MANCHALA PARAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is directed assailing the inaction on the part of the respondent No.3 in taking action against respondent Nos.4 to 7 who are trying to encroach the plots of the petitioner bearing Nos.51/A and 51/B in Sy.No.149/2/1/2/A admeasuring 222 sq. yards situated at Cheeryal village and gram panchayat, Keesara Mandal, Medchal-Malkajgiri District as illegal and arbitrary.

(2.) The case of the petitioner, in brief, was that the petitioner purchased an extent of 222 sq. yards from Chandra Sekhar Reddy and Pannala Buchi Reddy vide document No.4168/2020 dated 14.5.2020. In the month of April 2021, when he inspected his plot, he came to know that the respondent Nos.4 to 7 are trying to make constructions near his plot and trying to occupy it. Thereupon, the petitioner approached the third respondent and submitted a written complaint dated 23.4.2021 and requested to stop the illegal and unauthorized construction being made by the unofficial respondents. He also made representations before the second respondent in that regard, but no action has been taken. In spite of repeated requests, the third respondent neither conducted any spot inspection nor gave any response. The construction activity in the said plots is going on rapidly and if the same is not stopped, the petitioner would be put to irreparable loss and injury and it would even difficult for the third respondent to demolish the entire structure. Hence the present Writ Petition.

(3.) Heard Sri Kiran Palakurthi, learned counsel for the petitioner and the learned Government Pleader for Pancahyat Raj and Rural Development.