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Judgment
This writ petition is filed challenging the action of the 3rd respondent in issuing impugned show cause notice vide File No.G1/PMC/4439/2022, dated 27.04.2022, in respect of land of the petitioner admeasuring 200 square yards, situated at Plot No.196 in Sy.No.81 & 82, Medipally village and Mandal, Medchal-Malkajgiri District, Telangana State, as illegal and arbitrary and consequently to quash the said show cause notice.
Heard both sides.
Learned Counsel for petitioner submits that show cause notice dated 27.04.2022 was issued alleging that there is a deviation of the sanctioned plan giving details and encroachment of the road margin. However, there is neither a deviation in the sanctioned plan encroaching the road margin according to the counsel for petitioner.
In the said circumstances, when there is no deviation as argued by the learned counsel for petitioner, the question of removal of unauthorized structure does not arise. However, in the event of there being any violation of the sanctioned plan, the respondents are directed to dispose off the representation, if any made by the petitioner within a period of one week from the date of receipt of a copy of this order. Till then, status quo, to be maintained as on date by the parties.
Accordingly, the writ petition is disposed off. No order as to costs.
As a sequel thereto, miscellaneous applications, if any pending, shall stand closed.