CH. PADMA RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Challa Ajay Kumar, learned counsel for the petitioner and learned Assistant Government Pleader for Municipal Administration for the respondent No.1, Sri S.Lakshminarayana Reddy, learned Standing Counsel for the respondent Nos.2 to 4 and Sri Ch.Dhanunjaya, learned counsel for the respondent No.5.

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

(3.) Learned counsel for the petitioner submits that O.S.No.280 of 2007 filed by the petitioner's deceased father against the defendants therein including the unofficial respondent No.5 and some official respondents, is pending on the file of XI Additional District Judge at Visakhapatnam in which after the death of the petitioner's father, the petitioner has filed an application for substitution. He further submits that the material facts were not brought to the notice of the 2nd respondent consequently the grant of the building permission in favour of the 5th respondent has affected adversely the petitioner's right in the property.