M.SATYAVATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed seeking a Writ of Mandamus to declare the proceedings No.A/3453/2017, dated 21.10.2017 issued by the 3rd respondent/Revenue Divisional Officer-cum-Sub. Divisional Magistrate, Secunderabad Division, whereby the petitioner was called upon to show cause as to why the house/flat bearing No.5-3- 101, first floor, Rao Mahal, Jeera, Secunderabad, should not be attached for improper use thereof, as being illegal, arbitrary and in violation of principles of natural justice and contrary to the provisions of the Immoral Traffic (Prevention) Act, 1956 and also the Code of Criminal Procedure, with a consequential direction to set aside the aforestated proceeding pending before the 3rd respondent and to pass such other suitable order, as this Court may deem fit and proper in the circumstances of the case.

(2.) Heard Sri D. Vayu Sen, learned counsel for the petitioner and the learned Government Pleader for Home appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioner that in response to the said notice issued by the 3rd respondent, the petitioner has offered her explanation by letter dated 27.11.2017 enclosing therewith the documents establishing that the petitioner has taken sufficient measures before the house/flat was let out. He would further submit that despite the petitioner having submitted the explanation on 27.11.2017, the 3rd respondent has not passed any order on the said explanation and the house/flat, which is the property mentioned in the notice, continues to be under seizure of the authorities.