B. Siva Sankara Rao, J. - (1.) W.P.No.5978 of 2017 is filed by one A.Murali and C. Prabhakar Rao against the State represented by Principal Secretary (Respondent No.1), Commissioner, Venkatagiri Municipality (Respondent No.2), G. Chenchaiah (Respondent No.3), and this Court in the course of hearing impleaded Smt. Subhashini W/o.Chenchaiah as respondent No.4.
(2.) The prayer in the writ petition reads as follows: .to issue a Writ, order or direction more particularly one in the nature of Writ of mandamus, declaring the action of the 2nd respondent in not taking action for removal of illegal construction made by the 3rd respondent in the premises bearing door No.13-09 of Sivalayam Veedhi, Venkatagiri town as illegal and arbitrary and consequently direct the 2nd respondent to take action for removal of the constructions made in contravention of building permit dated 18.09.2015 and not to allow the 3rd respondent to use the residential building for commercial purpose, and pass such other or further order or orders as deem fit and proper in the circumstances of the case.
(3.) W.P.No.9673 of 2017 is filed by respondent Nos.3 and 4 of above W.P.No.5978 of 2017 by name G. Chenchaiah and his wife G. Subhashini against the State represented by Principal Secretary (Respondent No.1), the Commissioner, Venkatagiri Municipality (Respondent No.2) and by showing the petitioners 1 and 2 in W.P.No.5978 of 2017 as respondent Nos.3 and 4, by name, A. Murali and C. Prabhakar Rao.;