Kosuru Praveen vs The State Of Ap
2023 Latest Caselaw 3117 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.13348 OF 2023


JUDGMENT:

1. Heard Sri K.V. Aditya Chowdary, learned counsel for the

petitioner, learned Government Pleader for Municipal

Administration and Urban Development Authority for the 1st

respondent and Sri G. Naresh Kumar, learned counsel

representing Sri M. Manohar Reddy, learned standing counsel for

the respondents 2 and 3.

2. This writ petition has been filed for a direction to the

respondents 1, 2 and 3 and to cancel the building permission

granted to the 4th respondent vide building permission dated

26.10.2019 and to demolish the structure in view of the reports

dated 14.12.2022 submitted by the 2nd respondent in pending

W.P.Nos.25253 of 2020, 3532 of 2021 and 535 of 2021.

3. Challenging the same permission the same petitioner has

filed the aforesaid writ petitions which are pending. In those writ

petitions, this Court vide order dated 06.09.2021 directed to

complete the enquiry and submit the report. Pursuant to which

the report has been submitted in the said writ petitions. Basing

upon the said report this petition has been filed for the same relief.

4. In the considered view of this Court once the previous writ

petition, is pending with respect to the same subject matter, with

same prayer, by the same petitioner, and the report has been

submitted pursuant to the orders passed in those petitions, the

present writ petition is not maintainable.

5. Accordingly, the writ petition is dismissed. No order as to

costs.

Consequently, the miscellaneous petitions, if any, pending in

the petition shall stand closed.

_________________________ RAVI NATH TILHARI, J Date:12.05.2023 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.13348 OF 2023

Date:12.05.2023 Gk