JOGI VENKATESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed questioning the action of the 3rd respondent in not demolishing the illegal encroachment and construction made by the 4th respondent in respect of H.No.7-122/7, Dundigal Municipality, Medchal-Malkajgiri District.

(2.) Heard Mr.K.R.Srikanth, learned counsel for the petitioner, learned Government Pleader for Municipal Administration for the 1st respondent, learned Government Pleader for Revenue for the 2nd respondent, as well as Mr.N.Praveen Kumar, learned Standing Counsel for Municipality for the 3 rd respondent and perused the material on record.

(3.) Learned counsel for the petitioner submits that the 4th respondent made illegal constructions in the grama kantam land basing on the documents styled as gift settlement deed, without any link documents and claims himself to be the owner of the said property. The villagers approached the 3rd respondent brought to his notice about the illegal constructions in grama kantam land, he had issued a notice under Sec. 228(3) and 217 of the Municipalities Act, 1965 on 31/3/2021, and thereafter no action has been initiated. He submits that an application under RTI Act was made on 4/6/2021 to provide information about the action taken by the respondents. In response to the same, it is stated by the authorities that action was duly initiated by issuing the notices to the concerned and after the lock down is lifted, further action will be taken in co-ordination with the task force team. The petitioner has also approached the authorities on several occasions. Having no other go, the petitioner has come up before this Court by filing the present writ petition.