Telangana High Court
Sai Cyber Hills Welfare Association vs State Of Telangana on 21 April, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION No.20310 of 2022
O R D E R:
This writ petition is filed questioning the action of the respondent No.5 in making illegal constructions in plot Nos.417 and 418 in survey Nos.11/19, 11/20 and 11/21 of Khanapet Village, Ranga Reddy District.
2. Mr. K. Durga Prasad, learned counsel for petitioners submits that the petitioner association is formed to look after the welfare of Survey of India Staff Cooperative Housing Society Limited which is having house plots in survey Nos.11/19, 11/20 and 11/21 of Khanamet Village and the said land was purchased in the name of Society and the same consists of 343 lots. He submits that the Welfare Association was registered in the year 2007 and the Housing Society was registered in the year 1978. He submits that the petitioner No.1 Welfare Association is looking after the welfare of the Society and its members by protecting the properties. He submits that on 03.04.2022, when it came to the petitioner's notice that the respondent No.4 is making construction in plot Nos.417 and 418 without having any legal right, on 03.04.2022 they made a representation to the respondents to protect the society property. In spite of their representations, no action has been W.P.No.20310 of 2022 2 taken and the respondent No.5 has already constructed the pillars and laid the slab in the subject lands in view of the inaction on the part of the respondents. Hence, the petitioners are constrained to approach the Court.
3. Mr. Sampath Prabhakar Reddy, learned Standing counsel for Municipal Corporation on instructions submits that after receipt of the complaint from the petitioners, the officials are visiting the premises on and off and on 13.04.2022 and 14.04.2022, they have removed the slab and pillars. In response to the same, the learned counsel for the petitioners submits that the unofficial respondent had again constructed the pillars. In reply to the same, the learned Standing Counsel submits that they will take appropriate action in accordance with law.
4. Recording the above submissions of the learned Standing Counsel, this Writ Petition is disposed of directing the respondent authorities to take appropriate action in accordance with law within a period of six (6) weeks from the date of receipt of copy of the order. There shall be no order as to costs. W.P.No.20310 of 2022 3
Miscellaneous petitions, if any pending in this writ petition shall stand closed.
_______________________________ LALITHA KANNEGANTI, J 22nd April, 2022 gvl