LALITHA SRIKRISH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed seeking a direction against Respondent No.3 in keeping the revised permissions in File Nos. TS/00432/2021 (Plot Nos. 58 to 60), TS/000433/2021 (Plot Nos. 61 to 63), TS/ 000735/2021 (Plot Nos. 87 to 89 Part) and TS/000793/2021 (Plot Nos. 89 Part to 91) temporarily in abeyance and not releasing the same in spite of representation dtd. 22/5/2021 to Respondent No.3 and representation dtd. 17/6/2021 to Respondent Nos. 1 and 2.Further, the proceedings dtd. 10/5/2021 vide Lr. No.G1/TPS/Secbad Zone/2021 is challenged as arbitrary, illegal and violative of Articles 14, 19, 21 and 300A of the Constitution of India. A consequential direction is sought against the Respondent authorities to forthwith release the Plans in the above said Files and without reference to the representations 20/4/2021 and 21/4/2021 and in the light of the Orders dtd. 01/06/2021 passed by the XVI Addl. District Judge, Malkajgiri in I.A. No.59 of 2021 in O.S. No.13 of 2021.

(2.) Heard Mr. M. Surender Rao, learned senior counsel representing Mr. Vijay B. Paropakari, learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent No.1, Mr. Chatla Madhu, learned Standing Counsel for GHMC appearing on behalf of respondent Nos.2 and 3, Mr. R. Sushanth Reddy, learned counsel for respondent No.4 and Mr. K. Mohan, learned counsel for respondent Nos.5 to 8.

(3.) Facts of the case