KASTURI NARASIMHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed challenging the action of respondents 2 and 3 in issuing notice dt.14.10.2019 vide Roc.No.G/7027/2019, directing the petitioner to remove the existing renovated structure of temple though the temple is in existence for the past more than 90 years, as illegal and arbitrary.

(2.) Learned Counsel for the petitioner submits that the subject temple is in existence for the last more than 100 years; that the petitioner has not constructed any new temple; and that without issuing any prior notice, straight away, the impugned notice dt.14.10.2019 is issued which is in violation of principles of natural justice. He also submits that the respondent authorities have initiated action against the petitioner basing on the direction in WP.No.20871 of 2019, dt.24.09.2019, though the petitioner in this writ petition is not a party to the said writ petition. He further submits that the temple is in existence much prior to formation of lay out.

(3.) The 4th respondent in this writ petition filed WP.No.20871 of 2019. Learned Counsel appearing for 4th respondent in this writ petition who is also counsel for writ petitioner in WP.No.20871 of 2019 submits that there is no record to show that the subject temple is in existence for the last 100 years and that the petitioner has not filed even a piece of paper in the writ petition to that affect. Even the photographs filed in this writ petition show that the subject temple is constructed recently and more so there is no permission granted for construction of the said temple.