CHINTALA MANIKYA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for GHMC and perused the record.

(2.) The Respondent Corporation issued notice under Section 146 of HMC Act, 1955 calling upon the owners of the property mentioned therein to give their consent for the proposed widening to 80'-0" wide road from Kistamma Enclave towards Suchitra Junction, Alwal.

(3.) According to learned counsel for petitioners, petitioners are not willing to part with their property and give consent under Section 146 of HMC Act. Learned counsel further submits that the petitioners have made a counter claim for changing the alignment of the road.