Telangana High Court
Syed Farid vs The State Of Telangana on 28 February, 2022
Author: P.Madhavi Devi
Bench: P.Madhavi Devi
THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI
W.P. No.10586 of 2022
ORDER:
This writ petition has been filed seeking a writ of mandamus declaring inaction of the respondents No.3 and 4 in initiating any action on the illegal construction being made by the respondents No.5 to 7 in property bearing H.No.6-1-156/3/A, 6-1-156/3/B, back side of Ennela Balram Compound Walker Town, Padmarao Nagar, Secunderabad in deviation of building permission No.3/C30/06752/2021 dated 11.05.2021 for construction of stilt + 2 floor but constructed totally 5 floors as illegal and arbitrary.
It is the case of the petitioner that the respondents No.5 to 7 have made unauthorised constructions of two extra floors and in spite of the petitioner's complaint no action has been taken by the respondents No.2 and 3.
On instructions, the learned Standing Counsel Sri Chatla Madhu appearing for the respondents No.2 to 4 submits that they have visited the site and on verification found that the unauthorised constructions have been made by the unofficial respondents and he also submitted that the officers of the official respondents No.2 to 4 shall issue notice to the unofficial respondents and take action in accordance with law.
The learned counsel for the petitioner submits that he has no grievance if the respondents would take action in accordance with law PMD, J W.P. No.10586 of 2022 2 against the unauthorised constructions being made by the respondents No.5 to 7.
Taking the said submissions of both the learned counsel into consideration, the respondents No.2 to 4 are directed to take action in accordance with law after issuing notices to the respondents No.5 to 7 and after affording an opportunity of hearing to them.
Accordingly, this writ petition is disposed of. No order as to costs. Miscellaneous applications, if any pending, shall stand closed.
___________________________ JUSTICE P.MADHAVI DEVI Date: 28.02.2022 LSK