MANDA PRAKASH Vs. BOBBALARAJI REDDY

JUDGEMENT

(1.) Heard Mr. G.Kishore Kumar, learned counsel for the appellant and Mr. P.Sri Raghu Ram, learned Senior Counsel for respondent No.1. We have also heard Ms. Borra Lakshmi Kanakavalli, learned Assistant Government Pleader for Municipal Administration & Urban Development Department for respondent No.2 and Mr. S.Surender Reddy, learned counsel for respondents No.3 and 4.

(2.) This appeal is directed against the order dtd. 6/12/2022 passed by the learned Single Judge allowing W.P.No.40836 of 2022 filed by respondent No.1 as the writ petitioner.

(3.) Respondent No.1 had taken exception to the proceedings of Greater Warangal Municipal Corporation (briefly, 'the Corporation' hereinafter) dtd. 22/7/2022 cancelling the building permission granted on 19/4/2022.