REDDY DURGA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the writ petitions were taken up for hearing with the consent of the counsel.

(2.) Wp.No.25002 of 2018 is filed by the petitioner seeking following prayer:

(3.) The grievance of the petitioner is that he is the owner of a property for which a building application plan was approved on 06.12.2007 after the due process of law was followed. He constructed the building and as there was some excess construction, he applied for regularization of the same under the BPS scheme. On 15.07.2015, the BPS was approved and a sum of Rs.68,113/- was paid on 09.10.2016 by the petitioner. Later, he sold the second floor on 21.03.2019 to one Sri M.Mallaiah, who was added as the 4th respondent in this writ petition. Because of the consistent complaints by Mallaiah, a show cause notice was issued on 17.03.2018 by the Municipal Corporation to which a reply was given on 07.04.2018. He states that without disposal of the said reply, the impugned notice date 16.07.2018 was issued under section 636 of the Hyderabad Municipal Corporation Act, as applicable to Vijayawada. This is challenged in the writ petition.