P.V.JAGANNADH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition for a mandamus is filed to declare the action of respondent Nos.2 to 5 in not taking any action against unofficial respondent Nos.6 to 8 for illegally constructing building in the land covered by Sy.No.177/2A3 of Penukonda Mandal, Ananthapur District, without any building permission, as illegal and contrary to Ss. 204 and 211 of the A.P. Municipalities Act, 1965, (for short "the Act") and consequently sought direction to respondent Nos.2 to 5 to initiate appropriate legal proceedings against unofficial respondent Nos.6 to 8 in this regard.

(2.) As per the case pleaded by the petitioner, he is the owner of the land in an extent of Ac.3.83 cents covered by Sy.No.177 of Penukonda Village in Ananthapur District. Land in an extent of Ac.1.78 cents was acquired by the Government for public purpose within the said total extent of Ac.3.83 cents. After alienating part of the said property, the land in an extent of 72 Sq. Yds still remains in the name of the petitioner and he is the absolute owner of the same. It is stated that respondent Nos.6 to 8 unauthorizedly encroached on to the said land and started making construction of house in the said land. So, the petitioner has complained the same to respondent Nos. 2 to 4 stating that unofficial respondent Nos. 6 to 8 have been making construction of house without obtaining prior building permission and thereby to take action against them. The grievance of the writ petitioner is that no action has been initiated on the said complaint even though the construction of house is being made contrary to Ss. 204 and 211 of the Act. Therefore, the petitioner is before this Court by way of filing this Writ Petition seeking the aforesaid reliefs.

(3.) Respondent No.1 filed counter stating that dispute inter se the petitioner and the unofficial respondent Nos.6 to 8 is relating to title of the property. However, as regards the construction of house by unofficial respondent Nos.6 to 8 is concerned, it is admitted that they did not obtain any building permission and the house is constructed without any building permission. So, it is stated that notice under Sec. 228(1 & 2) of the Act was earlier issued to unofficial respondent Nos.6 to 8.