NEELAM NAGENDRA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) WP.No.26019 of 2024 is filed by the petitioner challenging the inaction on part of the respondent authorities against the unauthorized construction of respondent No.8.

(2.) WP.No.10870 of 2025 is filed by the petitioner challenging the confirmation orders dtd. 23/1/2025, whereby the Nidadavole Municipality has determined the construction of the petitioner as unauthorized. In view of the confirmation orders passed by the Nidadavole Municipality on 23/1/2025, the cause in the WP.No.26019 of 2024 would not survive any further. Accordingly, WP.No.26019 of 2024 can be closed.

(3.) The petitioner in WP.No.10870 of 2025 had obtained permission for construction vide permit No.1078/0113/B/ Nidadavole/ LMHSPTLRD/2023, dtd. 29/2/2024 for construction of stilt + ground + two floors in an extent of land admeasuring 288.34 Square yards for the purpose of commercial use.