Paripelly Ramesh vs Kasa Rajanna
2022 Latest Caselaw 2288 Tel

           THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                                           AND
                THE HON'BLE DR. JUSTICE D. NAGARJUN

                      WRIT APPEAL No.334 OF 2022

JUDGMENT: (Per the Hon'ble Sri Justice B. Vijaysen Reddy)

        The present writ appeal is filed challenging the order

dated 18.04.2022 passed by the learned Single Judge in

W.P.No.18825 of 2022.

        The main ground urged by the appellants/respondent

Nos.4 and 5 in the writ petition is that the impugned order was

passed by the learned Single Judge without issuing notice to

them.

Learned Standing Counsel for respondent

No.3/Municipality submits that the appellants herein have

made unauthorised constructions without obtaining any prior

permission and therefore steps are being taken to initiate action

against them by issuing show cause notices.

In the facts and circumstances of the case, this Court is

of the opinion that no prejudice is caused to the appellants by

passing the impugned order by the learned Single Judge and

therefore, this Court does not find any reason to interfere with

the same. However, it is clarified that if the appellants have any

grievance, they may submit explanation to the show cause

notices issued by the respondent No.3/Municipality and the

same shall be considered before resorting to any coercive steps

pursuant to the show cause notices.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

______________________ B. VIJAYSEN REDDY,J

_____________________ Dr. D.NAGARJUN,J

05.05.2022 JSU