Andhra Pradesh High Court - Amravati

Pulupu Srinu vs The State Of Andhra Pradesh on 1 May, 2024

                                               1

APHC010185292024
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                         [3332]
                               (Special Original Jurisdiction)

                        WEDNESDAY ,THE FIRST DAY OF MAY
                        TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

         THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

                              WRIT PETITION NO: 9454/2024

Between:

Pulupu Srinu                                                        ...PETITIONER

                                           AND

The State of Andhra Pradesh and others                         ...RESPONDENT(S)

Counsel for the Petitioner:

1. N ASHWANI KUMAR

Counsel for the Respondent(S):

1. GP FOR MUNCIPAL ADMN URBAN DEV

The Court made the following order:

Questioning the action of the 2nd respondent in blocking Transferable

Development Rights (TDRs) of Rc.No.1081/00040/TDR/KP/2022 dated

25.02.2022 for an extent of 17,643.68 Sq. meters,

Rc.No.1081/00035/TDR/KP/2022 dated 15.02.2022 for an extent of

16,186.84 84 sq meters and Rc.No.1081/00045/TDR/KP/2022 dated

10.03.2022 for an extent of 11,492.68 sq meters originally issued to the

petitioner, the present Writ Petition is filed.

2. Heard Sri N.Ashwani Kumar, learned counsel for the petitioner,

learned Assistant Government Pleader for Municipal Administration & Urban

Development appearing for respondent Nos.1 and 2 and Sri M.Manohar

Reddy, learned standing counsel for the Tanuku Municipality appearing for

respondent No.3.

3. When the matter is taken up for consideration today, learned

counsel for the petitioner submitted that the issue involved in this Writ

Petition is squarely covered by the orders passed by this Court dated

19.03.2024 in Writ Petition No.17021 of 2022 and batch and prayed to pass

similar order in this Writ Petition also.

4. To the said submission, learned counsel for the respondents

reported no objection.