KONAKANCHI SPOORTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Ms.K.V.L.Priyadarshini, learned counsel representing Sri Anvesh Chander, learned counsel for the petitioner; Ms.Shazia Parveen, learned Government Pleader for Panchayat Raj Department appearing for respondent No.1; Ms.V.Jayasree, learned Assistant Government Pleader for Municipal Administration and Urban Development appearing for respondent Nos.2 to 4; Sri K.Pradeep Reddy, learned Standing Counsel for Gram Panchayat appearing for respondent No.5 and perused the record.

(2.) The present writ petition is filed with the following prayer:

(3.) The petitioner is the absolute owner and possessor of land admeasuring Ac.2-20 Gts situated in Sy.No.342/E/1/1/1 of Polampalli Village, Bheemaram Mandal, Mancherial District (for short "subject land"). With an intention to develop the subject land into a residential layout and to secure necessary statutory approvals, the petitioner submitted an application seeking layout permission vide Application Unique ID No.10820/805 dtd. 7/1/2026 to respondent Nos.4 and 5, who are the competent authorities under the Telangana Panchayat Raj Act, 2018 (for short, '2018 Act') and the Rules framed thereunder.