JALDU RAM NITESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri O.Manohar Reddy, the learned senior counsel for the petitioners and the learned standing counsel for the respondent Nos.2 and 3.

(2.) This writ petition is filed questioning the action of the respondent Nos.2 and 3 in not issuing the Occupancy Certificate in respect of the shopping mall-cum-multiplex constructed in pursuance of the building permission No.1070/0035/B/MCP/ MAC/2019 dtd. 26/9/2019 even though the same was constructed in accordance with the building permission and in tune with Rule 111 of the Rules issued in G.O.Ms.No.119, Municipal Administration and Urban Development (M) Department, dtd. 28/3/2017.

(3.) The learned Senior counsel for the petitioners submits that the petitioners were given building permit order dtd. 26/9/2019 by the respondent No.2 for construction of multiplex on the application of the petitioners dtd. 12/2/2019 under Ss. 209, 210 and 227 of the A.P.Municipalities Act, 1965 and A.P.Building Rules 2017. Some of the details of the permission sanctioned are as under: