Telangana High Court
Yeluka Lalitha vs State Of Telangana And Another on 30 July, 2021
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.16126 of 2021
ORDER:
Heard the learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development for respondent No.1, and Smt.D.Madhavi, learned Standing Counsel for HMDA, appearing for respondent No.2. With their consent, the Writ Petition is disposed of at the stage of admission itself.
Aggrieved by the action of respondent No.2 in not processing the application dated 06.05.2021 of the petitioner for open plot layout in property admeasuring Acs.6-00 guntas in survey No.82/A1/1, Kongarakrudu Village, Maheshwaram Mandal, Ranga Reddy District, the present writ petition is filed.
Learned counsel for the petitioner has contended that the authorities are not processing the application of the petitioner on the ground that by virtue of Gazette Notification No.6, dated 08.02.2007, the subject land is a waqf land, without taking into account the fact that vide interim order dated 07.01.2021 passed in W.P. No.21469 of 2020, this Court has suspended the said Gazette Notification. Learned counsel has stated that the petitioner is ready and willing to comply with any conditions imposed by the authorities while granting approval.
In view of the interim order dated 07.01.2021 passed by this Court in W.P. No.21469 of 2020, the objection taken by the authorities that the subject land is wakf land and as such permission cannot be given, is not sustainable.
Therefore, the official respondents are directed to pass necessary orders on the application of the petitioner made on 2 06.05.2021 for layout, on its own merits, ignoring the objection that the subject land is a waqf land. However, the petitioner shall comply with the other objections, if any, raised by the authorities. Further, it is made clear that any permission granted by the authorities and alienations made by the petitioner shall be subject to the result of the final outcome of W.P.No.21469 of 2020.
Accordingly, the Writ Petition is disposed of. The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date : 30.07.2021.
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