N. DHANRAJ SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following relief:

(2.) Heard Mr. Aadesh Varma, learned counsel for the petitioner, and Mr. Ravi Mahender, learned standing counsel for the GHMC, appearing for respondent Nos.2 and 3.

(3.) Learned counsel for the petitioner submitted that the petitioner was the owner and possessor of the property bearing Plot Nos.483 and 484/HIG admeasuring 800 square yards in Survey No.1009 on M.C.K., Block No.31, situated at KPHB Colony, Phase VI, Kukatpally Village, Balanagar Mandal, Ranga Reddy District i.e., schedule property. The property was given for development to a builder under registered Development Agreement - cum - General Power of Attorney bearing document No.3991 of 2003 dtd. 9/6/2003. Thereafter, building permission was granted vide proceedings No.G2/41/BA/767/2003 dtd. 12/5/2003 for construction of multi-storied complex. The permission was accorded by leaving road affected area and setback areas. The building was constructed way back in the year 2003 as per the sanction plan. It is submitted that the petitioner is eighty-eight (88) years old and for his livelihood he erected a small temporary container for running a flower bouquet shop.