Telangana High Court
M/S.Cyber Meadows vs Govt Of Ap.,Municipal Admn.Dept., And 7 ... on 8 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE SUDDALA CHALAPATHI RAO
WRIT PETITION No.38932 of 2012
DATE: 08.04.2026
Between:
M/s. Cyber Meadows
...Petitioner
AND
Government of Andhra Pradesh,
Represented by its Secretary,
Municipal Administration & Urban Development,
Secretariat Buildings, Hyderabad and 7 others
...Respondents
ORDER:
Heard Ms. Krishna Keerthana, learned counsel representing Mr. T.C.D.Sekhar, learned counsel for the petitioner-Society and Mr. G.Madhusudhan Reddy, learned Standing Counsel for GHMC appearing for respondent Nos.2 to
6.
2. This writ petition is filed by the petitioner seeking the following relief:
".....to issue any appropriate writ, order or direction preferably a writ in the nature of Mandamus declaring the action of the respondents in high handedly demolishing the planter box in respect of 2 petitioner's property situated in Survey No.189 part of Kondapur as illegal, arbitrary, violative of principles of natural justice by setting aside the said action and also by directing the respondents to pay compensation for the property already demolished and pending disposal of the above writ petition, direct the respondents not to demolish or in any way interfere with the rights of the petitioner, including the right to construct in accordance with the sanctioned plan granted by the Greater Hyderabad Municipal Corporation, in respect of the property situated in Survey Nos.189 part and pass such other order or further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
3. The brief facts of the case are that the Petitioner Society is a registered society, established with the object of constructing houses for its members. By virtue of registered sale deeds, it purchased land of Ac.8.09 guntas, obtained the necessary permissions, and constructed houses during the period from 2006-2009. Subsequently, it purchased additional land admeasuring Ac.1.25, guntas and obtained revised permission in 2011 for the construction of 10 additional houses and an amenities block, vide permit, dated 29.04.2011. Most of the construction has been completed. The amenities block has been constructed on land in Sy.No.189 (part), which is now being claimed by respondent No.8, after the construction by the Petitioner Society, without any right or title over the said land. 3
4. Learned counsel representing learned counsel for the Petitioner Society would contend that a part of the Petitioner Society's property was demolished without following the due process of law and without payment of any compensation or initiation of proceedings under the Land Acquisition Act.
5. Per Contra, learned Standing Counsel appearing for respondent Nos.2 to 6 would contend that the petitioner has alleged that it has a valid permit bearing No.1972/HO/WZ/CIR- II/2009, dated 29.04.2011, for construction of residential houses. However, the only assertion made is that a part of the schedule property i.e., planter boxes, was demolished. It is further contended that due procedure has been followed under the provisions of the GHMC Act, 1955 along with other applicable laws.
6. In view of the above, respondent Nos.2 to 6 shall conduct a proper enquiry by issuing notice to the petitioner, calling for all the relevant documents along with an explanation, and act pursuance thereto by passing appropriate orders and taking necessary action. If any part of the schedule property has been 4 demolished, the Petitioner-Society is entitled to compensation, if it is eligible in accordance with the law.
7. In view of the above direction, the Writ Petition is disposed of. No costs.
Miscellaneous Petitions, if any, pending in this petition, shall stand closed.
_________________________________ SUDDALA CHALAPATHI RAO, J Date: 08.04.2026 bj