KOTA ALIVELU MANGA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed seeking the following relief:

(2.) a) Petitioner was granted permission to construct Stilt+Ground+2 upper floors vide building permit order No.1073/1961/B/VMC/VID/2021 dtd. 16/10/2021 in an area admeasuring 195.13 square meters, RS/TS No.6, Premises No.75/11/159/1, Vidyadharapuram, Vijayawada.

(3.) Heard Sri P.A.Seshu, learned counsel for petitioner and Sri G.Naresh Kumar, learned counsel representing Sri M.Manohar Reddy, learned standing counsel for respondents 2 and 3.