SYEDA FARZANA JABEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. Shaikh Ahmed Ali, learned counsel appears for Ms. Saba Syed, learned counsel for the appellant.

(2.) This intra court appeal is filed against an order dtd. 5/7/2024 passed by the learned Single Judge by which Writ Petition No.17147 of 2023 filed by the appellant seeking inaction on the part of the Commissioner, Greater Warangal Municipal Corporation, in not executing a registered sale deed in respect of LIGH Quarter despite resolution bearing No.87 dtd. 30/4/1993, has been dismissed.

(3.) Facts giving rise to filing of the Writ Appeal briefly stated are that the father of the appellant worked as an Assistant Engineer (Electrical) with the respondent Corporation and was residing in a quarter allotted by the respondent Corporation at Kazipet. It is the case of the appellant that vide G.O.Ms.No.56 dtd. 28/10/1989, the quarter where the father of the appellant was residing was agreed to be sold on hire purchase basis and the cost of the same was fixed at Rs.1,11,797.00 by the Municipal Engineer, Warangal Municipal Corporation, Warangal. It has been pleaded that the respondents on determining the cost of the quarter allotted to the father of the appellant on hire purchase basis accepted the initial payment of Rs.14,865.00 and were deducting a sum of Rs.1,200.00 per month from the salary of the father of the appellant. It is not in dispute that the father of the appellant superannuated in September, 1995.