SK BASHEERUNNISA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Assistant Government Pleader for Municipal Administration for respondent No.1 and Mr.N.Ranga Reddy, learned standing counsel for respondent No.2.

(2.) The grievance of the petitioner is that although the construction was being carried on strictly in accordance with the approved building plan only, the officials of the 2nd respondent have made some markings on the walls. He also relies upon the photographs to show that marks were put up on the walls. He apprehends that demolition would be carried out to the property.

(3.) According to the learned counsel, the construction is strictly in accordance with the permit and the Municipal Laws. It is his contention that even if there is unauthorized construction, the petitioner is entitled to a notice.