DILSHAD JAH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard the Senior Designated counsel Mr Kishore Rai, appearing on behalf of the petitioners and Mr K.Arvind Kumar, learned counsel for Central Government appearing on behalf of the respondents.

(2.) This writ petition is filed to issue an appropriate writ direction or order more particularly a writ of Mandamus declaring the action of the second respondent in restricting the Security Clearance for construction of residential houses in the property i.e land admeasuring Ac.1/25/75 Guntas in Sy No 90/P situated at Bandlaguda Village, Rajendernagar Mandal, Ranga Reddy District to Ground floor as arbitrary, discriminatory, illegal, null and void and without jurisdiction and consequentially, direct the Second Respondent to consider the Security Clearance for construction of the Ground Plus 2 Upper Floors for residential houses in the property i e land admeasuring 1 Acres 25.75 Guntas in Sy No 90/P situated at Bandlaguda Village, Rajendernagar Mandal, Ranga Reddy District.

(3.) The case of the petitioner, in brief, as per the averments made in the affidavit filed in support of the present writ petition is as under: