PESALA ANUDEEP Vs. PANCHAYAT SECRETARY

JUDGEMENT

(1.) Heard Sri T.V.Ramana Rao, learned counsel representing the writ petitioner and Sri M.Prabhakar Rao, learned counsel representing the 1st respondent.

(2.) Pesala Anudeep, being minor represented by his mother Smt.P.Siva Rama Laxmi Kumari, filed the present Writ Petition praying for setting aside the proceedings in ROC No.53/2006, dated 8.10.2006 as illegal, arbitrary and unjust and direct the 1st respondent to forthwith consider the application for building permission in accordance with the lay out and Building Rules and pass such other suitable orders.

(3.) Sri Ramana Rao, learned counsel representing the writ petitioner had pointed out to the averments made in the affidavit filed in support of the Writ Petition and also the stand taken in the counter affidavit and would submit that merely because there is some dispute relating to the recovery of money, it cannot be taken as a dispute relating to the title to the property and in view of the same the very rejection of the building plan approval cannot be sustained.