Telangana High Court
Divyanagar Plot Owners Association vs The State Of Telangana on 3 December, 2020
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.18925 of 2020
ORDER:
Heard Sri S.Satyam Reddy, the learned senior counsel appearing on behalf of Ms.K.V.Rajasree, the learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development for respondent No.1, and Sri V.Narasimha Goud, the learned Standing Counsel for respondent No.2-HMDA. With their consent, the writ petition is disposed of at the stage of admission.
The grievance of the petitioner Association in this writ petition is that the first respondent is not passing orders and not disposing of the proposal sent by the respondent No.2-HMDA vide Lr.No.1967/MPU/Plg/HMDA/2013, dated 24.10.2014.
Learned Government Pleader, on instructions, has stated that due to various administrative exigencies, demolition of Secretariat and also the Covid-19 situation prevalent in the State, no orders could be passed and seeks time for passing necessary orders on the proposal sent by respondent No.2-HMDA.
In view of the above made submission, the Writ Petition is disposed of directing the respondent No.1 to pass necessary orders on the proposal sent by respondent No.2-HMDA, strictly in accordance with law, as expeditiously as possible, preferably within a period of six weeks from the date of receipt of a copy of this order. A copy of the order shall be communicated to the petitioner.
2
The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date: 03.12.2020 sur/va