MADDELA PRASHANTH KUMAR 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 to declare the inaction of respondent authorities 2 to 4 with regard to the encroachment of internal road existing in between Block No.7 and Block No.2 situated at Baghingampally, Hyderabad, in spite of the petitioner's written complaints dated 11.05.2020, 19.05.2020 and 27.05.2020, as being illegal, arbitrary, unjust and unconstitutional.

(2.) With the consent of the petitioner, who is appearing as party-in-person before this Court, and the learned counsel appearing on behalf of official respondents, the present writ petition is taken up today i.e., 02.09.2020 through Video Conferencing for hearing and disposal.

(3.) Heard the petitioner, learned Government Pleader for Municipal Administration and Urban Development and Sri Pasham Krishna Reddy, learned Standing Counsel appearing on behalf of the respondent 2 to 4 authorities.