PANDRE LAXMAN RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus to declare the action of respondent No.2 in issuing the impugned Notice No.G1/TP/ Dilapidated/TMS/6970/TPS-I/25/2022 dt.15/7/2022, purportedly in exercise of powers under Sec. 182 of the Telangana Municipalities Act, 2019 (for short, 'the Act'), to the unofficial respondent No.4, being the owner of the building in Door No.6/26/178 situated in Shradhanand Gunj Road, Division 16, Nizamabad Town, directing that the premises be vacated immediately to prevent all cause of danger, without following due process of law, as being illegal, arbitrary, without power and without jurisdiction.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1 and Sri V.Sathyam Reddy, learned Standing Counsel, appearing for respondent No.2 and with the consent of the learned counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at the stage of admission.

(3.) Having regard to the manner of disposal of the Writ Petition, notice to the unofficial respondent Nos.3 and 4 is not necessary for adjudication of the lis involved in this Writ Petition.