K.RAMMOHAN RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) W.P.No.1624 of 2020 is filed questioning the Endorsement vide RoC.No.208661/2019/G3, dtd. 14/11/2019 issued by Respondent No.2 rejecting the BPS Permission/Application made by the Petitioners dtd. 12/2/2019 in respect of the property bearing D.No.52/198, Sy.No.35/5C1A1, Ward No.32, situated at Ujala Gift School, Old Bus Stand, Kurnool Town and District, as illegal and arbitrary.

(2.) W.P.No.31999 of 2018 is filed questioning the Building Permit No.1016/1544/B/KURL/OVR/2017, dtd. 18/1/2018 granted in favour of Respondent Nos.4 and 5 by Respondent Nos.2 and 3 in respect of premises bearing D.No.52/198, Sy.No.35/5C1 A1 of Ward-52, besides Ujala Gift Shop, near Old Bus Stand Road, Kurnool Town and District, as illegal and arbitrary.

(3.) These Writ Petitions arise out of the same issue and inter- related, therefore, are being disposed of by a common order with the consent of both sides counsel.