CHAGANLA MAHENDRANATH Vs. COMMISSIONER AND SPECIAL OFFICER TOWN

JUDGEMENT

(1.) THIS writ petition has been filed by petitioners who are three in number with a prayer to issue a writ, order or direction more particularly one in the nature of writ of mandamus directing the 1st respondent to receive the building permission application without insisting 'no Objection Certificate" from the District collector, Ranga Reddy District-3rd respondent.

(2.) THE petitioners claim to be the owner of Ac. 6-02 guntas in Survey No. 206/ aa (P) and an extent of Ac. O-7'/2 Gt. In survey No. 203 (P), situated at Madinaguda, serilingampally Mandal, Ranga Reddy district. In the year 2003 Government of andhra Pradesh issued G. O. Ms. No. 337, dated 2. 6. 2000, whereunder the land in survey No. 207/aa is designated as 'residential' use zone. The petitioner approached the Office of Greater Hyderabad municipal Corporation for permission to construct a multi-storied residential apartment. 1st Respondent has orally informed to the petitioners to secure 'no Objection certificate' from the District Collector, ranga Reddy District. Hence, this writ petition assailing the action of the respondents 1 and 2 in not receiving building permission application and insisting 'no Objection certificate' from the 3rd respondent.

(3.) WHEN the writ petition came up for admission, Smt. Kalpana Ekbote, learned Standing Counsel appearing of greater Hyderabad Municipal Corporation received notice on behalf of respondent Nos. 1 and 2.