GYARA SATHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing for respondents No.1, 2 and 4, Sri M.Durga Prasad, learned Standing Counsel appearing for respondents No.3 and 5, Sri G.Kalyan Chakravarthy, learned counsel appearing for respondents No.6 to 11, and with the consent of the counsel appearing for the respective parties, the Writ Petition is taken up for hearing and disposal at admission stage.

(2.) This Writ Petition is filed challenging the inaction of the 3rd respondent in considering the representation of the petitioner, dt.11/6/2024, and initiating necessary action to cancel the building permission obtained by the unofficial respondents vide proceedings, dt.7/5/2024, as the said permission has been obtained during the pendency of a civil suit vide O.S.No.31 of 2024 on the file of the X Additional District Judge, Ranga Reddy District at L.B.Nagar.

(3.) It is the further case of the petitioner that while he is the owner and possessor of open plots admeasuring 12,000 sq. yards bearing Plot Nos.A/522 and A/530 in survey Nos.243 to 249 situated at Green Park Colony, Karmanghat, Hyderabad under L.B.Nagar Circle 4 of L.B.Nagar Zone GHMC, the unofficial respondents have obtained building permission in respect of the aforesaid property from the respondents-authorities on the basis of illegal sale deeds.