GADIPARTHI SRI LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed challenging the action of respondents in trying to demolish the temporary sheds erected in plot No.5, in an area of 350 Sq.Yards in S.No.9, 9/2 and 9/3, Ward No.11, Block No.5 of Venkateswara Colony, Saroornagar Village & Mandal, without issuing any notice to the petitioner and without following due procedure and for a consequential direction to respondents not to interfere with the peaceful possession and enjoyment of the subject property.

(2.) Sri Sampath Prabhakar Reddy, learned Standing Counsel for respondent Corporation seriously opposes the writ petition and submits that after following due process of law and after issuing notices, the respondent authorities have initiated demolition of subject property, since the same are constructed without permission; that no application is made for regularisation of the subject property; and that instead of making application through online, the petitioner made application physically which is not permissible.

(3.) On the other hand learned counsel for petitioner submits that since online web porter is not functioning, petitioner made physical application on 18.09.2020 along with DD to an amount of Rs.10,000/-, under Section 455 AA of the Greater Hyderabad Municipal Corporation Act, 1955 (for short 'the Act'). He also submits that no notices were served on the petitioner.