MATCHA VENKATA RATNAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The above writ petition is filed for writ of Mandamus seeking the following relief:

(2.) Petitioners claimed to be the owners and possessors of RCC building bearing D.Nos.14-1, 14-4 and 13-187 respectively of Janda street, Vizianagaram. Petitioners also filed copies of title deeds. The grievance of the petitioners is that they constructed their buildings after obtaining permission from the 5th respondent and they have been paying taxes regularly and they have been enjoying their respective properties as owners. While so, respondents are trying to demolish the structures without issuing any notice to the petitioners for the purpose of road widening. Hence, the petitioners approached this Court by way of filing the present writ petition.

(3.) Counter-affidavit was filed by learned Government Pleader for Roads and Buildings would indicate that the R& B has not taken up any steps for laying road.