MAMIDALA RAVINDER Vs. KASANI GOPAL

JUDGEMENT

(1.) The appellants are aggrieved by the order dated 29-04-2019, passed by the learned Single Judge in I.A.No.1 of 2019 in Writ Petition No.8143 of 2019, whereby the learned Single Judge has directed the Commissioner, Greater Hyderabad Municipal Corporation (for short 'the GHMC'), "to take necessary action against any unauthorized construction being made by any one including respondent Nos.5 and 6."

(2.) Mr. Vedula Venkataramana, the learned Senior Counsel for the appellants, submits that the respondent Nos.1 to 3 (writ petitioners) had challenged the illegal construction being raised by respondent Nos.8 and 9 herein (respondent Nos.5 and 6 in the writ petition). Therefore, the impugned order should have been restricted itself only to the illegal construction allegedly being raised by respondent Nos.8 and 9. However, a general order has been passed by the learned Single Judge without the appellants being arrayed as the party respondents in the writ petition. Moreover, in the garb of the said order, the GHMC is taking action against the appellants. Therefore, the impugned order deserves to be interfered with by this Court.

(3.) On the other hand, Mrs. Anupama Devi, the learned counsel for respondent Nos.1 to 3, submits that a large number of illegal constructions are being raised in Survey No.46/A of Shamshiguda Village, Balanagar Mandal, Ranga Reddy District. Since these are illegal constructions, the GHMC would be justified in demolishing the same.