LINGAMANENI VENKAT RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri V. V. Satish, learned counsel for the petitioner and Sri G. Naresh Kumar, learned counsel, representing Sri M. Manohar Reddy, learned standing counsel for respondent No.2.

(2.) This writ petition has been filed under Article 226 of the Constitution of India for the following reliefs:

(3.) The petitioners are challenging the impugned confirmation order dtd. 30/8/2022 passed by the 2nd respondent-Vijayawada Municipal Corporation, represented by its Commissioner, by which the notice dtd. 24/8/2022 given to the owners of the building in question, directing them to show cause as to why the unauthorized constructions commenced at the said building shall not be removed/altered or pulled down within a specified period, failing which further action for removal shall be taken up departmentally, has been confirmed.