Telangana High Court
Mrs. Katragadda Jhansi Lakshmi vs The Boduppal Municipality on 23 March, 2026
HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT PETITION No.7941 of 2019
DATE OF ORDER: 23.03.2026
BETWEEN:
Mrs.Katragadda Jhansi Lakshmi
... Petitioner
AND
The Boduppal Municipality and another.
... Respondents
: ORDER :
This writ petition is filed to declare the action of respondents in not taking any action on the online complaints made by the petitioner on 15.12.2018, bearing Grievance Reference Nos.248896 and 248897 and on the Legal Notice dated 01.01.2019 seeking to prevent illegal construction being carried out by respondent No.2 without leaving the required setbacks as well as encroaching upon the public road and proceeding with construction of unauthorized floors in respect of the house on Plot No.36, Survey No.97, situated at Boduppal village, Medipally Mandal, Ranga Reddy District, as illegal and arbitrary and for consequential relief.
2. No representation on behalf of petitioner.
3. Sri Putta Krishna Reddy, learned Standing Counsel for respondent No.1 is present.
2
4. When the writ petition was listed on 02.02.2026, 26.02.2026 and 11.03.2026, there was no representation on behalf of the petitioner and as such, this Court directed the matter to be listed under the caption 'for dismissal'.
5. Even though the matter is listed today under the caption 'for dismissal', none appears for the petitioner. It appears that the petitioner is not interested in prosecuting the matter.
6. Accordingly, the Writ Petition is dismissed for non-prosecution. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in the writ petition, shall stand closed.
___________________________________ LAXMI NARAYANA ALISHETTY, J Date: 23.03.2026 tk 3 THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY WRIT PETITION No.7941 of 2019 Dt.23.03.2026 tk