MD AYUB ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to declare the action of respondent No.2 in issuing anti-dated show-cause notice dtd. 17/7/2025, and trying to dispossess and demolish the property bearing H.No.5-29A situated near Water Tank, Dharmapuri Village and Town, Jagtial District, as being illegal, arbitrary and contrary to the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) Heard Mr. K. Laxmi Manohar, learned counsel for the petitioner, and Mr. Putta Krishna Reddy, learned standing counsel for Municipalities, appearing for respondent No.2.

(3.) The petitioner claims to be absolute owner and possessor of the property bearing H.No.5-29A situated near Water Tank, Dharmapuri Village and Town, Jagtial District. Learned counsel for the petitioner submitted that about one (1) week back, the sub-ordinates of respondent No.2 visited the house of the petitioner and threatened to demolish the structures without following due process of law. When the petitioner objected, the sub-ordinates of respondent No.2 made markings on the building. The petitioner has given written representation dtd. 18/7/2025 to respondent No.2 stating that he has constructed building by obtaining permission from the respondent No.2 and he had been paying property tax regularly and the action of respondent No.2 is in violation of the Article 300A of the Constitution of India.