LAWS(TLNG)-2026-4-43

L. ARUN KUMAR Vs. STATE OF TELANGANA

Decided On April 06, 2026
L. Arun Kumar Appellant
V/S
State of Telangana Respondents

JUDGEMENT

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

(2.) The petitioners are aggrieved by the inaction of respondent Nos.1 to 4 in safeguarding the public road existing on the Northern and western side of Block No.16, HIG-II, Baghlingampally, Hyderabad, which is connecting to Chikkadpally area. The petitioners pray to restore the said road to the public use by removing encroachments. The petitioners also gave a representation/grievance to respondent Nos.1 to 4 on 8/7/2025 and since the representation has not been acted upon, aggrieved by the said inaction, the present writ petition is filed.

(3.) The petitioner No.1 is the president of 14th petitioner Association and the petitioner Nos.2 to 13 are the other flat owners and members of the 14th petitioner Association. The petitioner would submit that they have purchased their respective flats in Block No.16-II, HIG-II, Baghlingampally, Hyderabad from erst while AP. Housing Board (hereinafter referred to as Housing Board). Earlier, the Housing Board had acquired/allotted the land in Baghlingampally for developing houses/flats for providing houses to the needy people in an affordable price on no profit no loss basis. After allotment, the Housing Board has made a layout with due approval from the competent authorities. The Housing Board also obtained building permission for construction of apartments of various sizes. While fixing the costs of the flats, the Housing Board collected the total land cost of the whole Baghlingampally Venture from the allottees of the flats. Thereafter, the Baghlingampally Venture was developed in Phase wise manner. The petitioners' Association Block is situated at Phase-II of the venture. As per the sizes and costs of the flats, they were earmarked as LIG, MIG and HIG. The petitioners Association Block is in the category of HIG. While developing the venture, the Housing Board left certain open spaces for parks and other amenities as well as land for laying roads and developed the roads.