S. LAXMA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Public Interest Litigation has been filed alleging that the unofficial respondents have constructed a multi-storeyed building encroaching the road and they have constructed the building contrary to the sanctioned plan.

(2.) A counter affidavit has been filed by the Hyderabad Metropolitan Development Authority and it has been stated that there are certainly deviations from the sanctioned plan. Two building permissions were granted. However, one building has been constructed converting the agricultural land into non-agricultural land and in those circumstances, notices have been issued to the unofficial respondents and appropriate action shall be taken in accordance with law. However, it is further stated that the owner of the property has filed civil suits i.e., O.S.Nos.146 and 147 of 2019 and there is an interim order granted by the learned Junior Civil Judge, Cyberabad at Hayathnagar. Therefore, the Greater Hyderabad Municipal Corporation (GHMC) is not able to take any further steps in the matter.

(3.) The fact remains that the civil suits are pending and there is an order of status quo. The GHMC is certainly a party in the civil suits.