A. N. RAMESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner seeking the following relief:

(2.) Heard Sri Y. Subrahmanyam, learned counsel for the petitioner and the learned Government Pleaders for Revenue and Municipal and Administration appearing for Respondent Nos. 1 and 6 and the learned Standing Counsel for Panchayat Raj appearing for Respondent Nos.2 to 4 and Respondent No.5 i.e., (Party-in-person). Perused the material available on record.

(3.) The case of the petitioner is that he is the absolute owner of the land to an extent of Ac.0.39 cents in R.S.No.122-11 situated in Pamarru Village, where he wanted to construct a marriage function hall with cement sheets. He made an application on 7/10/2010 along with necessary particulars and plan to Respondent No.4 for permission and approval of construction for marriage function hall by fulfilling all necessary legal formalities as required under G.O.Ms.No.67, dtd. 26/2/2002. Thereafter, respondent No.4 permitted the petitioner to go ahead with the construction since Panchayat Board passed resolution permitting the petitioner to construct the function hall. Following the same, he constructed the marriage function hall by 25/1/2011 as per the plan submitted and approved by the Gram Panchayat. On 25/1/2011 respondent No.4 came to the petitioner and directed him not to construct anything further and took statement that he would not construct anything further. The construction of marriage function hall is a building within the meaning of G.O.Ms.No.67, dtd. 26/2/2002 and it doesn't require any technical or prior permission of the Town and Country Planning Department.