Telangana High Court
Smt. G.V. Laxmi Priya vs State Of Telangana on 19 September, 2019
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
HONOURABLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.20619 of 2019
ORDER:
This Writ Petition is filed seeking to issue a writ of Mandamus declaring the action of respondent No.2 in trying to demolish the room on the roof top of H.No.25-2/1, Indira Nagar, Malkajgiri, Ranga Reddy District, without issuing any notice, as illegal and arbitrary.
It is the case of the petitioner that she constructed a room on the roof top of the said house in the year 2013 for storing the construction material and that, other than construction of the said room, no other deviations have been made by her.
The grievance of the petitioner is that the respondents without issuing any notice are trying to demolish the said room on the roof top. She asserts that she made an application on 01.3.2016 under the Building Regularisation Scheme, vide Application No.2000135076 by paying requisite fee of Rs.10,000/- and the said application is pending as on date.
Sri Chatla Madhu, learned Standing Counsel for the respondent Corporation, would submit that the respondent authorities will not take any action without following due process of law.
Recording the aforesaid submission of the learned Standing Counsel, the Writ Petition is disposed of. It is made clear that the respondent Corporation shall not demolish the room on the roof top of the subject house without following due process of law. 2
Pending Miscellaneous Petitions, if any, shall stand closed. No order as to costs.
_____________________________ JUSTICE CHALLA KODANDA RAM 19th September, 2019 dr