Telangana High Court
Sri. Sunchu Ramakanth vs The State Of Telangana on 2 August, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
W.P.No.31411 of 2022
ORDER
This writ petition is filed with the following prayer;
"to issue a writ, order or direction and more particularly one in the nature of writ of mandamus directing respondent Nos.2 to 4 not to grant any revised layout to the layout in DP No.58/2005 in Sy.Nos.815, 834/A, 834/B, 837/A in Madikonda Village, Qazipet Mandal, Hanamkonda District, as the same is violative of Article 14, 21, and 300-A of the Constitution of India".
2. Learned counsel for the petitioner Mr. K. Mohan submits that the petitioner has made objections to all the respondents i.e., Collector, District Collector, Commissioner, Greater Warangal Municipal Corporation and to the Vice Chairman, Kakatiya Urban Development Authority, stating that the revised layout should not be granted in favour of the unofficial respondent No.5 for the various reasons stated therein.
He submits that as per the proceedings dated 21-01-2022, the Vice Chairman, KUDA, Warangal, has addressed a letter to the District Collector, Hanumakonda, to take necessary action as envisaged in the G.O. He submits that without considering the petitioner's objections, the respondents are taking steps to grant the revised layout and hence, the petitioner has come up before this Court.
3. Learned Standing Counsel for respondent No.3 Mr. Pasham Krishna Reddy, on instructions, submits that the application of the 2 LK, J W.P.No.31411 of 2022 unofficial respondent No.5 is kept in abeyance as it was returned with certain shortfalls. Learned counsel submits that when the petitioner's objections are pending and without considering the same, the respondent Municipality cannot consider the application of the unofficial respondent No.5 for the revised layout permission.
4. Recording the submission of the learned Standing Counsel, the Writ Petition is disposed of directing the respondents to consider the objections of the petitioner before granting revised layout to the unofficial respondent No.5. No order as to costs.
5. Miscellaneous petitions, if any pending in this writ petition, shall stand closed.
_________________________ SMT LALITHA KANNEGANTI, J 2nd August, 2022.
sj