D.V.N. LAKSHMI Vs. PRL. SECRETARY (MUD)

JUDGEMENT

(1.) Since these two writ petitions are interrelated, this Court deems it appropriate to dispose of the same by way of this common order.

(2.) In W.P.No. 11882 of 2017, challenge is to the alleged inaction on the part of the Vijayawada Municipal Corporation, Vijayawada in considering the representation, dated 30.03.2017, said to have been submitted by the petitioner. In W.P.No. 27674 of 2017, the petitioner challenges the notice in TPBO-X UC No. 1/2017, dated 21.06.2017, issued by the Vijayawada Municipal Corporation under Sec. 115 (3) of the APCRDA Act, 2014 read with Sec. 636 of the Hyderabad Municipal Corporation Act, 1955.

(3.) The petitioners in these writ petitions are sisters and they are the owners of adjacent properties. The petitioner in W.P.No. 11882 of 2017 submitted a representation to the Vijayawada Municipal Corporation, Vijayawada alleging that the petitioner in W.P.No. 27674 of 2017 is making illegal constructions in violation of the regulations. This Court, while ordering Rule Nisi on 04.04.2017, passed an interim order in WPMP.No. 14789 of 2017 in WP.No. 11882 of 2017, directing respondent Nos. 1 and 2 therein to take cognizance of the complaint made by the petitioner and take appropriate steps in accordance with law. Obviously, in furtherance of the said order, the impugned action in W.P.No. 27674 of 2017 has been taken.