KANCHARLA SUSHMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition for a Mandamus is filed to declare the impugned order dtd. 2/1/2020 of 3rd respondent in granting B.P.S. in favour of 7th respondent as illegal and violative of G.O.Ms.No.14 (MA and UD (M)) Department, dtd. 4/1/2019 and consequently prayed to set aside the impugned order passed in favour of the 7th respondent.

(2.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development appearing for respondents 1 and 2, Sri M.Manohar Reddy, learned Standing Counsel for Vijayawada Municipal Corporation appearing for respondents 3 to 5 and Sri Ch.Madhav, learned counsel representing Sri K.V. Aditya Chowdary, learned counsel appearing for unofficial respondent No.7. None appeared for respondent No.6-LIC Housing Finance Limited.

(3.) The petitioner claims to be the absolute owner of the land in an extent of 220 sq. yards covered by R.S.No.433/3 of Gunadala Village in Vijayawada Rural Mandal. It is stated that she has purchased the said land under a registered sale deed dtd. 26/11/2001 and got the said land regularized under L.R.S. scheme from the then V.G.T.M. UDA, Vijayawada as per proceedings dtd. 5/7/2012 and thereafter raised ACC roofed shed and has been paying the taxes to the Municipality regularly.