GAJARLA ANURADHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Municipal Administration and Urban Development for 1st respondent and Sri M.Manohar Reddy, learned Standing Counsel for Municipalities and Municipal Corporations, for respondents 2 and 3.

(2.) This Writ Petition is filed seeking mandamus declaring the order dtd. 22/11/2021, passed by the 2nd respondent, and the provisional order, dtd. 9/9/2021, passed by the 2nd respondent, are contrary to law, arbitrary and discriminatory and against the principles of natural justice and consequently, sought a direction to the respondents not to demolish the building of the petitioner bearing D.No.7/16/226, Srinagar Colony, Guntur.

(3.) As per the case pleaded by the petitioner, it is his case that he has purchased 87.6 sq. yards of land situate at Srinagar Colony, Guntur, under a registered sale deed, dtd. 1/1/2019 and constructed an R.C.C. building for residential purpose in the said land. When he approached municipal authorities for grant of building permission that he was informed by the employees of the Municipal Corporation that there is no necessity to obtain building permission for construction of a building in a land admeasuring less than 100 sq. metres. Therefore, it is stated that the petitioner has constructed the building without obtaining any building permission. The petitioner has constructed the building consisting of G+1 and a small shed.