CITIZEN WELFARE SOCIETY 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 to declare the action of respondent Nos.2 to 4 in not considering the representations dated 17.07.2020 and 20.08.2020 submitted by the first petitioner to stop the unauthorized illegal construction being made by the 5th respondent in Singada Colony/Basti, Road No.13A, Banjara Hills, Hyderabad, which is adjacent to the petitioners' plot No.3, as being illegal, arbitrary unconstitutional and violative of Articles 14 and 21 of the Constitution of India

(2.) With the consent of the learned counsel for the parties, the present writ petition is taken up for hearing and disposal today i.e., 03.09.2020 through Video Conferencing.

(3.) Heard learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development and Sri Pasham Krishna Reddy, learned Standing Counsel appearing on behalf of respondents 2 to 4.