PUSHPA DEVI JOPAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) There is no representation on behalf of the petitioner in spite of the matter listed under the caption 'for dismissal'.

(2.) The prayer sought in the writ petition is as under:

(3.) The basic grievance of the petitioner is that the respondents are attempting to erect a gate on public road in front of the petitioner's house bearing No.21-3-834 situated at Chelapura, Hyderabad.