KESHIPEDDI BHARGAV RAJU 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 orders of the 3rd respondent dtd. 22/12/2022 vide Letter No.89950/GHMC/12795/2021 as illegal, violative of principles of natural justice and Article 14, 21 and 300-A of the Constitution of India.

(2.) Brief facts leading to the filing of this Writ Petition are that the petitioner is the absolute owner of Plot No.68 in Sy.No.29 admeasuring 165 square yards, situated at Samala Laxmi Enclave, Kowkur village, Alwal Mandal, Medchal Malkajgiri District. With an intention to construct residential building in and over subject plot, he made an application to the respondents for construction permission and after being satisfied about the prima facie title over her plot of land, respondent No.3 was pleased to grant permission in his favour through permission No.89950/6870/GHMC/2021 dtd. 13/11/2021. Thereafter, vide impugned letter dtd. 22/10/2021, the permission granted to the petitioner was revoked without any notice to the petitioner. In the letter dtd. 22/10/2021, the reasons for revocation of the application are that:

(3.) It is the case of the petitioner that the petitioner was not given any opportunity to represent before revocation of the permission already granted to him.