V. RADHIKA 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 revocation order vide notice No.LRS/1493/Crl2/WZ/GHMC/2008- 20 dated 19.02.2020 issued by the 2nd respondent authority revoking the LRS approval and the notice No.144/TPS/Cir.21/GHMC/SLPZ/2020 dated 12.08.2020 issued by the 2nd respondent for revocation of building permission granted by GHMC in respect of the petitioner's house in plot No.144 house bearing No.1-66/4/5 (old) corresponding New H. No.1- 65/2/SIET/144 in Sy. Nos.12, 12A and 13 admeasuring 202.22 sq. yards situated at Guttala Begumpet village, Serilingampally Mandal, Ranga Reddy District, as being illegal, void, unjust, arbitrary and violative of principles of natural justice.

(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 and learned Government Pleader for Municipal Administration & Urban Development and Sri Sampath Prabhakar Reddy, learned Standing Counsel appearing on behalf of respondent Nos.2 to 4. With the consent of the learned Counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal.