DASAPALLA CONSTRUCTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) In W.P.No.8753 of 2018, the action of the respondents 2 and 3 in issuing the proceedings No.54804/21/HQ 32 WEU dtd. 23/11/2017 requesting to stop further construction on the B-block and to restrict the construction of 'A' block to a promulgated height of 26.5 AMSL (Above Mean Sea Level) in the land in an extent of 7,800 square yards in Survey No.363/A of Waltair Ward, Block No.20, VUDA Park, Jalaripeta, Visakhapatnam, notwithstanding the building permission dtd. 13/11/2015 granted by the respondent No.5 Corporation is challenged as violative of G.O.Ms.No.119 dtd. 28/3/2017 and G.O.Ms.No.168 dtd. 7/4/2012.

(2.) In W.P.No.11408 of 2018 the action of the respondent No.1 in interfering with the title, possession, occupation and construction activity of the petitioners pursuant to the building permission granted by the respondent No.1 vide proceedings BA.No.14674/2013/DCP-1/G1 dtd. 13/11/2015, revised vide proceedings B.A.File No.1087/0655/B/Z2/CIR/2017 dtd. 13/3/2018, in the land in an extent of 7,800 square yards situated in Survey No.363/A, Waltair Ward, Block No.20, VUDA Park, Jalaripeta, Visakhpaatnam, is under challenge on the ground that it is violative of principles of natural justice and the provisions of the GHMC Act, 1955, G.O.Ms.No.119 dtd. 28/3/2017 and G.O.Ms.No.168 dtd. 7/4/2012.

(3.) In W.P.No.37393 of 2018, a direction was sought to direct the respondent No.2 to take action against the unofficial respondents 4 and 5 for making construction illegally i.e., over and above the permissible height of 26.5m AMSL (Above Mean Sea Level) in the land in an extent of 7800 square yards situated in Survey No.363/A, Waltair Ward, Block No.20, VUDA Park, Jalaripeta, Visakhpaatnam, in violation of the terms and conditions mentioned in the no objection certificate in proceedings No.AO/0177/NOC/Daspalla/2 dtd. 8/11/2016 issued by the petitioners.