Telangana High Court
Soham Modi vs The State Of Telangana And 6 Others on 10 August, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION No. 31822 OF 2022
O R D E R:
This Writ Petition is filed seeking the following relief:
" .... To issue a writ, order or direction more particularly one in the nature of mandamus to direct the respondents to consider the representations dated 13.12.2021 and 08.07.2022 given by the petitioner for immediately stopping the commercial shop in Plot No. 279/A, Road No. 10C from starting operations in the residential zone and taking appropriate enforcement actions and penalties as prescribed in G.O. 1689 dated 07.04.2012 Clause 27(iv)...."
2. Sri G. Umapathi Sastry, learned counsel for the petitioner submits that the petitioner has given representations dated 13.12.2021 and 08.07.2022 to the official respondents wherein he has categorically mentioned that the unofficial respondents are going to set up commercial establishment in the residential locality which is contrary to the order dated 06.11.2019 in Writ Petition No. 24278 of 2019. He submits that the said representations of the petitioner are not considered by the official respondents.
3. Sri N. Ashok Kumar, learned Standing Counsel for the respondent Corporation submits that the official 2 respondents will consider the representations of the petitioner and take necessary action in accordance with law.
4. Recording the submission of the learned Standing Counsel, the Writ Petition is disposed of directing the respondent Corporation to consider the representations of the petitioner dated 13.12.2021 and 08.07.2022 in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
5. Consequently, the miscellaneous Applications, if any shall stand closed.
----------------------------------- LALITHA KANNEGANTI, J 10th August 2022 ksld 3 4