CHINTALA KUMAR YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Mandamus declaring the action of respondent No.3 in not taking action against the unauthorized construction raised by respondent Nos.4 to 6 without obtaining prior building permission and without having valid title to the land admeasuring Ac.0.36 gts on Plot No.327, in Sy.Nos.78 to 93 situated at Raja Rajeswara Nagar of Kondapur Village, Serilingampally Municipality, GHMC, Ranga Reddy District despite receipt of petitioner's complaint/representation dtd. 28/2/2024, as illegal, arbitrary and in violation of Telangana Municipalities Act, 2019 and TS- bPASS Act, 2020 and Article 21 and 300-A of the Constitution of India and consequently direct respondent No.3 to demolish the unauthorized structures raised by respondent Nos.4 to 6.

(2.) Heard Sri B. Mayur Reddy, learned Senior Counsel for Sri Saini Aravind, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent Nos.1 and 2, Sri M.A.K. Mukheed, learned Standing Counsel appearing on behalf of respondent No.3 and Sri Unnam Muralidhar Rao, learned Senior Counsel for M/s. Unnam Law Firm, learned counsel appearing on behalf of respondent Nos.4 and 5, and perused the record. With the consent of learned counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal.

(3.) Shorn of unnecessary details, the case of the petitioner is that he is the owner of plot No.327 admeasuring 720 sq. yards in Sy.No.82 situated in Raja Rajeshwari Nagar at Kondapur village, Serilingampally Mandal, Ranga Reddy District having acquired the same through family settlement; and that respondent Nos.4 to 6 herein without obtaining any building permission have made unauthorized construction of commercial structure on the land admeasuring Ac.0.36 gts in Sy.No.82 and 83 part and also running a commercial establishment therein.