LAWS(TLNG)-2021-11-131

SMT. ANWAR JAHAN Vs. STATE OF TELANGANA

Decided On November 11, 2021
Smt. Anwar Jahan Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the official respondents in not considering the representation. dtd. 23/2/2021 submitted by the petitioner to stop the illegal construction being carried out by the 5th respondent in the premises bearing Nos.22/2/636 to 650 and 664, 666 and 667 admeasuring total area of 2,602.01sq.yards (for short, 'the subject property') as illegal and for consequential direction to the respondent Nos.2 to 4 to take appropriate action against the said illegal construction.

(2.) Heard Sri P.Venu Gopal, learned senior counsel, representing Sri Ch.Siddhartha Sarma, learned counsel appearing for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing for the 1st respondent, Sri Pasham Krishna Reddy, learned standing counsel appearing for the respondent Nos.2 to 4 and Sri Vedula Venkataramana, learned senior counsel, representing Sri D.B.chaitanya, learned counsel for the respondent No.5 and perused the record.

(3.) FACTS OF THE CASE