KUKATPAILLY MUNICIPALITY Vs. P SATYAAARAYAN

JUDGEMENT

(1.) This Writ Appeal arises out of the action taken by the Kukatpally Municipality for demolition of the building constructed by the petitioner in Balanagar locality on the ground that the construction was made without obtaining sanction of the Municipality and in contravention of the Zoning Regulations with regard to the set off to be observed in relation to the public road Our learned brother M N Rao, J, allowed the writ petition and restrained the Municipal Authorities from demolishing the building

(2.) The facts of the cass are these;- The Kukatpally Municipality came into being on 21-2-87, The area hitherto covered by Balanagar Gram Panchayat was inter-alia included in the , Kukatpally Municipality. The petitioner applied for permission to construct 20 Malgis and residential buildings on the parcel of land covered by Survey No. 125 and obtained sanction from the Gram Panchayat on 19-8-81. Wnen the petitioner commenced construction, the Gram Panchayat by its notice dt. 28-12-81 directed stoppage of work on the ground that the construction was contrary to the sanction given to him. Ths petitioner then filed W P No. 722/82 in this Court questioning the action of the Gram Pancbayat. The writ petition was allowed with the following direction.

(3.) At the time of admission of the Writ Appeal, this Courtin WAMP No. 1489/89, dated 30-6-89 called for a report from the Town Planning Otiicer of Kukatpally. The Town Planning Officer submitted his report along with the plan of the existing structure with demolished and reconstructed portions.