B.Suryakala vs State Of Telangana And 6 Others

This writ petition is filed questioning the action of respondent Nos.2 and 3 in not considering and examining the petitioners’ representations dated 07-03-2022 and 08-03-2022 which were filed to initiate action against the illegal construction carrying by the unofficial respondents in Sy.No.586 admeasuring Ac.00-08 gts, land in Sy.No.718 admeasuring Ac.01-00 gts, land in Sy.No.721 admeasuring Ac:02-20 gts, land in Sy.No.722 admeasuring Ac.01-31 gts, land in Sy.No.723 admeasuring Ac.01-24 gts and land in Sy.No.736 admeasuring Ac.00-38 gts., total land admeasuring Ac.8-01 gts, situated at Nuthankal Village, Mechal Mandal, Medchal-Malkajgiri District, without any valid permission, without converting the agriculture land to non-agriculture land and during the pendency of the partition suit vide O.S.No.103 of 2020 on the file of Principal Junior Civil Judge at Medchal, filed by petitioners against the unofficial respondents, as illegal and arbitrary.

Heard learned counsel for the petitioners Mr. Y. Maheswar, Mr. V. Narasimha Goud, learned Standing Counsel appearing for respondent No.2 and Mr. M. Ram Gopal Rao, learned Standing Counsel for appearing for respondent No.3.

Learned counsel for the petitioners submits that the petitioners gave representations dated 07-03-2022 and 08-03-2022 to respondent Nos.2 and 3 stating that the unofficial respondents, without converting the land from agriculture to non-agriculture and without obtaining any permission, have constructed the compound wall and going to construct the villas. He submits that in spite of the said representations, no action has been initiated by the official respondents.

Learned Standing Counsel Mr. V. Narasimha Goud, on instructions, submits that the respondent-HMDA has not granted any permission and they are also going to address a letter to the Gram Panchayat to initiate appropriate action. He submits that the respondents will consider and dispose of the representations of the petitioners in accordance with law.

Recoding the submission of the learned Standing Counsel, the Writ Petition is disposed of, directing respondent Nos.2 and 3 to consider the representations of petitioners dated 07-03-2022 and 08-03-2022 and pass appropriate orders in accordance with law within a period of two weeks from the date of receipt of a copy of this order.

No order as to costs.

Miscellaneous Applications, if any pending in this writ petition, shall stand closed.