Partner
Kodela Sri Balaji S/o. K.Murali Mohana Rao, R/o. Near Door No-11-
649-3A, Sri Ram nagar Line, Guntur City, Guntur District Andhra
Pradesh.
25

4. Thummala Hari Narayana, S/o. T. Sitaramaiah Aged about 77 years
Occupation Business, R/o. 8-18-141/2, Kakatiya street Rajendra
Nagar 3rd Line, Guntur, Pattabhipuram (Guntur), Guntur District
Andhra Pradesh.

5. Nandanavanam Meerabi, W/o. Moulali Aged about 65 years
Occupation Business, R/o. Flat No 101- E.M Residency, 10^'^ Lane
Sreeram Nagar, Mahatma Gandhi Inner Ring Road Gorantia, Guntur
City, Guntur District Andhra Pradesh.

6. Nandanavanam Moulali, S/o. Khasim Peera aged about 60 years
Occupation Business, R/o. Flat No 101- E.M Residency, 10'^ Lane
Sreeram Nagar, Mahatma Gandhi Inner Ring Road Gorantia, Guntur
City, Guntur District Andhra Pradesh.
7. Segu Sreenivasa Rao, S/o. Chiranjeevulu Aged about 52 years
Occupation Business R/o. 403, Pakanati estates etukuru Road Near

nallacheruvu lorry stand chakali ganta Guntur, Guntur Bazar, Guntur
Andhra Pradesh 522003

8. Kottapalli Vijayalakshmi Kumari, W/o. K. Ramalinga Raju Aged about
58 years Occupation Business R/o Plot No 26, Flouse No.1-89/C/1, Flat
No-101, Silpee Enclave, Gafoor Nagar, Near N.C.C Office Madhapur,
Shaikpet, Hyderabad, Telangana.500081.
9. Kottapalli Anusha, D/o. K. Ramalinga Raju Aged about 38 years
Occupation Business R/o. 2-93, Kottapallivari Street, Kottapall Vari
Garuvu Kallakuru, West Godavari, Andhra Pradesh-534237.
10. M/s. Cosmo Infra Represented by its Partner/ Authorized Signatory
Karri Seetha Ram Reddy, Occupation Business R/o. 88-2

Gadalamma Nagar, Revenue Ward No 40,Rajahmundry, Andhra
Pradesh.

...Petitioners
AND
26

1. The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

3. Guntur Municipal Corporation, Represented by its Commissioner,
Opposite Gandhi Park, Guntur 522003
4. Tanuku Municipality, Represented by its Municipal Commissioner

Tanuku, West Godavari District.

nature of Writ of Mandamus a) To declare the action of the Respondents,
more particularly the 2"'^ Respondent in screening off the Writ Petitioners
Building Permission Plans, vide File Nos. 1021/0864/B/GNTC/J.K/2 021 Dt.
07/08/2021 1168/0851/B/TDIKNDA/LAM/2021, 1021

/0786/B/GNTCATAR/2021 Dt.28/10/2021, 1021/0888/B/GNTC/SRI/2021 Dt.

18/08/2021, 1021 /1656/B/GNTC/ 10/01/2022, 1086/0732/B/Z2/CLI/20 22 Dt.
Dt. 23/02/2023, 1064/0175/RIY/GDNL/2022 Dt. 19/01/2022, after accepting
the same for grant of building permission for additional construction space,
and making the Petitioners to alter their position, to be high handed, arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 and 21 of the Constitution
of India, and also violative of Writ Petitioners right to do business and also to
declare the impugned action to be violative of the right to life of the Writ
27

Petitioner, and also to be violating the Petitioners Constitutional Right to
Property under Article 300-Aof the Constitution of India, and also, to be in
gross violation of the Principles of Public Promissory Estoppel, b) To declare
the action of the Respondents more particularly the action of the 2nd
Respondent in cancelling the part of TDRs bonds owned and purchased by
the Writ Petitioners vide TDR Bond Certificate Nos. (i)
1081/00018/rDRA/A/2021 Dt. 06/05/2021, (ii) 1081/00027/rDRA/A/20 21 Dt.

13/09/2021 and 1081 /00034/TDR/KP/2022 08/02/2022 and all

consequential actions that have been taken or contemplated to be

GOR/2021 Dt. Dt. taken to be high handed, arbitrary, unilateral, illegal,
unfair and unjust and also violative of the Principles of Natural Justice and
also violative of Articles 14, 19 and 21 of the Constitution of India, and also
violative of Writ Petitioners right to do business and also to declare the

impugned action to be violative of the right to life of the Writ Petitioner, and
also to be violating the Petitioners Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross violation of
the Principles of Public Promissory Estoppel, c) Consequentially , direct the
Respondents to restore the visibility of the Writ Petitioners as the owners and
purchasers of the TDR Bond Certificate Nos. (i) 1081/00018/TDRA/ A/2021
Dt. 06/05/2021, (ii) 1081/00027/rDRA/A/2021 13/09/2021 1081

/00034/TDR/KP/2022 08/02/2022, in the interest of justice.

lA NO: 1 OF 2024

additional FSI entitlement be revised and reduced from 400% to 200% in the

TDR Bond Certificate Nos. (i) 1081/00018/TDRA/A2021 Dt.06/05/2021, (ii)
28

1081/00027/TDRA/A/2021 Dt.13/09/2021 & (iii) 1081/00034/TDR/KP/2 022
Dt.08/02/2022, pending disposal of the main writ Petition.

lA NO: 2 OF 2024

Bond Certificate Nos. (i) 1081/00018/TDRA/A/2021 Dt.06/05/2021,
00027/TDRA/A/2021 Dt. 13/09/2021 & 1081/00034/TDR/KP/2022
Dt.08/02/2022 pending disposal of the main writ petition.

lA NO: 3 OF 2024

06/05/2021, (ii) 1081/00027/TDRA/A/2021 Dt.13/09/2021 and (iii)
1081/00034/TDR/KP/2022 Dt.08/02/2022, as revised by the 4'*^ Respondent
claiming to be acting under Memo No. 1768902/H1/2024 Dt. 20.08.2024

pending disposal of the main writ petition.

Counsel for the Petitioners : SRI UNNAM SRAVAN KUMAR

Counsel for the Respondent Nos.1 to 3 : GP FOR MUNCIPAL ADMN
AND URBAN DEVELOPMENT
Counsel for the Respondent Nos.4 & 5 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
APHC010572522024

WRIT PETITION NO: 29787 OF 2024

Between:

Sri Venkata Sai Constructions, Represented by its Managing Partner Tanneru
Srinivasa Rao, S/o. Raghunayakulu Aged about 56 Years Occupation
29

Business, R/o. Flat No 301, Sri Venkata Sai Nilayam, SVN colony, 3 line last
Gujangundia, Pattabhipuram Guntur City, Guntur District.
...Petitioner
AND
1.
The State of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Dept. Office at -

Secretariat, Velagapudi, Amaravati, Guntur District.
2.
The Directorate of Town and Country Planning DTCP, State of Andhra
Pradesh, Office at - MGM Capital, Ground Floor Beside little Village
Restaurant Chinakakani, Mangalagiri, Guntur-522508. Rep. by its
Director.

3.
Guntur Municipal Corporation, Represented by its Commissioner,
Opposite Gandhi Park, Guntur 522003
4.
Tanuku Municipality, Represented by its Municipal Commissioner,
Tanuku, West Godavari District.
5.
Development Permission Management System DPMS, Represented by
its Director, Office at - MGM Capital, Ground Floor Beside little Village
Restaurant Chinakakani, Mangalagiri, Guntur-522508.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the Fligh Court may be
pleased to issue a Writ, Order or Direction, more particularly, one in the
nature of Writ of Mandamus a) To declare the action of the Respondents,
more particularly the 2"'* Respondent in screening off the Writ Petitioner
Building Permission Plans, vide File No. 1021/0201/B/GNTC/S.V/20 22 Dt.
05/03/2022after accepting the same for grant of building permission for
additional construction space, and making the Petitioner to alter their position,
to be high handed, arbitrary, unilateral, illegal, unfair and unjust and also
violative of the Principles of Natural Justice and also violative of Articles 14,
19 and 21 of the Constitution of India, and also violative of Writ Petitioner's

right to do business and also to declare the impugned action to be violative of
the right to life of the Writ Petitioner, and also to be violating the Petitioner's
30

Constitutional Right to Property under Article 300-A of the Constitution of
India, and also, to be in gross violation of the Principles of Public Promissory
Estoppel, b) To declare the action of the Respondents, more particularly the
action of the 2'^'^ Respondent in cancelling the part of TDR bonds owned and
purchased by the Writ Petitioner vide TDR Bond Certificate No.

1081/00034/TDR/KP/2022 Dt. 08/02/2022, and all consequential actions that
have been taken or contemplated to be taken to be high handed arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 and 21 of the

Constitution of India, and also violative of Writ Petitioner s right to do
business and also to declare the impugned action to be violative of the right
to life of
the Writ Petitioner, and also to be violating the Petitioners
Constitutional Right to Property under Article 300-A of the Constitution of
India, and also, to be in gross violation of the Principles of Public Promissory
Estoppel, c) Consequentially, direct the Respondents to restore the visibility
of the Writ Petitioner as the owner and purchaser of the TDR Bond
Certificate No. 1081/00034/TDR/KP/2022 Dt. 08/02/2022, in the interest of
justice.

lA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to direct the Respondents to suspend the operation of the Memo No.
1768902/H1/2024 Dt. 20.08.2024 and consequentially suspend the direction
in the said Memo No. 1768902/H 1/2024 Dt. 20.08.2024 that the additional
FSI entitlement be revised and reduced from 400% to 200% in the TDR Bond
Certificate No1081/00034/TDR/KP/2022 Dt. 08/02/2022pending disposal of
the main writ petition.
31

lA NO: 2 OF 2024

Bond Certificate No. 1081/00034/TDR/KP/2022 08/02/2022pending disposal
of the main writ petition.

lA NO: 3 OF 2024

08/02/2022 as revised by the 4'*^ Respondent claiming to be acting under
Memo No. 1768902/H1/2024 Dt. 20.08.2024, pending disposal of the main
writ petition.

Counsel for the Petitioners : SRI UNNAM SRAVAN KUMAR

Counsel for the Respondent Nos.1 to 3 ; GP FOR MUNCIPAL ADMN
AND URBAN DEVELOPMENT
Counsel for the Respondent Nos.4 & 5 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY

APHC010095452025

QMS

WRIT PETITION NO: 4994 OF 2025

Between:

1. Koratala Manasa, W/o. Gogineni Sridhar, Age 38 years. Occupation as
Housewife, Residing at 3-159/76, Flat No 301, Vasantas Vivanta,
Sagar Nagar Visakhapatnam-530045, Bearing BA

No. 1086/0248/B/Z1 /YDA/2020.

2. M/s. Namo Venkata Manikanta Constructions, Rep. by Proprietor
Nagothi Narsi Naidu, S/o. Late N Atcha Rao, Age 48 years. Occupation
32

as Business, Residing at Dno. 1-99/1, Pilakavanipalem, Madhurawada,
Visakhapatnam-530041, Bearing BA no. 1086/6110/B/Z2/PEM/2021.
...Petitioners
AND

1. The State of Andhra Pradesh, Municipal Administration and Urban

Development (H) Department, AP Secretariat, Velagapudi, Amaravathi,
Guntur District. Rep. by its Principal Secretary.
2. The Directorate of Town and Country Planning Government of Andhra
Pradesh, MGM Capital, Ground Floor, Beside Little Village Restaurant,
Chinna Kakani, Mangalagiri, Guntur, Rep. by its Director.
3. The Commissioner, Vijayawada Municipal Corporation, And Chairman

of the Enquiry Committee, Vijayawada, Krishna District. Appointed in
terms of GMMs.No.373 Municipal Administration and Urban
Development(H) Department.
4. The Tanuku Municipality, Tahuku, West Godavari District, Rep.by its
Commissioner.

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by
its Commissioner.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ of mandamus or any other appropriate writ or direction
declaring the action of the 1 respondent in issuing Memo No.
1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding issued by
the Director of town and country planning in Endt. Roc. No. MALI03-
19022(32)/9/2022-RJDR- RG- DOTCP Dt. 10.2024 signed on Dt.14.10.2024
and set aside the same and consequently direct the 5**^ respondent to
consider the revised building application and further to issue occupancy
certificate for revised building without reference to memo issued by the 1®'
respondent issued in Memo No. 1768902/H 1/2024 Dt.20.08.2024 and the
consequential proceeding issued by the Director of town and country planning
33

in Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024
signed on Dt.14.10.2024.

lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to direct the respondent to consider the revised building
applications submitted by the petitioners on the basis of the TDR certificates
purchased by the petitioners without reference to the proceedings issued by
the 1®* respondent in Memo No. 1768902/H1/2024 Dt.20.08.2024 and the
consequential proceeding issued by the Director of town and country planning
in Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024
signed on Dt. 14.10.2024, pending disposal of the writ petition.

lA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
St
suspend the proceedings of the 1 respondent in issuing Memo
No. 1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.

MAU03-19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on Dt.
14.10.2024, pending disposal of the writ petition.

Counsel for the Petitioners: M/s. O. M. R. LAW FIRM

Counsel for the Respondent No.1 : GP FOR MUNICIPAL ADMN & URBAN
DEVELOPMENT
Counsel for the Respondent Nos.2 to 4 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
Counsel for the Respondent No.5 : SRI S.V.S.S.SIVARAM, SC FOR VMC
34

APHC010095512025

WRIT PETITION NO: 5209 OF 2025

Between:

B. Anjaneyulu, S/o. Butcham Naidu, Age 70 years, Occupation as Business
Residing at 49-24-50/1 opp.Ramalingeswarswamy temple main road,
Sankarmatam, Visakhapatnam, bearing BA No.1086/0800/B/Z1/BEM/202 1
...Petitioner
AND

1. The State of Andhra Pradesh, Municipal Administration and Urban

Development (H) Department AP Secretariat, Velagapudi, Amaravathi,
Guntur District. Rep. by its Principal Secretary.
2. The Directorate of Town and Country Planning Government of Andhra
Pradesh, Government of Andhra Pradesh, MGM Capital, Ground Floor,
Beside Little Village Restaurant, Chinna Kakani, Mangalagiri, Guntur,
Rep. by its Director.
3. The Commissioner, Vijayawada Municipal Corporation, And Chairman

of the Enquiry Committee, Vijayawada, Krishna District. Appointed in
terms of GMMs.No.373 Municipal Administration and Urban
Development(H) Department, Rep by its Commissioner.
4. The Tanuku Municipality, Tanuku, West Godavari District, Rep.by its
Commissioner.

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by
its Commissioner

...Respondents

Dt.20.08.2024 and the consequential proceeding issued by the Director of
town and country planning in Endt. Roc. No. MAU03-19022(32)/9/20 22-RJ
DR- RG- DOTCP Dt. 10.2024 signed on Dt. 14.10.2024 and set aside the
same and consequently direct the 5*'' respondent to consider the TDR
certificate purchased by the petitioner for building permission without
reference to memo issued by the 1®* respondent issued in Memo No.
1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding issued
by the Director of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.14.10.2024.

lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to suspend the proceedings of the 1®* respondent in issuing Memo
NO. 1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03- 19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.
14.10.2024, pending disposal of the writ petition.

Counsel for the Petitioners: M/s. O. M. R. LAW FIRM

WRIT PETITION NO: 5212 OF 2025
Between:

1. N. Kalpana, W/o. N. Appala Naidu, Age 54years, Occupation as

Housewife, Represented by its GPA Holder SVMS Constructions
36

Managing Partner P V Adinarayana S/o. Late P Govinda Residing at
D.No. 58-16-105/1, N.A.D. Kotha Road, Dr. Ambedkar Nagar,
Visakhapatnam-530009, bearing BA No.1086/4212/B/Z4/MRA/2021.
2. Dr. Rama Krishna Keerthi, S/o. Keerthi Peddanna, Age 56years,
Occupation. Employee, Residing at Flat No. 103,Sri Vathsa Enclave,
Marripalem VUDA Layout, Opposite Siva Sivani School,
Visakhapatnam 530009, Bearing BA No.1086/5337/B/Z2NAR/2021
3. Jagjit Singh Hans, S/o. Mohinder Singh Hans, Age 48years, Occupation
as Business, Residing at Door No.50-43-12, Flat -F2, Sri Nivas

apartment, PANDT colony, Seethamadhara, Visakhapatnam-530013,
bearing BA No.1086/0290/B/Z5/KEM/2020.
4. N.V.Ramakrishna Rao, S/o. late Surya Rao, Age 66 years. Occupation
as Traders, Residing at B-203 Maurya gardens, Thotapalem,
Vizianagaram 535002, bearing BA No. 1086/3397/B/Z2/REM/2020.
5. Dasari Madhu Kiran, S/o. Dasari Sri Rama Reddy, Age 51 Years,
Occupation as Business, Residing at 36-46-52, Kancharapalem Main
Road, Visakhapatnam 530008, bearing BA No.

1086/2201 /B/Z1 /PEM/2021

6. M.V.Vijaya Lakshmi, W/o. M.Ravindra Babu, Age 68 Years, Occupation
as Builder, Residing at D.No.9-21-14 CBM Compound,
Visakhapatnam, NO.1086/3987/B/Z2/M-1/2021. bearing BA
7. Kimidi Vinay Kumar, S/o. K R K Naidu, Age 58 years. Occupation as
Builder, Residing at Dr.No.4-68-8, MIG 64, LB Colony, Visakhapatnam
530017, bearing BA No. 1086/1915/B/Z1/PEM/2021.
8. Sumukha Infra Projects India LLP, managing partner Girada Srihari
Rao, S/o. G.Jagannathamnaidu, Age 79 years. Occupation as
Business, Residing at plot 10, D.no 11-17/69 markendeyaraju layout.
GD
Mansion, Kommadi, Visakhapatnam-530048, bearing BA
NO.1086/3696/B/Z1/BEM/2021.

9. Darapu Sangeetha, D/o. DS Prasad Rao, Age 43 years. Occupation as
Bank employee. Residing at plot 10, D.no 11-17/69 Markendeyaraju
37

layout, GD Mansion, Kommadi, Visakhapatnam-530048, bearing BA
N0.1086/2164/B/Z1/MRT/2020.

lO.U.Annapurna, W/o. U.V.S. Suryanrayana Raju, Age 48 years. Residing
at C/o.Siva Rama Prasad, Sree Sivarama Constructions, Flat No-501,
Sai Partha Sreekar Residency, J.C. Colony, Marripalem Vuda Layout,
Visakhapatnam-530009 bearing BA No. 1086/0513/B/Z6/KEM/2022.
II.V.Nookaratnam, W/o.V.V.Ramana Murthy, Age 55 years. Occupation
as Business, Residing at D.No.21-27, Viman Nagar, Visakhapatnam-
530009, bearing BA No.1086/3455/B/Z6/KAR/2020.
12.B. Murali Tatarao, S/o. Apparao late. Age 57 years. Occupation as
Business, Residing at D.no 16-10-30/2, sunkarametta main road.
oppanakapalli court, Anakapalli bearing BA

No. 1086/0052/B/Z7/NM D/2022.

13.Shriram Projects, Represented by RAJA RAVANAM (Proprietor), S/o.
Late RWSN Murthy, Age 41 years. Occupation as Builder, Residing at
503, Mani Castle Apartment, Opp Airport Road, Vimanagar-530009,
bearing BA No. 1086/2178/B/Z4/MUT/2021.
14.Rajesh Kumar Surana, (AGE-56 years) S/o Late Punam Chand

Surana, Business, Residing at 9-15-6A, Second Floor, TD Plaza
C.B.M.
Compound, Visakhapatnam bearing BA

No. 1086/3623/B/Z2/CN D/2021

15.C.K.Durga Praveen, S/o. C.K.Durga Prasad, Age 41 years. Occupation
as Builder, Residing at D.no 6-20-5/9, Flat no.202, Dharmapuri
Apartments, East point colony, Visakhapatnam-530017, bearing BA
No. 1086/2183/B/Z1/M-5/2021.

16. Pudi Raja Marathi, W/o. Hariprasad, Age 49 years. Occupation as
House wife. Residing at Plot No 9, TS No 12, D.No. 50- 111-1 and 50-
111-1-1
Revenue Ward 11,TPT Colony Seethamadhara,
Visakhapatnam, bearing BA No. 1086/4984/B/Z3/SRA/2021.
17.M/s. Vardhan builders, represented by RAM BACHAN SINGH (late)
Age 66 years S/o. Kailash Singh, Occupation as Business, Residing at
38

D.no 1-1-120/1, Haritha colony, Pedawaltair, Visakhapatnam 530017
bearing BA no 1086/1751/B/Z5/PDA/2020.
IS.Nara Geetha, W/o. Rama Rao Nara, Age 51, Occupation as Civil
Engineer, Residing at 49/26/62, Green Madhura west apartment,
Madhuranagar, Visakhapatnam bearing BA No.

1086/1718/B/Z2/MAR/2021.

19.Vedulla Venkata Ramana, S/o. V. Bulli Appanna, Age 77 years,
Occupation as retired doctor. Residing at C/o Bh.Somaraju, flat no 301
sai residency opp west side Vasundhra nagar, Madhurawada, bearing
BA NO.1086/1014/B/Z1A/AR/2021.

20.Sree Ventures, Represented by its managing partner Ganapathiraju
Rajesh, S/o G.Subbaraju, Age 51 years. Occupation as Builder,
Residing at Flat No402,Aditya Residency,HIG-126, Vudacolony,
Pedagantyada, Visakhapatnam- 530044 bearing BA

NO.1086/5951/B/Z6/PDA/2021.

21.Sri Sri Hanuman Builders, rep by its Managing Partner P V S N Varma
S/o. P. V. Rama Raju, Age 54 Years, Occupation as Builder, Residing
at Krishna Sai Residency, Flat No 501, 2nd Bus Stop, P M Palem
530041, bearing BA No.l086/3864/B/Z1/PEM/2020.
22.Kottu Vijay Kumar, S/o Late K. Subash Chandra Bose, Age 42years,
Occupation as Business, Residing at D.no 58-22-57/2/9, Srinivasam
Appt, Block A, Susarlacolony, Baji Junction, Gopalapatnam,
Visakhapatnam 530027, bearing BA No. 1086 /6039/B/Z8/CDA/2021.
23.M/s. Shree Ganesh Nirman, rep by Managing partner T.Srinivas
Rao, Age 45 years. Occupation as Business, Residing at D.no.58-15-
62, Shantinagar, NAD Kotha Road, Visakhapatnam 530009, bearing
BA no.1086/6233/B/Z8/CDA/2021/REV1.

24.llluri Gayathri, W/o. Suryaprakasaraollluri, Age 45 years. Occupation.
Business, Residing at 2-48- 23/4f-501, Flat no.501, Potiuri Exotica
Sector 11 MVP colony, Visakhapatnam-530017, bearing BA no. 1086
/2370/B/Z2/MEM/2021.
39

25.Polisetty Venkata Ramana, S/o. Sambasiva Rao, Age 59 years,
Occupation as Business, Residing at D.No.4-51-11, Lawsons Bay
colony. Post office Road, Visakhapatnam 530017, bearing BA No.

1086/1394/B/Z2/CIR/2020.

26.M/s. Chathurbhuja Constructions, rep by Ganapathiraju Venkata Sita
Rama Raju, S/o. Late Suryanarayana Raju Age 55 years. Residing at
Flat No. 1205, VIP Towers, VIP Road, Visakhapatnam, bearing BA
N0.1086/6060/B/Z2/YDA/2021.

27.Bikkina Sarada, W/o. Laxman Prasad, Aged 69 Years, Occupation as
Landowner Resideing at Northstar Homes & Spaces Pvt. Ltd., Plot
No.355/10, IT Sez Road, Beside Sreekanya Cinepolis, Madhurawada,
Visakhapatnam 530048, bearing BA No. 1086/0210/B/Z1/M-5/2019.
28.M/s. Sanghvi Properties, Rep. by Sri Suresh Kumar Jain, Aged 60
Years, S/o. Late G.C. Jain, Occupation as Business, Residing at Door
No. 10-4-15/1/7F, Navaratna Trade Centre, Ram Nagar, Visakhapatnam -
530003.

...Petitioners
AND

1. The State of Andhra Pradesh, Municipal Administration and Urban

Development (H) Department, AP Secretariat, Velagapudi, Amaravathi,
Guntur District. Rep. by its Principal Secretary.
2. The Directorate of Town and Country Planning, Government of Andhra
Pradesh, MGM Capital, Ground Floor, Beside Little Village Restaurant,
Chinna Kakani, Mangalagiri, Guntur, Rep. by its Director.
3. The Vijayawada Municipal Corporation, and Chairman of the Enquiry
Committee, Vijayawada, Krishna District. Appointed in terms of
GMMs.No.373 Municipal Administration and Urban Development(H)
Department, Rep by its Commissioner.
4. The Tanuku Municipality, Tanuku, West Godavari District, Rep.by its
Commissioner.
40

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by
its Commissioner.

...Respondents

MAU03-19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on
Dt. 14.10.2024 and set aside the same and consequently direct the 5^'^
respondent to release the occupancy certificate in favour of the petitioners
without reference to memo issued by the 1®* respondent issued in Memo No.
1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding issued by
the Director of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.14.10.2024.

lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to suspend the proceedings of the 1®' respondent in issuing Memo
No. 1768902/H1/202 4 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on Dt.
14.10.2024, pending disposal of the writ petition.

lA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 5"^ respondent to release the occupancy certificate for the building
41

m
constructed by the petitioners without reference to the proceedings issued by
the 1®* respondent in issuing Memo No. 1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by the Director of town and country
planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt.
10.2024 signed on Dt. 14.10.2024, pending disposal of the writ petition.

Counsel for the Petitioners: M/s. O. M. R. LAW FIRM

WRIT PETITION NO: 5216 OF 2025

Between:

1. BVSR Constructions, Rep. By Bijjala Subrahmanayam, S/o. late

Subbarao, Age 60 Years, Occupation as Business, Residing at D.no. 2-
42-2, SVS Sai Nivas, flat no TF-1 MVP colony sector-11,
Visakhapatnam 530017 bearing BA No.1086/4988/B3/M-3/2021.
2. Ganugula Doorvanisiri, W/o. G. Suresh Kumar, Age 53 years.
Occupation as Housewife, Residing at 44-1-34, TF7, Sribaba towers.
lakshminarayanapuram, Visakhapatnam-530024, bearing BA

No. 1086/3802/B/Z5/PDA/2020.

3. Sri Madhuri Constructions, represented by A.Vijaya Rama Varma
(Managing partner) S/o late Narasimha Raju, Age 57 years. Occupation
as Business, Residing at D.no. 49-26-51, Madhura nagar,
Visakhapatnam-530016, bearing BA No.1086/0991/B/Z3/MEM/2022.
4. M/s. GRB Constructions, represented by Goli Appala Satya Uma
Mahesh Kumar, S/o. G.Apparao, Age 45 years, Rabindra Kumar Biswal
42

S/o. Arakhit Biswal, Age 44 years, Occupation as Business, Residing at
D.no 4 -130, Sundar nagar. Old dairy farm, Visakhapatnam 530040,
bearing BA No.1086/0336/B/Z2/BEM/2022.
5. PR Constructions, represented by Y.Prasanna Kumar, S/o.

Y.Bhaskara Rao, Age 50 years. Occupation as Business, Residing at 6-
354, Tiny Tody School Building, Ravindra Nagar - 2, Old Dairy Farm
Post, Visakhapatnam 530040 bearing BA

No.TEMP/1086/8278/B/Z8NAR/2022.

6. ARNAV Constructions, Managing Partner N.Vamsi Mohan, S/o. Dr

N.A.N Murthy, Age 49 Years, Occupation as Builder, Residing at 50-
17-30/1, Rajendranagar, Viskhapatnam-530016.
7. Gadi Udai Bhaskar, S/o. Late G Israel, Kolli Vijaya Lakshmi W/o. T.
Srinivas Rao representing M/s SVC Promoters and Developers, Age 53
Years & 69 years respectively. Occupation as Retired Employees,
Residing at 55-20-24 & 55-20-35, HB Colony, Visakhapatnam-
530022, bearing BA No. 1086/4153/B/Z2/MEM/2021.
8. Bantupalli Ramesh, S/o. B. Ramakrishna, Age 38 years. Occupation as
Builder/ Asst. Professor, Residing at Door no.31-34-13,
Neelamaveephachettu, Visakhapatnam-530020, bearing BA No.

1086/0967/B/Z8NAM/2022.

9. Tata Sanyasi Raju, S/o. Late TSN Somayaji, Age 57 Years, Occupation
as Private Job, Residing at MIG 1 A 23, Sector 6, MVP Colony,
Visakhapatnam 530017, bearing BA No. 1086 / 4987 / B / Z3 / MEM /
2021 Dt 11.10.2021.

10.Akula Bhanoji, S/o. Satyanarayana, Age 35 years. Occupation as
Business, Residing at Flat-202, Siddardha Residency, Sri Valli nagar,
Madhurawada,Visakhapatnam-530048 bearing BA

No. 1086/1294/B/Z2/MAJ/2022.

11.Earle Ramakrishna, S/o. Gangunaidu, Age 49 years. Occupation as
Business, Residing at 21-205/5/1, Kakani nagar, near SBI bank,
Visakhapatnam-530009 bearing BA No.1086/0808/B/Z4/AAM/2022.
43

12.Tatisetti Satya Rao, S/o. Late Rama Murthy, Age 71 years, Occupation
as Retired Professional, Residing at 36-46-52, Kancharapalem Main
Road, Visakhapatnam 530008, bearing BA No. 1167/0035/
B/ANAA/EL/2021

13.K.Anusha, D/o. K.Ramalinga Raju, Age 38years Occupation as Doctor
K.Vijaya Lakshmi Kumari W/o. K.Ramalinga Raju Age 58years
Occupation as Business, Residing at Flat No.2906, 'A'Block, Oxygen
Towers, Seethamadhara, Visakhapatnam, bearing BA

NO.1086/0732/B/Z2/CLI/2022.

14.NNVB Satya Bhaskara Rao, S/o. Satyanarayana Rao, Age 44 Years,
Occupation as Business, Residing at 37- 12-44/3/1, NGGOs Colony,
Revenue Ward 38, Industrial Estate (PO), Visakhapatnam 530007,
bearing BA No.1086/4270/B/Z4/KDA/2021.
15.Jami Santosh Kumar, Represented by M/s Navadeep Promoters
Beesetty Trinadh, S/o Ramana, Age 43 years. Occupation as
Business, Residing at 7-36, Kotanarava, PendurthiMandalam
Vishakapatnam 530027, bearing BA No.

1086/4034/B/Z5/NVA/2021.

...Petitioners
AND

1. The State of Andhra Pradesh, Municipal Administration and Urban

Development (H) Department, AP Secretariat, Velagapudi, Amaravathi,
Guntur District. Rep. by its Principal Secretary.
2. The Directorate of Town and Country Planning, Government of Andhra
Pradesh, MGM Capital, Ground Floor, Beside Little Village Restaurant,
Chinna Kakani, Mangalagiri, Guntur, Rep. by its Director.
3. The Commissioner, Vijayawada Municipal Corporation, And Chairman
of the Enquiry Committee, Vijayawada, Krishna District. Appointed in
terms of GMMs.No.373 Municipal Administration and Urban
Development(H) Department,
44

4. The Tanuku Municipality, Tanuku, West Godavari District, Rep.by its
Commissioner.

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by
its Commissioner.

...Respondents

19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.14.10.2024
and set aside the same and consequently direct the 5**^ respondent to permit
the petitioners to utilize the TDR certificate without reference to memo issued
by the 1®' respondent issued in Memo No. 1768902/H 1/2024 Dt.20.08.2024
and the consequential proceeding issued by the Director of town and country
planning in Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR- RG-DOTCP Dt.
10.2024 signed on Dt.14.10.2024.

lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to suspend the proceedings of the 1®* respondent in issuing Memo
No. 1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.

MAU03-19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on
Dt.14.10.2024, pending disposal of the writ petition.

Counsel for the Petitioners: M/s. O. M. R. LAW FIRM

Counsel for the Respondent No.1 : GP FOR MUNICIPAL ADMN & URBAN
DEVELOPMENT
45

Counsel for the Respondent Nos.2 to 4 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
Counsel for the Respondent No.5 : SRI S.V.S.S.SIVARAM, SC FOR VMC
APHC010095432025

WRIT PETITION NO: 5227 OF 2025

Between:

1. Mallapu Sudhakar Reddy, S/o. Late Somi Reddy, Age 68 years, Occ:
Business, Residing at MIG 1A/14, Sector-6, Mvp Colony, Visakhapatnam-
530017.

2. Mungamuri Sowbhagya Lakshmi, W/o. Late Chenchu Narasimha Rao,
Aged 66 Years, Occupation as Builder, Residing at MIG 1A/14, Sector-6,
Mvp Colony, Visakhapatnam 530017, Bearing BA

No. 1086/6117/B/Z3/MEM/2021

...Petitioners
AND

1. The State of Andhra Pradesh, Municipal Administration and Urban

Development (H) Department, AP Secretariat, Velagapudi, Amaravathi,
Guntur District. Rep. by its Principal Secretary.
2. The Directorate of Town and Country Planning, Government of Andhra
Pradesh, MGM Capital, Ground Floor, Beside Little Village Restaurant,
Chinna Kakani, Mangalagiri, Guntur, Rep. by its Director.
3. Vijayawada Municipal Corporation, And Chairman of the Enquiry
Committee, Vijayawada, Krishna District. Appointed in terms of
GMMs.No.373 Municipal Administration and Urban Development(H)
Department, Rep. by its Commissioner.
4. The Tanuku Municipality, Tanuku, West Godavari District, Rep.by its
Commissioner.

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by
its Commissioner.
46

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ of mandamus or any other appropriate writ or direction
declaring the action of the 1 respondent in issuing Memo
No. 1768902/F11/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on
Dt. 14.10.2024 and set aside the same and consequently direct the 5*^
respondent to consider the TDR certificate purchased by the petitioner for
building permission without reference to memo issued by the 1®* respondent
issued in Memo No. 1768902/F11/2024 Dt.20.08.2024 and the consequential
proceeding issued by the Director of town and country planning in Endt. Roc.
No. MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on

Dt.14.10.2024.

lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to suspend the proceedings of the 1®' respondent in issuing Memo
No. 1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding issued
by the Director of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.14.10.2024,
pending disposal of the writ petition.

lA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 5*^ respondent to consider the building applications submitted by
the petitioner on the basis of the TDR certificates purchased by the petitioner
47

without reference to the proceedings issued by the 1®* respondent in Memo
NO.1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt.14.10.2024, pending disposal of the WP.

Counsel for the Petitioners: M/s. O. M. R. LAW FIRM

WRIT PETITION NO: 5309 OF 2025

Between:

I.Nagam Venkata Bhimeswara Rao, S/o. Nagam Subbarao, Age 65 years,
Occupation as Business, Residing at Flat- 101, Vivekananda

Visakhapatnam-530045, bearing BA NO.1086/6943/B/Z2A DA/2021.

Chalamaji Collective apartment, Nagar, Yendada,
2. M/s. AVK Builders, Represented by GPA Holder, Alapati Saritha W/o.
Late A.Shivanand, aged about 43 years, Occ Business, Residing at
mig-1-299, near visakha eye hospital, baba nagar road no,3,
P.M.Palem, Visakhapatnam-530041 bearing BA

NO.1086/0861/B/Z2/PEM 12022.

3. Chandra Kala, Aged 50 years, W/o. Pathakota Raghava Reddy,
Business, Residing at F.No 102, White Lotus Apartment, Y M R

Colony, Proddatur 516360, Kadapa District, bearing BA

NO.TEMP/1014/0069/B/PDTR/YMRC/2022.
48

4. Pakki Srinivas, S/o. Late P V Sudarshan Rao, Age 52 years,
Occupation as Private job. Residing at D.No.55-19-01, Plot No.56, HB
Colony, Visakhapatnam- 530022, 1086/0810/B/Z3/H NY/2022,
bearing BA No.
5. M/s. PMR Constructions, Rep. by Kamjula Lakshmi Prabhavathi, W/o.
K. Venkata Subba Reddy, Age 65 years. Occupation as house wife.
Residing at D.No.55-41-18/, Seethammadhara, Visakhapatnam
bearing BA No. 1086/1163/B/Z3/DNY/2022. Doctors Colony,
...Petitioners
AND

1. The State Of Andhra Pradesh, Municipal Administration and Urban

the Enquiry Committee, Vijayawada, Krishna District. Appointed in terms
of GMMs.No.373 Municipal Administration and Urban Development(H)
Department,

4. The Tanuku Municipality, Tanuku, West Godavari District, Rep.by its
Commissioner.

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by its
Commissioner.

...Respondents

19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on Dt. 14.10.2024
and set aside the same and consequently direct the respondent to consider
the TDR certificate purchased by the petitioners for building permission
without reference to memo issued by the respondent issued in Memo No.
1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding issued by
the Director of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.14.10.2024.
lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to suspend the proceedings of the 1®* respondent Memo No.
1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding issued
by the Director of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt. 14.10.2024,
pending disposal of the writ petition.

lA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 5**^ respondent to consider the building applications submitted by
the petitioners on the basis of the TDR certificates purchased by the
petitioners without reference to the proceedings issued by the 1®* respondent
No. 1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.
14.10.2024, pending disposal of the writ petition.

Counsel for the Petitioners: M/s. O. M. R. LAW FIRM

Counsel for the Respondent No.1 : GP FOR MUNICIPAL ADMN & URBAN
DEVELOPMENT
50

Counsel for the Respondent Nos.2 to 4 : Mrs. V. SIREESHA RANI
SC FOR MUNICIPALITY
Counsel for the Respondent No.5 : SRI S.V.S.S.SIVARAM, SC FOR VMC
APHC010099112025

WRIT PETITION NO: 5420 OF 2025

Between:

1. AVK Builders, Managing Partner Alapati Saritha W/o. Late
A.Shivanand, aged about 43 years, Occ: Business, Residing at mig-1-
299 near visakha eye hospital, baba nagar roadno.3, P.M.Palem
Visakhapatnam- 530041, bearing BA No. 1086/0861/B/Z2/PEM 12022.

2. Sree Balaji Infra Avenues, Rep by Tadikonda Balaji, S/o TVS

Ramachandra Rao (late). Age 52 years. Occupation as Business, Residing
at 50-83- 12 Madhuranagar, Sitampeta junction bearing 530016, BA
Visakhapatnam No. 1086/3108/B/Z2/MAR/2021.

3.Verupanda Anitha, W/o. Verupanda Sudhakar, Age 56 years. Occupation
as Business, Residing at 45-2-60/23/1, Ramachandra Nagar,
Akkayyapalem Visakhapatnam 530016 bearing BA
No. 1086/7034/B/Z3/M12/2021.

4. Gunda Srinivas, S/o. Late G.V.A.R. Bhaskar, Age 52 Years, Occupation as
Private Job, Residing at do G.V.Bharati, Flat No 509, 5th Floor, Vaisakhi
Pearl, Midilapuri Vuda Colony, Besides State Bank of India,
Visakhapatnam No.1086/3097/B/Z1/PEM/2021. 530041, bearing BA
5.Kalidindi Rukmini, W/o. Viswanadha Raju, Age 63 years. Occupation as
House wife. Residing at D.No. 10-289, Visalakshi nagar, Visakhapatnam-
530043, bearing BA No. 1086/0996/B/Z2A/AR/2022.
6.D. Chandrashekhar, S/o. Late D. Raghunadh, Age 49years, Occupation as
Private Employee, Residing at D.no40-2-416, Santhinagar, Kailasapuram,
Visakhapatnam- 530024, No.1086/0950/B/Z8/CDA/2022. bearing BA
51

7.SVRK Nirmaan, Rep by K. Venkateswara Rao S/o. Appalanaidu Raju
(Late), Age 50 years. Residing at F.NoE4,Nightingale Nestle Gazetted
Officers Colony, Near Dr.V S Krishna College, Isukathota, Visakhapatnam
530022 bearing B.A.No1086/6899/B/Z6/KEM/2021.
8.Rani Builders, Managing Partner K. Kameswara Rao, S/o. Rama Rao, Age
57 years. Occupation as Business, Residing at D.No. 31-28-17, Beside
Sairam parlour road Kurmannapalem, bearing BA No.
1086/1133/B/Z6/KEM/2022. Visakhapatnam-530046,
9.Kotti Ramakrishna, S/o. K. Surya Ramayya, Age 56 years. Occupation as
Builder, Residing at D.no 45-48-7/2, Abidnagar, Akkayyapalem,
Visakhapatnam 530016 1086/0870/B/Z2/YDA/2022. bearing BA No.
lO.Katady Srinivasa Raju, S/o. (Late) Katady Veera Raju, Age 58 years.
Occupation as Railway contractor. Residing at C/o Guru Krupa
Constructions, Srinivasa Raju, 8-22/1A Sudha Sri Nivas, PM Palem,
Near Srujana School, Madhurawada, Visakhapatnam (Rural),
Visakhapatnam Andhra Pradesh 530041, bearing BA
No. 1086/1139/B/Z2/MRT/2022.

11.M/s. Sri Sai Venkata Durga Constructions, Managing partner Bogavilli
Rama
Chandra Rao, S/o Late B Chinna Rao, Age 48 years.
OccupatiorL as^ Business, -Residing at Dno.1-150, Pilakavanipalem
Madhurwada, Visakhapatnam 5300416, bearing BA

No. 1086/1164/B/Z2/KDI/2022.

12.Dittakavi Surya Prakasa Rao, S/o. D. Appala Satyanarayana, Age 67
years, Padala Swath I W/o. P. Nageshwararao, Age 45 years
Occupation as Business Residing at 27-259/2 Panchayathi colony
appannapalam, Vepagunta, Pendurthi, Visakhapatnam-530047,
bearing BA No. 1086 1078/B/Z8/EGE/2022.
13.M/s. Veda Develops, rep by Managing Partner Rajana Appalanaidu
S/o. Satyanarayana, Age 63 years. Occupation as Builder, Residing at
58-20-27/1, APSEB old happy homes, Gopalapatnam,
Visakhapatnam-530027, bearing BA No. 1086/1363/B/Z2/PEM/2022.
52

14.P. Venkata Madhu Sudhana Rao, S/o. Krishnarjuna Rao, Age 56 years,
Occupation as Business, Residing at 54-12- 13, 1®' Floor, Vidyanagar,
near Krishna college chinna gate, H B Colony, bearingVisakhapatn am-
530022, No. 1086/1205/B/Z3/REM/2022.

15.Potnuru Ramesh Chakravarthi, S/o. Vasudevarao, Age 53 years.
Occupation as Business, Residing at 4-65, visakha B colony
Srikakulam-532001, bearing BA

NOS.TEMP/1085/0080/B/ALI/SRI/2022

TEMP/1085/0069/B/ALI/SRI/2021 and TEMP /1085/0079/B/ALI /SRI

12022.

16.M/s. Sree Sambhav Associates, Residing at Flat No.301, G.K.Towers,
Pedawaltair,530017, Visakhapatnam- No.1167/0007/B/ANA/PED/2022.
...Petitioners
AND

1. The State of Andhra Pradesh, Municipal Administration and Urban

GMMs.No.373 Municipal Administration and Urban Development(FI)
Department, Rep by its Commissioner.
4. The Tanuku Municipality, Tanuku, West Godavari District, Rep.by its
Commissioner.

5. Greater Visakhapatnam Municipal Corporation, Visakhapatnam, Rep.by
its Commissioner.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
53

pleased to issue a writ of mandamus or any other appropriate writ or direction
St
declaring the action of the 1 respondent in issuing Memo
No. 1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding issued
by the Director of town and country planning in Endt. Roc. No. MAU03-

19022(32)/9/2022-RJDR- RG- DOTCP Dt. 10.2024 signed on Dt. 14.10.2024
and set aside the same and consequently direct the 5*^ respondent to consider
the TDR certificate purchased by the petitioner without reference to memo
St
issued by the 1 respondent issued in Memo No. 1768902/H 1/2024
Dt.20.08.2024 and the consequential proceeding issued by the Director of
town and country planning in Endt. Roc. No.MAU03-19022(32)/92022 -RJDR-
RG-DOTCP Dt. 10.2024 signed on Dt.14.10.2024.

lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be
pleased to suspend the respondent in issuing Memo No. 1768902/H 1/2024
Dt.20.08.2024 and the consequential proceeding issued by the Director of
town and country planning in Endt. Roc. No. MAU03-19022(32)/9/20 22-RJ
DR- RG- DOTCP Dt. 10.2024 signed on Dt.14.10.2024, pending disposal of
the writ petition.

Counsel for the Petitioners; M/s. O. M. R. LAW FIRM

The Court made the following Common order:
APHC010485902024

IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)

WEDNESDAY,THE TWENTY FOURTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 25101/2024
Between:
1.SRI GAYATHRI CONSTRUCTIONS, REPRESENTED BY ITS
PROPRIETOR, SMT. SRI LAKSHMI BATTULA, AGED ABOUT
49 YEARS, OCCUPATION- BUSINESS, R/0. FLAT NO. 301,
MELODY HOMES, 1/1 LANE, VIDYA NAGAR, GUNTUR CITY
AND DISTRICT.
2. M/S. ADITHYA INFRA,, REPRESENTED BY ITS
PARTNER/AUTHORIZED SIGNATORY, SRI SIDDINENI
VENKATA SIVA RAMA PRASAD, S/0 VEMAIAH, AGED ABOUT
47 YEARS, OCC- BUSINESS, R/0. FLAT NO. 401, AKULA
RESIDENCY, 3RD LANE, DEVAPURAM, GUNTUR CITY,
GUNTUR, ANDHRA PRADESH
3.SHAIK KHAJA, S/0. LATE ABDUL RAHIM AGED ABOUT 42
YEARS, OCCUPATION- BUSINESS, R/0. D. NO. 9-4-34,
RAILPET, NEAR HANUMANTHA RAO HOSPITAL, RAILPET,
GUNTUR CITY AND GUNTUR DISTRICT.
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT DEPT. OFFICE AT - SECRETARIAT,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
DTCP, STATE OF ANDHRA PRADESH, OFFICE AT - MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR -
522508. REP. BY ITS DIRECTOR.
3.THE COMMISSIONER, GUNTUR MUNICIPAL CORPORATION,
OPPOSITE GANDHI PARK, GUNTUR 522003
4.THE MUNICIPAL COMMISSIONER, TANUKU MUNICIPALITY,
TANUKU, WEST GODAVARI DISTRICT.
5.THE DIRECTOR, DEVELOPMENT PERMISSION
MANAGEMENT SYSTEM (DPMS). OFFICE AT MGM
CAPITAL,GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR -
II2II

WP No.25101 of 2024 and batch
522508.

Petition under Article 226 of the Constitution of India praying that
m the circumstances stated in the affidavit filed therewith, the High
Court may be pleased toFor the reasons stated herein above it is most
humbly prayed that this Honble Court may be pleased to issue a Writ
Order Direction, more particularly, one in the nature of Writ of
^ Respondents, more
par^culariy the action of the 2nd Respondent in cancelling the part of
TDRs bonos owned and purchased by the Writ Petitioner vide TDR
Bond Certificate Nos (i) 1081/00033/TDR/KP/2022 Dt 02/02/2022
ii)1081/00034/TDR/KP/2022, u^/U2/2U22,
Dt.08/02/2022,and(iii)1081/00039/TDR/KP/2022,Dt.25/02/2022 and all
consequential actions that have been taken or contemplated to be
taken to be high handed, arbitrary, unilateral, illegal, unfair and unjust
and also violative of the Principles of Natural Justice and also violative
^ Constitution of India, and also violative
of Writ Petitioners right to do business and also to declare the
impugned action to be violative of the right to life of the Writ Petitioner
and also to be violating the Petitioners Constitutional Right to Propertv
under Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel. b
Consequentially, direct the Respondents to restore the visibility of the
3rd Writ Petitioner as the owner and purchaser of the TDR Bond
Certificate 1081/00033/TDR/KP/2022, Dt 02/02/2022
1081/00034/TDR/KP/2022. Dt.08/02/2022 Nos and
1081/00039/TDR/KP/2022, Dt. 25/02/2022, in the interest of justice, c
To declare the action of the Respondents, more particularly the 2
Respondent in cancelling, the 1st Writ Petitioners Building Permission
Plans, vide File No.1021/0299/B/GNTC/ GOR/2022, Dt 12/03/2022
along with the Utilization of TDR Bond Certificate No
1081/00039/TDR/KP/2022, Dt.25/02/2022 and the 2nd Writ Petitioners
Building Permission Plans, vide File No.1021/1140/B/GNTC/PAT/202 1
.Dt. 10/03/2022 along with the Utilization of TDR Bond Certificate No
1081/00034/TDR/KP/2022. Dt.08/02/2022, to be high handed,'
arbitrary, unilateral, illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 and
21 of the Constitution of India, and also violative of Writ Petitioners
right to do business and also to declare the impugned action to be
violative of the right to life of the Writ Petitioner, and also to be violating
the Petitioners Constitutional Right to Property under Article 300-A of
the Constitution of India, and also, to be in gross violation of the
Principles of Public Promissory Estoppel, d To declare that the actions
of 2nd Respondent in cancelling, the 1st Writ Petitioners Building
//3//

WP.No.25101 of 2024 and batch

Permission Plans, vide File No. 1021/0299/B/GNTC/ GOR/2022,
Dt. 12/03/2022 along with the Utilization of TDR Bond Certificate No.
1081/00039/TDR/KP/2022, Dt.25/02/2022 and the 2nd Writ Petitioners
Building Permission Plans, vide File No.
1021/1140/B/GNTC/PAT/2021, Dt. 10/03/2022 along with the
Utilization of TDR Bond Certificate No. 1081/00034/TDR/KP/2022, Dt.
08/02/2022 after accepting the TDRs for grant of building permission
for additional construction space, and making the Petitioners to alter
their position, to be in gross violation of the Principles of Public
Promissory Estoppel, e Consequentially, to direct the Respondents to
restore the Writ Petitioners Building Permission Plans, vide File
No. 1021/0299/B/GNTC/ GOR/2022, Dt.2/03/2022 along with the
Utilization of TDR Bond Certificate
No.1081/00039/TDR/KP/2022,
Dt.25/02/2022 and the 2nd Writ Petitioners Building Permission Plans,
vide File No.1021/1140/B/GNTC/PAT/2021 ,Dt. 10/03/2022 along with
the Utilization of TDR Bond Certificate No.1081/00034/TDR/KP/202 2,
Dt.08/02/2022, in the interest of justice, f And to pass such other
order(s) or issue appropriate writs as this Fionble Court may deem fit
and proper in the circumstance of the case, by moulding the reliefs
under Article 226 of the Constitution of India. Prayer is amended as per
the Court's Order dt.03.07.2025 in I.A.No. 04 of 2024.
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to Direct the Respondents to suspend the
operation of the Memo No. 1768902/H1/2024 Dt. 20.08.2024 and
consequentially suspend the direction in the said Memo No. 1768902/H
1/2024 Dt. 20.08.2024 that the 1st and 2nd Writ Petitioners replace the
the Utilization of TDR Bond Certificate No. 1081/00039/TDR/KP/20 22,
Dt.25/02/2022 in the Building Permission File No. 1021/0299/B/GN TC/
GOR/2022, Dt. 12/03/2022, and the utilization of TDR Bond Certificate
No. 1081/00034/TDR/KP/2022, Dt.08/02/2022 in Building Permission
File No. 1021/1140/B/GNTC/PAT/2021, Dt. 10/03/2022, in the interest
of justice And to pass
lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to Direct the Respondents to restore the
Writ Petitioners Building Permission Plans, vide Building Permission
Plans, vide File No. 1021/0299/B/GNTC/ GOR/2022, Dt. 12/03/2022
along with the Utilization of TDR Bond Certificate No.
1081/00039/TDR/KP/2022. Dt.25/02/2022 and File No.
1021/1140/B/G NTC/PAT/2021, Dt. 10/03/2022 along with the
HAH

WP.No 25101 of 2024 and batch

Utilization of TDR Bond Certificate No, 1081/00034/TDR/KP/2022,
Dt. 08/02/2022, in the interest of justice And to pass
lA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to Direct the Respondents to restore the
visibility of the 3rd Writ Petitioner as the owner of TDR Bond Certificate
Nos. (1) 1081/00033/TDR/KP/2022, Dt.02/02/2022 (ii)
1081/00034/TDR/KP/2022, Dt.08/02/2022, and (3)
1081/00039/TDR/KP/2022. Dt.25/02/2022, issued by the 4th
Respondent, in the interest of justice and to pass
lA NO: 4 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to amend the prayers sought in the present writ petition by
amending the main prayer as follows (the amendment is shown in bold,
underline); "MAIN PRAYER; For the reasons stated herein above it is
most humbly prayed that this Hon'ble Court may be pleased to issue a
Writ, Order Direction, more particularly, one in the nature of Writ of
Mandamus; or a) To declare the action of the Respondents, more
particularly the action of the 2"*^ Respondent in cancelling the part of
TDRs bonds owned and purchased by the Writ Petitioner vide TDR
Bond Certificate Nos. (i) 1081/00033/TDR/KP/2022, Dt.02/02/2022, (ii)
1081/00034/TDR/KP/2022, Dt.08/02/2022 1081/00039/TDR/KP/2022,
Dt.25/02/2022, and all consequential actions that have been and (iii)
taken or contemplated to be taken to be high handed, arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 & 21 of the
Constitution of India, and also violative of Writ Petitioner's right to do
business and also to declare the impugned action to be violative of the
right to life of the Writ Petitioner, and also to be violating the
Petitioner's Constitutional Right to Property under Article 300-A of the
Constitution of India, and also, to be in gross violation of the Principles
of Public Promissory Estoppel, b) Consequentially, direct the
Respondents to restore the visibility of the 3""' Writ Petitioner as the
owner and purchaser of the TDR Bond Certificate (i)
1081/00033/TDR/KP/2022, Dt.02/02/2022, (ii)
1081/00034/TDR/KP/2022, Dt.08/02/2022, Nos. and (iii)
1081/00039/TDR/KP/2022, Dt.25/02/2022, in the interest of justice, c)
To declare the action of the Respondents, more particularly the 2 MIA

Respondent in cancelling, the 1st Petitioner's Building Permission
Plans, vide File No. 1021/0299/B/GNTC/ GOR/2022, Dt. 12/03/2022
along with the Utilization of TDR Bond Certificate No.
1081/00039/TDR/KP/2022, Dt.25/02/2022; and the 2 MIA
Writ Petitioner's
//5//

WP.No.25101 of 2024 and batch
m
Building Permission Plans, 1021/1140/B/GNTC/PAT/2021 vide File No.
Dt. 10/03/2022 along with the Utilization of TDR Bond Certificate No.
1081/00034/TDR/KP/2022, Dt.08/02/2022, to be high handed,
arbitrary, unilateral, illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 & 21 of
the Constitution of India, and also violative of Writ Petitioner's right to
do business and also to declare the impugned action to be violative of
the right to life of the Writ Petitioner, and also to be violating the
Petitioner's Constitutional Right to Property under Article 300-A of the
Constitution of India, and also, to be in gross violation of the Principles
of Public Promissory Estoppel, d) To declare that the actions of 2
Respondent in cancelling, the 1®' Writ Petitioner's Building Permission
Plans, vide File 1021/0299/B/GNTC/ GOR/2022, Dt. 12/03/2022 along
with the Utilization of TDR Bond Certificate No.
1081/00039/TDR/KP/2022, Dt.25/02/2022: and the 2'"* Writ Petitioner's
Building Permission Plans, 1021/1140/B/GNTC/P AT/2021,
Dt. 10/03/2022 along with the Utilization of TDR Bond Certificate No.
1081/00034/TDR/KP/2022, Dt.08/02/2022 after accepting the TDRs' for
grant of building No. vide File No. permission for additional construction
space, and making the Petitioners to alter their position, to be in gross
violation of the Principles of Public Promissory Estoppel, e)
Consequentially, to direct the Respondents to restore the Writ
Petitioners' Building Permission Plans, vide File No.
1021/0299/B/GNTC/ GOR/2022, Dt. 12/03/2022 along with the
Utilization of TDR Bond Certificate " 1081/00039/TDR/KP/2022,
Dt.25/02/2022; and the 2"'^ Writ Petitioner's Building Permission Plans
1021/1140/B/GNTC/PAT/2021, Dt. 10/03/2022 along with the
Utilization of TDR Bond Certificate No. 1081/00034/TDR/KP/2022,
Dt.08/02/2022, in the interest of justice, f) And to pass
lA NO: 5 OF 2024

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased pleased to suspend the TDR BondCertificate Nos. (1)
Dt.02/02/2022, (ii) 1081/00033/TDR/KP/2022,
1081/00034/TDR/KP/2022, Dt.08/02/2022, and (3)
1081/00039/TDR/KP/2022, Dt.25/02/2022. as revised by the 4
Respondent claiming to be acting under Memo No. 1768902/FI1/2024
Dt. 20.08.2024, in the interest of justice and to pass
Counsel for the Petitioner(S):
1.UNNAM SRAVAN KUMAR
Counsel for the Respondent(S):
I.Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
2.GP MUNCIPAL ADMN AND URBAN DEVAP
//6//

WP.No.25101 of 2024 and batch

WRIT PETITION No.30841 OF 2024
Between:

1.MADISETTI RAMA, W/O. MADISETTI KALIDAS AGED ABOUT
41 YEARS, OCCUPATION BUSINESS, R/0 4-3-11, NAYDUDU
PETA 1 LINE, AMARAVATI ROAD CHANDRAMOULI NAGAR
GUNTUR, GUNTUR DISTRICT.
2.MADISETTI KALIDAS, ,S/0. M.DALAIAH AGED ABOUT 42
YEARS, OCCUPATION BUSINESS, R/0 4-3-11, NAYDUDU
PETA 1 LINE, AMARAVATI ROAD CHANDRAMOULI NAGAR
GUNTUR, GUNTUR DISTRICT.
3.MADISETTY VENKATA LAKSHMI, W/O KRISHNAMURTHY
AGED ABOUT 75 YEARS, OCCUPATION BUSINESS, R/O
DOOR NO 11-09, GORANTIA, GUNTUR, GUNTUR DISTRICT
ANDHRA PRADESH.
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT DEPT. OFFICE AT - SECRETARIAT
VELAGAPUDI, AMARAVATI. GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
DTCP, STATE OF ANDHRA PRADESH, OFFICE AT - MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR-
522508. REP, BY ITS DIRECTOR.
3.GUNTUR MUNICIPAL CORPORATION, REPRESENTED BY
ITS COMMISSIONER, OPPOSITE GANDHI PARK, GUNTUR
522003
4.TANUKU MUNICIPALITY, REPRESENTED BY ITS MUNICIPAL
COMMISSIONER, TANUKU, WEST GODAVARI DISTRICT.
5. DEVELOPMENT PERMISSION MANAGEMENT SYSTEM
DPMS, DEVELOPMENT PERMISSION MANAGEMENT
SYSTEM (DPMS) REPRESENTED BY ITS DIRECTOR, OFFICE
AT - MGM CAPITAL.GROUND FLOOR BESIDE LITTLE
VILLAGE RESTAURANT CHINAKAKANI. MANGALAGIRI
GUNTUR-522508.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a Writ, Order or Direction,
more particularly, one in the nature of Writ of Mandamus a) To declare
the action of the Respondents, more particularly the action of the 2nd
Respondent in cancelling the part of TDRs bonds owned and
mu

WP.No.25101 of 2024 and batch

purchased by the Writ Petitioners vide TDR Bond Certificate Nos.
1081/00031/TDRA/A/2022, Dt. 04/01/2022, 1081/00024/TDR/VA/2021,
Dt. 27/08/2021 and all consequential actions that have been taken or
contemplated to be taken to be high handed, arbitrary, unilateral,
illegal, unfair and unjust and also violative"of the Principles of Natural
Justice and also violative of Articles 14, 19 and 21 of the Constitution
of India, and also violative of Writ Petitioners right to do business and
also to declare the impugned action to be violative of the right to life of
the Writ Petitioner, and also to be violating the Petitioners
Constitutional Right to Property under Article 300-A of the Constitution
of India, and also, to be in gross violation of the Principles of Public
Promissory Estoppel, b) Consequentially, direct the Respondents to
restore the visibility of the Writ Petitioners as the owners and
purchasers of the TDR Bond Certificate Nos.
1081/00031/TDR/VA/2022, Dt. 04/01/2022,1081/00024 /TDRA/A/2021,
Dt. 27/08/2021 in the interest of justice, c) To declare the action of the
Respondents, more particularly the 2nd Respondent in cancelling, the
1st and 2nd Writ Petitioners Building Permission Plan, vide File Nos.
1021/0128/B/GNTC/GOR/2022 Dt 03703/2022 along with the Utilization
of TDR Bond Certificate No. 1081/00031/TDRA/A/2022, Dt.
04/01/2022, after accepting the same for grant of building permission
for additional construction space, and making the Petitioners to alter
their position, to be high handed, arbitrary, 'unilateral, illegal, unfair and
unjust and also violative of the Principles of Natural Justice and also
violative of Articles 14, 19 and 21 of the Constitution of India, and also
violative of Writ Petitioners right to do business and also to declare the
impugned action to be violative of the right to life of the Writ Petitioners,
and also to be violating the Petitioners Constitutional Right to Property
under Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, d) To declare
the action of the Respondents, more particularly the 2nd Respondent in
cancelling, the 3rd Writ Petitioners Building Permission Plan, vide File
No. 1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021, along with the
Utilization of TDR Bond Certificate No. 1081/00024/ TDRA/A/2021, Dt.
27/08/2021, after accepting the same for grant of building permission
for additional construction space, and making the Petitioner to alter
their position, to be high handed, arbitrary, unilateral, illegal, unfair and
unjust and also violative of the Principles of Natural Justice and also
violative of Articles 14, 19 and 21 of the Constitution of India, and also
violative of Writ Petitioners right to do busiriess and also to declare the
impugned action to be violative of the right to life of the Writ Petitioner,
and also to be violating the Petitioners Constitutional Right to Property
under Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, e)
//8//

WP. No.25101 of 2024 and batch

Consequentially, to direct the Respondents to restore the (i) 1st and
2nd Writ Petitioners Building Permission Plan, vide File No.
1021/0128/B/GNTC/GOR/2022 Dt 03/03/2022 along with the Utilization
ofTDR Bond Certificate No. 1081/00031/TDRA/A/2021, Dt. 03/03/2022,
(ii) Writ Petitioner Building Permission Plan vide File No.
1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021, along with the
Utilization ofTDR Bond Certificate No. 1081/00024/TDRA/A/2021, Dt.
27/08/2021, in the interest of justice, f) And to pass
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased may be to Direct the Respondents to suspend the operation
of the Memo No. 1768902/H1/2024 Dt. 20.08.2024 and consequentially
suspend the direction in the said Memo No. 1768902/Fl 1/2024 Dt.
20.08.2024 that; (i) the 1st & 2nd Writ Petitioners replace the utilization
of TDR Bond Certificate No. 1081/00031/TDRA/A/2021, Dt.
04/01/2022, in the Building Permission Plan vide File Nos.
1021/0128/B/GNTC/GOR/2022 Dt. 03/03/2022; (ii) the 3'"'^, Writ
Petitioner replace the utilization of TDR Bond Certificate No.
1081/00024/TDRA/A/2021, Dt. 27/08/2021 in the Building Permission
Plan, vide File No. 1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021
pending disposal of the main writ petition and to pass
lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased may be to Direct the Respondents to restore the (i) the 1st
& 2nd Writ Petitioners' Building Permission Plan, vide File Nos.
1021/0128/B/GNTC/GOR/2022 Dt. 03/03/2022 along with the
Utilization ofTDR Bond Certificate No. 1081/00031/TDR/VA/2021, Dt.
04/01/2022,: (ii) the 3rd Writ Petitioner Building Permission Plan, vide
File No. 1021/0382/B/GNTC/GOR/2021 Dt. 19/11/2021, along with the
Utilization of TDR Bond Certificate No. 1081/00024/TDR/VA/2021, Dt.
27/08/2021 pending disposal of the main writ petition and to pass
lA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased may be to Suspend the TDR Bond Certificate Nos.
1081/00031/TDRA/A/2022, Dt. 04/01/2022, 1081/00024/TDRA/A/2021,
Dt. 27/08/2021 as revised by the 4th Respondent claiming to be acting
under Memo No. 1768902/F11/2024 Dt. 20.08.2024, pending disposal
of the main writ petition and to pass
Counsel for the Petitioner(S):
1.UNNAM SRAVAN KUMAR
Counsel for the Respondent(S):
//9//

WP No.25101 of 2024 and batch

1.GP MUNCIPAL ADMN AND URBAN DEV AP
The Court made the following:
WRIT PETITION No.23029 OF 2024
Between:
1.KOLLIPARA SRIDEVI, W/0. K.D.V. PRASAD, AGED ABOUT 51
YEARS, R/0. 19-15-47, BOSE ROAD,
MUTT1SETTIPALEM,TENALI-522501.
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REP BY SPL CHIEF
SECRETA.RY TO GOVERNMENT MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT DEPT
SECRETARIAT BUILDING VELAGAPUDI AMARAVATI
ANDHRA PRADESH
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
GOVT OF A P, REP BY ITS DIRECTOR MGM CAPITAL
GROUND FLOOR BESIDE LITTLE VILLAGE RESTAURANT
CHINAKAKANI MANGALAGIRI GUNTUR 522508
3.THE TANUKU MUNICIPALITY, REP BY ITS
COMMISSIONER.,NARENDHRANATH ST, OLD TOWN
TIMMARAJUPURAM.TANUKU, ANDHRA PRADESH
4.VIJAYAWADA MUNICIPAL CORPORATION, REP. BY ITS
COMMISSIONER JAWAHARLAL NEHRU BUILDING, CANAL
ROAD, ONE TOWN, VIJAYAWADA - 520001.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased tomay be pleased to issue appropriate writ,
order or direction more particularly one in the nature of rit of Mandamus
declaring the impugned MEMO No 1768902/HI/2024 dated 20-08-2024
as arbitrary, illegal, without jurisdiction, and in violation of the well
settled principles of Natural Justice under construction of India art 14
,300A by suspending the operation of the impugned memo dated 20-
08-2024 and consequently grant the permission for extension of
building located at Flat No. 17, Brahmam Road, New R.T.C Colony,
Vijayawada to pass such
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to direct the respondent no. 4 to consider
the application for granting the permission for the extension of building
located at Flat No. 17, Brahmam Road, New R.T.C Colony, Vijayawada
by suspending the operation of the impugned Memo No.
//10//

WP.No.25101 of 2024 and batch

1768902/H1/2024 dated 20-08-2024 pending the above Writ petition
and to pass such
Counsel for the Petitioner:
1.NAMBURI SURYA VENKATA MAHARSHI
Counsel for the Respondent(S):
1. GP FOR MUNCIPAL ADMN URBAN DEV
2.Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
3.S.V.S.S.SIVARAM SC For VMC
WRIT PETITION No.25481 OF 2024
Between:
1.YADLAPALLI SUSHMITHA, W/O SRI. DR. GOTTIPATI
NAGARJUNA AGED ABOUT 39 YEARS, OCCUPATION
DOCTOR, DOOR NO. 16-9-476, VIJAYAPURI 0 LINE, BESIDE
RED ROSE APARTMENT, J.K.C. COLLEGE ROAD, GUNTUR -
522006
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT DEPT. OFFICE AT - SECRETARIAT
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
DTCP, STATE OF ANDHRA PRADESH, OFFICE AT - MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR-
522508. REP. BY ITS DIRECTOR.
3.GUNTUR MUNICIPAL CORPORATION, REP BY ITS
COMMISSIONER, OPPOSITE GANDHI PARK, GUNTUR
522003
4.TANUKU MUNICIPALITY, REP BY ITS MUNICIPAL
COMMISSIONER, TANUKU, WEST GODAVARI DISTRICT.
5.THE DIRECTOR, DEVELOPMENT PERMISSION
MANAGEMENT SYSTEM (DPMS). OFFICE AT MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI GUNTUR-
522508.

WP. No.25101 of 2024 and batch

Utilization of TDR Bond Certificate Nos. (i) TDR No.
1081/00015/TDR/PA/2021, Dt. 06/05/2021 • (ii) TDR No.
1081/00018/TDR/PA/2021, Dt. 06/05/2021 .and all consequential
actions that have been taken or contemplated to be taken to be high
handed, arbitrary, unilateral, illegal, unfair and unjust and also violative
of the Principles of Natural Justice and also violative of Articles 14, 19
and 21 of the Constitution of India, and also violative of Writ Petitioners
right to do business and also to declare the impugned action to be
violative of the right to life of the Writ Petitioner, and also to be violating
the Petitioners Constitutional Right to Property under article 300-A of
the Constitution of India, and also to be in Gross violation of the
Principles of Public Promissory Estoppel, b) To declare that the actions
of 2nd Respondent in cancelling, the Writ Petitioners Building
Permission Plans, vide File No. 1021/0529/B/GNTC/ GUJ/2021,
Dt.07/02/2022 along with the Utilization of TDR Bond Certificate Nos.
(i) TDR No. 1081/00015/TDR/PA/2021, Dt. 06/05/2021 (ii) TDR No.
1081/00018/TDR/PA/2021, Dt. 06/05/2021, after accepting the TDRs
for grant of building permission for additional construction space, and
making the Petitioners to alter their position, to be in gross violation of
the Principles of Public Promissory Estoppel, c) Consequentially , to
direct the Respondents to restore the Writ Petitioners Building
Permission Plans, vide File No. 1021/0529/B/GNTC/ GUJ/2021,
Dt.07/02/2022 along with the Utilization of TDR Bond Certificate Nos.
(i) TDR No. 1081/00015/TDR/PA/2021, Dt. 06/05/2021 (ii) TDR No.
1081/00018/TDR/PA/2021, Dt. 06/05/2021, in the interest of justice, d)
Consequentially, to direct the Respondents to issue the Occupancy
Certificate/Completion Certificate to the Writ Petitioner as per the law
contemplated under Rule 3(33) of the A.P. Building Rules for the
Building Permission Plans, vide File No. 1021/0529/B/GNTC/
GUJ/2021, Dt.07/02/2022 in the interest of justice, e) And to pass
Prayer is amended as per the Court's Order dt.03.07.2025 in I.A.No. 04
of 2024.
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased pleased Direct the Respondents to suspend the operation
of the Memo No. 1768902/H1/2024 Dt. 20.08.2024 and consequentially
suspend the direction in the said Memo No. 1768902/F11/2024 Dt.
20.08.2024 that the Writ Petitioner replace the Utilization of TDR Bond
Certificate Nos. (i) TDR No. 1081/00015/TDR/PA/2021, Dt.
20/03/2021 :(ii) TDR No 1081/00018/TDFWA/2021, Dt. 06/05/2021, in
the Building Permission File No. 1021/0529/B/GNTC/GUJ/2022.
Dt.07/02/2022, in the interest of justice. Pending disposal of the main
Writ Petition, and to pass
//1211

WP.No.25101 of 2024 and batch

lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to "Direct the Respondents to restore the Writ
Petitioner's Building Permission Plans, vide Building Permission Plans
vide File No. 1021/0529/B/GNTC/ GUJ/2021, Dt.07/02/2022 along with
the Utilization of TDR Bond Certificate Nos (i) TDR No.
1081 /OO015/TDR/PA/2021, Dt. 20/03/2021; (ii) TDR
1081/00018/TDRA/A/2021, Dt. 06/05/2021, in the interest of justice
Pending disposal of the present Writ Petition, And to pass
lA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
f" * ;
be pleased pleased to Direct the Respondents to process and decide
the Writ Petitioner's application for issuance of the Occupancy
Certificate/ Completion Certificate to the writ petitioner as per law
contemplated under Rule 3(33) of the A.P. Building Rules for the
Building permission plans vide building permission plans vide Building
Permission file NO. 1021/0529/B/GNTC/GUJ/2021, Dt.07/02/2022 in
the interest of justice Pending disposal of the present Writ Petition, and
to pass
lA NO: 4 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to amend the prayers sought in the present writ
petition by amending the main prayer as follows (the amendment is
shown in bold, underline): "MAIN PRAYER; For the reasons stated
herein above it is most humbly prayed that this Hon'ble Court may be
pleased to issue a Writ, Order or Direction, more particularly, one in the
nature of Writ of Mandamus; a) To declare the action of the
Respondents, more particularly the 2"" Respondent in cancelling, the
Writ Petitioner's Building Permission Plans, vide File No
1021/0529/B/GNTC/GUJ/2021, Dt.07/02/2022 along with the Utilization
of TDR Bond Certificate Nos. (i) TDR No. 1081/00015/TDR/PA/2021
Dt. 06/05/2021; (ii) TDR 1081/00018/TDR/PA/2021, Dt. 06/05/202T
consequential actions that have been taken or contemplated to be
taken to be high handed, arbitrary, unilateral, illegal, unfair and unjust
and also violative of the Principles of Natural Justice and also violative
of Articles 14,19 & 21 of .the Constitution of India, and also violative of
Writ Petitioner's right to do business and also to declare the impugned
action to be violative of the right to life of the Writ Petitioner, and also to
be violating the Petitioner's Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel.b) To declare
//13//

WP.No.25101 of 2024 and batch

that the actions of 2'^'^ Respondent in cancelling, the Writ Petitioner's
Building Permission 1021/0529/B/GNTC/ GUJ/2021, Dt.07/02/2022
along with the Utilization of TDR Bond Certificate Nos. (i) TDR No.
1081/00015/TDR/PA/2021, Dt. 06/05/2021; (ii) TDR No.
1081/00018/TDR/PA/2021, Dt. 06/05/2021 after accepting the TDRs'
for grant of building permission for additional construction space, and
making the Petitioners to alter their position, to be in gross violation of
the Principles of Public Promissory Estoppel. Plans, vide File No. c)
Consequentially, to direct the Respondents to restore the Writ
Petitioner's Building Permission Plans, vide File No.
1021/0529/B/GNTC/ GUJ/2021, Dt.07/02/2022 along with the
Utilization of'TDR Bond Certificate Nos. (i) TDR 1081/00015/TD
R/PA/2021 No. Dt. 06/05/2021; (ii) TDR 1081/00018/TDR/PA/2021, Dt.
06/05/2021, in the interest of No. justice, d) Consequentially, to direct
the Respondents to issue the Occupancy Certificate/Completion
Certificate to the Writ Petitioner as per the law contemplated under
Rule 3(33) of the A.P. Building Rules for the Building Permission Plans,
vide File No. 1021/0529/B/GNTC/ GUJ/2021, Dt.07/02/2022 in the
interest of justice, e) And to pass such other order(s) or issue
appropriate writs as this Hon'ble Court may deem fit and proper in the
circumstances of the case, by moulding the reliefs under Article 226 of
the Constitution of India." in the interest of justice, and to pass
lA NO: 5 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased pleased to suspend the TDR Bond Certificate No. TDR
NO.1081/00018/TDR/PA/2021, Dt. 06/05/2021,as revised by the 4th
Respondent claiming to be acting under Memo No. 1768902/H1/2024
Dt.20.08.2024, in the interest of justice and to pass
Counsel for the Petitioner:
1.UNNAM SRAVAN KUMAR
Counsel for the Respondent(S):
I.Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
2.GP MUNCIPAL ADMN AND URBAN DEV AP

WRIT PETITION No.29652 OF 2024
Between:
1.V VENKATESWARLU, S/0 SUBBA RAO AGED ABOUT 60,
OCC BUSINESS, NEAR DOOR NO. 2-14-96-1, 3RD LANE,
SYAMALA NAGAR, GUNTUR CITY AND GUNTUR DISTRICT,
...PETITIONER
AND
1.THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY, MUNICIPAL ADMINISTRATION AND URBAN
//14//

WP.No.25101 of 2024 and batch

DEVELOPMENT DEPT. OFFICE AT SECRETARIAT.
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
i
DTCP, STATE OF ANDHRA PRADESH OFFICE AT - MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKLANI, MANGALAGIRI, GUNTUR-
522508. REP. BY ITS DIRECTOR.
3.GUNTUR MUNICIPAL CORPORATION, REPRESENTED BY
^
ITS COMMISSIONER, OPPOSITE GANDHI PARK GUNTUR
522003

...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a Writ, Order or' Direction,
more particularly,, one in the nature of Writ of Mandamus. To declare
the action of the Respondents, more particularly the action of the 2nd
Respondent in cancelling the part of TDRs bonds owned and
purchased by the Writ Petitioner vide TDR Bond Certificate Nos
(i)1081/00018/TDRNA/2021,Dt06/05/2021,(ii)
1081/00024/TDRNA/2021 ,D27/08/2021 .(iii)
1081/00027/TDRNA/2021,Dt.13/09/202'l,(iv)
1081/00039/TDR/KP/2022. Dt.25/02/2022 2nd all
consequential
actions that have been taken or contemplated to be taken to be high
handed, arbitrary, unilateral, illegal, unfair and unjust and also violative
of the Principles of Natural Justice and also violative of Articles 14, 19
and 21 of the Constitution of India, and also violative of Writ Petitioners
right to do business and also to declare the impugned action to be
violative of the right to life of the Writ Petitioner, and also to be violating
the Petitioners Constitutional Right to Property under Article 300-A of
the
Constitution of India, and also, to be in gross violation of the
Principles of Public Promissory Estoppel. Consequentially, direct the
Respondents to restore the visibility of the Writ Petitioners as the
owners and purchasers of the TDR Bond Certificate Nos (i)
1081/00018/TDRN A/2021, Dt. 06/05/2021.01)
1081/00024/TDRA/A/2021,Dt.27/08/2021,(iii)
1081/00027/TDRNA/2021,Dt.13/09/2021,'(iv)
1081/00039/TDR/KP/2022, Dt. 25/02/2022, in the interest of justice
//15//

WP.No.25101 of 2024 and batch

To declare the action of the Respondents, more particularly the 2nd
Respondent in cancelling, the 1St and 2nd Writ Petitioners Building
Permission Plan, vide File Nos. 1021/1597/B/GNTC/GOR/2021 Dt.

13/01/2022 along with the Utilization of TDR Bond Certificate No.
1081/00027/TDRA/A/2021, Dt. 13/09/2021, after accepting the same
for grant of building permission for additional construction space, and
making the Petitioners to alter their position, to be high handed,
arbitrary, unilateral, illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 and 21
of the Constitution of India, and also violative of Writ Petitioners right to
do business and also to declare the impugned action to be violative of
the right to life of the Writ Petitioner, and also to be violating the
Petitioners Constitutional Right to Property under Article 300-A of the
Constitution of India, and also, to be in gross violation of the Principles
of Public Promissory Estoppel. To declare the action of the
Respondents, more particularly the 2' AND 5th Respondent in
cancelling, the 3rd 4th AND 0 Writ Petitioners' Building Permission
Plan, vide File No. 1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022,
along with the Utilization of TDR Bond Certificate No.
1081/00027/TDR/VA/2021, Dt. 13/09/2021, after accepting the same
for grant of building permission for additional construction space, and
making the Petitioners to alter their position, to be high handed,
arbitrary, unilateral, illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 AND
21 of the Constitution of India, and also violative of Writ Petitioner's
right to do business and also to declare the impugned action to be
violative of the right to life of the Writ Petitioner, and also to be violating
the Petitioner's Constitutional Right to Property under Article 300-A of
the Constitution of India, and also, to be in gross violation of the
Principles of Public Promissory Estoppel. To declare the action of the
Respondents, more particularly the 2nd Respondent in cancelling, the
6th Writ Petitioner's Building Permission Plan, vide File No.
1168/9426/B/MNGLRI/ATMVIL/2019 Dt. 01/11/2021 along with the
Utilization of TDR Bond Certificates Nos.
1081 /00018/TDRA/A/2021 ,Dt.06/05/2021 1081/00024/TDRNA/2021,
Dt.27/08/2021, after accepting the same for grant of building
permission for additional construction space, and making the
Petitioners to alter their position, to be high handed, arbitrary,
unilateral, illegal, unfair and unjust and also violative of the Principles of
Natural Justice and also violative of Articles 14, 19 AND 21 of the
Constitution of India, and also violative of Writ Petitioner's right to do
business and also to declare the impugned action to be violative of the
right to life of the Writ Petitioner, and also to be violating the Petitioner's
Constitutional Right to Property under Article 300-A of the Constitution
//16//

WP,No.25101 of 2024 and batch

of India, and also, to be in gross violation of the Principles of Public
Promissory Estoppel. And to pass
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased be to Direct the Respondents to suspend the
operation of the Memo_ No. 1768902/H1/2024 Dt. 20.08.2024 and
consequentially suspend the direction in the said Memo No.
1768902/HI/2024 Dt. 20.08.2024 that the Writ Petitioner replace the
the Utilization of TDR Bond Certificate Nos (i)
1081/00027/TDR/KP/2021, Dt. 13/09/2021 (ii)
1081/00039/TDR/KP/2022, Dt. 25/02/2022 in the Building'Permissio n

Plan, vide File No. 1021/0005/B/GNTC/SYA/2022 Dt. 03/01/2022, and
the utilization of TDR Bond Certificate Nos. (i)
1081/00027/TDR/KP/2021, Dt. 13/09/2021 (ii)
1081/00039/TDR/KP/2022, Dt. 25/02/2022, pending disposal of the
main writ petition and to pass
lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to Direct the Respondents to restore the Writ
Petitioner's Building Permission Plans, vide Building Permission Plan
vide File No. 1021/0005/B/GNTC/SYA/2022 Dt. 03/01/2022, and the
utilization of TDR- Bond Certificate Nos. (i) 1081/00027/TDR/KP/ 2021
Dt. 13/09/2021, (ii) 1081/p0039/TDR/KP/2022, Dt. 25/02/2022 pending
disposal of the main writ petition and to pass
lA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to Suspend the TDR Bond Certificate Nos. TDR
Bond Certificate Nos. (i) 1081/00027/TDR/KP/2021, Dt. 13/09/2021 (ii)
1081/00039/TDR/KP/2022, Dt. 25/02/2022, as revised by the '4th
Respondent claiming to be acting under Memo No. 1768902/H 1/2024
Dt. 20.08.2024 pending disposal of the main writ petition and to pass
lA NO: 4 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be to Direct the Respondents to restore the visibility of
the Writ Petitioner as the owner of TDR Bond Certificate Nos. (i) 1081
/00027/TD R/KP/2021, Dt. 13/09/2021 (ii) 1081/00039/TDR/KP/2022,
Dt. 25/02/2022, issued by the 4th Respondent,pending disposal of the
main writ petition and to pass
Counsel for the Petitioner:
1.UNNAM SRAVAN KUMAR
in 111

WP.No.25101 of 2024 and batch

Counsel for the Respondent(S):
1.GP FOR MUNCIPAL ADMN URBAN DEV
2.Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
3.A S C BOSE (SC FOR MUNICIPAL CORPORATIONS AP)
The Court made the following:

WRIT PETITION No.29657 OF 2024
Between:
1.UPPALA MAHESH, S/0 UPPALA MALAKONDAIAH AGED
ABOUT 42 YEARS OCCUPATION BUSINESS, R/0 FLAT NO
108,1ST FLOOR, SRIKARA RESIDENCY TEACHERS COLONY,
INNER RING ROAD, MALLIKARJ4JNAPURAM GORANTIA,
GUNTUR CITY, GUNTUR DISTRICT, ANDHRA PRADESH.
2.UPPALA SURESH BABU, S/0 UPPALA MALAKONDAIAH
AGED ABOUT 43 YEARS. OCCUPATION BUSINESS, R/0
DOOR NO 6-2-71, GORANTIA REVENUE WARD 57, BESIDE
HOTEL V.ROYAL,2/2 ARUNDELPET, GUNTUR CITY, GUNTUR
DISTRICT.
3.TAKKELLAPATI SRINIVASA RAO, S/0 T. VENKATA RAO
AGED ABOUT 56 YEARS, OCCUPATION BUSINESS, R/0. 1-
54, MANDEPUDI VILLAGE, PONNEKALLU MANDAL, GUNTUR
CITY AND GUNTUR DISTRICT.
4.TAKKELLAPATI MADHAVI LATHA, W/0 T. SRINIVASA RAO
AGED ABOUT 51 YEARS, OCCUPATION BUSINESS, R/O. 1-
54, MANDEPUDI VILLAGE, PONNEKALLU MANDAL, GUNTUR
CITY AND GUNTUR DISTRICT.
5.TAKKELLAPATI TEJASWINI, 5. D/0 T. SRINIVASA RAO, AGED
ABOUT 27 YEARS, OCCUPATION BUSINESS, R/O. 1-54,
MANDEPUDI VILLAGE, PONNEKALLU MANDAL, GUNTUR
CITY AND GUNTUR DISTRICT.
6.M/S LAKSHMI CONSTRUCTIONS, REPRESENTED BY ITS
PARTNER/AUTHORIZED SIGNATORY P.B.S PRASADA RAO
S/0 NARAIAH R/O FLAT NO. G2, MALLIKA ENCLAVE, SBI
BANK SIDE, TEDEPALLI SERVICE ROAD, TADEPALLI,
GUNTUR DISTRICT.
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT DEPT. OFFICE AT - SECRETARIAT,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
DTCP, STATE OF ANDHRA PRADESH, OFFICE AT - MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
//18/7

WP.No.25101 of 2024 and batch

RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR-
522508. REP. BY ITS DIRECTOR.
3.GUNTUR MUNICIPAL CORPORATION, REPRESENTED BY
ITS COMMISSIONER, OPPOSITE GANDHI PARK, GUNTUR
522003

4.TANUKU MUNICIPALITY, REPRESENTED BY ITS MUNICIPAL
COMMISSIONER, TANUKU, WEST GODAVARI DISTRICT.
5. DEVELOPMENT PERMISSION MANAGEMENT SYSTEM
DPMS, REPRESENTED BY ITS DIRECTOR, OFFICE AT - MGM
CAPITAL,GROUND' FLOOR BESIDE LITTLE VILLAGE
RESTAURANT
522508
CHINAKAKANI, MANGALAGIRI ' GUNTUR
^ ...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
m the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a Writ, Order or' Direction
more particularly, one in the nature of Writ of Mandamus a) To declare
the action of the Respondents, more particularly the action of the
2ndRespondent in cancelling the part of TDRs bonds owned and
purchased by the Writ Petitioner vide TDR Bond Certificate Nos (\)
1081/00018/TDRVA/2021, "
Dt. 06/05/2021 (ii)
IO8I/OOO24/TDRA/A/2021', Dt.
27/08/2021 (iii)
1081 /00027/TDRA/A/2021, Dt. 13/09/2021, r
(iv)
1081/00039/TDR/KP/2022, Dt. 25/02/2022, and all consequential
actions that have been taken or contemplated to be taken to be high
handed, arbitrary,, unilateral, illegal, unfair and unjust and also violative
of the Principles of Natural Justice and also violative of Articles 14, 19
and 21 of the Constitution of India, and also violative of Writ Petitioners
right to do business and also to declare the impugned action to be
violative of the right to life of the Writ Petitioner, and also to be violating
the Petitioners Constitutional Right to Property under Article 300-A of
the Constitution of India, and also, to be in gross violation of the
Principles of Public Promissory Estoppel, b) Consequentially, direct the
Respondents to restore the visibility of the Writ Petitioners as the
owners and purchasers of the TDR Bond Certificate Nos. (i)
1081/00018/TDRA/A/2021, Dt. 06/05/2021 (ii)
1081/00024/TDRA/A/2021, Dt. 27/08/2021 (iii)
1081/00027/TDRA/A/2021, Dt. 13/09/2021 (iv)
1081/00039/TDR/KP/2022, Dt. 25/02/2022, in the interest of justice, c)
To declare the action of the Respondents, more particularly the 2nd
Respondent in cancelling, the 1st and 2nd Writ Petitioners Building
Permission Plan, vide File Nos. 1021/1597/B/GNTC/GOR/2021 Dt.
13/01/2022 along with the Utilization of TDR Bond Certificate No.
1081/00027/TDRA/A/2021, Dt. 13/09/2021, after accepting the same
//19//

WP No.25101 of 2024 and batch ^
for grant of building permission for additional construction space, and
making the Petitioners to alter their position, to be high handed,
arbitrary, unilateral, illegal, unfair and unjust and also violative of the
Principles of Natural Justice and also violative of Articles 14, 19 and 21
of the Constitution of India, and also violative of Writ Petitioners right to
do business and also to declare the impugned action to be violative of
the right to life of the Writ Petitioner, and also to be violating the
Petitioners Constitutional Right to Property under Article 300-A of the
Constitution of India, and also, to be in gross violation of the Principles
of Public Promissory Estoppel, d) To declare the action of the
Respondents, more particularly the 2ndRespondent in cancelling,
theSrd, 4th , 5th yyrit Petitioners Building Permission Plan, vide File No.
1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022, along with the
Utilization of TDR Bond Certificate No. 1081/00027/TDRA/A/2021, Dt.
13/09/2021, after accepting the same for grant of building permission
for additional construction space, and making the Petitioners to alter
their position, to be high handed, arbitrary, unilateral, illegal, unfair and
unjust and also violative of the Principles of Natural Justice and also
violative of Articles 14, 19 and 21 of the Constitution of India, and also
violative of Writ Petitioners right to do business and also to declare the
impugned action to be violative of the right to life of the Writ Petitioner,
and also to be violating the Petitioners Constitutional Right to Property
under Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, e) To declare
the action of the Respondents, more particularly the 2nd Respondent in
cancelling, the 6th Writ Petitioners Building Permission Plan, vide File
No. 1168/9426/B/MNGLRI/ATMVIL/2019 Dt. 01/11/2021 along with the
Utilization of TDR Bond Certificates Nos.'1081/00018/TDRA/A/2021 ,

Dt. 06/05/2021 and 1081/00024/TDRA/A/2021, Dt. 27/08/2021, after
accepting the same for grant of building permission for additional
construction space, and making the Petitioners to alter their position, to
be high handed, arbitrary, unilateral, illegal, unfair and unjust and also
violative of the Principles of Natural Justice and also violative of
Articles 14, 19 and 21 of the Constitution of India, and also violative of
Writ Petitioners right to do business and also to declare the impugned
action to be violative of the right to life of the Writ Petitioner, and also to
be violating the Petitioners Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, f)
Consequentially, to direct the Respondents to restore the (i) 1st and
2nd Writ Petitioners Building Nos. 1021/1597/B/GNTC/GOR/2021 Dt.
13/01/2022 along with the Utilization of TDR Bond Certificate No.
1081/00027/TDRA/A/2021, Dt. 13/09/202 (ii) 3rd, 4th and 5th Writ
Petitioners Building Permission Plan, vide File No.
//20//

WP.No.25101 of 2024 and batch

1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022, along with the
Utilization of TDR Bond Certificate No. 1081/00027/TDR/V A/2021 Dt
Vide FilePermission Plan 13/09/2021 (iii) 6th Writ Petitioners Building
Permission Plan, vide 1168/9426/B/MNGLRI/ATMVIL/2019 Dt
01/11/2021 along with the Utilization of TDR Bond Certificates Nos
1081/00018/TDRA/A/2021, Dt. 06/05/2021 _ '
and
1081/00024/TDRA/A/2021, Dt. 27/08/2021, in the interest of justice"
File No. g) And to pass
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased pleased to, suspend the operation of the Memo No.
1768902/FI 1/2024 Dt. 20.08.2024 and consequentially suspend the
direction in the said Memo No. 1768902/HI/2024 Dt. 20.08.2024 that;
(i) the 1st & 2ndWrit Petitioners replace the utilization of TDR Bond
Certificate No. 1081/00027/rDRA/A/2021, Dt. 13/09/2021 in the
Building Permission Plan vide File Nos. 1021/1597/B/GNTC/GOR/202 1
Dt. 13/01/2022; (ii) the 3rd, 4th & 5th Writ Petitioners replace the
utilization of TDR Bond Certificate No. 1081/00027/TDRA/A/2021 Dt
13/09/2021 in the Building Permission Plan, vide File No
1021/0200/B/GNTC/GOR/2022 Dt. 09/03/2022; (iii) the 6^^ Writ
Petitioner replace the utilization of TDR Bond Certificates Nos
1081/00018n'DRA/A/2021, Dt. 06/05/2021 &
1081/00024/TDRA/A/2021, Dt. 27/08/2021 in the Building Permission
Plan vide File No. 1168/9426/B/MNGLRI/ATMVIL/2019 Dt. 01/11/2021,
pending disposal of the main writ petition and to pass
lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the Fligh Court may
be pleased pleased to Direct the Respondents to restore the (i) the 1st
& 2nd Writ Petitioners' Building Permission Plan, vide File Nos.
1021/1597/B/GNTC/GOR/2021 13/01/2022 along with the Utilization of
TDR Certificate 1081/00027/TDRA/A/2021, Dt. 13/09/2021; (ii) the 3rd,
4th & 5th Writ Petitioners' Building Permission Plan, vide File No.
1021/0200/B/GNTC/GOR/2022 09/03/2022, along with the Utilization of
TDR Bond 1081/00027/TDRA/A/2021, Dt. 13/09/2021; 6th Writ
Petitioner's Building Dt. Bond No. Dt. Certificate No. (iii) the'Permission
Plan, vide File No. 1168/9426/B/MNGLRI/ATMVIL/2019 01/11/2021
along with the Utilization of TDR Nos. 1081/00018/TDRA/A/2021, Dt.
06/05/2021 & 1081/00024/rDRA/A/2021, Dt. 27/08/2021; along with the
Utilization of TDR Bond Certificate No. 1081 /00034/TDR/KP/2022,
Dt.08/02/2022 pending disposal of the main writ petition and to pass
lA NO: 3 OF 2024
//21//

WP. No.25101 of 2024 and batch

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support oHhe petition, the High Court may
be pleased pleased to Suspend the TDR Bond Certificate Nos.
1081/00018/TDRA/A/2021, Dt. 06/05/2021, 1081 /00024/rDRA/A/2021,
Dt. 27/08/2021, 1081/00027/rDR A/A/2021, Dt. 13/09/2021.
1081/00039^DR/KP/2022, Dt. 25/02/2022, revised by the 4th
Respondent claiming to be acting under Memo No. 1768902/H1/2024
Dt. 20.08.2024 pending disposal of the main writ petition and to pass
Counsel for the Petitioner(S):
1.UNNAM SRAVAN KUMAR
Counsel for the Respondent(S):
I.Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
2. A S C BOSE (SC FOR MUNICIPAL CORPORATIONS AP)
3.GP MUNCIPAL ADMN AND URBAN DEV AP
The Court made the following;

WRIT PETITION NO: 29659/2024
Between:
1. VIJAYA CONSTRUCTIONS, REPRESENTED BY ITS
PROPRIETOR SRI. RAVIPATI SUBHASH S/0 VEERAIAH
AGED ABOUT 58 YEARS OCCUPATION BUSINESS R/0 D.N.
NO 2409, 240-6, DOOR NO 1-13-21., TH LANE, JKC NAGAR,
GUNTUR CITY, GUNTUR DISTRICT.
2. DASARI ARUNA, W/0 BOSUBABU AGED ABOUT 70 YEARS
OCCUPATION BUSINESS R/0 9-223/C JAYANTHI NAGAR
1ST LINE SVN COLONY, GUNTUR,
PATTABHiPURAM(GUNTUR) GUNTUR, ANDHRA PRADESH,
522008
3. HYMA REALTORS AND BUILDERS, REPRESENTED BY ITS
MANAGING PARTNER KODELA SRI BALAJI S/0 K.MURALI
MOHANA RAO R/0 NEAR DOOR NO-11-649-3A, SRI RAM
NAGAR LINE, GUNTUR CITY, GUNTUR DISTRICT ANDHRA
PRADESH.
4. THUMMALA HARI NARAYANA, S/O T. SITARAMAIAH AGED
ABOUT 77 YEARS OCCUPATION BUSINESS R/0 8-18-141/2,
KAKATIYA STREET RAJENDRA NAGAR 3RD LINE, GUNTUR,
PATTABHIPURAM (GUNTUR), GUNTUR DISTRICT ANDHRA
PRADESH.
5. NANDANAVANAM MEERABI, W/0 MOULALI AGED ABOUT
65 YEARS OCCUPATION BUSINESS R/O FLAT NO 101- E.M
RESIDENCY, 10TH LANE SREERAM NAGAR, MAHATMA
GANDHI INNER RING ROAD GORANTIA, GUNTUR CITY,
GUNTUR DISTRICT ANDHRA PRADESH.
6. NANDANAVANAM MOULALI, S/O' KHASIM PEERA AGED
II22II

WP.No.25101 of 2024 and batch

ABOUT 60 YEARS OCCUPATION BUSINESS R/0 FLAT NO
101-
E.M RESIDENCY, 10TH LANE SREERAM NAGAR
MAHATMA GANDHI INNER RING ROAD GORANTIA
GUNTUR CITY. GUNTUR DISTRICT ANDHRA PRADESH.
7. SEGU SREENIVASA RAO. S/0 CHIRANJEEVULU AGED
ABOUT 52 YEARS OCCUPATION BUSINESS R/0 403
PAKANATI ESTATES ETUKURU ROAD NEAR
NALLACHERUVU LORRY STAND CHAKALI GANTA
GUNTUR, GUNTUR BAZAR, GUNTUR ANDHRA PRADESH
522003
8. KOTTAPALLI VIJAYALAKSHMI KUMARI, W/0 K. RAMALINGA
RAJU AGED ABOUT 58 YEARS OCCUPATION BUSINESS
R/0 PLOT NO 26, HOUSE N0.1-89/C/1, FLAT NO-101
SILPEE ENCLAVE. GAFOOR NAGAR, NEAR N.C.C OFFICE
MADHAPUR, SHAIKPET. HYDERABAD, TELANGANA.500081
9. KOTTAPALLI ANUSHA, D/0 K. RAMALINGA RAJU AGED
ABOUT 38 YEARS OCCUPATION BUSINESS R/O 2-93
KOTTAPALLIVARI STREET, KOTTAPALL VARI GARUVU
KALLAKURU.WEST GODAVARI.ANDHRA PRADESH-534237
10.M/S COSMO INFRA, M/S COSMO INFRA REPRESENTED BY
ITS PARTNER/ AUTHORIZED SIGNATORY KARRI SEETHA
RAM REDDY OCCUPATION BUSINESS R/O 88-2,
GADALAMMA NAGAR, REVENUE WARD NO
40,RAJAHMUNDRY, ANDHRA PRADESH
...PETITIONER(S)
AND
1.THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY. MUNICIPAL ADMINISTRATION AND URBAN
DEVELOPMENT DEPT. OFFICE AT SECRETARIAT,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
DTCP, STATE OF-ANDHRA PRADESH, OFFICE AT - MGM
CAPITAL, GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR-
522508. REP. BY ITS DIRECTOR.
3.GUNTUR MUNICIPAL CORPORATION, REPRESENTED BY
ITS COMMISSIONER, OPPOSITE GANDHI PARK, GUNTUR
522003
4.TANUKU MUNICIPALITY, REPRESENTED BY ITS MUNICIPAL
COMMISSIONER TANUKU, WEST GODAVARI DISTRICT.
5. DEVELOPMENT PERMISSION MANAGEMENT SYSTEM
DPMS, REPRESENTED BY ITS DIRECTOR, OFFICE AT - MGM
CAPITAL.GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR-
/J23II

WP.No.25101 of 2024 and batch

522508.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a Writ, Order or Direction,
more particularly, one in the nature of Writ of Mandamus a) To declare
the action of the Respondents, more particularly the 2nd Respondent in
screening off the Writ Petitioners Building Permission Plans, vide File
Nos. 1021 /0864/B/GNTC/J. K/2021 Dt. 07/08/2021,
1168/0851/B/TDIKNDA/LAM/2021, 1021 /0786/B/GNTCATAR/2021
Dt.28/10/2021, 1021/0888/B/GNTC/SRI/2021 Dt. 18/08/2021, 1021
/1656/B/GNTC/ 10/01/2022, 1086/0732/B/Z2/CLI/2022 Dt. Dt.
23/02/2023, 1064/0175/RIY/GDNL/2022 Dt. 19/01/2022 after
accepting the same for grant of building permission for additional
construction space, and making the Petitioners to alter their position, to
be high handed, arbitrary, unilateral, illegal, unfair and unjust and also
violative of the Principles of Natural Justice and also violative of
Articles 14, 19 and 21 of the Constitutionof India, and also violative of
Writ Petitioners right to do business and also to declare the impugned
action to be violative of the right to life of the Writ Petitioner, and also to
be violating the Petitioners Constitutional Right to Property under
Article 300-Aof the Constitutionof India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, b) To declare
the action of the Respondents, more particularly the action of the 2nd
Respondent in cancelling the part of TDRs .bonds owned and
purchased by the Writ Petitioners vide TDR Bond Certificate Nos. (i)
1081/00018/rDRA/A/2021 Dt. 06/05/2021, (ii)
1081 /00027/rDRA/A/2021 Dt. 13/09/2021 and 1081
/00034/TDR/KP/2022 08/02/2022, and all consequential actions that
have been taken or contemplated to be GOR/2021 Dt. Dt. taken to be
high handed, arbitrary, unilateral, illegal, unfair and unjust and also
violative of the Principles of Natural Justice and also violative of
Articles 14, 19 and 21 of the Constitution of India, and also violative of
Writ Petitioners right to do business and also to declare the impugned
action to be violative of the right to life of the Writ Petitioner, and also to
be violating the Petitioners Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, c)
Consequentially, direct the Respondents to restore the visibility of the
Writ Petitioners as the owners and purchasers of the TDR Bond
Certificate Nos. (i) 1081/00018/TDRA/A/2021 Dt. 06/05/2021, (ii)
1081/00027/rDRA/A/2021 13/09/2021 r081 /00034/TDR/KP/2022
08/02/2022, in the interest of justice, d) And to pass
lA NO: 1 OF 2024
//24//

WP.No.25101 of 2024 and batch

?n *1?" circumstances
stated in the affidavit filed in support of the petition, the High Court mav
be pleased pleased to Suspend the TDR Bond Certificate Nos. (\)
1081/00018yTDRA/A/2021 Dt 06/05/2021 (ii)
1081/00027/rDRA/A/2021 '
Dt. 13/09/2021 and (iii)
1081/00034ArDR/KP/2022 Dt.08/02/2022, as revised by the 4th
Respondent claiming to be acting under Memo No. 1768902/HI/2024
lA NO °2 disposal of the main writ petition and to pass

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to Direct the Respondents to restore the Writ
Petitioners
as the owners of TDR Bond Certificate Nos fi)
1081/00018/rDRA/A/2021 Dt. 06/05/2021, 00027/TDRA/A/2021 Dt
13/09/2021 & 1081 /00034/TDR/KP/2022 Dt.08/02/2022 pending
disposal of the main writ petition and to pass
lA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to Direct the Respondents to suspend the
operation of the Memo No. 1788902/H1/2024 Dt. 20.08.2024 and
consequentially suspend the direction in the said Memo No.
1768902/H1/2024 Dt. 20.08.2024 that the additional FSI entitlement be
revised and reduced from 400% to 200% in the TDR Bond Certificate
Nos. (i) 1081/00018/TDR/VA/2021 Dt. 06/05/2021, (ii)
1081/00027/TDR/VA/2021 Dt. 13/09/2021 & (iii)
1081/00034ATDR/KP/2022 Dt. 08/02/2022, pending disposal of the
main writ petition and to pass
Counsel for the Petitioner(S):
1.UNNAM SRAVAN KUMAR
Counsel for the Respondent(S):
1.GP FOR MUNCIPAL ADMN URBAN DEV
2. A S C BOSE (SC FOR MUNICIPAL CORPORATIONS AP)
WRIT PETITION No.29787 OF 2024
Between:

1.SRI VENKATA SAI CONSTRUCTIONS, REPRESENTED BY ITS
MANAGING PARTNER TANNERU SRINIVASA RAO S/0
RAGHUNAYAKULU AGED ABOUT 56 YEARS OCCUPATION
BUSINESS R/0 FLAT NO 301, SRI VENKATA SAI NILA YAM,
SVN COLONY, 3 LINE LAST, GUJANGUNDIA
PATTABHIPURAM GUNTUR CITY, GUNTUR DISTRICT.
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
//25//

WP.No.25101 of 2024 and batch

PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT DEPT. OFFICE AT - SECRETARIAT.
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
DTCP, STATE OF ANDHRA PRADESH, OFFICE AT - MGM
CAPITAL. GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI, GUNTUR-
522508. REP. BY ITS DIRECTOR.
3.GUNTUR MUNICIPAL CORPORATION, REPRESENTED BY
ITS COMMISSIONER, OPPOSITE GANDHI PARK, GUNTUR
522003
4.TANUKU MUNICIPALITY, REPRESENTED BY ITS MUNICIPAL
COMMISSIONER. TANUKU, WEST GODAVARI DISTRICT.
5. DEVELOPMENT PERMISSION MANAGEMENT SYSTEM
DPMS, REPRESENTED BY ITS DIRECTOR, OFFICE AT - MGM
CAPITAL,GROUND FLOOR BESIDE LITTLE VILLAGE
RESTAURANT CHINAKAKANI, MANGALAGIRI. GUNTUR-
522508.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased tomay be pleased to issue a Writ, Order or
Direction, more particularly, one in the nature of Writ of Mandamus a)
To declare the action of the Respondents, more particularly the 2nd
Respondent in screening off the Writ Petitioner Building Permission
Plans, vide File No. 1021/0201/B/GNTC/S.V/2022 Dt. 05/03/2022after
accepting the same for grant of building permission for additional
construction space, and making the Petitioner to alter their position, to
be high handed, arbitrary, unilateral, illegal, unfair and unjust and also
violative of the Principles of Natural Justice and also violative of
Articles 14, 19 and 21 of the Constitution of India, and also violative of
Writ Petitioner s right to do business and also to declare the impugned
action to be violative of the right to life of the Writ Petitioner, and also to
be violating the Petitioner s Constitutional Right to Property under
Article 300-A of the Constitution of India, and also, to be in gross
violation of the Principles of Public Promissory Estoppel, b) To declare
the action of the Respondents, more particularly the action of the 2nd
Respondent in cancelling the part of TDR bonds owned and purchased
by the Writ Petitioner vide TDR Bond Certificate No.
1081/00034/TDR/KP/2022 Dt. 08/02/2022, and all consequential
actions that have been taken or contemplated to be taken to be high
handed arbitrary, unilateral, illegal, unfair and unjust and also violative
of the Principles of Natural Justice and also violative of Articles 14, 19
and 21 of the Constitution of India, and also violative of Writ Petitioner
//26//

WP.No.25101 of 2024 and batch

s right to do business and also to declare the impugned action to be
violative of the right to life of the Writ Petitioner, and also to be violating
he Petitioners Constitutional Right to Property under Article 300-A of
the Constitution of India, and also, to be in gross violation of the
Principles of Public Promissory Estoppel, c) Consequentially, direct the
Respondents to restore the visibility of the Writ Petitioner as the owner
and purchaser of the TDR Bond
1081/00034/TDR/KP/2022 Dt. 08/02/2022, in the interest of justice d)
And to pass such ' '
lA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be Direct the Respondents to suspend the operation of
the Memo No. 1768902/H1/2024 Dt. 20.08.2024 and consequentially
suspend the direction in the said Memo No. 1768902/H 1/2024 Dt.
20.08.2024 that the additional FSI entitlement be revised and reduced
from 400% to 200% in the TDR Bond Certificate
N0IO8I/OOO34/TDR/KP/2022 Dt. 08/02/2022pending disposal of the
main writ petition and to pass such
lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be to Direct the Respondents to restore the Writ
Petitioner as the owner of TDR Bond Certificate No.
1081/00034/TDR/KP/2022 08/02/2022pending disposal of the main writ
petition and to pass such
lA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be to Suspend the TDR Bond Certificate No
1081/00034/TDR/KP/2022 Dt. 08/02/2022 as revised by the 4th
Respondent claiming to be acting under Memo No. 1768902/H 1/2024
Dt. 20.08.2024, pending disposal of the main writ petition and to pass
such
Counsel for the Petitioner:
1.UNNAM SRAVAN KUMAR
Counsel for the Respondent(S):
1.GP FOR MUNCIPALADMN URBAN DEV
2.Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
3.A S C BOSE (SC FOR MUNICIPAL CORPORATIONS AP)
WRIT PETITION No.4994 OF 2025
Between:

1.KORATALA MANASA, W/O. GOGINENI SRIDHAR, AGE 38
YEARS, OCCUPATION AS HOUSEWIFE, RESIDING AT 3-
II21II

WP.No.25101 of 2024 and batch

159/76, FLAT NO 301, VASANTAS VIVANTA, SAGAR NAGAR
VISAKHAPATNAM-530045, BEARING BA
NO. 1086/0248/B/Z1 /YDA/2020.
2.M/S. NAMO VENKATA MANIKANTA CONSTRUCTIONS, REP.
BY PROPRIETOR NAGOTHI NARSI NAIDU S/O. LATE N
ATCHA RAO, AGE 48 YEARS. OCCUPATION AS BUSINESS,
RESIDING AT DNO. 1-99/1, PILAKAVANIPALEM,
MADHURAWADA, VISAKHAPATNAM-530041, BEARING BA
NO. 1086/6110/B/Z2/PEM/2021.
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT (H)
DEPARTMENT, AP SECRETARIAT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT. REP. BY ITS PRINCIPAL
SECRETARY.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
GOVERNMENT OF ANDHRA PRADESH, MGM CAPITAL,
GROUND FLOOR, BESIDE LITTLE VILLAGE RESTAURANT,
CHINNA KAKANI, MANGALAGIRI, .GUNTUR, REP. BY ITS
DIRECTOR.
3.THE COMMISSIONER, VIJAYAWADA MUNICIPAL
CORPORATION, AND CHAIRMAN OF THE ENQUIRY
COMMITTEE, VIJAYAWADA, KRISHNA DISTRICT.
APPOINTED IN TERMS OF GMMS.N0.373 MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT(H)
DEPARTMENT,
4.THE TANUKU MUNICIPALITY, TANUKU, WEST GODAVARI
DISTRICT, REP.BY ITS COMMISSIONER.
5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION,
VISAKHAPATNAM,REP.BY ITS COMMISSIONER.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased tomay be pleased to issue a writ of mandamus
or any other appropriate writ or direction declaring the action of the 1st
respondent in issuing Memo No. 1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by.the Director of town and
country planning in Endt. Roc. No. MALI03-19022(32)/9/2022-RJDR-
RG- DOTCP Dt. 10.2024 signed on Dt.14.10.2024 and set aside the
same and consequently direct the 5th respondent to consider the
revised building application and further to issue occupancy certificate
for revised building without reference to memo issued by the 1st
respondent issued in Memo No. 1768902/H 1/2024 Dt.20.08.2024 and
imii

WP.No 25101 012024 and batch

the consequential proceeding issued by the Director of town and
o^ntry planning in Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR
lA NO?{ OF 2025 pass such
Petition under Section 151 CPC praying that in the circumstances
Stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to direct the 5th respondent to consider
the revised building applications submitted by the petitioners on the
basis of the TDR certificates purchased by the petitioners without
reference to the proceedings issued by the 1st respondent in Memo
No. 1768902/H1/2024
.. . , .
Dt.20.08.2024 and the consequential
proceeding issued by the Director of town and country planning in
Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR- RG-DOTCP Dt.
10.2024 signed on Dt. 14.10.2024, pending disposal of the writ petition
and pass such
lA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to suspend the proceedings of the 1st
respondent in issuing Memo No.1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by the Director of town
country planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR-
RG- DOTCP Dt. 10.2024 signed on Dt. 14.10.2024, pending disposal
of the writ petition and pass such
Counsel for the Petitioner(S):
1.0 M R LAW FIRM
Counsel for the Respondent(S):
1.GP FOR MUNCIPAL ADMN URBAN DEV
2.S.V.S.S.SIVARAMSC For VMC
WRIT PETITION No.52Q9 OF 2025
Between:

1.B ANJANEYULU, S/0 BUTCHAM NAIDU, AGE ZOYEARS
OCCUPATION AS BUSINESS, RESIDING AT 49-24-50/1
OPP.RAMALINGESWARSWAMY TEMPLE MAIN ROAD
SANKARMATAM, VISAKHAPATNAM, BEARING BA
N0.1086/0800/B/Z1/BEM/2021
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH MUNICIPAL
ADMINISTRATION AND
URBAN DEVELOPMENT (H)
DEPARTMENT AP
SECRETARIAT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT. REP. BY ITS PRINCIPAL
SECRETARY.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
//29//

WP.No.25101 of 2024 and batch

GOVERNMENT OF ANDHRA PRADESH, GOVERNMENT OF
ANDHRA PRADESH, MGM CAPITAL, GROUND FLOOR,
BESIDE LITTLE VILLAGE RESTAURANT, CHINNA KAKANI,
MANGALAGIRI, GUNTUR, REP. BY ITS DIRECTOR.
3.THE COMMISSIONER, .VIJAYAWADA MUNICIPAL
CORPORATION, AND CHAIRMAN OF THE ENQUIRY
COMMITTEE, VIJAYAWADA, KRISHNA DISTRICT.
APPOINTED IN TERMS OF GMMS.N0.373 MUNICIPAL
ADMINISTRATION AND URBAN
DEVELOPMENT(H)
DEPARTMENT, REP BY ITS COMMISSIONER.
4.THE TANUKU MUNICIPALITY, TANUKU, WEST GODAVARI
DISTRICT, REP.BY ITS COMMISSIONER.
5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION,
VISAKHAPATNAM, REP.BY ITS COMMISSIONER
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased tomay be pleased to issue a writ of mandamus
or any other appropriate writ or direction declaring the action of the
respondent in issuing Memo No. 1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by the Director of town and
country planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR-
RG- DOTCP Dt. 10.2024 signed on Dt.14.10.2024 and set aside the
same and consequently direct the 5th respondent to consider the TDR
certificate purchased by the petitioner for building permission without
reference to memo issued by the 1st respondent issued in Memo No.
1768902/H 1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt.14.10.2024 and pass such
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased may be pleased to suspend the proceedings of the 1 St
respondent in issuing Memo NO.1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by-the Director of town and
country planning in Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR-
RG-DOTCP Dt. 10.2024 signed on Dt. 14.10.2024, pending disposal of
the writ petition and pass such
Counsel for the Petitioner:
1.0 M R LAW FIRM
Counsel for the Respondent(S):
1.GP FOR MUNCIPAL ADMN URBAN DEV
2.S.V.S.S.SIVARAM SC For VMC
//30//

WP No.25101 of 2024 and batch

WRIT PETITION No.5212 OF 2025
Between:

1. N KALPANA, W/0 N APPALA NAIDU, AGE 54YEARS
OCCUPATION AS-HOUSEWIFE, REPRESENTED BY ITS GPA
HOLDER SVMS CONSTRUCTIONS MANAGING PARTNER P
V ADINARAYANA S/O. LATE P GOVINDA RESIDING AT
D.NO. 58-16-105/1, NAD. KOTHA ROAD, DR. AMBEDKAR
NAGAR, VISAKHAPATNAM-530009 BEARING BA
N0.1086/4212/B/Z4/MRA/2021.
2. DR RAMA KRISHNA KEERTHI, S/O. KEERTHI PEDDANNA,
AGE 56YEARS, OCCUPATION. EMPLOYEE, RESIDING AT
FLAT NO.103,SRI VATHSA ENCLAVE, MARRIPALEM VUDA
LAYOUT, OPPOSITE SIVA SIVANI SCHOOL,
VISAKHAPATNAM 530009, BEARING BA
NO.1086/5337/B/Z2NAR/2021
3. JAGJIT SINGH HANS, S/O. MOHINDER SINGH HANS, AGE
48YEARS, OCCUPATION AS BUSINESS, RESIDING AT
DOOR NO.50-43-12, FLAT -F2, SRI NIVAS APARTMENT
PANDT COLONY, SEETHAMADHARA, VISAKHAPATNAM-
530013, BEARING BA N0.1086/0290/B/Z5/KEM/2020.
4. N.V.RAMAKRISHNA RAO, S/O LATE SURYA RAO AGE
66YEARS, OCCUPATION AS TRADERS, RESIDING AT B-203
MAURYA GARDENS, THOTAPALEM, VIZIANAGARAM
535002, BEARING BA NO. 1086/3397/B/Z2/REM/2020.
5. DASARI MADHU KIRAN, S/O DASARI SRI RAMA REDDY
AGE 51 YEARS, OCCUPATION AS BUSINESS, RESIDING AT
36-46-52, KANCHARAPALEM MAIN ROAD, VISAKHAPATNAM
530008, BEARING BA NO. 1086/2201/B/Z1/PEM/2021
6. M.V.VIJAYA LAKSHMI, W/0. M.RAVINDRA BABU, AGE 68
YEARS, OCCUPATION AS BUILDER, RESIDING AT D NO 9-
21-14, CBM COMPOUND, VISAKHAPATNAM,
NO.1086/3987/B/Z2/M-1/2021. BEARING BA
7. KIMIDI VINAY KUMAR,, S/O. K R K NAIDU, AGE 58 YEARS
OCCUPATION AS BUILDER, RESIDING AT DR.NO.4-68-8,
MIG 64, LB COLONY, VISAKHAPATNAM 530017, BEARING
BA NO. 1086/1915/B/Z1/PEM/2021.
8, SUMUKHA INFRA PROJECTS INDIA LLP,, MANAGING
PARTNER. GIRADA SRIHARI RAO, S/O.
G.JAGANNATHAMNAIDU, AGE 79 YEARS, OCCUPATION AS
BUSINESS, RESIDING AT PLOT 10, D.NO 11-17/69
MARKENDEYARAJU LAYOUT, GD MANSION, KOMMADI
VISAKHAPATNAM-530048, BEARING BA
NO. 1086/3696/B/Z1/BEM/2021.
9. DARAPU SANGEETHA,, D/0. DS PRASAD RAO, AGE 43
//31//

WP.No.25101 012024 and batch

YEARS. OCCUPATION AS BANK EMPLOYEE, RESIDING AT
PLOT 10, D.NO 11-17/69 MARKENDEYARAJU LAYOUT, GD
MANSION, KOMMADI, VISAKHAPATNAM-530048, BEARING
BA N0.1086/2164/B/Z1/MRT/2020.
10.U.ANNAPURNA, W/0. U.V.S. SURYANRAYANA RAJU, AGE
48 YEARS. RESIDING AT C/0.SIVA RAMA PRASAD, SREE
SIVARAMA CONSTRUCTIONS, FLAT NO-501, SAI PARTHA
SREEKAR RESIDENCY, J.C. COLONY, MARRIPALEM VUDA
LAYOUT, VISAKHAPATNAM-530009 BEARING BA
NO.1086/0513/B/Z6/KEM/2022.
11.V.NOOKARATNAM,, W/O.V.V.RAMANA MURTHY, AGE 55
YEARS. OCCUPATION AS BUSINESS, RESIDING AT
D.NO.21-27, VIMAN NAGAR, VISAKHAPATNAM-530009,
BEARING BA N0.1086/3455/B/Z6/KAR/2020.
12.B. MURALI TATARAO, S/0 APPARAO LATE, AGE 57YEARS,
OCCUPATION AS BUSINESS, RESIDING AT D.NO 16-10-
30/2, SUNKARAMETTA MAIN ROAD, OPPANAKAPALLI
COURT ANAKAPALLI BEARING BA
N0.1086/0052/B/Z7/NMD/2022.
13.SHRIRAM PROJECTS, REPRESENTED BY RAJA RAVANAM
(PROPRIETOR), S/0. LATE RWSN MURTHY, AGE 41
YEARS. OCCUPATION AS BUILDER, RESIDING AT 503,
MANI CASTLE APARTMENT, OPP AIRPORT ROAD,
VIMANAGAR-530009, BEARING BA NO.
1086/2178/B/Z4/M UT/2021.
14.RAJESH KUMAR SURANA, (AGE-56YEARS) S/O LATE
PUNAM CHAND SURANA, BUSINESS, RESIDING AT 9-15-6A,
SECOND FLOOR, TD PLAZA CB.M. COMPOUND,
VISAKHAPATNAM BEARING BA
NO. 1086/3623/B/Z2/CN D/2021
15.C.K.DURGA PRAVEEN, S/O C.K.DURGA PRASAD, AGE 41
YEARS. OCCUPATION AS BUILDER, RESIDING AT D.NO 6-
20-5/9, FLAT NO.202, DHARMAPURI APARTMENTS, EAST
POINT COLONY, VISAKHAPATNAM-530017, BEARING BA
N0.1086/2183/B/Z1/M-5/2021.
16.PUDI RAJA MARATHI, W/O HARIPRASAD, AGE 49 YEARS.
OCCUPATION AS HOUSE WIFE. RESIDING AT PLOT NO 9,
TS NO 12, D.NO. 50- 111-1 AND 50-111-1-1 REVENUE WARD
11,TPT COLONY, SEETHAMADHARA, VISAKHAPATNAM,
BEARING BA NO. 1086/4984/B/Z3/SRA/2021.
17.M/S VARDHAN BUILDERS, REPRESENTED BY RAM
BACHAN SINGH (LATE) AGE 66 YEARS S/O KAILASH
SINGH, OCCUPATION AS BUSINESS, RESIDING AT D.NO 1-
1-120/1, HARITHA COLONY PEDAWALTAIR,
//32//

WP.No.25101 of 2024 and batch
VISAKHAPATNAM 530017 BEARING BA NO
1086/1751/B/Z5/PDA/2020
18.NARA GEETHA, W/0 RAMA RAO NARA AGE 51
residing at 49/26/62'
VISAKRapatmam
VISAKHAPATNAM apartment, MADHURANAGAR:
BEARING BA NO.
1086/1718/B/Z2/MAR/2021.
19.VEDULLA VENKATA RAMANA, S/0 V BULLI APPANNA AGE
77 YEARS, OCCUPATION AS RETIRED DOCTOR RESIDING
AT C/0 BH.SOMARAJU, FLAT NO 301 SAI RESIDENCY OPP
WEST SIDE VASUNDHRA NAGAR, MADHURAWADA
BEARING BA NO. 1086/1014/B/Z1/VAR/2021.
20.SREE VENTURES, REPRESENTED BY ITS MANAGING
PARTNER GANAPATHIRAJU RAJESH, S/0 G.SUBBARAJU
AGE 51 YEARS. OCCUPATION AS BUILDER RESIDING AT
FLAT NO402,ADITYA RESIDENCY,HIG-126, VUDACOLONY
PEDAGANTYADA, VISAKHAPATNAM- 530044 BEARING BA
NO. 1086/5951/B/Z6/PDA/2021.
21.SRI SRI HANUMAN BUILDERS, REP BY ITS MANAGING
PARTNER P V S N VARMA S/0 P V RAMA RAJU, AGE 54
YEARS, OCCUPATION AS BUILDER, RESIDING AT KRISHNA
SAI RESIDENCY, FLAT NO 501, 2ND BUS STOP, P M PALEM
530041, BEARING BA NO.1086/3864/B/Z1/PEM/2b20
22.KOTTU VIJAY KUMAR, S/0 LATE K SUBASH CHANDRA
BOSE, AGE 42YEARS, OCCUPATION AS BUSINESS
RESIDING AT D.NO 58-22-57/2/9, SRINIVASAM APPT
BLOCK A. SUSARLACOLONY, BAJI JUNCTION
GOPALAPATNAM, VISAKHAPATNAM 530027 BEARING BA
NO. 1086 /6039/B/Z8/CDA/2021.
23.M/S SHREE GANESH NIRMAN, REP BY MANAGING
PARTNER T.SRINIVAS RAO AGE 45 YEARS. OCCUPATION
AS BUSINESS, RESIDING AT D.NO.58-15-62
SHANTINAGAR, NAD KOTHA ROAD, VISAKHAPATNAM
530009, BEARING BA NO.1086/6233/B/Z8/CDA/2021/REV1.
24.ILLURI GAYATHRI, W/0 SURYAPRAKASARAOLLLURI AGE
45 YEARS. OCCUPATION. BUSINESS, RESIDING AT 2-48-
23/4F-501, FLAT NO.501, POTIURI EXOTICA SECTOR 11
MVP COLONY, VISAKHAPATNAM-530017, BEARING BA NO
1086/2370/B/Z2/MEM/2021.
25. POLISETTY VENKATA RAMANA, S/O SAMBASIVA RAO AGE
59YEARS, OCCUPATION AS BUSINESS, RESIDING AT
D.NO.4-51-11, LAWSONS BAY COLONY POST OFFICE
ROAD, VISAKHAPATNAM 530017 BEARING BA NO.
1086/1394/B/Z2/CIR./2020
//33//

WP. No.25101 of 2024 and batch

26.M/S CHATHURBHUJA CONSTRUCTIONS, REP BY
GANAPATHIRAJU VENKATA SITA RAMA RAJU S/0 LATE
SURYANARAYANA RAJU AGE 55 YEARS. RESIDING AT
FLAT NO. 1205, VIP TOWERS, VIP ROAD, VISAKHAPATNAM,
BEARING BA N0.1086/6060/B/Z2/YDA/2021.
...PETmONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT (H)
DEPARTMENT, AP SECRETARIAT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT. REP. BY ITS PRINCIPAL
SECRETARY.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING,
GOVERNMENT OF ANDHRA PRADESH, MGM CAPITAL,
GROUND FLOOR, BESIDE LITTLE VILLAGE RESTAURANT.
CHINNA KAKANI, MANGALAGIRI, GUNTUR, REP. BY ITS
DIRECTOR.
3.THE COMMISSIONER, VIJAYAWADA MUNICIPAL
CORPORATION. AND CHAIRMAN OF THE ENQUIRY
COMMITTEE. VIJAYAWADA, KRISHNA DISTRICT.
APPOINTED IN TERMS OF GMMS.N0.373 MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT(H)
DEPARTMENT.REP BY ITS COMMISSIONER.
4.THE TANUKU MUNICIPALITY, TANUKU, WEST GODAVARI
DISTRICT. REP.BY ITS COMMISSIONER.
5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION,
VISAKHAPATNAM, REP.BY ITS COMMISSIONER.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a writ of mandamus or any
other appropriate writ or direction declaring the action of the 1st
respondent in issuing Memo No.1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by the Director of town and
country planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR-
RG- DOTCP Dt. 10.2024 signed on Dt.14.10.2024 and set aside the
same and consequently direct the 5th respondent to release the
occupancy certificate in favour of the petitioners without reference to
memo issued by the 1st respondent issued in Memo No.
1768902/HI/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt.14.10.2024 and pass
lA NO: 1 OF 2025
//34//

WP No.25101 of 2024 and batch

QtatoHPetition
In under Section 151 CPC
ffvi ■ praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to suspend the proceedings of the 1st respondent
in issuing Memo No. 1768902/H1/202 4 Dt.20 08 2024 and the
consequential proceeding issued by the Director of town and country
planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR- RG
DOTCP Dt. 10.2024 signed on Dt. 14.10.2024, pending disposal of the
writ petition and pass
lA NO: 2 OF 2025

under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to direct the 5th respondent to release the
occupancy certificate for the building constructed by the petitioners
without reference to the proceedings issued by the 1st respondent in
issuing Memo No. 1768902/H 1/2024 Dt.20.08 2024 and the
consequential proceeding issued by the Director of town and country
planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJDR- RG-
DOTCP Dt. 10.2024 signed on Dt. 14.10.2024, pending disposal of the
writ petition and pass
Counsel for the Petitioner{S):
1.0 M R LAW FIRM
Counsel for the Respondent(S):
1. GP MUNCIPAL ADMN AND URBAN DEV AP
2.S.V.S.S.SIVARAM SC For VMC
WRIT PETITION No.5216 OF 2025
Between:
1. BVSR
CONSTRUCTIONS, REP. BY BIJJALA
SUBRAHMANAYAM S/0 LATE SUBBARAO, AGE 60
OCCUPATION AS BUSINESS, RESIDING AT D.NO. 2-42-2
SVS SAI NIVAS, FLAT NO TF-1, MVP COLONY SECTOR-11'
VISAKHAPATNAM 530017 BEARING BA NO.1086/4988/B3/M-
3/2021.

2. GANUGULA DOORVANISIRI, W/0 G SURESH KUMAR, AGE
53YEARS, OCCUPATION AS HOUSEWIFE, RESIDING AT 44-
1-34, TF7, SRIBABA TOWERS, LAKSHMINARAYANAPURAM
VISAKHAPATNAM-530024. BEARING BA
NO. 1086/3802/B/Z5/PDA/2020.
3. SRI MADHURI CONSTRUCTIONS REPRESENTED BY
A.VIJAYA RAMA VARMA (MANAGING PARTNER) S/0 LATE
NARASIMHA RAJU, AGE 57 YEARS, OCCUPATION AS
BUSINESS, RESIDING AT D.NO. 49-26-51, MADHURA
NAGAR, VISAKHAPATNAM-530016, BEARING BA
N0.1086/0991/B/Z3/MEM/2022.
4. M/S. GRB' CONSTRUCTIONS, REPRESENTED BY GOLI
//35//

WP,No.25101 of 2024 and batch

APPALA SATYA UMA MAHESH KUMAR S/O G.APPARAO,
AGE 45YEARS, RABINDRA KUMAR BISWAL S/O ARAKHIT
BISWAL, AGE 44YEARS, OCCUPATION AS BUSINESS.
RESIDING AT D.NO 4 -130, SUNDAR NAGAR, OLD DAIRY
FARM, VISAKHAPATNAM 530040, BEARING BA
NO. 1086/0336/B/Z2/BEM/2022.
5. PR CONSTRUCTIONS, REPRESENTED BY Y.PRASANNA
KUMAR S/O Y.BHASKARA RAO, AGE 50YEARS,
OCCUPATION AS BUSINESS, RESIDING AT 6-354, TINY
TODY SCHOOL BUILDING, RAVINDRA NAGAR - 2, OLD
DAIRY FARM POST, VISAKHAPATNAM .530040, BEARING
BA NO.TEMP/1086/8278/B/Z8NAR/2022.
6. ARNAV CONSTRUCTIONS,, MANAGING PARTNER N.VAMSI
MOHAN, S/O. DR N.A.N MURTHY, AGE 49 YEARS,
OCCUPATION AS BUILDER, RESIDING AT 50-17-30/1,
RAJENDRANAGAR, VISKHAPATNAM-530016.
7. GADI UDAI BHASKAR,, S/O LATE G ISRAEL, KOLLI VIJAYA
LAKSHMI W/0 T SRINIVAS RAO REPRESENTING M/S SVC
PROMOTERS AND DEVELOPERS, AGE 53 YEARS AND 69
YEARS RESPECTIVELY, OCCUPATION AS RETIRED
EMPLOYEES, RESIDING AT 55-20-24 AND 55-20-35, HB
COLONY, VISAKHAPATNAM-530022, BEARING BA
NO. 1086/4153/B/Z2/M EM/2021.
8. BANTUPALLI RAMESH, S/O B. RAMAKRISHNA, AGE
38YEARS, OCCUPATION AS BUILDER/ ASST. PROFESSOR,
RESIDING AT DOOR NO.31-34-13,
NEELAMAVEEPHACHETTU, VISAKHAPATNAM-530020,
BEARING BA NO. 1086/0967/B/Z8NAM/2022.
9. TATA SANYASI RAJU, S/O LATE TSN SOMAYAJI, AGE 57
YEARS, OCCUPATION AS PRIVATE JOB, RESIDING AT MIG
1 A 23, SECTOR 6, MVP COLONY, VISAKHAPATNAM
530017, BEARING BA NO.1086 / 4987 / B / Z3 / MEM / 2021
DT 11.10.2021.
10.AKULA BHANOJI, S/O SATYANARAYANA, AGE 35 YEARS,
OCCUPATION AS BUSINESS, RESIDING AT FLAT-202,
SIDDARDHA RESIDENCY, SRI VALLI NAGAR,
MADHURAWADA, VISAKHAPATNAM-530048, BEARING BA
NO. 1086/1294/B/Z2/MAJ/2022.
11. EARLE RAMAKRISHNA. S/O GANGUNAIDU, AGE 49YEARS,
OCCUPATION AS BUSINESS, RESIDING AT 21-205/5/1,
KAKANI NAGAR, NEAR SBI BANK. VISAKHAPATNAM-530009
BEARING BA N0.1086/0808/B/Z4/AAM/2022.
12.TATISETTI SATYA RAO, S/O LATE RAMA MURTHY, AGE 71
YEARS, OCCUPATION AS RETIRED PROFESSIONAL,
//36//

WP.No.25101 of 2024 and batch

RESIDING AT 36-46-52, KANCHARAPALEM MAIN ROAD,
VISAKHAPATNAM 530008, BEARING BA NO. 1167/0035/
B/ANAA/EL/2021
13.K.ANUSHA, D/0 K.RAMALINGA RAJU AGE 38YEARS
OCCUPATION AS DOCTOR, K.VIJAYA LAKSHMI KUMARI
W/0 K.RAMALINGA RAJU AGE 58YEARS OCCUPATION AS
BUSINESS, RESIDING AT FLAT NO.2906 'A'BLOCK
OXYGEN TOWERS, SEETHAMADHARA, VISAKHAPATNAm'
BEARING BA NO. 1086/0732/B/Z2/CLI/2022
14.NNVB SATYA BHASKARA RAO, S/O SATYANARAYANA RAO
age 44 YEARS, OCCUPATION AS BUSINESS RESIDING AT
37- 12-44/3/1, NGGOS COLONY, REVENUE WARD 38
INDUSTRIAL ESTATE (PO), VISAKHAPATNAM 530007
BEARING BA N0.1086/4270/B/Z4/KDA/2021.
15.JAMI SANTOSH KUMAR, REPRESENTED BY M/S
NAVADEEP PROMOTORS BEESETTY TRINADH S/O
RAMANA, AGE 43YEARS, OCCUPATION AS BUSINESS
RESIDING AT 7-36, KOTANARAVA, PENDURTHIMANDALAm'
VISHAKAPATNAM 530027, BEARING BA NO.
1086/4034/B/Z5/NVA/2021.
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT (H)
DEPARTMENT, AP SECRETARIAT, VELAGAPUDI
AMARAVATHl, GUNTUR DISTRICT. REP. BY ITS PRINCIPAL
SECRETARY.
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
GOVERNMENT OF ANDHRA PRADESH, MGM CAPITAL^
GROUND FLOOR," BESIDE LITTLE VILLAGE RESTAURANT
CHINNA KAKANI, MANGALAGIRI, GUNTUR REP BY ITS
DIRECTOR.
3.THE COMMISSIONER, VIJAYAWADA MUNICIPAL
CORPORATION, AND CHAIRMAN OF THE ENQUIRY
COMMITTEE, VIJAYAWADA, KRISHNA DISTRICT.
APPOINTED IN TERMS OF GMMS.N0.373 MUNICIPAL
ADMINISTRATION
AND URBAN DEVELOPMENT(H)
DEPARTMENT,
4.THE TANUKU MUNICIPALITY, TANUKU, WEST GODAVARI
DISTRICT, REP.BY ITS COMMISSIONER.
5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION
VISAKHAPATNAM, REP.BY ITS COMMISSIONER.
...RESPONDENT(S):
//37//

WP.No.25101 of 2024 and batch

Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a writ of mandamus or any
other appropriate writ or direction declaring the action of the 1st
respondent in issuing Memo No.1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by the Director of town and
country planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJDR-
RG-DOTCP Dt. 10.2024 signed on Dt.14."l 0.2024 and set aside the
same and consequently direct the 5th respondent to permit the
petitioners to utilize the TDR certificate without reference to memo
issued by the 1st respondent issued in Memo No.1768902/H1/2024
Dt.20.08.2024 and the consequential proceeding issued by the Director
of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt. 14.10.2024 and pass
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to suspend the proceedings of the 1st respondent
in issuing Memo No. 1768902/H1/2024 Dt.20.08.2024 and the
consequential proceeding issued by the Director of town and country
planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR- RG-
DOTCP Dt. 10.2024 signed on Dt.14.10.2024, pending disposal of the
writ petition and pass
Counsel for the Petitioner(S):
1.0 MR LAW FIRM
Counsel for the Respondent(S);
1.GP FOR MUNCIPAL ADMN URBAN DEV
2.S.V.S.S.SIVARAM SC For VMC
WRIT PETITION NO: 5227/2025

Between:

1.MALLAPU SUDHAKAR REDDY, S/0. LATE SOMI REDDY AGE
68 YEARS, OCC BUSINESS, RESIDING AT MIG 1A/14,
SECTOR-6,MVP COLONY, VISAKHAPATNAM-530017.
...PETITIONER

AND

1.THE STATE OF ANDHRA PRADESH, MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT (H)
DEPARTMENT, AP SECRETARIAT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.. REP. BY ITS PRINCIPAL
SECRETARY.
//38//

WP.No.25101 of 2024 and batch
#
2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
GOVERNMENT OF ANDHRA PRADESH , MGM CAPITAL.
GROUND FLOOR, BESIDE LITTLE VILLAGE RESTAURANT
CHINNA KAKANI, MANGALAGIRI, GUNTUR REP BY ITS
DIRECTOR.

3.VIJAYAWADA MUNICIPAL CORPORATION, AND CHAIRMAN
OF THE ENQUIRY COMMITTEE, VIJAYAWADA KRISHNA
DISTRICT.
APPOINTED IN TERMS OF GMMS.NO 373
MUNICIPAL ADMINISTRATION AND URBAN
DEVELOPMENT(H) DEPARTMENT, REP BY ITS
COMMISSIONER.

4.THE TANUKU MUNICIPALITY. TANUKU. WEST GODAVARI
DISTRICT, REP.BY'ITS COMMISSIONER.

5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION,
VISAKHAPATNAM, REP.BY ITS COMMISSIONER.

...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a writ of mandamus or any
other appropriate writ or direction declaring the action of the 1st
respondent in issuing Memo No. 1768902/F11/2024 Dt.20.08.2024 and
the consequential proceeding issued by the Director of town and
country planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR-
RG- DOTCP Dt. 10.2024 signed on Dt.14.10.2024 and set aside the
same and consequently direct the 5th respondent to consider the TDR
certificate purchased by the petitioner for building permission without
reference to memo issued by the 1st respondent issued in Memo No.
1768902/F11/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt Roc No
MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt.14.10.2024 and pass
lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to suspend the proceedings of the 1st respondent
in issuing Memo No.1768902/H1/2024 Dt.20.08.2024 and the
consequential proceeding issued by the Director of town and country
planning in Endt. Roc. No. MAU03- 19022(32)/9/2022-RJDR- RG-
//39//

WP. No.25101 of 2024 and batch

DOTCP Dt. 10.2024 signed on Dt.14.10.2024, pending disposal of the
writ petition and pass
lA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to direct the 5th respondent to consider the
building applications submitted by the petitioner on the basis of the
TDR certificates purchased by the petitioner without reference to the
proceedings issued by the 1st respondent in Memo
NO.1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03- 19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt. 14.10.2024, pending disposal of the WP and pass
Counsel for the Petitioner:

1.0 M R LAW FIRM

Counsel for the Respondent(S):
1.GP MUNCIPALADMN AND URBAN DEVAP

2.S.V.S.S.SIVARAM SC For VMC

WRIT PETITION NO: 5309/2025

Between:

1.NAGAM VENKATA BHIMESWARA RAO, NAGAM VENKATA
BHIMESWARA RAO S/0. NAGAM SUBBARAO, AGE 65YEARS,
OCCUPATION AS BUSINESS, RESIDING AT FLAT- 101,
VIVEKANANDA VISAKHAPATNAM-530045, BEARING BA
NO.1086/6943/B/Z2A DA/2021. CHALAMAJI COLLECTIVE
APARTMENT, NAGAR, YENDADA,

2.M/S AVK BUILDERS, REPRESENTED BY GPA HOLDER,
ALAPATI SARITHA W/0. LATE A.SHIVANAND, AGED ABOUT
43 YEARS, OCC BUSINESS, RESIDING AT MIG-1-299, NEAR
VISAKHA EYE HOSPITAL, BABA NAGAR ROAD NO,3,
P.M.PALEM, VISAKHAPATNAM-530041 BEARING BA
NO. 1086/0861/B/Z2/PEM 12022.

3.CHANDRA KALA, 50 YEARS W/0. PATHAKOTA RAGHAVA
REDDY, BUSINESS, RESIDING AT F.NO 102, WHITE LOTUS
APARTMENT, Y M R COLONY, PRODDATUR 516360, KADAPA
DISTRICT, BEARING BA
//40//

WP No.25101 of 2024 and batch

NO.TEMP/1014/0069/B/PDTR/YMRC/2022
4.PAKKI SRINIVAS, S/0. LATE P V SUDARSHAN RAO, AGE 52
YEARS, OCCUPATION AS PRIVATE residing at
NO.56, HB COLONY, VISAKHAPATNAM-
530022, 1086/0810/B/Z3/H NY/2022. BEARING BA NO.
5.M/S PMR CONSTRUCTIONS, REP. BY KAMJULA LAKSHMI
PRABHAVATHI W/0 K VENKATA SUBBA REDDY, AGE 65
YEARS. OCCUPATION AS HOUSE WIFE. RESIDING AT
D.NO.55-41-18/, SEETHAMMADHARA, VISAKHAPATNAM
BEARING BA NO. 1086/1163/B/Z3/DNY/2022. DOCTORS
COLONY,

...PETITIONER(S)
AND

1.THE STATE OF ANDHRA PRADESH, MUNICIPAL
ADMINISTRATION AND URBAN DEVELOPMENT (H)
DEPARTMENT, AP SECRETARIAT VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT. REP. BY ITS PRINCIPAL
SECRETARY.

2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING
GOVERNMENT OF ANDHRA PRADESH, MGM CAPITAL
GROUND FLOOR. BESIDE LITTLE VILLAGE RESTAURANT*
CHINNA KAKANI, MANGALAGIRI, GUNTUR REP BY ITS
DIRECTOR.

3.THE COMMISSIONER, VIJAYAWADA MUNICIPAL
CORPORATION AND CHAIRMAN OF THE ENQUIRY
COMMITTEE, VIJAYAWADA KRISHNA DISTRICT.
APPOINTED IN TERMS OF GMMS.NO 373 MUNICIPAL
ADMINISTRATION AND
URBAN DEVELOPMENT(H)
DEPARTMENT, .

4.THE TANUKU MUNICIPALITY, TANUKU. WEST GODAVARI
DISTRICT, REP.BY ITS COMMISSIONER.
5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION
VISAKHAPATNAM, REP.BY ITS COMMISSIONER.
...RESPONDENT{S):
Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased topleased to issue a writ of mandamus or any
//41//

WP.No.25101 of 2024 and batch
#
other appropriate writ or direction declaring the action of the 1st
respondent in issuing Memo No. 1768902/H1/2024 Dt.20.08.2024 and
the consequential proceeding issued by „ the Director of town and
country planning in Endt. Roc. No. MAU03-19022(32)/9/2022-RJ DR-
RG- DOTCP Dt. 10,2024 signed on Dt.14.10.2024 and set aside the
same and consequently direct the respondent to consider the TDR
certificate purchased by the petitioners for building permission without
reference to memo issued by the respondent issued in Memo No.
1768902/HI/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on
Dt.14.10.2024 and pass
lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to suspend the proceedings of the 1st respondent
Memo No. 1768902/H1/2024 Dt.20.08.2024 and the consequential
proceeding issued by the Director of town and country planning in
Endt. Roc. No. MAU03-19022(32)/9/2022-RJDR- RG-DOTCP Dt.
10.2024 signed on Dt. 14.10.2024, pending disposal of the writ petition
lA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased pleased to direct the 5th respondent to consider the
building applications submitted by the petitioners on the basis of the
TDR certificates purchased by the petitioners without reference to the
proceedings issued by the 1 respondent No. 1768902/H 1/2024
Dt.20.08.2024 and the consequential proceeding issued by the Director
of town and country planning in Endt. Roc. No. MAU03-
19022(32)/9/2022-RJDR- RG-DOTCP Dt. 10.2024 signed on Dt.
14.10.2024, pending disposal of the writ petition.
Counsel for the Petitioner(S):
1.0 MR LAW FIRM

Counsel for the Respondent(S):
1.GP MUNCIPAL. ADMN AND URBAN DEV AP'

2.S.V.S.S.SIVARAM SC For VMC
IIA2II

WP.No.25101 of 2024 and batch
WRIT PETITION NO: 5420/2Q2fi
Between:

•managing partner ALAPATI SARITHA
W/0. LATE A.SHIVANAND. AGED ABOUT 43 YEARS OCC
BUSINESS, RESIDING AT MIG-1-299 NEAR VISAKHA EYE
HOSPITAL, BABA NAGAR R0ADN0.3, P.M.PALEM,
VISAKHAPATNAM- 530041, BEARING BA NO.
1086/0861/B/Z2/PEM 12022.
2. SREE BALAJI INFRA AVENUES REP BY TADIKONDA
BALAJI
S/0 TVS RAMACHANDRA RAO (LATE) AGE
52YEARS,
83- 12
OCCUPATION AS BUSINESS, RESIDING AT 50-
MADHURANAGAR, SITAMPETA JUNCTION
BEARING530016, BAVISAKHAPATNAM NO.
1086/3108/B/Z2/MAR /2021.

3. VERUPANDA ANITHA, W/0. VERUPANDA SUDHAKAR . AGE
56YEARS, OCCUPATION AS BUSINESS, RESIDING AT 45-2-
60/23/1 RAMACHANDRA NAGAR, AKKAYYAPALEM.
VISAKHAPATNAM 530016, BEARING BA
NO. 1086,/7034/B/Z3/M12/2021.

4. GUNDA SRINIVAS, S/0. LATE G.V.A.R. BHASKAR AGE 52
YEARS. OCCUPATION AS PRIVATE JOB, RESIDING AT DO L
G.V.BHARATI, FLAT NO 509, 5TH FLOOR, VAISAKHI PEARL
MIDILAPURI VUDA COLONY, BESIDES STATE BANK OF
INDIA, VISAKHAPATNAM NO. 1086/3097/B/Z1/PE M/2021.
530041. BEARING BA

5. KALIDINDI RUKMINI W/0. VISWANADHA RAJU AGE
63YEARS, OCCUPATION AS HOUSE WIFE. RESIDING AT
D.NO. 10-289, VISALAKSHI NAGAR, VISAKHAPATNAM-
530043, BEARING BA NO. 1086/0996/B/Z2/VAR/2022.
6. D. CHANDRASHEKHAR, S/0. LATE D. RAGHUNADH AGE
49YEARS, OCCUPATION AS PRIVATE EMPLOYEE.
RESIDING AT D.NO40-2-416, SANTHINAGAR.
KAILASAPURAM, VISAKHAPATNAM- 530024,
N0.1086/0950/B/Z8/CDA/2022. BEARING BA
7. SVRK NIRMAAN, REP BY K VENKATESWARA RAO S/O
APPALANAIDU RAJU (LATE). AGE 50 YEARS. RESIDING AT
F.NOE4.NIGHTINGALE NESTLE. GAZETTED OFFICERS
COLONY. NEAR DR.V S KRISHNA COLLEGE. ISUKATHOTA
//43//

WP.No.25101 of 2024 and batch

VISAKHAPATNAM 530022 BEARING
B.A.N01086/6899/B/Z6/KEM/2021.

8. RANI BUILDERS, MANAGING PARTNER K KAMESWARA
RAO S/O RAMA RAO, AGE 57 YEARS. OCCUPATION AS
BUSINESS, RESIDING AT D.NO. 31-28-17, BESIDE SAIRAM
PARLOUR ROAD, KURMANNAPALEM, BEARING BA NO.
1086/1133/B/Z6/KEM/2022. VISAKHAPATNAM-530046,

9. KOTTI RAMAKRISHNA, S/O K SURYA RAMAYYA, AGE 56
YEARS. OCCUPATION AS BUILDER, RESIDING AT D.NO 45-
48-7/2, ABIDNAGAR, AKKAYYAPALEM, VISAKHAPATNAM
530016 1086/0870/B/Z2/YDA/2022. BEARING BA NO.

10.KATADY SRINIVASA RAJU, S/O (LATE) KATADY VEERA
RAJU, AGE 58 YEARS. OCCUPATION AS RAILWAY
CONTRACTOR, RESIDING AT C/0 GURU KRUPA
CONSTRUCTIONS, SRINIVASA RAJU, 8-22/1A SUDHA SRI
NIVAS, PM PALEM, NEAR SRUJANA SCHOOL,
MADHURAWADA, VISAKHAPATNAM (RURAL),
VISAKHAPATNAM ANDHRA PRADESH 530041, BEARING BA
NO. 1086/1139/B/Z2/MRT/2022.

11. M/S SRI SAI VENKATA DURGA CONSTRUCTIONS,
MANAGING PARTNER BOGAVILLI RAMA CHANDRA RAO
S/O LATE B CHINNA RAO, AGE 48 YEARS. OCCUPATION AS
BUSINESS, RESIDING AT DNO.1-150, PILAKAVANIPALEM,
MADHURWADA, VISAKHAPATNAM 5300416, BEARING BA
NO. 1086/1164/B/Z2/KDI/2022.

12.DITTAKAVI SURYA PRAKASA RAO, S/O D APPALA
SATYANARAYANA, AGE 67 YEARS, PADALA SWATH I W/O
P NAGESHWARARAO, AGE 45 YEARS, OCCUPATION AS
BUSINESS, RESIDING AT 27-259/2 PANCHAYATHI COLONY,
APPANNAPALAM, VEPAGUNTA, PENDURTHI
VISAKHAPATNAM-530047, BEARING BA NO. 1086
1078/B/Z8/EG E/2022.

13.M/S VEDA DEVELOPERS, REP BY MANAGING PARTNER
RAJANA APPALANAIDU S/O SATYANARAYANA, AGE
63YEARS, OCCUPATION AS BUILDER, RESIDING AT 58-20-
27/1, APSEB OLD HAPPY HOMES, GOPALAPATNAM,
VISAKHAPATNAM-530027, BEARING BA
NO. 1086/1363/B/Z2/PEM/2022. COLONY, NEAR
BUTCHIRAJUPALEM,
//44//

WP.No.25101 of 2024 and batch

14.P VENKATA MADHU SUDHANA RAO, S/0 KRISHNARJUNA
RAO, AGE 56 YEARS, OCCUPATION AS BUSINESS,
RESIDING AT 54-12- 13, 1ST FLOOR, VIDYANAGAR, NEAR
KRISHNA COLLEGE CHINNA GATE H B COLONY
BEARINGVISAKHAPATNAM-530022, NO.
1086/1205/B/Z3/REM/2022. BA

15.POTNURU RAMESH CHAKRAVARTHI, S/0. VASUDEVARAO
AGE 53YEARS, OCCUPATION AS BUSINESS, RESIDING AT
4-65, VISAKHA B COLONY, SRIKAKULAM-532001, BEARING
BA
NOS.TEMP/1085/0080/B/ALI/SRI/2022
TEMP/1085/0069/B/ALI/SRI/2021 AND TEMP/1085/0079/B/ALI
/SRI /2022. AND

16.M/S SREE SAMBHAV ASSOCIATES, RESIDING AT FLAT
NO.301, G.K.TOWERS, PEDAWALTAIR.
530017,VISAKHAPATNAM- NO. 1167/0007/B/ANA/PED/2022.
...PETITIONER(S)
AND

1.THE STATE OF ANDHRA PRADESH, MUNICIPAL
ADMINISTRATION
AND URBAN DEVELOPMENT (H)
DEPARTMENT, AP SECRETARIAT. VELAGAPUDI
AMARAVATHI, GUNTUR DISTRICT. REP. BY ITS PRINCIPAL
SECRETARY.

2.THE DIRECTORATE OF TOWN AND COUNTRY PLANNING,
GOVERNMENT OF ANDHRA PRADESH, MGM CAPITAL,
GROUND FLOOR, BESIDE LITTLE VILLAGE RESTAURANT
CHINNA KAKANI, MANGALAGIRI, GUNTUR REP BY ITS
DIRECTOR.

3.VIJAYAWADA MUNICIPAL CORPORATION. AND CHAIRMAN
OF I HE ENQUIRY COMMITTEE, VIJAYAWADA. KRISHNA
DISTRICT. APPOINTED IN TERMS OF GMMS.N0.373
MUNICIPAL ADMINISTRATION AND URBAN
DEVELOPM£NT(H) DEPARTMENT, REP BY ITS
COMMISSIONER.

4.THE TANUKU MUNICIPALITY, TANUKU, WEST GODAVARI
DISTRICT. REP.BY ITS COMMISSIONER.

5.GREATER VISAKHAPATNAM MUNICIPAL CORPORATION
VISAKHAPATNAM, REP.BY ITS COMMISSIONER.
//45//

WP.No.25101 of 2024 and batch

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that
in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased to
lA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased be pleased to suspend the respondent in issuing Memo No.
1768902/H1/2024 Dt.20.08.2024 and the consequential proceeding
issued by the Director of town and country planning in Endt. Roc. No.
MAU03-19022(32)/9/2022-RJ DR- RG- DOTCP Dt. 10.2024 signed on
Dt.14.10.2024, pending disposal of the writ petition and pass
Counsel for the Petitioner(S):
1.0 MR LAW FIRM

Counsel for the Respondent(S):
1.GP MUNCIPALADMN AND URBAN DEV AP

2.S.V.S.S.SIVARAM SC For VMC

The Court made the following:
//46//

WP,No.25101 of 2024 and batch

THE HONOURABLE SRI JUSTICE HARINATH.N

WRIT PETITION Nos.25101. 30841. 23029, 25481, 29652, 29657, 29659.
29787 of 2024 and 4994, 5209, 5212, 5216, 5227, 5309, 5420 of 2025

COMMON ORDER :

1. The batch of writ petitions are filed challenging the orders dated 20.08.2024 and subsequent proceedings dated 14.10.2024. The petitioners are aggrieved by the action of the respondents in cancelling the part of the TDR (Transferable Development Rights) bonds and all consequential actions. The petitioners are seeking a consequential direction to the respondents to restore the visibility of the TDR bond certificates issued/purchased by the writ petitioners and other consequential reliefs. The petitioners are also challenging the unilateral action of cancelling the building permission, along with the utilisation of TDR bonds.

2. Sri.Unnam Muralidhar Rao, learned senior counsel appearing for the petitioners, submits that in the batch of writ petitions, the respondent authorities have resorted to the issuance of proceedings cancelling the building permissions along with the utilisation of TDR bond certificates. It is pertinent to mention that the petitioners are the subsequent purchasers of the TDR bonds. which were available on the DPMS portal of the 2nd respondent.

3. The 3rd respondent proposed a master plan for Tanuku Municipality on 08.10.2024 and issued GOMs.No.204. The lands HAT! I WP.No,25101 of 2024 and batch f belonging to three families were affected in the proposed road widening, and the landlords gifted the affected portion of land in favour of the 4th respondent. The landlords were issued the TDR Certificates in lieu of the land gifted to the Municipality. All the land owners were allotted TDRs in the 1:4 ratio.

4. The CARD Value of the land was taken as a base price, and TDRs at 1:4 for the land gifted were issued to the landlord. The 2nd respondent m^de the TDR certificates visible on the DPMS website, and they are available for purchase by anyone. The transaction of buying and selling TDRs is conducted through the online process on the DPMS website of the 2nd respondent. Some petitioners purchased the TDR bonds as they were available on the website for utilisation.

5. The learned senior counsel submits that the Municipal Authority has also verified the genuineness of the TDRs by cross-verifying the TDRs submitted by the builders on an online platform. It is submitted that the petitioners are bonafide purchasers of TDRs; however, they have been subjected to untold hardship by the respondent authorities.

6. An enquiry was ordered on the premise that the officers of the Municipality and the landlords had manipulated records, and the respondent authorities had issued TDRs at a higher ratio than //48// WP.No.25101 of 2024 and batch the eligible ratio. An enquiry officer was appointed who submitted a preliminary report that the landlords were entitled to TDRs at a 1:2 ratio. Most of the petitioners had sold the TDRs and utilised them for construction purposes at different .places in the state. The respondent authorities screened the building permission issued to the petitioners from the web portal. Further enquiry was proposed in pursuance of the preliminary report.

7. Aggrieved by the unilateral action on part of the respondent authorities, batch of writ petitions WP.No. 18031 of 2022 and batch were filed before this Court, which were disposed off 19.03.2024 directing the 1st respondent as per the oral undertaking of the learned Advocate General, to complete the enquiry after issuance of notices to both the awardees of TDRs and petitioners relating to TDRs in Tanuku Municipality within a period of two months from the day of passing the order.

8. The respondents initiated a fresh inquiry to ascertain the eligibility of TDR bonds and also to ascertain whether the petitioners are bonafide purchasers or not. The enquiry report dated 10.05.2024 did not conclude on the issue of the petitioners' status as bonafide purchasers. On the basis of the enquiry report, the respondents have recalled the TDRs issued earlier and issued fresh TDRs at a 1:2 ratio to the landlords. The //49// WP.No.25101 of 2024 and batcti reissuance of TDRs could result in landlords utilising them once again, and the buyers of the TDRs would have to face the consequences. As such, the petitioners have also filed for consequential direction seeking a declaration of reissuance of TDR bonds to the landlords as illegal. As the reissuance of TDRs created further confusion, the respondents have put in abeyance the reissued TDRs.

9. The learned senior counsel submits that the petitioners have purchased the TDR bonds as were made available on the website by the respondent authorities. The petitioners, having been satisfied with the genuineness of the TDRs, which were visible on the web-portal and open for all for purchase and utilisation, the respondents cannot turn around and claim that fraud was played by the landlords for the issuance of TDRs at a 1.4 ratio instead of a 1:2 ratio. It is submitted that the petitioners cannot be penalised for the acts, deeds, actions or inactions on the part of the official respondents in handling the issue of TDRs issued to the landlords in lieu of surrender of the said land by the landlords for public purposes.

10. The enquiry report would indicate that the landlords have mentioned a door number which resulted in escalation of the cost of the site enormously. It is also stated that a separate //50// WP. No.25101 of 2024 and batch investigation is in progress, and it was finally held that the landlords who lost their lands in the master plan for the Garden and Compost yard would be entitled to TDR& at a 1:2 ratio.

11. The committee recommended mentioning the survey number of land acquired instead of the door number specified in TDR, and also reduced the percentage of TDR to a 1 ;2 ratio.

12. The learned senior counsel further submits that the value of reissued TDRs is now unilaterally reduced, and the reissued TDRs are now sought to be encashed at the rate of Rs . 1136/- per square yard. It is submitted that the square yard rate at the time of acquisition was significantly higher; however, the state's attempt to revise the TDRs at a unilaterally arrived-at rate is illegal, arbitrary, and deserves to be set aside.

13. Sri.O.Manohar Reddy, learned senior counsel appearing on behalf of petitioners in WP.No.4999 of 2025, submits that the petitioners cannot be penalised for the alleged irregularities committed by the officers of the state. The petitioners are bonafide purchasers and have purchased the TDRs online from Visakhapatnam. It is submitted that TDRs are immovable property, and the value of the immiovable property cannot be unilaterally revised by the state. It is submitted that the 2nd respondent maintains a register for registration of TDR //51// WP.No.25101 of 2024 and batch % transactions. Once the TDRs and the corresponding value are entered in the register, the state has no power or authority to revise the value and subsequent purchasers cannot be put to loss. Learned senior counsel further submits that the TDR certificates are the legitimate rights conferred by the state, which can be transferred or traded online. The state cannot deprive the purchasers of the TDRs of their right.

14. Learned Advocate General appearing for the state, along with Sri.A.Srikanth Reddy, learned Government Pleader, submits that the writ petitions are not maintainable for non-joinder of the necessary parties. It is submitted that the landlords are not made party respondents to the writ petition, more so when fraud is alleged against them by the state, and as such, the writ petition deserves to be dismissed on this ground alone.

15. It is also submitted that the petitioners have not verified the TDRs and have not sought any prior permission from the state. It is also submitted that the bonafides of the petitioners cannot be established-as the landlords have purchased the land one month prior to the issuance of TDR bonds. It is also submitted that the landlords have mentioned door numbers instead of survey numbers, resulting in an abnormal increase in the value of land, necessitating the issuance of TDR bonds at a higher ratio.

//52// WP.No.25101 of 2024 and batch

16. It is submitted that the lands were purchased vide registered sale deeds within one month of the draft master plan, with a sole motive of executing gift deeds to the Municipality with an eye on the TDR bonds. It is also submitted that the Anti-Corruption Bureau of the State is inquiring into the fraud. The disputed TDR bonds would have to be cancelled. The state has, after determining the eligibility of the landlords, rightly cancelled the earlier issued TDR bonds and reissued the TDR bonds at the eligible ratio to the landlords.

17. Learned senior counsel for the petitioners in reply submits that the sanction of the Government is not required in view of amendment to Rule 168(e) reads as follows ; 168(e) - For the sites required by the Government/ULB for weaker sections or social housing, any other urban infrastructure development such as water supply, sewerage, education, health or any public purpose:

equivalent to 400% of such areas surrendered. However, in case of sites covered by existing slums wherein, ULB proposed for removal and redevelopment of slums with a sanctioned redevelopment plan for the area proposed to surrender in such cases land owners is eligible for 100% of such areas covered by slums. In above such cases the proposal shall be submitted to Government with justification report through the DTCP for approval before considering for issue of TDR.

18. It is also submitted that the state has so far not initiated any action on the alleged illegality, fraud, or misrepresentation by any of the landlords, except for repeatedly harping on the alleged fraud committed by the landlords. It is also submitted that the //53// WP.No.25101 of 2024 and batch stand of the state is contrary to the proceedings dated 20.12.2024, whereby the 3rd respondent in categorical terms had held that the lands in question are surrounded by the layouts (LP.No.50/2005, 55/2007, 140/2012, 126/2014, 25/2017, TLP.1172/0014/LP/TKU/2022, 26/2021 and 2/2023) approved by the DTCP and are developing rapidly as a residential area. The 3rd respondent also forwarded the assessment record.

19. The relevant portion of said proceedings reads as follows ;

The assessment nos. against each door number have been obtained from the Revenue Section of Tanuku Municiipality and the following information is ascertained in the reference 11^^ cited.

The field inspection disclosed that there are still residential houses, AC sheet sheds denoting that the land has been under residential/commercial use. The land on which these sheds and houses are located, have been given assessment numbers by the Urban Local Body. According to the Revenue note remarks in the 9*'' cited above, the subject lands fall under the following door Nos.1-14-15/6 (Assessment No.1081019485), 1-25- 5 (Assessment No.1081005197) Door No.1-25-9 (1081005235) and 1-25-11 covered under assessment No.1081005248 and within the respective assessment Nos.these lands are located within the same survey Nos. and mapped in Revenue locality map No.1. A topo-detailed plan has been prepared and submitted herewith. Photographs of the structures situated on the garden zone and covering the field inspection are also attached for ready reference.

The lands in question are surrounded by the layouts (LP Nos.50/2005, 55/, 2007, 140/2012, //54// WP.No.25101 of 2024 and batch 126/2014, 25/2017, TLP 1172/0014/LP/TKU/2022, 26/2021 and 2/2023) approved by the DTCP and are developing rapidly as a residential area, with the site is connecting to Tanuku-Bhimavaram Road is within 100 feet. The registrar of Tanuku furnished market value before the lands were handed over to the local body. There is 60' master plan road and existing BT, road is 40'. In view of this, the area has tremendous growth having feasibility for any kind of development (commercial, lease development etc.). The un official land value of the site is Rs.18 to 20 thousand per square yard. The sites were brought under revenue assessment and door numbers were too allotted. The assessment record is attached herewith for the kind perusal of the authorities.

Further, the Registrar, Registration & Stamps, Tanuku has been addressed in the reference 14^^ cited to furnish the conditions under which the land value was fixed at the time of gift of the land and the rule position governing such a cost. In the reference 15*^^ cited, the Registrar furnished detailed information with rule position and the circumstances under which the registration value was assessed, justifying the previous registration value fixed. The market values of the agricultural lands converted into house sites should be calculated applying the rates which are applicable to house sites, according to the Registrar. According to the registration department also, there is healthy growth in this particular area. Further, the Registrar clearly mentioned while addressing Point (a) of the letter 14^^ cited that "In the recitals of the above registered documents i.e., gift settlement deeds in favour of local bodies, it is commonly mentioned that "the scheduled property is executed in favour of the Tanuku Municipality with the consent of the municipal authority for the public purpose like road, open spaces, parks for approval of master plan without consideration". Here in the recitals of the document, it is establishing that the property is developing to residential plots. And the //55// WP.No.25101 of 2024 and batch scheduled property mentioned in the document is meant for roads, parks, open-spaces which is evidencing that it was not a cultivating agriculturalland in acres. Hence, it is evident that the schedule property is a site in square yards, hence it cannot be taken in acre for chargeability, but it should be taken in square yards. The reply received from the Registrar is attached herewith.

20. The proceedings dated 20.12.2024 make it clear that the state has been aiming in the dark without any goal. The purpose and motive of the state are unknown, but the petitioners are subjected to harassment and hardship. Learned senior counsels for the petitioners further submit that the essential ingredients of fraud are not proved by the state by their very inaction. The status of the investigation by the Anti-Corruption Bureau has not been placed before this Court except for submitting that the matter is under investigation with the Anti-Corruption Bureau.

21. Heard the learned senior counsels for petitioners, learned Advocate General and the learned Government Pleader for the official respondents. Perused the material on record.

22. The concept of TDR bonds has evolved, keeping in view the escalating cost of acquisition of land for public purposes and the entanglement in litigation during the course of the acquisition process. TDR allows landowners to transfer unused or additional construction rights from one property to another. These rights are usually issued by municipal authorities to //56// WP.No.25101 of 2024 and batch compensate landowners for land acquisition or restrictions on construction. For instance, if a property owner cannot utilise the full development potential of their land due to zoning restrictions, they can transfer the unused rights to another property where higher construction is permitted.

23. The landowners are compensated for surrendering land or adhering to zoning restrictions by receiving TDR certificates. Developers use TDR to increase FSI and maximise construction on permitted properties. TDR ensures adherence to zoning laws and balances urban planning.

(i) Issuance of TDR Certificates: Municipal authorities issue TDR certificates to landowners as compensation for land surrendered for public infrastructure or other purposes. These certificates indicate the extent of development rights that can be transferred.

(ii) Trading of Rights: Landowners can sell these rights to developers or other property owners who wish to increase the construction potential of their land.

(iii) Utilisation of TDR: Developers utilise TDR to enhance the FSI of their project within the permissible limits set by the local authority.

(iv) Benefits of Transferable Development Rights (TDR) Efficient Land Utilisation : Promotes optimal use of land resources in urban areas.

(V) Increased Flexibility: Developers can use TDR to meet specific project requirements.

(Vi) Support for Public Projects: Landowners surrendering land for public infrastructure receive fair compensation.

(vii) Urban Development Balance: Facilitates planned and sustainable urban growth.

//57// WP No.25101 of 2024 and batch

24. The introduction of TDR bonds has facilitated urbanisation, the development of infrastructure and public facilities, which have a direct impact on the quality of life of an individual. On the facts of the present writ petitions the respondents have issued TDR bonds at the ratio of 1:4. However, on suspicion of the fraud allegedly committed by the landlords, a preliminary inquiry was conducted and that the officers of the Municipality and the landlords connived with each other and executed gift deeds by mentioning a door number whereas survey number ought to have been mentioned. On this ground an inquiry was supposedly to be conducted against the landlords for having mentioned the door numbers in the gift deeds. It is the case of the state that, on account of mentioning the door numbers, the value of the property had increased exponentially, and that TDR certificates at a 1:4 ratio were issued.

25. If that be the case, the state ought to have initiated action against the erring officers of the 3rd respondent and others concerned. No such efforts are evidently placed before this Court, except for stating that the Anti-Corruption Bureau has been entrusted to enquire into the involvement of the landlords and the officers. It is not explained what difference it would make if the door numb.er were mentioned instead of the survey //58// WP No 25101 of 2024 and batch number. When the extent of land gifted is in square yards, the survey number would have to be essentially mentioned for identifying the property with the survey number of the relevant village/area. The submission that the door number was mentioned only for increasing the value of the land and seeking TDR bonds at a higher ratio does not sustain the scrutiny of logic. The proceedings dated 20.12.2024 issued by the Commissioner, Tanuku Municipality, amply clarify the nature of the land gifted by the landlords.

26. It is not the case of the state that the petitioners have fabricated forged or created fake TDRs and tendered them for utilisation. It is also not the case of the state that the TDR Certificates purchased by the petitioners were never available on the web portal of the 2nd respondent for sale. In such circumstances, the petitioners cannot be penalised for the actions or inactions of the officers of the respondents. For determining whether the petitioners are subsequent purchasers or not, it may not require a rowing enquiry, nor does it involve any rocket science. The factum of subsequent purchase by the petitioners can be ascertained from the very register maintained by the 2nd respondent in the DPMS web-portal.

//59// WP,No.25101 of 2024 and batch

27. It is not in dispute that the petitioners are subsequent purchasers and have purchased the TDR bonds as were available on the web portal. The submissions of the learned Advocate General that the petitioners ought to have verified the genuineness of TDR bonds before going ahead and purchasing the TDR bonds are concerned, such a stand cannot withstand the scrutiny of law, logic and facts. The TDR bonds are displayed on the web portal and are maintained in the online register. Any bona fide purchaser can purchase them and put them to use. The state cannot disown the details available on its own web portal and now claim that the petitioners ought to have verified before purchasing the TDR bonds.

28. The submissions with regard to the fraudulent intention of the landlords for purchasing the lands within a period of one month from the proposed master plan cannot be relied upon for any purposes. The necessity of the acquisition of land for public purposes was made known to one and all in the proposed master plan. It cannot be disputed by the state that land was not required for public purposes. The land would have been acquired, and TDR certificates would have to be issued to the landlords whose names the land stood in on the date of acquisition of the land. That being said, no law prohibits a person //60// WP.No.25101 of 2024 and batch from buying any land and gifting it to the Municipality or any Urban Local Body within the same month. The fraud cannot be suspected solely on the basis that the property was purchased and gifted in the same month.

29. Regarding the other objection of the state regarding the non-

joining of the landlords as party resp'ondents, it is noted that the landlords have already sold their TDR bonds. By virtue of the reissuance of TDR bonds in favour of the landlords at a 1:2 ratio, the state has opened one more door for continuous litigation, which can arise in the event the landlords resell the reissued TDR bonds. The prayer of the petitioners is against the unilateral action on the part of the state in assuming fraud played by the landlords, reassessing the eligibility of TDR bonds, and unilaterally revising the market value to consider all these aspects; the stand of the landlords is'not necessary. It is also not in dispute that the petitioners are claiming any relief against the landlords. Proceedings dated 20.12.2024 stare at the state, nullifying the stand of the state and clarifying the stand of the petitioners.

30. It is the responsibility of the state to indemnify the purchasers of the TDR bonds, such as the petitioners, from the actions or inactions on the part of its employees, which allegedly resulted in //61// WP.No.25101 of 2024 and batch pecuniary loss to the state. The proceedings dated 20.12.2024 are categorically clear, vivid and unambiguous. In such circumstances, the state ought not to have reassessed the eligibility ratio of TDR bonds and reduced the entitlement of the landlords from 1:4 to 1:2. The action of the state in cancelling the building permission of the petitioners also deserves to be set aside. The TDR bonds, which were cancelled, deserve to be restored for full utilisation.

31. Accordingly, the batch of writ petitions are allowed as prayed for.

There shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.

                                                                   Sd/- B PRASADA RAO
                                     //TRUE COPY//               ASSISTANT REGISTRAR

                                                                                    If-
To,                                                                       SECTION OFFICER


      1- The Principal Secretary, Municipal                 Administration       and       Urban
        Development Department, State of Andhra                   Pradesh,        Office     at -

Secretariat, Velagapudi, Amaravati, Guntur District.

2. The Director, Directorate of Town and Country Planning DTCP, State of Andhra Pradesh, Office at - MGM Capital, Ground Floor Beside little Village Restaurant Chinakakani, Mangalagiri, Guntur-522508.

3. The Commissioner, Guntur Municipal Corporation, Opposite Gandhi Park, Guntur 522003.

4. The Municipal Commissioner, Tanuku Municipality, ,/ Tanuku, West Godavari District.

5. The Director, Development Permission Management System (DPMS).

Office at - MGM Capital, Ground Floor Beside little Village Restaurant Chinakakani, Mangalagiri, Guntur -522508.

6. The Spl Chief Secretary to Government Municipal Administration and Urban Development Department, State of Andhra Pradesh, Secretariat Building Velagapudi Amaravati Andhra Pradesh.

7. The Commissioner, Vijayawada Municipal Corporation, Jawaharlal Nehru Building, Canal Road, One Town, Vijayawada - 520001.

8. The Commissioner, Commissioner, Vijayawada Municipal Corporation, and Chairman of the Enquiry Committee, Vijayawada, Krishna District. Appointed in terms of GMMs.No.373 Municipal Administration and Urban Development(H) Department.

9. The Commissioner Greater Visakhapatnam Municipal Corporation, Visakhapatnam.

10. One CC to Sri Unnam Sravan Kumar, Advocate [OPUC] 11 .One CC to Sri Namburi Surya Venkata Maharshi, Advocate [OPUC]

12.One CC to M/s. O.M.R. Law Firm, Advocate (OPUC) 13.0ne CC to Mrs. Sireesha Rani Vallabhaneni, SC for Municipality [OPUC] c

14.Two CCs to GP for Municipal Admn and Urban Development, High Court of A.P. [OUT]

15. One CC to Sri S.V.S.S. Sivaram, SC for VMC (OPUC)

16. One CC to Sri A.S.C. Bose, SC for GVMC (OPUC)

17. Two CD Copies Cnr 4 HIGH COURT Cnr DATED:24/09/2025 COMMON ORDER WP Nos. 25101, 30841, 23029, 25481, 29652, 29657, 29659,29787 OF 2024 AND 4994, 5209, 5212, 5216, 5227, 5309, 5420 OF 2025 ALLOWING THE W.Ps WITHOUT COSTS

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