B. BHARGAVA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed praying to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the impugned orders of the 2nd respondent in rejecting the petitioners' applications for building permission vide orders in Lr.No.21/2021, dated 26.01.2021 for plots admeasuring 248.61 Sq. yards in Plot No.38, 216.66 Sq. yards in Plot No.36, 233.33 Sq. yards in Plot No.33 & 34 and 216.66 Sq. yards in Plot No.35 in Sy.No.165 of Banaganapalle Village, Banaganapalle Mandal, Kurnool District vide registered sale deed, dated 08.06.2020 with document bearing Nos.1101/2020, 1102/2020, 1100/2020, 1103/2020 respectively on untenable and flimsy grounds, as illegal, arbitrary and consequently set aside by the aforesaid impugned orders with a direction to grant the building permissions to the petitioners for their aforesaid respective plots and pass such other order or orders as are deemed fit and proper.

(2.) Heard Sri K. Rathanga Pani Reddy, learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj appearing for 1st Respondent and Sri V. Vinod K Reddy, learned Standing Counsel for Gram Panchayat appearing for 2nd respondent and perused the material available on record. With their consent, the writ petition is disposed of at the stage of admission.

(3.) The case of the petitioners is that they have purchased plots admeasuring 248.61 Sq. yards in Plot No.38, 216.66 Sq. yards in Plot No.36, 233.33 Sq. yards in Plot No.33 & 34 and 216.66 Sq. yards in Plot No.35, situated in Survey No.165 of Banaganapalle Village, Banaganapalle Mandal, Kurnool District, vide Registered sale deeds bearing Nos.1101/2020, 1102/2020, 1100/2020 and 1103/2020, dated 08.06.2020 respectively, for a valid consideration.