VEMIREDDY CHENNAKESAVA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition for a mandamus is filed to declare the inaction of respondent Nos.4 to 7 in taking action for construction of the Church which is a religious structure, without prior approval of the District Collector, as illegal and consequently prayed to pass appropriate orders as deemed fit by the Court in the facts and circumstances of the case.

(2.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Revenue, Sri M. Manohar Reddy, learned Standing Counsel for respondent No.5 and Smt. G. Amulya Spencer, learned counsel for unofficial respondent Nos.8 to 11.

(3.) As per the facts culled out from the pleadings in the Writ Petition and also from the submissions made at length by learned counsel for the petitioner and learned Assistant Government Pleader for Revenue, learned Standing Counsel for Municipality and learned counsel for unofficial respondents, father-in-law of respondent No.8 has constructed a tiled roof building and thereafter the 8threspondent has renovated the same as per the approved plan which contains a provision for prayer hall.