KATARI VEKANTESWRAMMA Vs. PRINCIPAL SECRETRY GOV. A.P.

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned notices dtd. 1/10/2025 issued by the respondent Nos.2 and 3 whereby the petitioners are directed to vacate the pent houses bearing Flat Nos.601 and 602 and pull down the same as construction of the pent houses are unauthorized.

(2.) The learned counsel for the petitioners submits that the petitioners have filed appeals under Sec. 345 of the Andhra Pradesh Municipalities Act, 1965 and that pending confirmation of the Appeal the impugned proceedings ought not to be issued. It is submitted that the municipal council Thadigapada Municipality would have to decide the appeals filed. It is also submitted that as the council is not in place, the appeals could not be taken up.

(3.) The learned counsel for the petitioners submits that the petitioners are bonafied purchasers of the flats and that the said construction can be regularized as was done in cases of several constructions under the BPS Scheme. It is also submitted that the respondent Municipality need not resort to demolishing the flats/pent houses of the petitioners as they do not cause any hindrance to the general public.