Telangana High Court
Chekuri Seetharama Poornachandra ... vs The State Of Telangana And 6 Others on 18 July, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION No.29621 of 2022
O R D E R:
This writ petition is filed questioning the action of respondent Nos.2 to 4 in not initiating action against respondents Nos.5 to 7 for their illegal construction encroaching into the land of the petitioner in Sy.No.759 situated at Kodad Town, Suryapet District in spite of petitioner's written representations dated 07.05.2022, 12.02.2022, 02.07.2022 and 04.07.2022, as illegal and arbitrary.
2. Mr. V. Brahmaiah Chowdary, learned counsel for the petitioner submits that the petitioner has given representations to the respondent corporation on 07.05.2022, 12.02.2022, 02.07.2022 and 04.07.2022 stating that the unofficial respondent is making unauthorized construction. It is also stated that the petitioner has filed O.S.No.126 of 2013 on the file of Junior Civil Judge, Kodad seeking declaration of title and also to declare the sale deeds as null and void and the said suit is pending. He submits that in spite of the said suit pending, the unofficial respondent is making construction and also even representation is given, the respondents failed to consider the same. Hence, the petitioner is constrained to approach the court.
4. Mr. N. Praveen Kumar, learned standing counsel submits W.P.No.29621 of 2022 2 that when it has come to their notice that the unauthorized constructions are being made, they have stopped the said constructions.
5. The petitioner in his representation has stated several things about the disputes between the parties and civil suits pending and also about the unauthorized construction. As far as unauthorized construction is concerned, the learned standing counsel submitted that they have already stopped the construction and also they will take further steps if any constructions are made and as far as other grievances of the petitioner are concerned, the municipality cannot go into those issues.
6. Accordingly, the writ petition is disposed of directing the respondents to issue notice to the petitioner and unofficial respondents and pass appropriate orders. No order as to costs.
Miscellaneous petitions, if any pending in this writ petition shall stand closed.
_______________________________ LALITHA KANNEGANTI, J 18th July, 2022 gvl