SUNKA SATHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Mandamus to declare the impugned show cause notice dt.5/12/2023 issued for revocation of the building permit order dt.20/11/2023 without mentioning as to the false statement made by the petitioner while obtaining permission and by merely stating that a civil dispute is pending in respect of the subject site situated in Sy.No.1783 admeasuring 224.28 square yards, Konalpalli Village, Vemulawada Mandal, Rajanna-Sircilla District, as being illegal, arbitrary, contrary to the provisions of the Telangana Municipalities Act, 2019 (for short, 'the Act'), and in violation of the principles of natural justice and also Article 300-A of the Constitution of India.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1 and Sri B.Jagan Madhav Rao, 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 admission stage.

(3.) Having regard to the manner of disposal of the Writ Petition at the admission stage and the lis involved in this Writ Petition, this Court is of the view that notice to unofficial respondent Nos.3 to 5 is not necessary for adjudication of the present Writ Petition.