Telangana High Court
Adevelli Janardhan vs The State Of Telangana And 6 Others on 1 April, 2022
HONOURABLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION NO. 16693 OF 2022
Order:
This writ petition is filed questioning the notice dated
28.03.2022 issued by the respondent No.6, directing the
petitioner to remove the statue erected by the petitioner within two days, as the petitioner erected the statue without obtaining any permission from the grampanchayat, as the land i.e., House No.2-13 in Sy No.1205-06/c & 1205-06/B/A, Revelli Village, H/o. Ragampet, Choppadandi Mandal, Karminnagar, belong to grampanchayat.
2. The short grievances of the petitioner is that the respondents-grampanchayat without any prior notice issued order calling as notice, straightaway directing the petitioner to remove the statue within two days as such the same is illegal, and against the principles of natural justice.
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3. Heard learned counsel for the petitioner and Sri M.Ram Gopal Rao, learned standing counsel representing respondent No.6.
4. Taking into consideration the facts and circumstances, though the impugned order is named as notice, there was direction by the grampanchayat to the petitioner to remove the statue erected within 2 days, this writ petition is disposed of at the admission stage, directing the respondent no.6 to treat impugned notice dated 28.03.2022 as notice calling for explanation from the petitioner, and the petitioner is permitted to submit his explanation to respondent No.6 within two weeks from the date of receipt of copy of this order and on such submission of explanation, the respondent No.6 shall consider the same and take further action in accordance with law. Till such time a decision is taken by the Respondent No.6, the status quo as on today shall be maintained in respect of the statue, in question.
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6. Miscellaneous petitions pending, if any, shall stand closed.
No cost.
____________________________________ JUSTICE MUMMINENI SUDHEER KUMAR Date: 01-04-2022 SHA