GODAVARTHY RAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief:-

(2.) The present Writ Petition is being filed to obtain mandamus for the authorities' failure to act, despite a representation being made to respondent Nos.1 to 3, which brought to their attention not only about the construction of a building in violation of building rules and regulations and the respondent Nos.4 to 6 have encroached upon the property and have entered into an agreement development with the respondent Nos.7 to 9 and constructed the building without leaving any set- backs with 100% deviation and the said construction is causing irreparable loss and injury and it is obstructing free flow of air and sunlight to the petitioner, but the authority did not act; therefore seeking directions to take action against the respondents for illegal construction, as it is not permitted according to building rules.

(3.) It is also asserted in the affidavit filed in support of the Writ Petition that the petitioners herein filed O.S.No.376 of 2019 on the file of the Court of Principal Junior Civil Judge at Chirala for permanent injunction and Interlocutory Application for temporary injunction and the said suit is pending for adjudication.