M RAMARAO Vs. COMMISSIONER SERILINGAMPALLY MUNICIPALITY

JUDGEMENT

(1.) ALLEGING that he purchased 532 Sq. Yards in S. No. 32 of Guttala Begumpet village from its owner Smt. N. Sri Lakshmi Kusuma and constructed a compound wall and other structures therein, and that respondents 2 and 3 with the members of the staff of Hyderabad Urban Development Authority and Town Planning department, had on 24. 02. 2004 high handedly and without giving any notice demolished the compound wall and the structures and thereby caused monetary loss to him, petitioner filed this petition seeking a direction to the respondents to restore the compound wall and the structures therein.

(2.) IN the counter affidavit filed by the first respondent he alleted that the petitioner had unauthorisedly constructed the compound wall and a room without obtaining prior permission in an area where there is no approved layout and so when 2nd respondent requested his assistance for removal of the illegal and unauthorized constructions being made by the petitioner he assisted in the removal of the unauthorized constructions.

(3.) NO counter affidavit is filed by and on behalf of respondents 2 and 4.