STATE OF ANDHRA PRADESH Vs. THOTA SUBBA RAO

JUDGEMENT

(1.) Aggrieved by the order dtd. 10/12/2020 passed in W.P. No. 6381 of 2019 by the learned single Judge, State preferred this appeal under Clause 15 of Letters Patent raising several contentions.

(2.) The parties to the appeal will hereinafter be referred as arrayed before the learned single Judge for the sake of convenience and to avoid confusion.

(3.) One Thota Subba Rao and 5 others filed the writ petition for issue of Writ of Mandamus declaring the action of the respondents in altering the approved master plan of the pidimgoyyi panchayat in respect of the 80 feet proposed road by publishing the altered plan by issuing notice dtd. 20/7/2018 without considering the objections of the petitioners and others, by which all the residents of the locality will be affected by demolition of the residential houses industrial units and shops etc., as illegal, arbitrary, violative of the constitutional provisions particularly Article 300-A and 21 of the Constitution of India and the provisions of A.P. Urban Areas Development Act and consequently direct the authorities to follow the master plan of the panchayat as was initially approved by the respondent authorities while laying the proposed 80 feet road.