Telangana High Court
M. Mahendra vs The Secunderabad Cantonment Board, on 5 July, 2018
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.P.NO.21766 OF 2018
ORDER
Aggrieved by the action of the respondent - Secunderabad Cantonment Board, in not granting permission for construction of compound wall to the house of the petitioner, by considering his application dated 05.12.2017, the present writ petition is filed.
Heard the learned counsel for the petitioner and Sri K.R.Koteswara Rao, learned Standing Counsel for respondent - Board.
Since the application of the petitioner dated 05.12.2017 is stated to be pending consideration with the respondent - Board, without expressing any opinion on merits, writ petition is disposed of directing the respondent to consider the said representation and dispose of the same in accordance with law, within a period of six weeks from date of receipt of this order.
Miscellaneous petitions pending, if any, shall stand closed. No costs.
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A.RAJASHEKER REDDY,J DATE:05--07--2018 AVS