THUMMALA SHANKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed declaring the action of the 2nd respondent in issuing impugned notice of revocation in Lr.No.77274/NALG/0853/2021, dated 07.10.2021 revoking the building permit No.77274/NALG/0853/2021, dated 08.09.2021 granted for construction of ground floor individual residential building in an extent of 229 sq.yards situated at Old House Plot/Door No.15-3-64 (New) Grampanchayat in Marridugem Village, Nalgonda Town and District, as illegal, arbitrary and for a consequential direction to set aside the same.

(2.) Heard Sri A. Vishnuvardhan Reddy, learned counsel for the petitioner and Sri N. Praveen Kumar, learned Standing counsel appearing for the 2nd respondent. With their consent, the present writ petition is disposed of at the admission stage.

(3.) A perusal of the record would reveal that the petitioner herein has obtained building permission vide permit No. No.77274/NALG/0853/2021, dated 08.09.2021 in respect of his land admeasuring 229 sq.yards situated at Old House Plot/Door No.15-3-64 (New) Grampanchayat in Marridugem Village, Nalgonda Town and District. The said permit was revoked by the 2nd respondent vide Letter No. Lr.No.77274/NALG/0853/2021, dated 07.10.2021 under Section 174 (4) (10) of the Telangana Municipalities Act, 2019 (for short 'the Act ') on the ground that proposed plot is forming part of unauthorized layout and not applied under LRS and the plot is registered after cut-off date I.e., 26-08- 2020 and has no registered link document prior to the cut off dated.