D. ANKI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD Sri K.S.Murthy, learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development, Government of Andhra Pradesh, Hyderabad, appearing for 1st respondent and Sri Tuhin Kumar, learned Standing Counsel for Municipal Corporation, Guntur, appearing for 2nd respondent.

(2.) THIS Writ Petition is filed by the petitioners seeking a Writ of Mandamus to declare the Endorsement bearing B.A.No.340/13/G3 dt.12 -08 -2013 of 2nd respondent refusing to grant building permission to the petitioners in respect of property admeasuring 875 sq. yds. situated in Sy. No.673 at Old Ward No.16 (corresponding to new Ward No.22), Block No.11 at Sampath Nagar, Guntur (for short the subject land).

(3.) THE petitioners purchased the above property from Smt.N.Sarojini under registered sale deed being document No.7960 dt.09 -07 -2012 for valuable consideration. She had obtained the property as a legal heir of her father Abburi Srimannarayana Rao (for short ASR) who had purchased the same under a sale deed dt.04 -07 -1957 from one Komanduri Sampath Kumar.