BABY SAROJINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the highhanded action of respondents 2 to 4 in issuance of notices dated 24.07.2020 and 17.08.2020 under Section 452(1) of the GHMC Act, to the land owner Smt M. Srilakshmi, w/o. Sri K. Naveen Kumar, and threatening to dispossess from the property and proposing to demolish the shed thereon bearing plot No.59, New Prasanth Nagar Park, situated at Miyapur Village, Serlingampally Mandal, Ranga Reddy District, Hyderabad, and not considering the explanations of the petitioner dated 30.07.2020 and 21.08.2020, as illegal and arbitrary.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development and Sri Sampath Prabhakar Reddy, learned Standing Counsel for GHMC.

(3.) When the matter is taken up, learned Standing Counsel for GHMC submits that the respondent-Corporation intends to withdraw the impugned show cause notices issued to the petitioner and they intend to issue fresh notices after following due process of law.