JAIN CONSTRUCTION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Sharad Sanghi, learned counsel for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1, Sri B. Jagan Madhav Rao, learned Standing counsel appearing for respondent Nos.2 and 4 and Smt D. Madhavi, learned standing counsel appearing for respondent No.3. Perused the record.

(2.) Perusal of record would reveal that respondent No.2 has issued a notice dtd. 17/10/2024 under Sec. 254 of the Telangana Municipalities Act, 2019 (for short 'the Act') requesting the petitioner to submit documents such as registered ownership document, link documents, building permission copies and LRS documents (if any) pertaining to the subject property i.e. land admeasuring Ac.6-09 gts., in Sy.Nos.28/6 and 29 (part) situated at Narapally Village, Ghatkesar Mandal, Medchal-Malkajgiri District and land admeasuring Ac.2-26 gts., in part of Sy.Nos.764/UU/1, 764/A/AA/1, 764/E/AA/1, 764/AA/AA/1 situated at Korremula village, Chowdariguda Grampanchayat, Ghatkesar Mandal, Medchal-Malkajgiri District, total admeasuring Ac.8-35- 56 gts. The said notice was issued on the complaints lodged by one Singi Reddy Srinivas Reddy, President of Pocharam Municipality Congress Committee and Kandadi Sudarshan Reddy during Prajavani and one Balagouni Venkatesh Goud, 10th Ward councilor of Pocharam Municipality. In the said notice, there is also mention about the complaints given by the aforesaid persons alleging that petitioner is developing the venture of Apartment in the name and style of Central Park East by illegally grabbing the land in Sy.Nos.27 and 28 to an extent of Ac.1-10 gts., situated at Narapally Revenue village, Ghatkesar Mandal, Medchal-Malkajgiri District by creating fake, sham and concocted documents.

(3.) Petitioner has submitted explanation along with documents to respondent No.2 on 21/10/2024.