Telangana High Court
Pushpala Prem Kumar vs The State Of Telangana on 10 March, 2022
Author: P. Madhavi Devi
Bench: P. Madhavi Devi
THE HONOURABLE SMT. JUSTICE P. MADHAVI DEVI
WRIT PETITION NO.10195 OF 2022
ORDER
This Writ Petition has been filed seeking a Writ of Mandamus declaring the action of respondents 2 and 3 in not initiating any action against the unauthorised construction undertaken by respondent No.4 in the common passage in between H.No.3-6-294/4 to H.No.3-6-29/6 situated at Hyderguda, Hyderabad, as illegal and arbitrary.
2. Respondent No.3 has filed a counter affidavit stating that the house in question was constructed 28 years back and any deviations in the said building have already been regularised vide File No.294/6/6/3/97 and Permit No.37/3612 dt.26.08.1997.
3. However, it is to be noted that there is no mention about any permission given for any construction being made in the passage as alleged by the petitioner.
4. In view thereof, respondent No.3 is directed to visit the subject property within a period of one week from the date of receipt of a copy of this order and if it is found that there is any construction made in the W.P.No.10195 of 2022 2 passage without permission as alleged by the petitioner, then respondent No.3 shall take action to get the unauthorised construction removed from the passage in accordance with law and after putting all the concerned to notice.
5. With the above direction, the Writ Petition is disposed of. No order as to costs.
6. Pending miscellaneous petitions, if any, in this Writ Petition shall stand closed.
___________________________ JUSTICE P. MADHAVI DEVI Date: 10.03.2022 Svv