(1.) This public interest litigation has been filed by the petitioner, who claims himself to be a public spirited person and is interested in carrying out social service.
(2.) The petitioner has assailed the award of contract for construction of flats to homeless persons by respondent No.2 - Greater Hyderabad Municipal Corporation (GHMC) to respondent No.3 - M/s. DEC Infrastructure Projects India Pvt. Ltd.
(3.) Facts giving rise to filing of this petition are that the Government of Telangana was committed to providing two bedroom houses to all the houseless poor families in the State through 2 Bed Room Housing Programme in a phased manner. Therefore, by G.O.Ms.No.10, dtd. 15/10/2015, guidelines were issued for implementation of 2BHK houses across the State to all the families at the cost of Rs.1.5 lakh per each flat. Thereafter, by G.O.Rt.No.3, dtd. 6/1/2016, the cost of flat was increased from Rs.5.30 lakhs to Rs.7.00 lakhs.