Telangana High Court
Maddela Anil Kuma vs The Peddapally Municipality on 14 July, 2020
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
THE HON' BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.10236 of 2020
ORDER:
Heard learned counsel for the petitioner, and Sri N. Praveen Kumar, learned Standing Counsel for respondent Municipality.
Though the petitioner seeks an innocuous relief of a direction to the respondent authorities to consider the representation dated 24.05.2019, such a relief, at this stage, being omnibus and lacking details, cannot be granted by directing the municipal authorities to take action on unknown persons without there being any specific details.
In those circumstances, the writ petition is disposed of, giving liberty to the petitioner to seek specific information with regard to the permissions granted in the lands in Survey No.294 of Rangampally village, and thereafter take necessary action to protect their interest in the property, in accordance with law. No costs.
Miscellaneous petitions, if any pending, shall stand closed.
____________________ CHALLA KODANDA RAM, J 14th July, 2020 KSM THE HON' BLE SRI JUSTICE CHALLA KODANDA RAM WRIT PETITION No.10236 of 2020 14th July, 2020 KSM