S. B. Sinha, J. - (1.) Leave granted.
(2.) Appellant herein purchased about 167 sq. yard of vacant land in plot No. C/1and2, R.S. No. 52(P) situate at Balayya Sastrys layout, Sitammadhara, Alipuram Extension Ward, Visakhapatnam by reason of a deed of sale dated 8.07.1982. The said layout was not an approved one. The Competent Authority to approve the layout plan was the Visakhapatnam Urban Development Authority (VUDA) created under the Andhra Pradesh Urban Areas (Development) Act, 1975 (for short "the Act"). A revised plan was prepared in the year 1989. The name of locality was changed to Radha Krishna Nagar. Plots belonging to others had been regularized but the appellants plot was not. A representation was made by her to VUDA but she did not receive any response thereto. Appellant also filed an application for sanction of a building plan before the Visakhapatnam Municipal Corporation. The said application was dismissed on the premise that the proposed constructions fell on the reserved open space in the Radha Krishna Nagar Layout.
(3.) Questioning the legality of the said purported order, a writ application was filed by her. The same was dismissed by a learned Single Judge of the Andhra Pradesh High Court by an order dated 22.01.2004 stating : "The relief prayed for by the petitioner to direct the respondents to regularize the plot purchased by her in the unapproved layout, which is shown as reserved open space in the approved layout, cannot be granted. The petitioner knowing fully well that the Balayya Sastri layout is not approved, yet risked her monies to purchase a plot in the said layout. According to the own admission of the petitioner, she had purchased the plot in the unapproved layout known as Balayya Sastri, under a registered sale deed from her vendor. When, according to the own admission of the petitioner, she had purchased the plot in the unapproved layout, which was subsequently transformed into an approved layout known as Radha Krishna Nagar, it is not open for her to contend that respondent No. 1 ought not to have refused permission for construction of building in the said plot on the ground that the plot purchased by the petitioner in the approved layout, is shown as reserved open space. It is required to be noted that reserved open space are normally earmarked for providing lung space to the inhabitants of a colony, and it would not be in the interest of general public to accord permission for construction of building therein contrary to the layout. The Apex Court as well as this Court have been consistently holding that reserved open spaces should be made use of for the purposes for which they have been earmarked, and no construction which is destined to defeat the very purpose of providing lung spaces, should be allowed to be made. Inasmuch as in the approved layout, the plot purchased by the petitioner was shown as reserved open space, respondent No. 1 had refused to grant permission to construct a building therein, and no exception can be taken thereto. Respondent No.1 has no obligation, and for that matter, he cannot be directed to grant permission to the petitioner for construction of building in the plot, which admittedly in the approved layout is shown as reserved open space." ;