SADA SHANKAR DAVE Vs. ANIL KUMAR PANDIYA

JUDGEMENT

(1.) The present appeal has been filed by the appellant (respondent No.5 in W.P.No.32988 of 2017) being aggrieved by an order dated 24.12.2018, passed by the learned Single Judge in C.C.No.2000 of 2018 filed by the respondent No.1/writ petitioner, praying inter alia for directions to be issued to the civic authorities to remove the alleged unauthorised and illegal structures raised by the private respondents No.4 to 16 in premises bearing No.15-1-652, 15-1-655, 15-1-656 situated at Feelkhana, Hyderabad.

(2.) By the impugned order, the learned Single Judge has directed the GHMC to take steps to enforce the order passed by it on 04.06.2016 under Section 636 of the Greater Hyderabad Municipal Corporation Act, 1955.

(3.) Mr. Vedula Venkata Ramana, learned Senior Counsel appearing for the appellant submits that his client was not a party in the contempt proceedings and the impugned order passed by the learned Single Judge in the said proceedings is not sustainable, for the reason that no such directions could have been issued in the contempt petition, when the writ petition is still pending consideration.