SYED AMEER ALI Vs. COMMISSIONER

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner seeking the following relief:

(2.) Heard learned counsel for the petitioner, Sri Pasham Krishna Reddy, learned Standing Counsel appearing for respondents 1 to 3. Perused the material available on record.

(3.) The petitioner espoused his grievance on the 4th respondent and asserts that he is making constructions without obtaining permission from the municipal authorities. It is stated that as against the constructions that are being made by the 4th respondent, the petitioner had made a complaint on 17.01.2019. According to the petitioner, the building of the 4th respondent is 20 year-old and the same is in dilapidated condition and likely to collapse any time on account of improper maintenance thereof. In those circumstances, the writ petitioner seeks a writ of mandamus to the 3rd respondent to act on his complaint, dated 17.01.2019.