MOHAMMED BAHADUR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1, Sri Raparthi Venkatesh, learned Standing Counsel appearing for respondent Nos.2 and 3 and Sri Farhan Azam Khan, learned Standing Counsel appearing for respondent No.4. Perused the record.

(2.) Petitioner is resident of Aliabad, Hyderabad. According to him, there is a Graveyard in Municipal door No.18/5/616, admeasuring 503 Sq. yards, situated at T.S.No.3, Ward No.271, Block-A, Aliabad, Hyderabad. There are certain graves existing at present. The said graveyard was published vide Gazette No.22A, dtd. 7/6/1984 of Waqf board. Land grabbers are trying to encroach the same. Therefore, he has submitted a representation dtd. 26/11/2024 to respondent No.3 with a request to construct a compound wall, to protect the said Graveyard from illegal encroachments. Despite receiving and acknowledging the said representation, respondent No.3 did not act upon the same. Aggrieved by the said inaction of respondent No.3, petitioner filed the present writ petition.

(3.) Whereas, Sri Raparthi Venkatesh, learned Standing Counsel appearing for respondent Nos.2 and 3, on instructions, would submit that respondent No.3 will consider the representation dtd. 26/11/2024 submitted by the petitioner and take action, strictly in accordance with the procedure laid down under law.