VEGI JAGADISH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri N.Subba Rao, learned counsel for the petitioners, Sri S.Lakshmi Narayana Reddy, standing counsel for the 2nd respondent and Sri Dammalapati Srinivas, senior counsel for M/s.Pillix Law Firm appearing for the respondents 5 to 11.

(2.) The petitioners filed the present writ petition, questioning the action of the respondents 2 to 4 in according building Permit Order vide bearing Permit No.1086/3302/B/Z3/KTA/2021 dated 07.08.2021 in favour of respondents 5 to 11 over the land admeasuring 14520 square yards in T.S.No.71 and 75 situated at Block No.8 and 9, Waltair Ward, Visakhapatnam.

(3.) The convention of Baptist Churches of the Northern Circars (for short CBCNC) vide bearing registration No.16/48-49 has executed a registered lease deed over the land vide document bearing No.4547/2004 and 4548/2004 on the file of the District Registrar's Office, Visakhapatnam in favour of the petitioners. Subsequently, the petitioners were also granted passbooks over the land and also issued Tax books bearing Nos.10861779930 and 1086149517 and they were inducted peaceful possession of the property; accordingly they are maintaining the same by paying land revenue taxes, water charges and electricity bills unequivocally over the said land.