KILARI HARIPRASAD Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by issuance of proceedings Rc.No. 11025(37)/49/2025 (e-2761924), dtd. 4/6/2025 and consequent layout approval bearing LP.No. 10/2025/1167/VMRDA/BMPS, dtd. 10/6/2025.

(2.) Sri.N.Subba Rao, learned counsel appearing for the petitioner submits that the petitioner is the owner of land admeasuring Ac.10.97 cents in Sy.No.277, 278 and 279 situated at Dakamarri Village, Bhimunipatnam Mandal, Visakhapatnam. It is submitted that the 4th respondent also owns land admeasuring Ac.9.32 cents in Sy.No.268/2, 3P, 4, 5P, 6P, 276/3P, 13P, 14, 15, 16, 17P, 18P, 277/1P, 2P and 4P. The land of the petitioner and the land of the 4th respondent share a common boundary line.

(3.) It is submitted that the 4th respondent has applied for layout permit on 18/2/2025 and got approved the layout on 11/3/2025. It is submitted that the petitioner submitted a complaint/objections on 3/3/2025 to the 2nd respondent seeking indulgence of the 2nd respondent addressing the blockage of internal road access by the 4th respondent.