T. A. D SOUJANYA Vs. R. DASARATH GOUD

JUDGEMENT

(1.) The appellants are aggrieved by an order dated 10.12.2019, passed by the learned Single Judge disposing of W.P.No.26697 of 2019 filed by the respondent No.1/writ petitioner praying inter alia for directions to the Government authorities to demolish the illegal construction purportedly carried out by the appellants at plots No.616, 617, 634 and 635, Type B, situated in Sriram Nagar, Kondapur Village, Serilingampally Mandal, Ranga Reddy District.

(2.) By the impugned order, the learned Single Judge has directed the Deputy Commissioner, GHMC to decide the pending representation dated 02.11.2019 submitted by the respondent No.1/writ petitioner, raising a grievance against the purported unauthorised construction raised by the appellants, after affording an opportunity of hearing to both sides.

(3.) Mr. Ch. Laxminarayana, learned counsel for the appellants states that the respondent No.1/writ petitioner did not reveal to the court the fact that earlier hereto, he had filed W.P.No.8955 of 2019 for seeking similar relief, which is still pending adjudication.