Telangana High Court
Sai Cyber Hills Welfare Association vs State Of Telangana And 5Others on 15 July, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION No.29432 of 2022
O R D E R:
This Writ Petition is filed questioning the action of the respondents in not taking any action against the 6th respondent for making illegal construction in open area situated at opposite to Plot Nos.138 and 139 adjacent to Plot Nos.145 and 146 of Survey Nos.11/19, 11/20 and 11/21 of Khanampet Village, Serilingampally Mandal, Ranga Reddyb District, as illegal and void.
2. Sri K.Durga Prasad, learned counsel for the petitioners, submits that the petitioners gave a representation to the respondent Corporation against the illegal construction made by the 6th respondent. He submits that earlier round of litigation, this Court disposed of the writ petition in W.P.No.20310 of 2002, whereby respondent authorities were directed to take appropriate action in accordance with law and basing on that, an intimation letter was issued on 23.06.2022 to petitioner No.1. He submits that the 6th respondent is going ahead with the construction and no action has been initiated by the respondent Corporation.
3. Sri Sampath Prabhakar Reddy, learned Standing Counsel, submits that the respondent Corporation has issued a notice on 01.07.2022 to the 6th respondent and they will take appropriate action, in accordance with law. 2
4. Learned counsel for the 6th respondent seeks time to file counter.
5. The petitioner has given a representation to the respondent Corporation bringing to their notice that some illegal construction is being made by the 6th respondent and also filed writ petition before this Court. The learned standing counsel for the respondent Corporation submits that they have already issued a notice on 01.07.2022 and they will take further action. As the Corporation has already issued a notice, whatever explanation the 6th respondent wants to submit, instead of filing counter before this Court, he can submit before the respondent Corporation. On receiving such explanation from the 6th respondent, the respondent Corporation shall pass appropriate orders, in accordance with law, within a period of four weeks from the date of receipt of a copy of this order.
6. With the above direction, the Writ Petition is disposed of. No order as to costs.
Miscellaneous Applications, pending if any, shall stand closed.
__________________________ LALITHA KANNEGANTI, J July 15, 2022 Note:
Issue C.C. by tomorrow.
(b/o) mar