Telangana High Court
Rock Hills County Welfare Association vs The State Of Telangana on 6 March, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.3835 of 2024
ORDER:
This Writ Petition is filed for issuance of a Writ of Mandamus declaring the inaction of respondents in considering and acting upon the petitioner-Association representations dated 30-10-2022, 06-02-2023, 03-07-2023 and 09-01-2024 for completion of the layout infrastructure / development works in HMDA auctioned layout at Thorrur Village, Abdullapurmet Mandal, Ranga Reddy District in spite of lapse of assurance period of 18 months, as illegal, arbitrary and against the principles of natural justice.
2. Heard learned counsel for the petitioner, Sri S.Rahul Reddy, learned Special Government Pleader appearing on behalf of respondent Nos.1 to 6 and learned Government Pleader for Revenue appearing on behalf of respondent Nos.7 and 8, and perused the record. With the consent of learned counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal.
3. The dispute in the present Writ Petition relates to non- performance of the contractual obligation between the members 2 of the petitioner Association and respondent No.3, whereby petitioner claims that the respondent authorities are required to undertake the provision of infrastructure and development work in the layout developed by the 3rd respondent, in which the members of the petitioner Association have purchased plots in a public auction.
4. Without delving into the issue as to whether the contractual obligations can be enforced in a Writ Petition initiated under Article 226 of the Constitution of India, having regard to the submission made by Sri V.Narasimha Goud, learned Standing Counsel for 3rd respondent that the authorities have already initiated action for undertaking the developmental / infrastructure activity by calling for tenders in September, 2023 and the work in this regard is under progress and in all likelihood may be completed within six (06) months, this Court is of the view that the said statement made to this Court by the learned Standing Counsel of the respondent authorities undertaking the developmental activity in the land wherein plots have been auctioned, which are admittedly purchased by the members of the petitioner-Association, should suffice to address the grievance of the petitioner.
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5. Recording the same, the Writ Petition is disposed of. No costs.
6. As a sequel, miscellaneous petitions pending if any shall stand closed.
___________________ T. VINOD KUMAR, J Date: 06.03.2024 Vsv