Telangana High Court
Gundeti Ramesh vs The State Of Telangana on 19 December, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION No.45202 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 in the nature of a Writ of Mandamus directing the Respondents No 2 to 4 to not grant any revised Layout to the Layout in DP No 58/2005 in Sy No 815 834/A 834/B 837/A in Madikonda Village Qazipet Mandal Hanamkonda District as the same is violative of Article 14 21 and 300A of the Constitution of India and to pass..."
2. Learned counsel for the petitioner Sri. Rudesh Deshpande submits that the petitioner has given a representation to the official respondents on 12.11.2022 stating not to grant any revised layout but the same was not considered by the respondents.
3. Sri. P. Chandrashekar Reddy, learned Standing Counsel appearing for respondent No.2 and Sri. S. Surender Reddy, learned Standing Counsel appearing for respondent No.3 submits that they will come up with the counter affidavits.
4. When a representation is given and when the respondents have not even granted the revised layout, there is no cause of action for the petitioner to come before this Court.
5. Hence, the Writ Petition is disposed of giving liberty to the petitioner to avail the remedy in case the representation is not considered or any orders are passed. No order as to costs.
Miscellaneous applications, pending if any, shall stand closed.
__________________________ LALITHA KANNEGANTI, J 19th December , 2022 myk