MIRZA IMRAN BAIG Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus declaring the action of the respondents, more particularly respondent Nos.2 to 4, in processing the building application made by the respondent No.7, vide application dated 26.05.2020, over the petitioner's premises bearing plot No.23/A admeasuring 423 square yards bearing Door No.1-65/2/130 and 131 situated in Sy. No.30 and 31 Guttalabegumpet village, Serilingampally Mandal, Ranga Reddy District, by wrongly showing as plot Nos.46 and 47 situated in Sy. Nos.30 and 31 of Guttalabegumpet village, Serilingampally Mandal, Ranga Reddy District, as being illegal, arbitrary with a consequential direction to the respondent authorities not to accord building permission to the respondent No.7, based on his application dated 26.08.2020.

(2.) The present writ petition is taken up for hearing today, i.e. 03.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Government Pleader for Municipal Administration & Urban Development and Sri Sampath Prabhakar Reddy, learned Standing Counsel appearing for respondent Nos.2 to 6. With the consent of the learned Counsel appearing for the parties, the above Writ Petition is taken up for hearing and disposal.