TENNETI MEENAKSHI RAJASEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner in WP.No.12184 of 2024 has challenged in-action on part of the 2nd respondent in not considering the complaint of the petitioner against the illegal construction of respondent Nos.4 and 5 in D.No.1-14- 6, SBI Colony, Pedawaltair, Visakhapatnam.

(2.) WP.No.14603 of 2025 is filed by the petitioner seeking cancellation of the building permitted order granted in favour of respondent Nos.4 and 5.

(3.) WP.No.15771 of 2024 is filed by the petitioners alleging interference on part of respondent Nos.2 and 3 on the pretext of constructing in deviation with the sanctioned plan and calling upon the petitioners to stop construction without passing any orders.The writ petitioner in WP.No.12184 of 2024and 14603 of 2025 is arrayed as respondent No.4. The petitioners herein are arrayed as respondents 4 and 5 in WP.No.12184 and 14603 of 2025.