RAFATHULLAH Vs. GREATER HYDERABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) THIS writ petition has been filed by rafathullah with a prayer to issue a writ, order or direction, more particularly, one in the nature of writ of Mandamus declaring the action of the Commissioner, Greater hyderabad Municipal Corporation, hyderabad-respondent in insisting the petitioner to produce 'no objection certificate/ tslr' from the District Collector, Hyderabad, for grant of permission to make construction, as illegal and arbitrary.

(2.) THE petitioner is owner and possessor of the house bearing H. No. 2-3-692/1/8/1/a, situated at Durga Nagar, Amberpet, hyderabad, in an extent of 300 sq. yards, having purchased the same under a registered sale deed, dated 07. 02. 2007. He submitted an application on 15. 05. 2008 to the respondent-Corporation seeking building permission along with plan. The concerned officials of the respondent-Corporation have refused to receive the application and directed him to furnish 'no Objection certificate/tslr' original from the District collector, Hyderabad. Hence, this writ petition.

(3.) LEARNED Standing Counsel appearing for the respondent-Corporation takes notice on behalf of the respondent-Corporation.