CHANNAVAJALA VIJAYA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and Dr.Y.Padmavathi, learned standing counsel for the Greater Hyderabad Municipal Corporation (GHMC) appearing for respondent Nos.2 and 3.

(2.) THE petitioner is the owner of a vacant house site/plot bearing No.39A admeasuring 372.50 sq.yds/311.45 sq.mtrs in survey No.60 of Kondapur Village, Serilingampally Mandal of Ranga Reddy District. She has purchased the same from one Ch.Mallikarjuna Prasad under a registered sale deed document No.1228/2013 dt. 30.01.2013 for valuable sale consideration.

(3.) THE petitioner intended to make construction in the said plot and applied to the second respondent on 14.10.2014 for grant of building permission by enclosing the requisite fee.