(1.) This Writ Petition is filed to declare the action of the 3rd respondent in rejecting the complaint lodged by the petitioner in Lr.No.49/TPS/Cir-25/GHMC/2017 dtd. 16/04/2018 as illegal and issue consequential direction to the respondent Nos.2 and 3 to remove the illegal constructions carried out by the respondent Nos.4 and 5 on the portion of the road.
(2.) Heard Sri R.Sushanth Reddy, learned counsel for the petitioner and Sri Chatla Madhu, learned standing counsel appearing for respondent Nos.2 and 3, Sri V.S.R.M.V.Prasad Sanaka, learned counsel for the 6th respondent and there is no representation for the respondent Nos.4 and 5.
(3.) FACTS OF THE CASE