VALADRI ANJI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India seeking Writ of Mandamus declaring the action of respondent No.2 in passing the revocation of permission orders in Letter No.49394/CHER/0060/2021 dt.2/7/2021 for construction of residential house ground floor + 1 upper floor in Plot No.14 admeasuring 149.99 sq. yds., or 125.41 sq. mtrs., situated in Sy.No.203/D, 203/R, 203/Q and 203/S of Cherial Village and Mandal, Siddipet District as illegal, arbitrary and violative of Articles 14, 21 and 300A of the Constitution of India and also violative of the provisions of the Telangana Municipalities Act, 2019.

(2.) Brief facts leading to the filing of this Writ Petition are that the petitioner had made an application for construction of residential house ground floor + 1 upper floor in his Plot No.14 admeasuring 149. 99 sq. yds., or 125.41 sq. mtrs., situated in Sy.No.203/D, 203/R, 203/Q and 203/S of Cherial Village and Mandal, Siddipet District. Respondent No.2, after being satisfied about the prima facie title over his plot of land, was pleased to grant permission in his favour through permission No.49394/CHER/0060/2021 dt.24/6/2021 after collecting the required permission charges from him. Thereafter, vide proceedings No.49394/CHER/0060/2021 dt.2/7/2021, the permission granted to the petitioner was revoked without any notice to the petitioner. In the order dt.2/7/2021, the remarks for rejection of the application are mentioned as follows:

(3.) Learned counsel for respondent No.2 was heard.