Chandana Venkateshwar Rao vs The Deputy Commissioner, Kukatpally ... on 4 March, 2024

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Telangana High Court

Chandana Venkateshwar Rao vs The Deputy Commissioner, Kukatpally ... on 4 March, 2024

Bench: T.Vinod Kumar

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                   AT HYDERABAD
           TUESDAY THE TWENTY THIRD DAY OF NOVEMBER
                     TWO THOUSAND AND TEN
                            :PRESENT:
         THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO

                           WP .NO:27665 of 2010

Between:
Chandana Venkateshwar Rao,S/o.Sri Lakshmi Narayana,

                                                                ..... Petitioner
                                     AND

     1     The Deputy Commissioner, Kukatpally Circle, Greater Hyderabad
          Municipal Corporation, Moosapet, Hyderabad
     2     The Tahsildar, Balanagar Mandal, Ranga Reddy District
                                                           .....Respondents

                Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed herein, the High Court
may be pleased to issue an appropriate writ or order or direction more
particularly one in the nature of writ of mandamus declaring the action of the
respondents in laying drainage canal having width of 5 feet across the plot
of the petitioner bearing No.120 covered by Sy.No.442, 444, 445, 448 and
449 admeasuring 795 sq.yds situated at Vignanpuri Colony, Kukatpally,
Balanagar Mandal, Ranga Reddy District without initiating proceedings
under the Land Acquisition Act and without paying any compensation in
respect of petitioner's aforesaid plot as illegal, arbitrary and violative of
Articles, 300-A of the Constitution of India;

               The petition coming on for hearing, upon perusing the
Petition and the affidavit filed herein and the order of the High Court dated 9-
11-2010 and 16-11-2010 made herein and upon hearing the arguments of
SRI A.PRABHAKAR RAO, Advocate for the Petitioner and of Smt. Y.
Padmavathi S.C., for the respondent No.1 and of the Govt. Pleader for
Revenue for the respondent No.1, the Court made the following:

ORDER:

AT request of Dr. Y. Padmavathi, learned Standing Counsel for GHMC, Post in the ML after ten days.

The interim order, dated 09-11-2010, granted by this Court shall stand extended by two more weeks."

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. The Deputy Commissioner, Kukatpally Circle, Greater Hyderabad Municipal Corporation, Moosapet, Hyderabad

2. The Tahsildar, Balanagar Mandal, Ranga Reddy District

3. 2 CCs to the G.P. for Revenue, High court of A.P.Hyd. (O.UT)

4. One C.C.to Sri A. Prabhakar Rao, Advocate (OPUC)

5. One spare copy.

BRT HIGH COURT NRR.J DATED; 23-11-2010 NOTE: POST IN THE ML AFTER TEN DAYS ORDER W.P.NO. 27665 OF 2010 EXTENSION HIGH COURT BRT DRAFTED ON: 24-11-2010 NRR.J DATED; 23-11-2010 NOTE: POST IN THE ML AFTER TEN DAYS ORDER W.P.NO. 27665 OF 2010 EXTENSION

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Telangana High Court