D. VANISRI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THIS writ petition is filed seeking to declare the action of the 2nd respondent in taking up construction in the property in Plot No. 65/A part in Sy. No. 157/8 admeasuring 233 Sq.yards, forming part of lay out plan approved by the Cantonment Board dated 31.5.1979, situated at Thokatta Village (Karkhana), Secunderabad Cantonment, as illegal and void. In the affidavit, it is stated that originally, the property in question was sold away by the then society i.e., A.P. Government Text Books Press Employees Co -operative House Building Society in favour of one P. Sayanna in the year 1981. Later, the petitioner purchased the said property from the said Sayanna under a registered sale deed in the year 1996. Thereafter, the petitioner had been making applications to the Secunderabad Cantonment Board to accord permission to construct a compound wall. But so far no permission was accorded. While so, the authorities of the Cantonment Board at the instance of the respondents herein are trying to dump garbage in the property of the petitioner. It is also stated in the affidavit that some material has been brought to the property in question in order to make some constructions. Hence, the present writ petition has been filed.

(2.) AFTER arguing for sometime, the learned Counsel for the petitioner submitted that he is not intending to proceed further with this matter since the petitioner is having alternative remedy before the civil Court. Recording the above submission, the writ petition is dismissed. However, it is left open to the petitioner to approach the civil Court, if she so desires. No order as to costs. Consequently, the miscellaneous petitions pending, if any, shall stand dismissed.