Telangana High Court
Sri Muralidhar Welfare Society And 2 ... vs The Govt Of Ap., Rep.Byits Chief ... on 20 March, 2024
Author: Chief Justice
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
TUESDAY, THE EIGHTH DAY OF OCTOBER
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI KALYAN JTOTI SENGUPTA, THE CHIEF JUSTICE
AND
THE HON'BLE SRI JUSTICE K.C. BHANU
WA. NOS:1015, 604, 605, 606 & 607 of 2012
WA. NO. 1015 OF 2012:
Between:
1 Mullibai W/o B.R.Choudhary, aged 60 years, Occ: House-wife, R/o H.No. D-24,
Madhuranagar, Yousufguda, Hyderabad. (Owner of Plot No.7 and 8) ( died per
LRs
Appellants 6 and 7 herein)
2 V.Ikya Rao S/o Venkateshwar Rao, aged 56 years, Occ: Business, R/o H.No.
8-3-214/26,
Laxminagar Arcade, Srinivasa Colony (West) S.R.Nagar, Hyderabad. (Owner
of Plot No.
10)
3 K.Srinivasa Rao S/o Pandarinath, aged 53 years, Occ: Tailor, R/o H.No. 2-
93/4A,
Taranagar, Hyderabad ( Plot No. 44) .
4 R.Adinarayana S/o late Anantha Ramaiah, aged 58 years, Occ: Business, R/o
Plot No. 78,
Jayanagar, Kukatpalli, Hyderabad ( owner of Plot No. 2 )
5 Smt. R.Vijaya Laxmi W/o Adinarayana, aged 50 years, Occ: House-wife, R/o
Plot No. 78,
Jayanagar, Kukatpalli, Hyderabad ( Owner of Plot No. 1/A & 1/B)
6 S.Uttam Choudhary S/o B.R.Choudhary, aged 35 years, Occ: Business, R/o
D/24,
Madhuranagar, Yousufguda, Hyderabad.
7 S.Lalith Choudhary S/o B.R.Choudhary, aged 27 years, Occ: Business, R/o
D/24,
Madhuranagar, Yousufguda, Hyderabad.
Appellants
AND
1 The Government of Andhra Pradesh, Rep. by its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat, Hyderabad.
2 The Greater Hyderabad Municipal Corporation, Hyderabad, Rep. by its
Commissioner &
Special Officer.
3 The Director, Town & Country Planning, Hyderabad
4 The Metropolitan Commissioner, Hyderabad Metropolitan Development
Authority,
Hyderabad.
5 The Deputy Commissioner, Greater Hyderabad Municipal Corporation, Town
Planning
Section, Circle-12, Serilingampally (N), West Zone, Hyderabad.
6 The Station House Officer, Police Station, Chandanagar, Ranga Reddy District.
7 The Station House Officer, Police Station, Miyapur, Ranga Reddy District.
8 Sri Muralidhar Welfare Society (Regd.No. 3124/96) Survey No. 320 & 320/1,
Chandanagar, Serilingampally, Ranga Reddy District, Hyderabad-500 050,
Rep. by its
President Sri S.Madhava Rao son of Hanumantha Rao, aged 70 years, Occ:
Retired
Employee, R/o H.No. 1/58/143, Madinaguda, Ranga Reddy District.
9 G.Nagabhushana Rao son of G.Parandhamaiah,
10 G.Padmasri W/o GVML Nagaraju,
11 K.Samuel S/o K.Peter,
12 K.Jabbar S/o Abdul Khader,
13 Y.Naga Laxmi W/o Y.Appa Rao,
(Respondents No. 8 to 13 are not necessary)
.....Respondents
Appeal under Clause 15 of Letters Patent, against the order in W.P.No. 27661
of 2009, dated: 12-04-2012 passed by this Hon'ble Court.
The Appeal coming on for hearing, upon perusing the Memorandum of
Grounds filed herein and order of the High Court dated 10-10-2013 made herein
and upon hearing the arguments Sri Ravi Kiran Rao, Advocate for the Petitioners,
GP for Municipal Administration for Respondent Nos.1 & 3, Smt Y. Padmavathi,
Standing Counsel for Respondent Nos.2 & 5, Sri M. Dhanamjaya Reddy,
Standing Counsel for Respondent No.4 and of GP for Home for Respondent
Nos.6 & 7.
WA. NO. 604 OF 2012:
Between:
1. Sri Muralidhar Welfare Society (Regd.No. 3124/96) Survey No. 320 & 320/1,
Chandanagar, Serilingampally, Ranga Reddy District, Hyderabad-500 050,
Rep. by its
President Sri S.Madhava Rao son of Hanumantha Rao, aged 70 years, Occ:
Retired
Employee, R/o H.No. 1/58/143, Madinaguda, Ranga Reddy District.
2. G. Padmasri W/o GVML Nagaraju, R/o Plot No. 90, Flat No. 23, Madhu Konark
Apartments, Madhuranagar, Hyderabad (Owner of Plot No. 46)
3. K. Sadanand Rao S/o Late K. Kishan Rao, R/o H. No. 83-237/4/B, Yousufguda,
Hyderabad
(Plot No. 8)
Appellants
AND
1 The Government of Andhra Pradesh, Rep. by its Chief Secretary, General
Administration
Department, Secretariat, Hyderabad.
2. The State Vigilance Commissioner, Government of A.P., General
Administration
Department, Secretariat, Hyderabad.
3. The Govt. of A.P., rep. by its Principal Secretary, Municipal Administration and
Urban
Development Department, Secretariat, Hyderabad.
4 The Greater Hyderabad Municipal Corporation, Hyderabad, Rep. by its
Commissioner &
Special Officer.
5 The Metropolitan Commissioner, Hyderabad Metropolitan Development
Authority,
Hyderabad.
6 The Deputy Commissioner, Greater Hyderabad Municipal Corporation, Town
Planning
Section, Circle-12, Serilingampally (N), West Zone, Hyderabad.
7. My Home Constructions Private Limited, 8th Floor, Block-3, My Home Hub,
Madhapur,
Hyderabad-500 051, rep. by its Chairman and Managing Director Sri J.
Rameshwar Rao
8. Dr. Reddy's Estates Pvt. Ltd., (My Home Jewel), Sy. No. 83/P, Madinaguda
Village,
Serilingampally Mandal, Ranga Reddy District, rep. by its Managing Director,
Sri K. Satish
Reddy,
Respondents
9. P.Latha Sree w/o P.S. Chary
10. G. Nagabhushana Rao S/o G. Parandhamaiah
11. M.Laxmaiah S/o M. Narsaiah
12. K. Samuel S/o K. Peter
13. K. Venkoba Rao S/o Harikrishna Rao
14. Md. Saleem S/o Md. Mahaboob
15. Abdul Jabbar s/o Abdul Qader
16. Liaquath Ali Khan S/o Omer Droz Khan
17. K. Srinivasa Rao S/o Pandarinath
18. M. Swaroopa Rani W/o M. Krishna
19. J.V. Gandha S/o Vithaldas Ramji
(Respondents 9 to 19 are formal parties and they are not necessary)
Respondents/Writ Petitioners
Appeal under Clause 15 of Letters Patent, against the order in W.P. No. 4183
of 2011, dated: 12-04-2012 passed by this Hon'ble Court.
The Appeal coming on for hearing, upon perusing the Memorandum of
Grounds filed herein and order of the High Court dated 10-10-2013 made herein
and upon hearing the arguments Sri Ashok Kumar Nelli, Advocate for the
Petitioners, GP for Municipal Administration for Respondent Nos.1 to 3, Sri R.
Radha Krishna Reddy, Standing Counsel for Respondent Nos.4 & 6, Sri M.
Dhanamjaya Reddy, Standing Counsel for Respondent No.5, Sri E. Ajay Reddy,
Advocate for Respondent No.7 and of Sri P. Venugopal, Advocate for Respondent
No.8
WA. NO. 605 OF 2012:
Between:
1. G.Nagabhushana Rao S/o G. Parandhamaiah, R/o. H.No. 6-8,
Chandnagar, Hyderbaad-500 050, (Owner of Plot No. 37)
2. K.Samuel S/o K.Peter, R/o Plot No. 229, MIG, BHEL, Hyderabad-500 032,
(Owner of Plot No.55)
3. K.Venkoba Rao S/o Harikrishna Rao, R/o. H.No. 5-114, Shadnagar,
Hyderabad-52. (Plot Nos. 35 and 36)
4. Md. Saleem S/o Md. Mahaboob, R/o. No. 22-94, Kanukunta,
Ramachandrapuram, Near BHEL, Check Post, Hyderabad (Plot No. 13)
5. Abdul Jabbar S/oAbdul Qader, R/o. D.No. 125/2/A/3, Muralildhar Welfare
Society Chandanagar, Hyderabad (Owner of Plot 5)
Appellants
AND
1 The Government of Andhra Pradesh, Rep. by its Chief Secretary, General
Administration
Department, Secretariat, Hyderabad.
2. The State Vigilance Commissioner, Government of A.P., General
Administration
Department, Secretariat, Hyderabad.
3. The Govt. of A.P., rep. by its Principal Secretary, Municipal Administration and
Urban
Development Department, Secretariat, Hyderabad.
4 The Greater Hyderabad Municipal Corporation, Hyderabad, Rep. by its
Commissioner &
Special Officer.
5 The Metropolitan Commissioner, Hyderabad Metropolitan Development
Authority,
Hyderabad.
6 The Deputy Commissioner, Greater Hyderabad Municipal Corporation, Town
Planning
Section, Circle-12, Serilingampally (N), West Zone, Hyderabad.
7. My Home Constructions Private Limited, 8th Floor, Block-3, My Home Hub,
Madhapur,
Hyderabad-500 051, rep. by its Chairman and Managing Director Sri J.
Rameshwar Rao
8. Dr. Reddy's Estates Pvt. Ltd., (My Home Jewel), Sy. No. 83/P, Madinaguda
Village,
Serilingampally Mandal, Ranga Reddy District, rep. by its Managing Director,
Sri K. Satish
Reddy,
Respondents
9. Sri Muralidhar Welfare Society (Regd.No. 3124/96) Survey No. 320 & 320/1,
Chandanagar, Serilingampally, Ranga Reddy District, Hyderabad-500 050,
Rep. by its
President Sri S.Madhava Rao son of Hanumantha Rao, aged 70 years, Occ:
Retired
Employee, R/o H.No. 1/58/143, Madinaguda, Ranga Reddy District.
10. P.Latha Sree W/o P.S. Chary
11. G.Padmasri W/o GVML Nagaraju
12. M.Laxmaiah S/o M. Narsaiah
13. Liaquath Ali Khan S/o Omer Droz Khan
14. K. Srinivasa Rao S/o Pandarinath
15. M.Swaroopa Rani W/o M.Krishna
16. J.V. Gandha S/o Vithaldas Ramji
17. K. Sadanand Rao s/o Late K.Kishan Rao
(Respondents NO. 9 to 17 are formal parties and they are not necessary)
Respondents
Appeal under Clause 15 of Letters Patent, against the order in W.P. No. 4183
of 2011, dated: 12-04-2012 passed by this Hon'ble Court.
The Appeal coming on for hearing, upon perusing the Memorandum of
Grounds filed herein and order of the High Court dated 10-10-2013 made herein
and upon hearing the arguments Sri Ravikiran Rao, Advocate for the Petitioners,
GP for Municipal Administration for Respondent Nos.1 to 3, Sri R. Radha Krishna
Reddy, Standing Counsel for Respondent Nos.4 & 6, Sri M. Dhanamjaya Reddy,
Standing Counsel for Respondent No.5, Sri E. Ajay Reddy, Advocate for
Respondent No.7 and of Sri P. Venugopal, Advocate for Respondent No.8
W.A. NO. 606 OF 2012:
Between:
1. Sri Muralidhar Welfare Society (Regd.No. 3124/96) Survey No. 320 & 320/1,
Chandanagar, Serilingampally, Ranga Reddy District, Hyderabad-500 050,
Rep. by its
President Sri S.Madhava Rao son of Hanumantha Rao, aged 70 years, Occ:
Retired
Employee, R/o H.No. 1/58/143, Madinaguda, Ranga Reddy District.
2. G. Padmasri W/o GVML Nagaraju, R/o Plot No. 90, Flat No. 23, Madhu Konark
Apartments, Madhuranagar, Hyderabad (Owner of Plot No. 46)
3. Y.Naga Laxmi W/o Y. Appa Rao, R/o BHEL, HIG 154, Ramachandrapuram,
Hyderabad-
500 032 (Owner of Plot No. 3)
Appellants
AND
1. The Govt. of A.P., rep. by its Principal Secretary, Municipal Administration
and Urban Development Department, Secretariat, Hyderabad.
2. The Greater Hyderabad Municipal Corporation, Hyderabad, rep. by its
Commissioner & Special Officer
3. The Director, Town and Country Planning, Hyderabad.
4. The Metropolitan Commissioner, Hyderabad Metropolitan Development
Authority, Hyderabad.
5. The Deputy Commissioner, Greater Hyderabad Municipal Corporatin,
Town Planning Section, Circle-12, Serilingampally (N) West Zone,
Hyderabad.
6. The Station House Officer, Police Station Chandanagar, Ranga Reddy
District
7. The Station House Officer, Police Station, Miyapur, Ranga Reddy District
8. Mulibai W/o Bhooram Choudhary
9. V.Ikya Rao S/o Venkateshwar Rao
10. G.Nagabhushana Rao S/o G.Parandhamaiah
11. K.Samuel S/o K. Peter
12. K.Srinivasa Rao S/o Pandarinath
13. K.Jabbar s/o Abdul Khader
14. R.Adinarayana S/o Late Anantha Ramaiah
15. Smt. R. Vijaya Laxmi W/o Adinarayana
(Respondents 8 to 15 are not necessary)
Respondents/Respondents/Writ Petitioners
Appeal under Clause 15 of Letters Patent, against the order in W.P. No. 27661
of 2009, dated: 12-04-2012 passed by this Hon'ble Court.
The Appeal coming on for hearing, upon perusing the Memorandum of Grounds
filed herein and order of the High Court dated 10-10-2013 made herein and upon
hearing the arguments Sri Ashok Kumr Neeli, Advocate for the Petitioners, GP for
Municipal Administration for Respondent Nos.1 & 3, Smt Y. Padmavathi, Standing
Counsel for Respondent Nos.2 & 5, Sri M. Dhanamjaya Reddy, Standing Counsel
for Respondent No.4 and of GP for Home for Respondent Nos.6 & 7.
WA. NO. 607 OF 2012:
Between:
1. G.Nagabhushana Rao S/o G. Parandhamaiah, R/o H.No. 6-8,
Chandanagar, Hyderabad-500 050 (Owner of Plot No. 37)
2. K.Samuel S/o K. Peter, R/o Plot No. 229, MIG, BHEL, Hyderabad-500 032
(Owner of Plot No. 55)
3. K.Jabbar S/o Abdul Khader, R/o D.No. 125/2/A/3, Muralidhar Welfare
Society, Chandanagar, Hyderabad (Owner of Plot No.5)
Appellants
AND
1. The Govt. of A.P., rep. by its Principal Secretary, Municipal Administration
and Urban Development Department, Secretariat, Hyderabad.
2. The Greater Hyderabad Municipal Corporation, Hyderabad, rep. by its
Commissioner & Special Officer
3. The Director, Town and Country Planning, Hyderabad.
4. The Metropolitan Commissioner, Hyderabad Metropolitan Development
Authority, Hyderabad.
5. The Deputy Commissioner, Greater Hyderabad Municipal Corporation,
Town Planning Section, Circle-12, Serilingampally (N) West Zone,
Hyderabad.
6. The Station House Officer, Police Station Chandanagar, Ranga Reddy
District
7. The Station House Officer, Police Station, Miyapur, Ranga Reddy District
8. Sri Muralidhar Welfare Society (Regd.No. 3124/96) Survey No. 320 &
320/1,
Chandanagar, Serilingampally, Ranga Reddy District, Hyderabad-500 050,
Rep. by its
President Sri S.Madhava Rao son of Hanumantha Rao, aged 70 years,
Occ: Retired
Employee, R/o H.No. 1/58/143, Madinaguda, Ranga Reddy District.
9. Mulibai W/o Bhooram Choudhary
10. V.Ikya Rao S/o Venkateshwar Rao
11. G. Padmasri W/o GVML Nagaraju
12. K.Srinivasa Rao s/o Pandarinath
13. R.Adinarayana S/o Late Anantha Ramaiah
14. Smt. R. Vijaya Laxmi W/o Adinarayana
15. Y.Naga Laxmi W/o Y. AppaRao
(Respondents 8 to 15 are not necessary)
Respondents
Appeal under Clause 15 of Letters Patent, against the order in W.P. No. 27661
of 2009, dated: 12-04-2012 passed by this Hon'ble Court.
The Appeal coming on for hearing, upon perusing the Memorandum of
Grounds filed herein and order of the High Court dated 10-10-2013 made herein
and upon hearing the arguments Sri Ravikiran Rao, Advocate for the Petitioners,
GP for Municipal Administration for Respondent Nos.1 & 3, Smt. Y. Padmavathi,
Standing Counsel for Respondent Nos.2 & 5, Sri M. Dhanamjaya Reddy,
Standing Counsel for Respondent No.4 and of GP for Home for Respondent
Nos.6 & 7.
The Court made the following Order
The counsel for the respective respondents take notice of the appeal.
The appeal be listed for hearing three weeks after Dasara Vacation, 2013
Interim order already passed will continue
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1. Two CCs to G.P. for Municipal Admn. & Urban Development, High Court of
A.P.,
Hyderabad (OUT)
2. Two CCs to G.P. for Home, High Court of A.P., Hyderabad (OUT)
3. One CC to Sri V. Ravi Kiran Rao, Advocate (OPUC)
4. One CC to Sri Ashok Kumar Neeli, Advocate (OPUC)
5. Two spare Copies
Tvr
HIGH COURT
HACJ
&
KCBJ
DATE: 08-10-2013
POST AFTER DASARA VACATION 2013
ORDER
WA. NOS. 1015, 604, 605, 606 & 607 OF 2012 STATUS QUO CONTINUE DRAFTED; TVR DATED; 18-10-2013 HIGH COURT HACJ & KCBJ DATE: 08-10-2013 POST AFTER DASARA VACATION 2013 ORDER WA. NOS. 1015, 604, 605, 606 & 607 OF 2012 STATUS QUO CONTINUE