Telangana High Court
Chethan Kumar Thota vs The Greater Hyderabad Municipal ... on 3 September, 2025
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.25994 OF 2025
ORDER :(ORAL) This Writ Petition is filed by the petitioner seeking the following relief:
"... to issue Writ, Order or Direction more particularly one in the Nature of Writ of Mandamus declaring the action of the respondents 1 to 3 in not taking any action against the 4th respondent in undertaking illegal, unauthorised construction carrying out adjacent to H. no. 10-3-150/151, Teachers Colony, behind Kenady School, Nehru Nagar, East Maredpally, Secunderabad is highly illegal, arbitrary, contrary to the provisions of GHMC Act, 1955 and in violation of Article 14 and 21 of Constitution of India, and Consequently direct the respondents 1 to 3 to Stop the illegal and unauthorised construction made by 4th respondent by Sealing the unathorised Construction in terms of Section 461(A) of GHMC Act, 1955 situated in adjacent to H. no. 10- 3- 150/151, Teachers Colony, behind Kenady School, Nehru Nagar, East Maredpally, Secunderabad forthwith..."
2. Heard Sri V.V.N.Narayana Rao, learned Counsel for the Petitioner, Sri G.Madhusudan Reddy, learned Standing Counsel for GHMC, appearing on behalf of Respondent Nos.1 to 3, Sri Venkat Ram Goud, learned counsel appearing on behalf of Respondent No.4.
2W.P. No.25994 of 2025
Dated 03.09.2025
3. Learned Standing Counsel for GHMC produced written instructions and submitted that building permission was granted to Sri C.P. Ravinder for construction of stilt for parking + three upper floors, vide Permit No.3/C30/05516/2020, dated 04.06.2020, over the premises bearing H.No.10-3-74/6 on Plot No.25/B4, situated at East Maredpally, Begumpet, Secunderabad. It is submitted that Sri C.P. Ravinder commenced construction without issuing a commencement notice under Section 440 of the HMC Act, 1955, and further, unauthorizedly erected centering for the 4th floor. Upon receipt of a complaint from the petitioner, necessary notice was issued to Sri C.P. Ravinder, and the centering work for the 4th floor was removed departmentally on 30.08.2025.
4. Photocopies filed along with the written instructions show that the centering work and pillars raised for the 4th floor have been pulled down. In light of the same, the cause in the writ petition does not survive for adjudication.
3W.P. No.25994 of 2025
Dated 03.09.2025
5. Accordingly, the Writ Petition is disposed of. Respondent No.4 - the owner of the building, is directed not to undertake any unauthorized construction in deviation of the sanctioned plan.
6. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
______________________ B. VIJAYSEN REDDY, J September 03, 2025 aks/dsv