T Kalyani vs The State Of Ap
2023 Latest Caselaw 3121 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.13240 OF 2023
JUDGMENT:

1. Heard Sri N. Prem Raj, learned counsel for the petitioner,

learned Government Pleader for Municipal Administration and

Urban Development Authority for the respondent Nos.1 and 2, Sri

K. Srinivasulu Reddy, learned counsel for the 3rd respondent and

Sri Kalava Suresh Kumar Reddy, learned standing counsel for the

respondents 4 and 5.

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

respondents, who are preparing proposed master plan for central

park, on the ground that the petitioners have not been given any

prior notice whereas the petitioners' land may also get affected in

such proposed master plan.

3. From perusal of the endorsement, being Roc.1568/2023/G1

dated 15.04.2023 by the Assistant City Planner, Municipal

Corporation, Anantapur, it is evident that new master plan is being

prepared by 3rd respondent. It is, however, clearly mentioned in

the endorsement dated 15.04.2023 that the proposed master plan

is to be published and detailed information will be provided after

completion of the entire process.

4. Consequently, the apprehension expressed by the petitioner

is unfounded. The submission that any prior notice has not been

given is also unacceptable as in view of the endorsement on

completion of the process of proposed Master Plan the same shall

be published.

5. In view of the aforesaid, the writ petition is dismissed at this

stage. 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.13240 OF 2023

Date:12.05.2023 Gk