B. SRINIVAS REDDY 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 inaction on the part of respondent Nos.2 to 8 in taking action on the representations dated 11.05.2020, 16.05.2020 and 06.06.2020 made by the petitioner, whereby the petitioner has brought to the notice of the official respondents about the illegal construction being carried out by the 9th respondent by constructing 6 floor building violating several Government Orders as are applicable to the High Rise Buildings and thereby causing threat and inconvenience to the neighbouring resident people, as being illegal, improper, unjust, violation of established principles of law, violation of principles of natural justice and violation of Articles 14 and 21 of the Constitution of India.

(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, learned Government Pleader for Municipal Administration and Sri Sampath Prabhakar Reddy, learned Standing Counsel appearing on behalf of respondent Nos.2 to 8.