KANTAREDDY JAMAL REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Impugning the Resolution dtd. 24/12/2025 (Ex.P1) passed by the 5th respondent declining to grant building permission, the petitioner filed the above writ petition.

(2.) Facts, in brief, as set out in the affidavit, are as follows:

(3.) A counter affidavit was filed on behalf of the 5th respondent. It was contended, inter alia, that the petitioner commenced the construction of a house without obtaining permission from the Gram Panchayat. A show cause notice (Ex.P3) was issued, and the petitioner submitted an explanation (Ex.P4), however failed to furnish the relevant documents. The petitioner started construction without prior approval. The Gram Panchayat received a legal notice (Ex.P14) regarding the title dispute, and hence, the Gram Panchayat passed a resolution (Ex.P1).