KACHAKAYALA MALLESHAM Vs. STATE OF TEELANGANA

JUDGEMENT

(1.) This Writ Petition has been filed for issuance of Writ of Mandamus declaring the action of respondents No.3 and 6, more particularly the 3rd respondent, in not considering the representation submitted by the petitioner, dt.24/5/2023 and 9/10/2023, bringing to the notice of the 3rd respondent the unauthorized and illegal construction work being carried by respondents No.7 and 8 in plot admeasuring 242 sq. yards in survey No.537/A, 538/A, 540/A and 541/A situated at Karimnagar Revenue Village of Karimnagar Mandal and District, forming part of 663 sq. yards situated in Laxminagar Locality near Old Power House, Karimnagar Revenue Mandal, belonging to the petitioner, as being illegal, arbitrary, oppose to principles of natural justice and violation of Article 300A of the Constitution of India and in abdication of powers conferred under the Telangana Municipalities Act, 2019 (for short 'the Act').

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development Department appearing on behalf of respondents No.1 and 4, Sri K.Prabhakar Rao, learned Standing Counsel appearing on behalf of respondents No.3 and 5, learned Government Pleader for Home appearing on behalf of respondent No.6, and with the consent of the counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at admission stage.

(3.) Having regard to the manner of disposal of the Writ Petition at the admission stage, and the lis involved in this Writ Petition, this Court is of the view that notice to unofficial respondents No.7 and 8 is not necessary for adjudication of the present Writ Petition.