INAGANTI SIRISHA Vs. STATE OF TELANGANA, (REPRESENTED BY ITS SECRETARY), MUNICIPAL ADMINISTRATION AND URBAN DEVELOPMENT DEPARTMENT, SECRETARIAT, HYDERABAD AND OTHERS

JUDGEMENT

(1.) The petitioner filed the Writ Petition on 07-08-2015 seeking initially a Writ of Mandamus to declare the action of respondent Nos.2 and 6 in interfering with the peaceful possession and enjoyment of the petitioner of a plot bearing No.525/1, admeasuring 150 sq. yds. in Sy.No.150, Hafeezpet village Serilingampally Mandal, Ranga Reddy District situated at Deepthi Sree Cooperative House Building Society, as illegal, arbitrary and violative of Articles 21 and 300-A of the Constitution of India and to restrain the respondents from interfering with her alleged possession of the same.

(2.) Petitioner claims title to the said plot of land on the basis of a registered sale deed bearing doc. No.1339/2015 dt.12-05-2015 and alleges that the plot purchased by her forms part of land admeasuring Ac.20.18 gts in sy. No.150 of Hafeezpet village, which was purchased by Deepthi Sree Cooperative House Building Society, under registered doc. No.3885/1988. She also claims that her predecessor in title had obtained permission for construction from GHMC on 22-11-2012, that the said permission was valid till November 2015, that she started construction of a residential house therein, but the officials of the Hyderabad Metropolitan Development Authority (2nd respondent) (for short 'HMDA') interfered with her construction activity.

(3.) Petitioner filed W.P.No.15871 of 2015 alleging that the Revenue officials and HMDA officials started interfering with her possession and enjoyment of the property. The said Writ Petition was disposed of on 08-06-2015 permitting the petitioner to give a detailed representation to the HMDA and Revenue officials and the said representation was directed to be acted upon by the HMDA and the Revenue officials expeditiously.