JOGINAPALLY SHILPA 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.109146/METP/0414/2021 dt.9/12/2021 for construction of residential house ground floor in a plot of land of the petitioner admeasuring 231.86 sq. yds., equal to 193.86 sq. mtrs., in Sy.No.1210/E situated at Metpally proper and Mandal of Jagtial District, as illegal, arbitrary and violative of Articles 14, 19 and 21 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 in her plot of land admeasuring 231.86 sq. yds., equal to 193.86 sq. mtrs., in Sy.No.1210/E situated at Metpally proper and Mandal of Jagtial District. Respondent No.2, after being satisfied about the prima facie title over her plot of land, was pleased to grant permission in her favour through permission No.109146/METP/0414/2021 dt.3/12/2021 after collecting the required permission charges from her, i.e., an amount of Rs.84,958.00. Thereafter, vide proceedings No.109146/METP/0414/2021 dt.9/12/2021, the permission granted to the petitioner was revoked without any notice to the petitioner. In the order dt.9/12/2021, the remarks for rejection of the application are mentioned as follows:

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