BANOTH MOHAN SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the action of the respondents in marking over part of the petitioner's property being residential house bearing No.2-1-486/32 admeasuring 165.00 Sq. Yards situated at Lashkar Singaram, Hanamakonda, Warangal District, alleging part of the constructions over the buffer zone of the adjoining manmade nala, as illegal, arbitrary, violation of principles of natural justice, violation of provisions of the Telangana Municipalities Act, 2019, and against the settled principles of law and consequently, direct the respondents not to interfere with the petitioner's property without following due process of law.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development, appearing for respondent No.1, Smt. Pingali Lakshmi, learned standing counsel for Greater Warangal Municipal Corporation (GWMC), appearing for respondent No. 2, learned Government Pleader for Revenue, appearing for respondent Nos.3 and 4, Sri Ajay Kumar Madishetty, learned standing counsel for Kakatiya Urban Development Authority, appearing for respondent No. 5, and the learned Government Pleader for Irrigation and CAD, appearing for respondent No.6.

(3.) With the consent of the learned counsel appearing on behalf of all the parties, the present writ petition is taken up for hearing and disposal today, i.e. 04.09.2020, through Video Conferencing.