Telangana High Court
S.Prathap Murthi vs The Union Of India on 19 June, 2023
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.935 OF 2023
ORDER:
This Writ Petition is filed seeking a Writ of Mandamus to declare the action of respondent No.2 in not taking any action on the complaint of the petitioner against the action of respondent Nos.3 and 4 in putting up windows on the common wall dividing the property of the petitioner and respondent Nos.3 and 4, as illegal and arbitrary.
2. There is no representation for the petitioner.
3. Heard Sri K.R. Koteswara Rao, learned Standing counsel for respondent No.2.
4. This matter was earlier listed on 05.06.2023 and as there was no representation for the petitioner; the matter was directed to be listed today under the caption 'for dismissal'. Learned Standing counsel for respondent No.2 was directed to file counter in the matter.
5. When the matter was taken up today, though it was listed under the caption 'for dismissal', there is no representation for the petitioner during the pre-lunch ::2::
MSK,J wp_935_2023 session. Hence, the matter was passed over. However, there is no representation for the petitioner even during the post-lunch session.
6. Respondent No.2 filed counter stating that it has considered the complaint made by the petitioner and they have already taken action and notice under Section 239 of Cantonments Act, 2006 was already issued to respondent Nos.3 and 4, and further action will be taken in accordance with law.
7. In the light of the same, this Court does not see any reason in further adjudicating into the matter. Accordingly, this Writ Petition is closed. No costs.
8. Miscellaneous petitions, pending if any in this Writ Petition, shall stand closed.
___________________________________ MUMMINENI SUDHEER KUMAR, J June 19, 2023 BMS/NDS ::3::
MSK,J wp_935_2023 THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR WRIT PETITION No.935 OF 2023 June 19, 2023 BMS/NDS