MAHPARA ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for issuance of writ of mandamus to declare the action of respondents in refusing the application submitted by the petitioner for Building Permission dtd. 3/1/2024, vide letter bearing No.000044/GHMC/0012/ KHB2/2024-BP, dtd. 8/1/2024, as being illegal, unconstitutional and arbitrary and violative of Articles 14, 19, 21 and 300-A of the Constitution of India with a consequential direction to respondents to grant building permission to the petitioner, pursuant to the building permission application dtd. 3/1/2024 in respect of premises bearing Door No.8-2- 703/2, admeasuring 1070 square yards situated at Road No.12, Banjara Hills, Hyderabad.

(2.) Heard learned Counsel for petitioner, learned Government Pleader for Municipal Administration & Urban Development appearing for respondent No.1, learned Government Pleader for Revenue appearing for respondent Nos.2, 3 and 4, Sri K. Siddarth Rao, learned Standing Counsel appearing on behalf of respondent Nos.5 to 7 and with the consent of the learned Counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at the admission stage.

(3.) Petitioner contends that he is the owner and possessor of property bearing Door No.8/2/703/2, admeasuring 1070 square metres situated at Banjara Hills, having purchased the same under a registered sale deed dtd. 31/5/1987 from its previous owner.