LAWS(TLNG)-2021-3-74

S. P. JAGGU LAL Vs. STATE OF TELANGANA

Decided On March 03, 2021
S. P. Jaggu Lal Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) In this writ petition, the petitioner is aggrieved by the action of the respondents in passing order dated 21.09.2020 rejecting the building permission application of the petitioners for construction of residential building consisting of two cellars+ground+14 floors and commercial building comprising of three cellars+ground+6 floors (mall and multiplex) in land admeasuring 17317 sq. mtrs. in survey Nos.63 to 65 at Jeedimetla Village, Qutbullapur Village, Medchal-Malkajgiri District.

(2.) Learned counsel for the petitioners has contended that the petitioners submitted an application for building permission along with necessary documents establishing their title and possession over the subject land. The unofficial respondents have raised certain objections to the same and they also approached this Hon'ble Court by way of filing a writ petition being W.P.No.13213 of 2020 wherein this Hon'ble Court directed the official respondents to consider the objections raised by the unofficial respondents herein and then pass orders on the application of the petitioners for building permission. But, without considering the order passed by this Hon'ble Court in its true letter and spirit, the authorities have directly rejected the application of the petitioners, without assigning any reasons. Learned counsel has further stated that mere pendency of civil litigations cannot be the bar for the authorities to reject the permission. Therefore, the learned counsel has prayed this Court to set aside the impugned order.

(3.) Per contra, the learned counsel for the unofficial respondents has vehemently argued that pursuant to the orders passed by this Hon'ble Court in W.P.No.13213 of 2020, the authorities have taken up the issue and after referring to and taking into consideration the various civil litigations pending between the parties, they have rejected the building permission application made by the petitioners. That the order does not warrant any interference by this Hon'ble Court.