PARSI GANGAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking writ of mandamus declaring the action of the 2nd respondent and its staff in illegally interfering into repair and renovation work of the petitioner in respect of the property bearing municipal No.6-13-116, Namdevwada, Nizamabad as illegal arbitrary and consequently to direct the 2nd respondent and its staff not to interfere into the repair and renovation work of the petitioner in respect of the subject property.

(2.) Heard learned counsel for the petitioner as well as Sri V. Satyam Reddy, learned Standing Counsel for respondent No.2.

(3.) Learned counsel for the petitioner submits that the petitioner is not making any structural changes in the building. Since the building is dilapidated, which was constructed in the year 1988, he is making some repairs. But the respondent No.2, without issuing any notice, stalling the said work.