SANSKRUTHI TOWNSHIP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the orders passed in W.P.No.8767 of 2021 dt.17/1/2022 wherein the learned Single Judge of this Court had dismissed the said Writ Petition.

(2.) Heard Dr. Venkat Reddy Dontireddy, Counsel for the appellant, Government Pleader for Municipal Administration and Urban Development, appearing for the 1st respondent, Sri N.Praveen Kumar, Standing Counsel for the 2nd respondent, Sri V.Narsimha Goud, Standing Counsel for the 3rd respondent and Sri Srinivasa Rao Velivella, Counsel for 6th respondent.

(3.) It has been contended by the appellant that the appellant is a Sanskruthi Township represented by its Secretary and the grievance of the appellant is that the 2nd respondent had issued notice on 1/4/2021 directing the appellants to remove the walls and gates of the appellant township within three days by giving access to internal roads of the closed township. Learned counsel for the appellant had contended that the 2nd respondent has issued impugned notice under Sec. 185 of the Telangana Municipalities Act, 2019 treating the compound wall and gates erected around the township of the appellant as encroachments.