KONATHALA GOVINDARAJULU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Smt T.V. Sridevi, learned counsel for the petitioners, the learned Government Pleader for Municipal Administration and Urban Development Authority appearing for the 1st respondent, Sri K. Madhava Reddy, learned standing counsel for the respondents 2 and 3-Greater Visakhapatnam Municipal Corporation and Sri P. Rama Sharan Sharma, learned counsel for the 6th respondent.

(2.) This writ petition under Article 226 of the Constitution of India, has been filed by the petitioners being aggrieved from the grant of building permit order vide permit No.1086/2996/ B/Z4/BEM/2020 dtd. 23/7/2022 by the Greater Visakhapatnam Municipal Corporation (for short, "GVMC")-the 2nd respondent and its authorities in favour of respondent No.5 through G.P.A Holder respondent No.6, for construction of building in an extent of 1500 sq. yards in sy.No.11/4 F, of Butchirajupalem Village, Near Peela Complex, Gopalapatnam, Visakhapatnam, with the prayer to declare the same as illegal, arbitrary and violative of Article 14 of the Constitution of India and against the principles of natural justice and to direct the 2nd respondent-GVMC to cancel the said building permit order.

(3.) Briefly stated, the facts of the case are that the petitioners' father late Konathala Appa Rao, along with the petitioners purchased an extent of 1522 sq. yards in sy.No.11/4 and 11/5 of Butchirajupalem Village, Near Peela Complex, Gopalapatnam, Visakhapatnam vide registered sale deeds dtd. 1/6/1989, 3/6/1989 and 3/6/1989 vide Document No.5349/1989, 5353/1989 & 5354/1989 from Vankayala Sakuntala, w/o. Satyanarayana.