CH ARUNDHATI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the action of respondent No.3 in issuing the impugned notice, dated 29.09.2019, directing the petitioner to remove the structures in respect of the property, bearing House No.1-80 (actual House No.1-68), Chinchode Village, Farooq Nagar, Mandal, Ranga Reddy District, and also the debris thereof within three days from the date of receipt of the said notice, as illegal, arbitrary and contrary to the provisions of the Telangana Panchayat Raj Act, 2018 (for short, 'the Act'), and also in violation of Article 300-A of the Constitution of India.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Panchayat Raj appearing for respondent Nos.1 and 2 and Sri G.Narender Reddy, learned standing counsel for Gram Panchayat appearing for respondent No.3.

(3.) From a perusal of the impugned notice, dated 29.09.2019, it is seen that the petitioner was directed to remove the house as mentioned therein and also its debris.