AIR 1998 ANDHRA PRADESH 13 ::(1997) 2 LACC 149 ::(1997) 3 Andh LT 362 ::(1997) 4 AndhLD 37

Andhra Pradesh High Court

Hon'ble Judge(s): Y. Bhaskar Rao, R. Bayapu Reddy , JJ

(A) Constitution of India , Art.226— Delay and laches - Zoning Regulations under master plan - Modification by Govt. - Petitioner owner of property was not party to proceedings before Govt. - No notice issued to her by Govt. before passing orders - Petition filed by her only after she came to know about orders of Government - Maintainable. (Para 8) (B) Constitution of India , Art.226— Petition under - Maintainability - Civil suits pending between owner and lessee of property - Govt. is not party to suits - Modification of Zoning Regulations by Govt. - Petition challenging grant of exemption in favour of lessee as to obtaining consent of owner for construction and also on ground of violation of Zoning Regulation - Cannot be said to be not maintainable merely because civil litigation is pending between parties. (Para 10) (C) Andhra Pradesh Urban Areas (Development) Act (1 of 1975) , S.12, S.59, S.58— Urban Development Authority, Hyderabad (Constitution of Committees) Rules (1979) , R.13A— Bhagyanagar Urban Development Authority Zoning Regulations (1981) , Regn.12— Multi-Storeyed Building Regulations (1981) , Regn.14(ii), Regn.19— Modification/relaxation in Zoning Regulations by Govt....