BANOTHU SHANKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Mandamus to declare action of the respondents in not considering the representation dt.08.11.2019 made by the petitioners, as illegal, arbitrary and contrary to the provisions of the Greater Hyderabad Municipal Corporation Act, and consequently, sought a direction to the respondents to consider and dispose of the said representation dt.08.11.2019 as per law.

(2.) Heard Smt. M. Shalini, learned counsel for the petitioners, as well as Ms. Pingali Lakshmi, learned Standing Counsel for respondent No.2, and Sri A. Prabhakar Rao, learned counsel for unofficial respondent Nos.4 to 6.

(3.) Learned counsel for the petitioners submits that the petitioners are GPA Holders of one Sri K. Mahender, s/o. Ramaiah, who is the owner of the Plot to an extent of 2,419 sq. yards in Sy.No.573 of Shyampet Jagir, Hanamkonda Mandal, Warangal District, vide registered Sale Deed document bearing No.1551/2016, dt.09.02.2016. While so, when unofficial respondent Nos.4 to 6 are taking steps for making construction in the plot of the petitioners in Sy.No.573, the petitioners have made representation dt.08.11.2019 for taking action against unofficial respondent Nos.4 to 6 for making illegal constructions in their plot, however, no action is being taken by the respondents.